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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(3)(a) in Karnataka Conduct of Government Litigation Rules, 1985

(a)Where action is not taken for obtaining satisfaction of the decree as provided above, the concerned Litigation Conducting Officer shall after consulting the Law Officer submit a report to the Administrative Secretariat through proper channel stating, interalia-
(i)The date on which the period of limitation for the execution of the decree expires.
(ii)Any information which has come to his knowledge, which facilitate the recovery of the money due to the Government under the decree.
(iii)The reasons for not taking such action or for the delay in taking such action.
(iv)If the delay is on account of the law officer, an advance copy of such report shall also be sent to the 1[Head of the Legal Cell]1.