Section 147 in The Rajasthan Law And Judicial Department Manual, 1952
147. Satisfaction of decrees against Government.
(1)Whenever it has been determined not to contest further a decision which is either wholly or partly adverse to Government, the Officer-in-charge of the case shall at once arrange with the Head of Department concerned for the payment into the Court, whose, duty is to execute the decree, of all money payable under the decree care being taken that the decree is fully satisfied within the time fixed for that purpose under Section 82 of the Code of Civil Procedure, 1908 (V of 1908).Note: - The following instructions have been issued by the Finance Department for accounting of decretal expenditure :-Circulars(1)Finance Department Circular No. F. 14(25)F. (B)/55, dated the 30th April 1955.It has been noticed that the departmental authorities experience a considerable difficulty in finding funds to satisfy decrees passed by the Civil Courts against the Government. Such decrees are generally required to be satisfied immediately after orders are passed by the Court and the expenditure being of an unforeseen nature, it is not possible to make provision thereof in the budget before-hand. The following instructions are therefore, issued in regard to the satisfaction and accounting for, of decretal expenditure which should be carefully noted and acted upon by all concerned :-
