(1)With reference to clause (c) of Rule 8-B of Order XXVII, and Rules 6 to 9 of Order XXXIII of the Civil Procedure Code, the State Government have appointed the Collector of every revenue district in Madhya Pradesh to be the Government Pleader of that district tor the purpose of those rules.(2)With reference to clause (a) of Rule 8-B of Order XXVII, the Central Government have appointed the Advocate-General, the Government Advocates, the Additional Government Advocates and Deputy Government Advocates in die High Court for the High Court of Madhya Pradesh and its Benches and the Government Pleader of every district in Madhya Pradesh for other Courts to be the Government Pleaders for the purposes of Order XXVII of the Civil Procedure Code. The Public Prosecutor or other officer appointed by the Stalk Government as the Government Pleader of such district generally or for the purposes of the Central Government is the recognised agent of the Central Government. This does not apply to suits against Railway Administrations nor to suits against Public Officers in the service of the Central Government.[G.S.R. 1412, Ministry of Law, Department of Legal Affairs, dated 25th November, 1960, as amended by G.S.R. 148, dated 1st February, 1961].B. Service and Execution of Processes
