Section 6(5) in Karnataka Conduct of Government Litigation Rules, 1985
(5)The Law Officer shall apply for the certified copy of the judgment and decree or order immediately after the pronouncement thereof without any loss of time. In cases, where the decision has gone against the Government, he shall examine whether there are any valid grounds to take up the matter in appeal, revision or review and send his opinion along with the certified copy of the judgment and decree or order, copies of documents produced in the case by both the sides and the deposition of witnesses to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] within 3 days of the receipt of the certified copy of the judgment and decree or order.Note. - In respect of a case before a court of Munsiff, it shall be sent to the Director of Prosecutions and Government Litigation.
