Section 5(9) in Karnataka Conduct of Government Litigation Rules, 1985
(9)If, [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and in respect of a case in a court of Munsiff the Director of Prosecutions and Government Litigation, [or in his absence from headquarters, the joint Director of Prosecution and Government Litigation (Administration)] [Inserted by notification no. LAW 172 LAM 99, Dated: 30.9.1999] in examination of the case, finds that the defence in the case has to be undertaken by the Government, it or he shall issue orders sanctioning defence and instructing the law officer concerned to appear and defend the Government or the officer concerned. The order shall also specify the officer who shall be the litigation conducting officer for the case and the officer who is authorised to sign and verify the pleadings in the case. The litigation conducting officer shall regularly watch the progress of the case and shall give necessary files and instructions to the law officer to whom the case is entrusted, at all stages till the final disposal of the case including appeal, review or revision, if any. Before instructing the law officer he shall obtain, wherever necessary, orders of his official superior or any other higher officer.
