Section 180 in The Rajasthan Law And Judicial Department Manual, 1952
180. Procedure when suit proposed to be instituted by Government Agency.
(1)When the Collector considers that the circumstances require that a suit relating to a public matter should be filed by himself or the Advocate-General he shall follow the procedure laid down in Chapter XII as if the suit were being instituted on behalf of Government.(2)In making the report required by rule 125 (a) the Collector shall report specially on the circumstances rendering it expedient that the suit should be instituted by Government agency.
