Section 103(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)In all cases where a Secretary to Government receives notice of a suit under clause (b) of Section 80 of the Code of Civil Procedure, 1908 (V of 1908) against the Central Government the Secretary shall communicate to the Central Government, as soon as possible after the receipt of the notice, the views of the State Government as to whether the subject-matter of the suit falls within the executive authority of the Central Government, or the State Government and as to the arrangements that should be made for defending the suit, if brought.
