Section 28 in Conduct of the Government Litigation, Rules, 2000
28. Engagement of Special Counsel other than Law Officer.
(1)If any advocate/lawyer, other than the Law Officer, is to be engaged in important cases the engagement of such advocate/lawyer shall be done by the administrative department in consultation with the Law Department and fees for such advocate/lawyer shall be negotiated and determined by the Law Department and the administrative department.No fees shall be paid to the advocate/lawyer engaged by a department without consulting the Law Department as stipulated above.(2)Ordinarily, when a case is filed or is pending in any Court outside the State in which the State Government is a party, the lawyer from that State will be engaged for conducting the case.
