- When notice of an intention to institute such a suit is received by a Government Officer under Section 80, Civil Procedure Code, he should, whether he proposes to deal with the matter on his own responsibility and at his own cost, or whether he desires that it should be taken up in his name under the orders and at the cost of Government, submit a full report of the case, with a statement of the action he proposes to take, for the orders of Government, through the Legal Remembrancer, and before the receipt of such orders he shall, if possible, avoid taking any steps in the matter. Nothing in this rule, however, shall prevent him from entering into an arrangement for the amicable settlement of the case; provided that such arrangement is made subject to the sanction of the Government.
