Section 50(9) in Conduct of the Government Litigation, Rules, 2000
(9)The Government officer, who is to attend a Court as a witness with official documents should where permission under section 123 has been withheld, be given an affidavit duly signed by the Secretary of his administrative department. He should produce it when he is called upon to give evidence and should explain that he is not at liberty to produce the document before the Court or to give any evidence derived from the documents. He should, however, take with him the papers in a sealed cover which he has been summoned to produce.
