Section 175 in The Rajasthan Law And Judicial Department Manual, 1952
175. Dismissal of suits brought without notice.
- If any such suit is brought against a Government servant without the proper notice, he should at once represent the matter to the Court and ask that the suit should be dismissed under section 80 of the Code of Civil Procedure, 1908 (V of 1908).Note :- In suit by or against Government servants, the Government servant concerned will be the officer-in-charge.
