22. Authority to District Government Counsel or other Counsel for Government.
- In every case in which the District Government Counsel or other counsel authorised to act for the Government appears for the Government as a party on its own account or for the Government as undertaking under Order XXVII, Rule 8(1) the defence of a suit against an officer of the Government, he shall, in lieu of a vakalatnama, file a memorandum on unstamped paper signed by him and stating on whose behalf he appears. Such memorandum shall be as nearly as may be, in the terms of the following form.FormTitle of the Suit etc.I, A. B. District Government Counsel, or Counsel authorised to act for Government, appear on behalf of the Union of India/The State of Uttar Fradesh.plaintiff/defendantAppellant/Respondent (or etc.,) in the abovenamed suit/appeal ........... or on behalf of ........... public officer whose defence has been undertaken by the Union/State under....... Order XXVII, Rule 8 defendant/respondent.
