Under Clause (a) of Rule 8-B of Order XXVII of the First Schedule to the Civil Procedure Code, 1908 (Act V of 1908) all Government pleaders in Assam have been appointed by the Central Government to be their Government pleaders for the purpose of the said Order in relation to any suit in any court in the State of Assam by or against the Central Government or against a public officer in the service of that Government. In relation to such suits all Government pleaders should perform the same functions as they do in suits against the State Government or against a public officer in the service of the Government of Assam and they will be remunerated in the same way as in the case of suits of this State. They shall give advice free of charge to any public officer of the Central Government serving in Assam.
