Section 47 in Conduct of the Government Litigation, Rules, 2000
47. Intervention pending cases.
- If it appears to the Head of administrative department or the Government Officer concerned that the interest of government requires that it should be intervened in any suit, appeal or other civil proceedings of which the State has been made a party, he shall follow the procedure prescribed for the suits, appeals or other civil proceedings, as the case may be, before applying to the Court that the State should be made a party to such case.
