Section 14(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)The concerned Administrative Secretariat or the officer, as the case may be, shall on receipt of such Government order immediately furnish para-wise remarks, and a note on the fact of the case indicating the case of the Government to the concerned Law Officer who shall with the assistance of the Litigation Conducting Officer prepare the necessary pleadings on behalf of the State Government and its officers and finalise it in consultation with [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]. Thereafter, the office of the Advocate General shall send the same expeditiously to the Advocate on Record, along with the amount specified in rule 15(1) towards court fee and other expenses and prompt action in this regard shall be taken by the office of the Advocate General. A copy of the said pleadings prepared by the concerned Law Officer shall also be sent to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and the concerned Administrative Secretariat immediately for reference.
