Section 22(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)It shall be the duty of every Deputy Commissioner to keep an effective control and watch over the Government Litigation relating to his district irrespective of the department to which it belongs. He shall maintain individual files in respect of every such case and make necessary arrangements to watch the progress of every case by entrusting such work to an officer of fairly senior cadre of his department preferably the Headquarters Assistant. He shall personally supervise the progress made in every case at least once in every month. It shall be the duty of the Deputy Commissioner to ensure that the cases are conducted effectively by furnishing all material document and information to the Law Officer and placing them before the court.
