Section 35 in Conduct of the Government Litigation, Rules, 2000
35. General instructions for the Law Officer.
(1)The Law Officer concerned shall endeavour to obtain from time to time such information as may lead to the recovery of any money due to Government and furnish to the administrative department concerned any information which comes to his knowledge and which is likely to facilities the recovery of the moneys due to Government.(2)He shall be responsible for seeing that the execution of any decree is not barred by limitation. When the period of limitation for the execution of any decree is nearly expiring, without such decrees having been fully satisfied, he shall specially bring that fact to the notice of the administrative department concerned.
