Section 2 in Rules (Consolidated) Under the Code of Civil Procedure, 1908
2.
The following amendments shall be made in Rule 4 of Order III.(a)In sub-rule (3), the words "or any application relating to such appeal" shall be added between the word "order in the suit" and "any application or act".(b)The following shall be added as sub-rule (6):-"(6) No Government pleader within the meaning of Order XXVII Rule 8-B shall be required to present any document empowering him to act, but such pleader shall file a memorandum of appearance signed by himself and stating the particulars mentioned in sub-rule (5)".
