Section 5(6) in Karnataka Conduct of Government Litigation Rules, 1985
(6)If officers belonging to different departments are sued jointly or if the claim in a suit relates to the acts of two or more of such officers, they shall with least possible delay, communicate with each other and after mutual consultation, arrange to set up, if possible, a common line of defence and prepare a joint report and parawise remarks. When such a joint report is not found feasible, separate reports and parawise remarks shall be submitted by each officer alongwith the copies of the documents, relied upon by them as indicated in sub-rule (1).
