Section 24(3) in Conduct of the Government Litigation, Rules, 2000
(3)The administrative department concerned shall then take immediate steps to prepare the parawise remarks in reply to the Special Leave Petition, Petition of Appeal and application for stay or injunction, as the case may be, and send the same along with case papers and necessary instructions, if any, to oppose the admission of petition and stay or injuction application, if any, to the Standing Counsel or Public Prosecutor concerned in the High Court, a Copy of the parawise remarks and instructions, if any, to oppose the admission of petition and stay or injunction application, as the case may be, shall also be sent by the said department to the Government Advocate for his use and also to the Legal Remembrancer. The Government Officer concerned who had been made a party in his official capacity shall send his Vakalatnama in favour of the Standing Counsel duly signed by him.
