Section 24(9) in Conduct of the Government Litigation, Rules, 2000
(9)Remittance of amount after grant of special leave to appeal. (a) On receipt of intimation from the Standing Counsel regarding grant of Special leave by the Supreme Court, the Legal Remembrancer, shall require the administrative department concerned to remit a sum of Rs 2,000 or such amount as the Supreme Court might have directed in a particular case, to the Standing Counsel within 30 days of the filing of the petition of appeal under rule 6 of Order XV of the Supreme Court Rules, 1966 for depositing as security for the cost of the respondent in the Supreme Court. No security is payable in respect of criminal appeals;(b)The amount of expenses for printing or cyclostyling of record, on the basis of estimate prepared by the Registrar of the Supreme Court and intimated by the Standing Counsel shall be borne and paid by the Legal Remembrancer or the administrative department concerned, as the case may be.
