Section 21(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)Every such Government Pleader shall also send to the Deputy Commissioner concerned by third of every month a list of.-(a)execution cases which are pending against the State indicating the name of the officer of authority who has to comply with the decree;(b)cases pending in his court wherein progress, including preparation of pleadings and conduct of evidence, cannot be made for want of instructions and assistance from any of the officers or authorities in the district. The nature of the instructions and assistance required may be indicated therein.
