Section 101 in The Rajasthan Law And Judicial Department Manual, 1952
101. Previous notice of suit against Government.
- Section 80 of the Code of Civil Procedure, 1908 (V of 1908) provides that no suit shall be instituted against Government or against a public officer in respect of any act purporting to be done by such public officer in his official capacity, until the expiration of two months next after notice in writing has been delivered to, or left at the office of -(a)In the case of a suit against the Central Government, a Secretary to the Government;(b)In the case of suit against the State Government, a secretary to that Government or the Collector of the district: and in the case of a suit against a public officer, delivered to him or left at his office, stating the cause of action, the name, description and place of residence of the plaintiff and the relief which he claims; and the plaint shall contain a statement that such notice has been so delivered or left.
