The following rules apply primarily to the conduct by a District Officer of all suits to which Government is a party. Heads of Departments are, however, authorised to perform the functions of Commissioner or District Officer, as the case may be, in any matter which is of departmental interest and does not affect the general administration of the district or any other department; provided that he shall consult the Legal Remembrancer in any matter concerning his own administrative office, and shall follow his advice.
