Section 126 in The Rajasthan Law And Judicial Department Manual, 1952
126. Orders of Government on the report.
- Orders of Government on the report will be obtained by the Law and Judicial Department through the Secretary to Government concerned with the subject-matter of the proposed suit. The orders will be communicated by the Law and Judicial Department to the Head of the Department together with any instructions which may be considered necessary and the Head of the Department will transmit them to the officer- in-charge of the suit to be specified in these orders. The notes recorded by the Law and Judicial Department in the case should be treated as confidential.
