Section 6(1) in Conduct of the Government Litigation, Rules, 2000
(1)In civil matters -(a)to give advice to a Head of Department, on any reference made to him, in case of any doubt about the defensibility of any threatened suit and also to advise on any legal point arising out of any litigation pending in the Court.(b)To examine and verify draft plaints, written statements, memorandum of appeals cross-objections, applications or their replies to be filed in the Courts on behalf of the State or its officers.(c)To recommend whether an appeal should be filed in the appellate Courts and whether to file a writ petition in the High Court or the Supreme Court against any decision detrimental to the interest of the State.
