Section 23(6) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(6)In suits of the value of Rs. 20,000 and above, the pleadings will be settled by the Advocate-General. The pleadings will be sent to the Legal Remembrancer for formal approval which, as aforesaid, will never mean any responsibility for the correctness of the stand taken therein.
