(1)If the District Officer thinks it desirable that Government should have an opportunity of considering whether an appeal should be preferred, he shall report the facts to the Legal Remembrancer who shall forward the report with his opinion thereon to the Secretary of the Government Department concerned and shall forward to the District Officer any orders which may be passed by the Government. The District Officer shall see that the report is sent in sufficient time to enable the Legal Remembrancer to obtain and communicate the order of Government before the expiry of the period of limitation
