Section 21(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)Every District Government Pleader, Additional Government Pleader, Assistant Government Pleader, Assistant Public Prosecutor-cum-Asst. Government Pleader shall maintain a register of cases entrusted to him in Form II, and shall keep the register up-to-date. He shall hand over to his successor the Register along with all the records relating to pending and disposed cases whenever another person is appointed in his place.
