Section 61 in Conduct of the Government Litigation, Rules, 2000
61. Orders as regards cost to be scrutinized.
- In all suits and applications in which the Law Officer concerned appear on behalf of the State and specially in suits and applications filed by the indigent persons to sue in forma pauperis, they shall scrutinize carefully the Court's order of cost and see that their costs are duly assessed and entered in the decree together with an order specifying the party from whom they are to be recovered. If the order does not properly provide for Government cost, they shall at once bring the fact to the notice of Legal Remembrancer in order that the desirability of applying for a review or, if necessary, filling an appeal or application for revision may be considered.
