Section 31(2) in Conduct of the Government Litigation, Rules, 2000
(2)For this purpose, the Law Officer concerned shall take the following steps for prompt satisfaction of the decree:-(a)As soon as it is decided to acquiesce in a decree passed by Civil Court against the State or its Officer, the Law Officer shall see that the decree is satisfied promptly.(b)He shall maintain register showing the particulars of the decree passed against the State or its officers.(c)He shall submit to the Government in the Administrative department concerned, a report every quarter (before the 10th of January, April, July and October) of every year, stating the particulars of the decrees which have remained unsatisfied for more than four months after it is decided to acquiesce in them, the period for which they have so remained unsatisfied and the reasons for the delay.
