- Upon receiving the draft written statement from the Government pleader, the District Officer shall make a reference to the Legal Remembrancer or in Small Cause Court cases of less than Rs. 500 in value of the Commissioner forwarding at the same time copies of the following papers:(1)the Statement of Facts;(2)the plaint;(3)the list filed under Rule 22 on page 87 of the General Rules and Circular Orders of the High Court, Appellate Side (Civil) Vol. 1, with such of the documents as are necessary to enable the Legal Remembrancer to understand the case;(4)the draft written statement as drawn by the Government pleader in half-margin, and the list prescribed by Rule 43;(5)the opinion of the Government pleader;(6)so much of the documentary evidence as is relevant to the case, and is available on behalf of Government.So many of the papers forwarded under Rule 37 as are not included in the above list should also be re-submitted.
