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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in Karnataka Conduct of Government Litigation Rules, 1985

(1)The office of the Advocate General shall on receipt of an order either to file a case or to defend a case before the Supreme Court, take immediate action to send to the Advocate on Record amount towards court fee, process charges, typing and other charges including out of pocket expenses as specified below,-
(A) In cases filed by Government:-
(a) in civil matters  
  (i) in individual cases : Rs.350/- each.
  (ii) in batch cases,-    
  (1) for first 20 cases : Rs.350/- each.
  (2) for next 30 cases : Rs.330/- each.
  (3) for the remaining cases : Rs.310/- each.
If the advocates on Record claims any amount in excess of what isstated above towards expenses he shall furnish detailed accountsin respect of such entire expenditure item-wise.
(b) in Criminal matters where Special LeavePetitions or Appeals are filed on behalf of the State Government,an amount of Rs.50/- towards expenses shall be sent by the Officeof the Advocate General. When such Criminal Special LeavePetitions or Appeals are admitted, expenses required for thepreparation of the paper book and for cyclostyling the recordsshall be met by the office of the Advocate General on receipt ofrequest from the Advocates on Record.
(B) In casesfiled against the Government:-
(a) in civil matters  
(i) in individual cases Rs.50/- each.
(ii) in batch cases:-  
  (1) for the first 20 cases Rs.50/- each.
  (2) for the next 30 cases Rs.40/- each.
  (3) for the remaining cases Rs.30/- each.
(b) in Criminal matters where the Advocate onRecord is authorised to defend the case on behalf of theGovernment, shall be paid Rs.50/- towards expenses.