Section 2(j) in Conduct of the Government Litigation, Rules, 2000
(j)"Government Advocate" means an advocate appointed to that post by Government in the Law Department in relation to any Court in the State of Sikkim to conduct civil cases, appeals, applications, references, petitions including petitions for exercise of power under article 226 and 227 of the Constitution and other proceedings filed in the Court at Sikkim for and behalf of the State or its officers and includes Senior Government Advocate, Additional Government Advocate and Assistant Government Advocate;
