Section 13(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)In cases where a decision is taken to file an appeal [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall issue a Government Order authorising the Advocate General or any Law Officer attached to the office of the Advocate General to draft the Special Leave Petition or appeal petition, as the case may be, and other necessary pleadings for filing them before the Supreme Court. Normally the law officer who has handled the cases in the High Court shall be authorised for the purpose. The Government Order shall, among other things indicate the name of the Advocate on Record who shall handle the case in the Supreme Court, the last date for filing the special leave petition or appeal petition, gist of the grounds or points to be urged before the Supreme Court and also the steps to be taken by the office of the Advocate General. Copies of the Government Order shall be sent to the Advocate General, the concerned Advocate on Record, the concerned Administrative Secretariat, as also to the Head of the Department or the Officers, who are parties to the case. The office of the Advocate General and the Advocates on Records shall take all further steps in the matter in consultation with [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].
