Section 12(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)In writ petitions instituted against the state or any of its officers in their official capacity, normally the State is shown as represented by the Chief Secretary or the Secretary of the concerned Department or the Deputy Commissioner of the district or some officer of the department to which the impugned action relates. If the Chief Secretary is shown as representing the State or is made a party, the court notice addressed to him shall be received by [the Head of the Legal Cell of the Department of Personnel and Administrative Reforms] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and sent to the concerned Secretary. In other cases, the notice be received by the officer named in the petition. Where the notice has been served on any subordinate officer, he shall immediately forward such notice along with five sets of the copies of the writ petition and the Annexures thereto to the concerned Administrative Secretariat. Where such notice is served on the concerned Secretary or is received by him from 1[the Head of the Legal Cell of the Department of Personnel and Administrative Reforms]1 or where it is sent by the subordinate officer to the concerned Administrative Secretariat the concerned Secretary shall there upon immediately forward the same along with five copies of the writ petition and its enclosures to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] indicating the name of an officer,-(i)who is Conversant with the facts of the case; and(ii)who shall be the litigation conducting officer for the case; and(iii)who shall verify and sign the pleadings.
