Section 103 in The Rajasthan Law And Judicial Department Manual, 1952
103. Procedure when notice relates to suit against Central Government.
(1)When a notice is addressed to a Collector or Secretary to Government making a claim against any department or officer of the Central Government, the officer receiving it shall inform the party concerned that the notice is not in accordance with the provisions of Section 80 of the Code of Civil Procedure, 1908 (V of 1908) and shall intimate the action taken to the Law and Judicial Department.(2)In all cases where a Secretary to Government receives notice of a suit under clause (b) of Section 80 of the Code of Civil Procedure, 1908 (V of 1908) against the Central Government the Secretary shall communicate to the Central Government, as soon as possible after the receipt of the notice, 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 arrangements that should be made for defending the suit, if brought.
