Section 22(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)On receipt of the information from the District Govt. Pleaders, Addl. District Govt. Pleaders and Assistant Govt. Pleaders under rule 21(3) about the difficulties experienced by them in the conduct of Government litigation either in preparing the pleadings or in making further progress in the case, the Deputy Commissioner shall make necessary arrangements to ensure that such Government Pleaders get necessary instructions from the concerned officers or authorities.
