In any serious or important case in which the Legal Remembrancer considers that counsel should be employed before any Court other than the High Court, the sanction of Government shall be obtained. Where, however, there is no time to refer the matter to Government, the Legal Remembrancer's sanction will be sufficient. Whenever the Legal Remembrancer accords such sanction, he shall immediately report the matter to Government(C)Representation of State to the High Court
