Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Sikkim - Section

Section 52 in Conduct of the Government Litigation, Rules, 2000

52. Procedure when the Government Officer is sued by name and designation.

- If any proceeding has been filed against the Government Officer by name and designation and Government in the administrative department decides that the Government Officer has acted in the discharge of his official duties, he case should be referred to the Legal Remembrancer.