| 1 | Order dated 05.02.2026: Revised Fee payable to various categories of Central Government Counsel | Download (7.2 MB)  | 06.03.2026 |
| 2 | Order dated 05.02.2026 Gazette Notification dated 05.02.2026: Fee revision for Law Officers for Central Government Litigation | Download (1019.84 KB) | 06.03.2026 |
| 3 | OM dated 10.11.2025: Details of Nodal Officers regarding implementation of Directives Efficient and Effective Management of Litigation by the Government of India | Download (68.43 KB) | 11.11.2025 |
| 4 | OM dated 23.09.2025: Non-appearance of panel counsel on behalf of Union of India before Courts even after receiving the notices | Download (463.17 KB) | 23.09.2025 |
| 5 | OM dated 11.08.2025 regarding Fair and transparent allocation of cases by designated Litigation Incharges concerned amongst Panel counsel for UOI before High Courts/Tribunals/District & Subordinate Courts and Redressal Commissions | Download (1008.25 KB) | 11.08.2025 |
| 6 | Clarification on para 6.31 of the 'Directive for the Efficient and Effective management of litigation by the Government of India' | Download (743.26 KB) | 14.07.2025 |
| 7 | OM dated 02.12.2024: Assistance to Panel Counsel designated as Senior Advocate by the Supreme Court/High Courts | Download (1.02 MB) | 02.12.2024 |
| 8 | Engagement of Counsel in conducting litigation of Railways before various courts and other judicial fora: OM dated 26.11.2024 | Download (644.01 KB) | 26.11.2024 |
| 9 | Engagement of Panel Counsel in criminal proceedings againts Delhi Police Personnel in matters connected with their official duties : OM dated 14.11.2024 | Download (518.21 KB) | 14.11.2024 |
| 10 | Guidelines to designated Litigation In-charges for allocation of cases to Panel Cousnel: OM dated 16.10.2024 | Download (383.2 KB) | 16.10.2024 |
विधि कार्य विभाग DEPARTMENT OF 
