Section 122 in The Rajasthan Law And Judicial Department Manual, 1952
122. Desirability of amicable settlement
(1)The institution of a suit on behalf of Government should not be recommended until the proposed defendant has been given ample opportunity to state his views and come to any amicable settlement.(2)While it is the duty of officers of Government to enforce the rights and protect the interests of Government, they should not have recourse to the law Courts until all efforts to effect an amicable settlement have failed.
