Section 42 in The Rajasthan Law And Judicial Department Manual, 1952
42. Matters on which Legal RemembrancerÂ’s advice may not be sought.
- The Legal Remembrancer's advice may not be sought on the following matters:-(a)points arising for decision in a judicial or quasi-judicial proceedings before any court or tribunal or any officer empowered to exercise, jurisdiction in such proceeding under a statute;(b)points arising before a revenue officer in the course of a revenue proceeding in which his order is subject to a revenue appeal;(c)points arising before a Government Officer acting as an arbitrator or umpire in any dispute;(d)hypothetical case;(e)cases where the advice is for the benefit of a private individual or a local body;(f)ordinary departmental procedure of which the department itself has special knowledge.
