Advances are permissible for expenditure on law-suits to which Government is a party. Such advances are sanctioned by the Legal Remembrancer and Commissioners of Divisions and other officers empowered to do so. The expenditure on law-suits is regulated by Rules 108 to 121 of the Bihar and Orissa Practice and Procedure Manual, 1939.Note. - Advances under this Rule are treated as final charges not as advances recoverable and are to be drawn and accounted for as contingent charges.
