Section 18(8) in Karnataka Conduct of Government Litigation Rules, 1985
(8)As a general rule, all available steps for recovery of the decreetal dues shall be unremittingly continued until the expiry of the period of limitation. If the recovery of the amounts due under the decree becomes impracticable, after taking all steps for such recovery, then the concerned Litigation Conducting Officer shall make a report, through proper channel, to the Government to write-off such amount. 1[The Legal Cell of the concerned Administrative Department]1 shall also be informed about it.
