Section 58 in Conduct of the Government Litigation, Rules, 2000
58. Purchase of judgement-debtor's property for Government forbidden.
- The practice of deputing Government servants to bid on behalf of Government at Court auction with a view to purchase the property of a judgement-debtor from whom money is due to Government is, as a matter of general principle, objectionable as it is likely to involve Government in further litigation and should not, therefore, be resorted to save with the sanction of Government in the administrative department obtained through the Legal Remembrancer.
