Section 21 in Karnataka Conduct of Government Litigation Rules, 1985
21. Maintenance of Registers & furnishing of Quarterly Reports.
(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.(2)Every such Govt. Pleader shall send to the Secretary, Department of Law and Parliamentary Affairs and in the case of cases pending in a court of Munsiff to the Director of Prosecutions and Government Litigation in the first week of January, April, July and October of every year a list of cases pending in the court or courts for which he is appointed, in Form III annexed to these rules. He shall also send a copy of the quarterly returns to the concerned Deputy Commissioner.(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.(4)Every such Govt. Pleader, if circumstances require shall, personally contact the concerned Deputy Commissioner and draw his attention to the difficulties experienced in the conduct of litigation. In such an event, the Deputy Commissioner should direct the officers of the concerned department to immediately render all necessary assistance to the Government Pleader.
