Section 22(1)(b) in Conduct of the Government Litigation, Rules, 2000

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Sikkim - Subsection

Section 22(1)(b) in Conduct of the Government Litigation, Rules, 2000

(b)The administrative department concerned shall depute the competent officer with all instructions and record or such other materials as may be required by the Advocate General/Government Advocate concerned in the High Court. The Government Advocate concerned shall intimate well in advance, as far as possible in writing and where there is no sufficient time then on phone, to the competent officer concerned about the date on which the part heard case is subsequently brought on the list so as to enable the competent officer concerned to be prepared to instruct the Government Advocate concerned on the date fixed for hearing. The competent officer shall not be detained unnecessarily by the Government Advocate concerned unless his presence is essential.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Sikkim - Subsection

Section 22(1)(b) in Conduct of the Government Litigation, Rules, 2000