(3)Every motion or reference made under this section shall specify the contempt of which the person charged is alleged to be guilty.Explanation.—In this section, the expression “Advocate-General” means—(a)in relation to the Supreme Court, the Attorney-General or the Solicitor-General;(b)in relation to the High Court, the Advocate-General of the State or any of the States for which the High Court has been established;(c)in relation to the Court of a Judicial Commissioner, such Law Officer as the Central Government may, by notification in the Official Gazette, specify in this behalf.
