Section 3(9) in Karnataka Conduct of Government Litigation Rules, 1985
(9)(a)The litigation conducting officer shall, give necessary instructions and get a draft plaint or petition prepared by the law officer concerned and submit the same to [the legal cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] for approval.(b)[The Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]shall, examine the draft and ensure that all pleas both legal and factual are pleaded and after scrutiny, forward the approved plaint or petition to the litigation conducting officer who shall get it signed and verified by the officer who is authorised to sign and verify the pleading and thereafter entrust the same along with required number of copies thereof to the law officer concerned for presentation before the court well within the date if any, indicated in the sanction order issued under sub-rule (7) or within the period of limitation.(c)The law officer shall forward to the Government in [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and where a case is filed in a Munsiff's court, to the Director of Prosecutions and Government Litigation, a true copy of the plaint and its enclosures as actually presented to the Court along with the date of presentation of the plaint. The Law officer shall intimate the number of the case as soon as it is registered. He shall forward true copies of the written statements, counter and other pleadings filed by the defendant, issues framed in the suit and amendments, if any, to the pleadings or issues after getting necessary copies thereof prepared by the litigation conducting officer. Expenses in this regard shall be incurred out of the contingency fund as provided in Article 240(b) of the Karnataka Financial Code.(d)The litigation conducting officer shall regularly watch the progress of the case and shall give necessary instructions to the law officer to whom the case is entrusted at all stages till the final disposal of the case. Before instructing the law officer, wherever necessary, he shall obtain the order of his official superior or any higher officer in such manner as he considers fit. The law officer shall periodically intimate the progress made in the case to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and in respect of a case before a Court of Munsiff to the Director of Prosecutions and Government Litigation.
