Section 60 in Conduct of the Government Litigation, Rules, 2000
60. Suits, appeals and other civil or criminal proceedings filed or to be filed in other States.
- The Government Officer, through his head of the department, who wants to institute or defend any suit, appeal or any other civil or criminal proceeding in the Court situated in other State shall approach the legal Remembrancer, Law Department. While doing so he shall follow the procedures as laid down in the foregoing rules. On receipt of the report and the relevant documents from the head of the department concerned, the Legal Remembrancer shall correspond with the Legal Remembrancer of the State Government concerned for asking their Law Officer to appear on behalf of this State or its officers or both in such Law Officer to appear on behalf of this State or its Officers or both in such suit, appeal or any other civil or criminal proceeding. On receipt of the intimation from the Legal Remembrancer, Law of the State Government concerned about the engagement of a particular Law Officer, the Government Officer concerned shall make available all the information required by such Law Officer. The fees for the conduct of such case, as certified by the legal Remembrancer, Law of the State Government concerned on the basis of the rules prescribed by the State Government concerned for payment of fees to its Law Officers, shall be paid from the Grants of the Legal Remembrancer of this State.
