The Government pleader shall examine the application and ascertain that the procedure enjoined by Rules 2 and 3 of Order XIII of the First Schedule to the Code of Civil Procedure has been followed and that none of the objections mentioned in Rule 5 of Order XXXIII of the Code can be taken to the petition. If he discovers any error or objection, he shall take the first opportunity of bringing it to the notice of the Court in a written petition.
