Section 20(16) in Karnataka Conduct of Government Litigation Rules, 1985
(16)While examining the matter under sub-rule (7) the Director of Prosecutions shall see whether the case has gone against the Government because of any fault of the Investigating Officers or of the Officer in-charge of the Prosecutions, and the views of the Department shall be communicated to the officer concerned, and if in the opinion of the Director of Prosecution it amounts to misconduct, necessary action shall be taken in the matter by him and if he cannot take any action, the Department of Law and Parliamentary Affairs shall be requested to take appropriate action by sending the concerned papers.
