Section 139 in The Rajasthan Law And Judicial Department Manual, 1952
139. Orders of Government on the report.
- Orders of Government on the report will be obtained by the Law and Judicial Department through the Secretary to Government concerned with the subject-matter of the proposed appeal. The orders will be communicated to the officer-in-charge by the Law and Judicial Department together with any instructions which may be necessary. The notes recorded by the Law and Judicial Department in the case should be treated as confidential.
