(1)When the District Officer receives a notice of an appeal to the High Court against Government, he shall send to the Senior Government Advocate a list of the papers to be printed on behalf of Government, together with a copy of the memorandum of appeal, if any, received by him, and a reply to the grounds of appeal.(2)In case of an appeal being preferred against Government from an original decree or order a copy on plain paper of the Lower Court's judgement appealed against should be sent to the Senior Government Advocate.(3)In case of an appeal from appellate decree, not exceeding Rs. 50 in value, filed against Government, copies of plain paper of the plaint, the written statement, and the judgement of the lower courts should be sent to the Senior Government Advocate.(4)In case of an appeal from an appellate decree, exceeding Rs. 50 in value, filed against Government, no paper other than those mentioned in Clause (1) need be sent to the Senior Government Advocate.
