Section 49 in The Rajasthan Law And Judicial Department Manual, 1952
49. Direct references to Advocate General
- References may be made direct to the Advocate General on matters relating to any case which he has conducted or which he may be conducting -(a)by the District Magistrate, if the case is of criminal nature;(b)by the officer in charge, if the case is of civil nature;(c)by the officer in charge, if the case is one under Article 226 of the Constitution:(d)by the officer in charge in any case pending before the Board of Revenue in which representation of Government has been sanctioned;otherwise no direct reference shall be made to the Advocate General by any officer.Explanation. - For the purpose of this rule, the officer in charge means the officer in charge as explained in Rule 104.
