Section 16 — Privileges of Government in suits in which it is concerned.

Privileges of 1 [Government] 2 *** in suits in which it is concerned. --Whenever any suit is brought in any District Court 3 [against the 1 [Government]] 2 *** or against any Revenue officer, 4 [and the 1 [Government] 2 *** undertakes] the defence thereof, it shall be lawful 5 [for the 6 [State] Government], by certificate signed by a Secretary thereto, to require-- (a) that such suit shall be tried by the District Judge himself, and shall not be transferred for trial to an Assistant Judge; and (b) that the trial of any such suit shall have precedence over the trial of any other suit or other civil proceeding then pending in such Court; and the Court shall give effect to every such requirement. The privilege conferred 7 [on Government] by the clause (b) of this section shall, mutatis mutandis , apply to any appeal or special appeal against any decree in any such suit as is described in this section.

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