Section 27 in The Appellate Side Rules of The High Court at Calcutta
(27)To dispose of applications under Order XXVII, Rule 8 of the Code of Civil Procedure for causing a note (to be entered in the appropriate register) of the Government Pleader's authority to prosecute or contest a proceeding in this court on behalf of a public officer in the employ of Government, or an application for causing a note (to be duly recorded) of the authority of any other pleader to act under the directions of the Government pleader in any proceeding before this court on behalf of Government or of any public officer in its employ.
