Section 5(10) in Karnataka Conduct of Government Litigation Rules, 1985
(10)The law officer shall study the case with reference to the case law on the subject and shall take possible defences open to the Government. The law officer shall not treat the drafting of the written statement or counter as a routine matter. In addition to the para-wise remarks he shall study the relevant file and discuss with the concerned officers to acquaint himself with the facts of the case. The concerned officers should give all necessary co-operation and assistance to the law officers.
