Section 34 in Conduct of the Government Litigation, Rules, 2000
34. Scrutiny of costs awarded to State.
- The Law Officer concerned shall carefully scrutinize the Court's Order or costs in all suits, appeals and other civil proceedings and also suits and appeals by indigent persons, in which he appears on behalf of the State or its officers. He shall see that the costs are duly assessed and entered in the decree together with an order specifying the party from whom they are to be recovered. If the order does not property provide for the Government's costs, he shall at once bring the fact to the notice of the Legal Remembrancer in order that the desirability of applying for a review or, if necessary, filing an appeal or application for revision may be considered.
