Section 54 in Conduct of the Government Litigation, Rules, 2000
54. Law Officers to use their own discretion in conducting cases.
- The Law Officers shall use their own discretion as to the manner in which the cases should be conducted by them. But they shall be guided by any instructions that may be issued to them by the Legal Remembrancer. Unless otherwise specifically directed, their arguments need not, however, be limited to those stated in such instructions:Provided that they should not admit or make any statements before the Court while arguing cases which would put Government in an embarrassing position, without obtaining the written instructions form the administrative department or the Government Officer concerned.
