Whenever a Secretary to the State Government shall receive notice of a suit against the Central Government under Section 80 of the Civil Procedure Code, 1908 (Act V of 1908), he shall, as soon as possible after the receipt of the notice, take steps to forward a copy of the notice to the Central Government communicating therewith to that Government the views of the State Government as to whether the subject-matter of the suit falls within the executive authority of the Central Government or the State Government, and as to the arrangement, that should be made for defending the suit.
