104. District Officer, Commissioner or Heads of Departments' power to disburse sums to carry on suit or appeal.
- The District Officer in any case in which he is allowed to deal with the approval of the Legal Remembrancer, and Commissioner or Head of Departments in cases where they have power under the proceeding rules are authorised to sanction the disbursement of all sums which are necessary to be expended for the carrying on of any suit or appeal in which the Government is a party, if the Legal Remembrancer has directed that such suits shall be instituted or defended. Provided that the fees paid to counsel or pleaders engaged in any such suit or appeal shall not, subject to the provisions of Rule 107-A, exceed the fees, which, under the rules or the High Court, are payable by an unsuccessful party in respect of the fees of his adversary's pleader.
