- In the event of a temporary vacancy in the office of Government pleader, the District Officer shall, in consultation with the District Judge, appoint a qualified pleader to act in the office until such pleader is relieved by the Government pleader duly appointed or until his appointment is cancelled by the District Officer. The District Officer shall forthwith report to the Legal Remembrancer, the occurrence of every such vacancy and the making or cancellation of every such appointment.
