Section 200(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)[ In case where no officer-in-charge has been appointed under rule 199-A, on the receipt of the notice of writ, the department concerned shall without loss of any time, appoint an officer-in-charge of the case. A copy of such order shall be endorsed to the Government Advocate at Jodhpur or at Jaipur, as the case may be. and also to the Law and Judicial Department"] [Substituted by Notification No. K. 47(37), Judl/74. dated 15-10-1979 vide G.S.R. 38, Published. In Rajasthan Gazzette Extra-ordinary part IV-C(1), dated 15-10-1979, page 1=1979 RSCS page 462 note 336.]
