Section 201(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)On receiving intimation of notice of a petition under Article 32 of the Constitution, the Law and Judicial Department, shall intimate the fact to the Advocate-on-Record at New Delhi, Assistant Government Advocate, Central Agency, Room No. 138, "P" Block, Ministry of Law, New Delhi. Telegraphic address is cen-gency and shall also send him a Vakalatnama. If the notice is received directly in the Law and Judicial Department it shall forward the same together with its enclosures to the Department concerned which shall then take necessary steps for the appointment of the officer-in-charge and for collecting all such information and documents as may be material to the case as indicated in the preceding paragraph.
