Section 202 in The Rajasthan Law And Judicial Department Manual, 1952
202. Division of fee between an outgoing Law Officer and his successor.
- When a Law Officer of the Government ceases to hold office, the cases to which the Government or the Court of Wards is a part} and which are pending at the time when he hands over charge, shall, unless directed otherwise by the Legal Remembrancer, be conducted by the new incumbent of the office, and the fee in such cases shall, in the absence of a mutual agreement between the outgoing Law Officer and his successor, be divided between them by the Legal Remembrancer provided that the fee payable to them in any case shall not exceed the total fee payable for that case in accordance with the rules.
