Section 5(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)[ Where a summon or notice in a case is addressed to the Chief Secretary to Government, the same shall be received by the Head of the Legal Cell of the concerned Administrative department. The Head of the legal cell shall send request to the concerned law officer to appear on behalf of the Government, and also forward a copy of the pleading received by him to the Secretary of the Administrative Department and to the Head of the Department for taking necessary action, to offer remarks and to forward the report and papers indicated in sub-rule (1) above] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].
