Section 201(6) in The Rajasthan Law And Judicial Department Manual, 1952
(6)When a writ case in the Supreme Court is assigned by the Government to the Advocate-General, the Government Advocate will assist the Advocate-General in the preparation of the return and the affidavit and in drawing up any instructions for the proper conduct of the case by the Standing Advocate-on-Record and counsel at New Delhi.Note 1. - The expression "Government Advocate" in 200 and 201 rule includes any Law Officer other than the Advocate-General to whom any particular case is, subject to any specific orders to the Government, assigned by the Government Advocate.Note 2. - When in any such case in the Supreme Court costs are awarded to the Government expeditious action should be taken by the officer-in-charge to recover the costs out of the security amount deposited by the petitioner by giving necessary notice under rule 409 of the Rules of the High Court of Rajasthan, 1952.
