Section 5(8) in Karnataka Conduct of Government Litigation Rules, 1985
(8)If, however, the concerned officer or the Department is not left with sufficient time to communicate with [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and to obtain sanction for the defence within the time fixed by the court for the first hearing of the case, they may approach the concerned law officer directly and make necessary arrangements for the defence of the case and report to the Administrative Secretariat and the [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] promptly with all the necessary particulars.Note - In respect of a case in a court of Munsiff the report shall be made to the Director of Prosecutions and Government Litigation.
