Section 50(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)Whenever the secretary to Government in the Law and Judicial Department records an opinion which, if accepted and acted upon by Government, would involve an appearance by the Advocate General before the High Court, or any other court, he will, as a matter of course, pass it on unofficially to the Advocate General in order that the latter may note whether he concurs to such extent as is necessary to enable him to argue the case on the lines indicated. If he does not concur to that extent, the Advocate General should record his reason in full, otherwise it will be unnecessary for him to do more than indicate his general assent.
