Section 49 in Conduct of the Government Litigation, Rules, 2000
49. Procedure for compromises.
(1)If the Head of administrative department or the Government Officer concerned desires that any suit, appeal or other civil proceedings should be settled out of the Court or compromised in the Court, he can do so only after obtaining the express orders of Government in the administrative department concerned shall consult the Legal Remembrancer.(2)Whenever Government in the administrative department takes a decision to compromise the litigation with a view to bring an end to it, the administrative department concerned shall give instructions to the Law Officer concerned to draft consent terms of the compromise. The Law Officer shall then file the consent terms in the Court concerned after the consent terms are duly approved by the administrative department concerned.
