Section 324(2) in Rules under the United Provinces Excise Act, 1910
(2)Defence in judicial proceedings involving Government servants. - Every Government servant against whom Civil or Criminal proceedings are instituted otherwise than by Government, in respect of any act purporting to have been done in his official capacity, will be defended at the expenses of the State when he desires to be so defended; provided that Government are satisfied that such a course is necessary. Further reference on this subject should be made to the Legal Remembrancer's Manual in regard to Civil suits, and to Appendix 'J' of Excise Manual, Volume II, in the case of Criminal Proceedings.
