Section 5(5) in Karnataka Conduct of Government Litigation Rules, 1985
(5)The Administrative Secretariat shall then forward the copies of the plaint, petition or other pleadings in the case alongwith the copies of such report, parawise remarks and relevant documents alongwith their remarks to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] for examination and wherever necessary for sanction of defence. [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall also be informed of -(a)the date fixed by the court for the first or next hearing;(b)whether notice under section 80 of the code of Civil Procedure has been given by the plaintiff and if so, the date of delivery of such notice, and the authority to which such notice was given, alongwith a copy of such notice together with a report of action taken thereon, and(c)the name and other particulars of the officer who is conversant with the facts of the case, the litigation conducting officer for the case and the name of the officer who is to be authorised to sign and verify the pleadings.Note. - In this sub-rule [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] for purposes of cases before courts of Munsiffs, shall be the Director of Prosecutions and Government Litigation.
