13. Submission of brief to Commissioner or Legal Remembrancer.
- The brief shall be submitted to the Commissioner or the Legal Remembrancer, as the case may be, with any further remarks or suggestions which the District Officer may think proper to offer. If the District Officer considers that the plaint drafted by the Government pleader is capable of improvement, he will insert his suggestions in the Government pleaders' draft or submit a separate draft, but the Government pleader's draft shall always be submitted.
