Section 43(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)Subject to the provisions of rules 40 and 42 the following authorities only may make a request to the Legal Remembrancer for an opinion in connection with a matter arising in any Department of Government:-(i)Minister of Government in charge of the Department;(ii)Secretary or Deputy Secretary to Government in that Department;(iii)Head of a Department; and(iv)Any other officer specially authorised by Government.
