Section 23(4) in The Rules for Occupation of Inspection Bungalows of Departments in-Charge of Public Works Department
(4)Proposal for preferring civil appeals should be sent by the District Magistrate with his own views and with the opinion of Government Pleader to the Advocate-General. The Advocate-General shall forward the case with his opinion to Government. The decision of Government will be communicated to the appropriate level for taking necessary action.
