Section 164 in Civil Court Rules of the High Court of Judicature at Patna
164.
In every case in which the Government Pleader appears for the Government, whether for the Government as a party on its own account, or for the Government as undertaking, under the provisions of Order XXVII, Rule 8 of the Code of Civil Procedure, the defence of a suit against an officer of the Government, he shall, in lieu of a vakalatnama, file a memorandum on unstamped paper signed by him, and stating on whose behalf he appears. Such memorandum shall be, as nearly as may be, in the terms of the following form:Title of the suit, etc.I, A. B. Government Pleader, appear on behalf of the Union of India (or the State of Bihar or as the case may be). Respondent (or etc.), in the suit; or, on behalf of the State which, under Order XXVII, Rule 8 of the Code of Civil Procedure, has undertaken the defence of the suit, Respondent (or, etc.) in the suit.Note. - In other cases the Government Pleader shall file a vakalatnama in the same manner as any other pleader.
