Section 43 in The Rajasthan Law And Judicial Department Manual, 1952
43. Who may make references.
(1)Subject to the provisions of rules 40 and 42 the following authorities only may make a request to the Legal Remembrancer for an opinion in connection with a matter arising in any Department of Government:-(i)Minister of Government in charge of the Department;(ii)Secretary or Deputy Secretary to Government in that Department;(iii)Head of a Department; and(iv)Any other officer specially authorised by Government.(2)Any other officer desiring an opinion must submit the case through his departmental superiors.
