Section 7(2) in Conduct of the Government Litigation, Rules, 2000
(2)He shall attend the Court whenever case is fixed in Court and assist the Law Officer for the efficient and effective conduct of the Government assist the Law Officer for the efficient and effective conduct of the Government cases. He shall also ensure that whenever the Law Officer in-charge of the case is not available for the conduct of the case, for one reason or other, the case is not dismissed for default or otherwise.
