Section 56 in Conduct of the Government Litigation, Rules, 2000
56. Procedure to be followed by the Government Officer in reference made to Law Officers.
- In any reference made to a Law Officer only the documents necessary for the proper consideration of the point on which his opinion or advice is required should be sent. The facts of the case and also the point on which the advice or opinion is required should be stated as precisely as possible. If the Law Officer to whom the reference has been made finds that the real point has been missed or incorrectly stated, or that the facts stated do not afford sufficient material for forming an opinion, he may point out at the same time in what respect the reference is deficient.
