Section 45 in Conduct of the Government Litigation, Rules, 2000
45. Report about unsatisfactory recovery.
(1)If the administrative department concerned considers that the progress made in the recovery of moneys due to Government is unsatisfactory, he shall bring the matter to the notice of the Legal Remembrancer, Law Department.(2)The administrative department concerned may also consult the Legal Remembrancer whenever he requires advice in regard to the steps taken for the recovery of such amounts.
