Section 21(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)Every such Govt. Pleader shall send to the Secretary, Department of Law and Parliamentary Affairs and in the case of cases pending in a court of Munsiff to the Director of Prosecutions and Government Litigation in the first week of January, April, July and October of every year a list of cases pending in the court or courts for which he is appointed, in Form III annexed to these rules. He shall also send a copy of the quarterly returns to the concerned Deputy Commissioner.
