Section 200(6) in The Rajasthan Law And Judicial Department Manual, 1952
(6)As soon as the case is decided, the Government Advocate at Jodhpur shall intimate the result to the officer-in-charge and if the decision is adverse to Government, he shall also forward to that officer a copy of the order along with his opinion whether an appeal should be filed. The officer-in-charge shall immediately transmit to the Department concerned all information and papers, if any, received from the Government Advocate. If an appeal is considered necessary, the Department concerned shall take a decision in the matter in consultation with the Law and Judicial Department.
