Section 20(1) in Gujarat Civil Services (Conduct) Rules, 1971
(1)Government, have resources to any court or to the press for the vindication of his public acts or character from defamatory attacks. In granting sanction to take recourse to a court, Government shall in each case decide whether it will itself bear the cost of proceedings or whether the Government servant shall institute the proceedings at his own expenses, and if so, whether in the event of a decision in his favour Government shall reimburse him to the extent of the whole or any part of the cost incurred by him in excess of the costs, compensation or damage, if any, awarded by the court.
