Section 201(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)Whenever a notice of a petition in the Supreme Court under Article 32 of the Constitution is received by any Department of the Government, that Department shall forthwith endorse a copy thereof and of its enclosures (in duplicate) to the Law and Judicial Department (C) for information, and at the same time, take necessary steps for collecting all such information and documents as may be material to the case. The concerned Department shall also, at the earliest, name and appoint a senior officer conversant with the facts of the case as officer-in-charge who shall, represent the Government and shall be generally responsible for the preparation and conduct of the case.
