Section 203 in The Rajasthan Law And Judicial Department Manual, 1952
203. Legal RemembrancerÂ’s decision final in cases of remuneration, etc.
- When any question arises as to the amount of fees, travelling allowance or halting allowance to which a Law Officer of the Government is entitled, the matter shall be referred to the Legal Remembrancer whose decision shall be final, except in the case of Advocate-General when the matter shall be referred to Government for orders.
