Section 24(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)In regard to the cases which are already registered and are pending, the court shall scrupulously check whether the cases are based on and supported by genuine references from the L.A.Os. concerned. Particular attention shall be bestowed in cases where there is, manifestly, a considerable time lag between the date of forwarding of the references.ToAll the District & Sessions Judges in the State for information with a request to forward the copies of the same to the Civil Judges under their control.Annexure-IIGovernment of KarnatakaNo. LAW 117 LAG 85Karnataka Government Secretariat,Vidhana Soudha,Bangalore, dated 11th October 1985.CircularSub: Settlement of Bills of the Law Officers.It has been brought to the notice of Government that some Law Officers are urging, that it is not necessary to insist production of certified copy of judgment while claiming the remuneration on the ground that the Deputy Registrar, High Court will have certified the appearance of Law Officer who has appeared in the case for which the remuneration is claimed.
