- If at any stage the District Officer is of opinion that a suit should be compromised, he should report the case, stating all the facts, for the orders of the Legal Remembrancer or the Commissioner, in case of a suit which has been instituted with his sanction under Rule 10. A copy of the Government pleader's opinion shall also be forwarded. The Commissioner may either sanction the compromise of a case so referred to him or, if he thinks it expedient to obtain the opinion of the Legal Remembrancer, shall forward the papers with his recommendation to the Legal Remembrancer. The Legal Remembrancer may sanction the compromise in any other case.
