(1)In cases where it appears to the District Officer that the suit raises a question of general interest or administration importance upon which no authoritative decision has been pronounced, or if the suit seems likely to involve heavy expenditure, or if the amount at stake is considerable, or if for any other reason he thinks it advisable that Government should have an opportunity of considering the matter before litigation is begun, he shall report the case to the Government in the Department concerned, and shall with his report forward a copy of the brief.
