6. District Officer to consult Government pleader.
- Whenever a District Officer desires to file a suit on behalf of the Government, he shall prepare a statement of the facts of the case and the evidence available, and shall transmit it, with all material documents, to the Government pleader of the district. It must be remembered that it is not the business of the Government pleader to ascertain the facts of the case, it will not be necessary at this stage to collect the witnesses who can give oral testimony, but the more important witnesses whose testimony is essential to the case should be questioned by a trustworthy officer and notes of their statements taken. A vague statement that oral evidence is obtainable is of no value. The notes should be attached to the statement of facts.
