Section 26 in Conduct of the Government Litigation, Rules, 2000
26. Filing or defence of writ petitions, suits and other proceedings.
- The procedure, prescribed under rules 30 and 31, above shall, mutatis mutandis, in so far as it may be applicable, apply to the filing or defence of the original Writ Petitions under Article 32 of the Constitution, or suits or other proceedings under Article 131 of the Constitution in the Supreme Court on behalf of the State and its officers.
