- If the notice relates to a department under his control, the District Officer shall at once have a thorough enquiry made by a trustworthy officer into the circumstances of the case, and shall obtain the opinion of the Government pleader thereon. Here also it must be remembered that it is not the business of the Government pleader to ascertain the facts of the case. The District Officer must consider carefully whether the matter is one which should be settled out of court. If he considers that the matter should be settled, he shall endeavour to arrange with the notice-giver without prejudice to the terms of settlement, explaining carefully that he does so subject to the sanction of the superior authorities.
