Whenever it is found necessary to authorise the employment of the Government pleader before obtaining the sanction of the Legal Remembrancer, the District Officer should at once report his proceedings for that officer's approval. The responsibility must rest with the District Officer in the first instance of deciding whether it is necessary to employ the Government pleader or not, and he must act on his own discretion in the matter, subject to the Legal Remembrancer's control and criticism, if the discretion appears to have been improperly exercised.
