Section 15(4) in Karnataka Conduct of Government Litigation Rules, 1985
(4)The Advocate on Record shall promptly perform his duties as per Supreme Court Rules, in consultation with and according to the directions of [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]. The concerned Advocate on Record shall, if he is confident that he could argue the case effectively, argue the case himself or engage the services of a senior counsel in the panel of Senior Advocates prepared by the Government for arguing the case before the Supreme Court, if necessary, in consultation with [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]. It shall be the duty of the Advocate on Record to promptly intimate [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] the progress of each case from time to time.
