20. Submission of report to Government by the Legal Remembrancer in certain cases.
- Notwithstanding the fact that no action has been taken by the District Officer under Rule 14, if in the opinion of the Legal Remembrancer any questions are involved in the suit which the Government should have an opportunity of considering, he shall refer the case, with his opinion, to the administrative department concerned. The Legal Remembrancer shall be responsible for bringing to the notice of the Finance Department through the administrative department concerned, any case which is likely to involve unusually heavy expenditure.
