Section 2 in Conduct of the Government Litigation, Rules, 2000
2. Definition.
- In these rules, unless the context otherwise requires-(a)"Advocate General" means any person appointed as an Advocate General by the Governor of Sikkim for the State under Article 165 of the Constitution and also includes Additional Advocate General.(b)"Code of Criminal Procedure" means the Code of Civil Procedure, 1908 (V of 1908);(c)"Code of Criminal Procedure" means the Code of Criminal Procedure, 1973 (II of 1974);(d)"Competent Authority" means Minister-in-Charge of the department;(e)"Constitution" means the Constitution of India;(f)"Court" means the Courts governed by the Code of Civil Procedure; and the Courts established within the State under the Code of Criminal Procedure, and the Sikkim Civil Courts Act, 1978 (No. 9 of 1978) and includes the High Court;(g)"Day" means portion of time between a midnight and the following midnight;(h)"Government" means the Government of Sikkim;(i)"Government Officer" or "Officer" means art officer of Government acting in his official capacity;(j)"Government Advocate" means an advocate appointed to that post by Government in the Law Department in relation to any Court in the State of Sikkim to conduct civil cases, appeals, applications, references, petitions including petitions for exercise of power under article 226 and 227 of the Constitution and other proceedings filed in the Court at Sikkim for and behalf of the State or its officers and includes Senior Government Advocate, Additional Government Advocate and Assistant Government Advocate;(k)"High Court" means the High Court of Sikkim;(l)"Law Officer" means an advocate appointed by Government in the Law Department, to conduct cases on behalf of the State or its officers before any Court and includes the Advocate General, Standing Counsel for the State in Supreme Court, Government Advocate and Public Prosecutor;(m)"Legal Remembrancer" includes the Joint Legal Remembrancer in the Law Department;(n)"Public Prosecutor" means any advocate appointed as a Public Prosecutor by Government in the Law Department for the High Court and for every district in the State under sub-section (1) and (3) of section 24 of the Code of Criminal Procedure, for conducting any prosecution, appeal, application or other proceedings on behalf of the State and includes an Additional Public Prosecutor and Assistant Public Prosecutor;(o)"Special Counsel" means and advocate specially appointed by Government in the Law Department, to conduct any case, civil or criminal, anywhere in the State or outside the State for and on behalf of the State or its officers and includes a Law Officer so appointed;(p)"Special Public Prosecutor" means an advocate specially appointed by Government in the Law Department under sub-section (8) of section 24 of the Code of Criminal Procedure, to conduct any criminal case or class of cases on behalf of the State;(q)"State" means the State of Sikkim.Chapter-II The Legal Remembrancer
