Section 48 in The Rajasthan Law And Judicial Department Manual, 1952
48. Demi-Official references.
(1)References by demi-official letter are generally to be deprecated. However, a short demi-official letter on one or two simple issues is frequently a convenience to departmental officers, and the Legal Remembrancer will answer them promptly; but he has power to return any such reference and ask that it may be submitted in the usual manner.(2)Any opinion expressed by the Legal Remembrancer on a demi-official reference may only be used on the responsibility of the departmental officer concerned; and may not be quoted or referred to as an opinion of the Legal Remembrancer.(3)The Legal Remembrancer will refuse to answer any demi-official reference wherein a departmental officer seeks for arguments to support him in a controversy with his departmental superior, unless the reference is made through the departmental superior.
