Section 23(3) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(3)Similarly in the case of drafting the plaints, the relevant papers with the opinion of the Government Pleader should be forwarded to the Advocate-General, who will indicate the line of action. Thereafter the Government Pleader will draft the plaint In accordance with the suggestions and send it to the Legal Remembrancer for formal approval, which will never mean that the Legal Remembrancer takes the responsibility in settling the plaint. The responsibility of drafting the plaint in accordance with Advocate-General's suggestion will rest on the Government Pleader. The amendment of plaint will be done in the same manner as in the case of amendment of written statements mentioned above.
