Section 22(1)(c) in Conduct of the Government Litigation, Rules, 2000

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State of Sikkim - Subsection

Section 22(1)(c) in Conduct of the Government Litigation, Rules, 2000

(c)Whenever the questions of making a concession or giving an undertaking before the High Court on behalf of the State or a Government officer arises, the Government Advocate concerned in the High Court shall obtain a suitable adjournment and refer the matter to the administrative department concerned for expeditious scrutiny and examination of the pros and cons in consultation with the Legal Remembrancer or the Joint Legal Remembrancer, Law Department if necessary. This does not, however, preclude the Advocate General/Government Advocate concerned in the High Court from conceding obvious points of law during the course of arguments. However, the invalidity or unconstitutionality or any statue, rule, Ordinance or any Government Resolution, order etc. shall never be conceded before obtaining instructions of the Legal Remembrancer, Law Department.

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State of Sikkim - Subsection

Section 22(1)(c) in Conduct of the Government Litigation, Rules, 2000