Section 19(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)(i)After receipt of the notice of the execution, the judgment debtor officer and the Litigation Conducting Officer shall intimate the Department of Law and Parly. Affairs about such execution and instruct the Law Officer about the objections which may have to be taken against the execution of the decree.(ii)Draft objections shall be prepared by the Law Officer and sent to 1[the Legal Cell of the concerned Administrative Department]1. for approval. If there is no time to obtain the orders of [the Legal Cell] the Law Officer may finalise the objections file it into court and seek ratification of the action taken.(iii)The provisions of rules 5 and 6 shall mutatis-mutandis apply to the signature and verification of the objections to the execution petition and the conduct of the case.(iv)If the objections raised by the State against execution of the decree are rejected, the Litigation conducting Officer shall, through the Law Officer obtain the certified copy of the order and send it 1[the Legal Cell of the concerned Administrative Department]1 for necessary further opinion and action.(v)If decision is taken not to prefer any review, appeal or revision on such order, the Litigation Conducting Officer shall expeditiously take necessary steps for compliance of the decree.
