Section 57 in Conduct of the Government Litigation, Rules, 2000
57. Correspondence and Government Resolutions to be deemed strictly confidential.
- All correspondence and all resolutions of Government on the subject of suits, appeals or other civil or criminal proceedings are to be regarded by all Government Officers and the Law Officers concerned into whose hands they may come, as strictly confidential. No Government Officer, for any reason, whatsoever, grant copies of any such correspondence or such Government Resolution during the pendency of the suit, appeal or any civil or criminal proceedings, or before it is finally decided by the highest Court before which it may go in appeal and no such copies shall be granted at any time after such final decision without the previous sanction of the Secretary of the administrative department concerned.
