Section 23 in Karnataka Conduct of Government Litigation Rules, 1985
23. Duties of the Heads of Department.
- It shall be the duty of every Head of the Department to keep effective watch and control over the Government litigation relating to his department. Every Head of the Department shall maintain individual files in respect of every case relating to his department and make necessary arrangements to watch the progress of every case by entrusting such work to an officer of fairly senior cadre. It shall be the duty of the Head of the Department to personally supervise the progress made in each case at least once in every month. It shall also be his duty to ensure that all necessary documents and information are given to the Law Officer and placed before the court.
