Section 20(11) in Karnataka Conduct of Government Litigation Rules, 1985
(11)When an appeal or other proceedings is instituted against the State Government and a notice in respect thereof is served on any officer of the Government, he shall send it to the Dept. of Law & Parly. Affairs and a copy thereof shall be sent to the Director of Prosecutions and Government Litigation who shall send a report indicating the pleas to be urged before the court. On receiving such report, the Department of Law & Parly. Affairs shall examine the matter and indicate further points, if any, to be urged before the court, and by order, authorise the Law Officer to appear for the State Government. A copy of the order shall be sent to the Law Officer along with a note containing the pleas to be urged before the court.
