Section 25(1) in Conduct of the Government Litigation, Rules, 2000
(1)As soon as the Notice, Notice of Motion of petition or appeal or application, whether civil or criminal, is served on the administrative department concerned of Government, that department shall immediately get types 5 copies of Notice, Notice of Motion, Special Leave Petition, Petition of Appeal and the application for stay or injunction, as the case may be. The administrative department concerned shall send original copy of Notice along with its annexures to the Standing Counsel in the Supreme Court. One copy each of the said Notice and its annexures shall also be supplied by the administrative department concerned to the Government Advocate or Public Prosecutor concerned in the High Court, who conducted the case in the High Court, and one copy to the Legal Remembrancer, Law Department for issuing necessary instructions to the Standing Counsel.
