Section 3(7) in Karnataka Conduct of Government Litigation Rules, 1985
(7)(a)On receipt of such a proposal, [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]shall examine the legality of the claim, call for such further or additional information, documents or evidence and such files as it may think necessary and take a final decision in the matter. If [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] decides to file a case it shall issue necessary orders sanctioning the filling of the case.[Provided where the claim in the case exceeds, the pecuniary Jurisdiction of a Civil Judge (Senior Division), the approval of the department of law shall be obtained to file a case or to reject it] [Inserted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].(b)Where the proposal to file a case is rejected, the concerned Administrative Secretariat shall be informed of the same with the reasons thereof.
