Section 45 in The Rajasthan Law And Judicial Department Manual, 1952
45. Case to be clearly stated.
(1)The point on which advice is sought should be stated clearly and categorically; and proper references should be made to all materials within the knowledge of the officer making the reference.(2)When the case involves complicated facts, a clear precise should be drawn up with references to relevant documents.(3)The Legal Remembrancer has the right to return any reference which does not comply with the provisions of this rule.
