Section 24(1) in Conduct of the Government Litigation, Rules, 2000
(1)Government in the Law Department shall consider the proposal for filling of appeal, whether civil or criminal, to the Supreme Court, either received from the Government Advocate or Public Prosecutor in the High Court or other Government Officer, interested in the case, through his administrative department and examine whether there is a strong probability of success and/or substantial question of law of general importance or interpretation of the Constitution is involved.
