Section 22(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)On receipt of the information under rule 21(3) regarding the pending execution cases, the Deputy Commissioner shall immediately:(a)make every necessary effort to ensure that court decrees are complied with and avoid unnecessary embarrassment of having moveables of the Government offices attached and sold in auction.(b)inform the Head of the Department concerned about the decree requesting him to take steps to satisfy the decree.
