108. District Officer, Commissioner or Heads of Departments' power to disburse sums to satisfy decree, etc., against Government.
- The District Officer in any case in which he is allowed to deal with the approval of the Legal Remembrancer, and Commissioner or Heads of Departments in cases where they have power under the preceding rules, are also authorised to sanction the disbursement of any sum in order-(a)to satisfy any decree against the Government in cases where the law allows of no further appeal from such decree, or in which the Legal Remembrancer has advised that no further appeal shall be made; and(b)to adjust or compromise any suit or claim against the Government which the Legal Remembrancer had directed to be compromised.
