Section 44 in The Rajasthan Law And Judicial Department Manual, 1952
44. Method of correspondence.
(1)References by Ministers of Government and Secretaries to Government are made on the connected files in accordance with Secretariat procedure.(2)References to heads of Departments and other authorised officers may be made either by official letters, or by unofficial reference on the connected file. The latter method Is the more convenient one when the referring officer is in the same station as the Legal Remembrancer.(3)When a reference by a head of department who is also a secretary to Government, relates to a civil suit by or against Government, it shall be made by official letter in accordance with the procedure laid down in Part IV.(4)Confidential references should be sent in sealed packets and marked "confidential" and addressed to the Legal Remembrancer by name.
