Section 84(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)When Government declines to defend a Government servant, he may, on his own responsibility and at his own expenses, take such measures as he considers necessary, provided that they will not interfere with the performance of his official duties. In such a case if the final decision is in favour of the Government servant. Government will ordinarily reimburse such expenses as it may consider to be reasonable.
