Section 41 in The Rajasthan Law And Judicial Department Manual, 1952
41. Matters on which Legal RemembrancerÂ’s advice may be sought.
- The advice of the Legal Remembrancer may be sought on the following matters:-(a)interpretation of statutes, statutory rules, bye-laws, orders, deeds:(b)cases in which disputes have arisen or are likely to arise between Government and other persons or action in a court of law is threatened against Government:(c)defamatory attacks on Government servants.
