Section 20(9) in Karnataka Conduct of Government Litigation Rules, 1985
(9)If it is decided that the order requires to be challenged in appeal or in revision, an order authorising the concerned Law Officer to prefer an appeal or revision, as the case may be, shall be issued. Copy of such order shall be sent to the Director of Prosecutions and Government Litigation and Director General of Police. Along with the copy of the order sent to the Law Officer, a note containing the main grounds to be canvassed before the court, case law, if any, in support thereof shall also be sent. On receipt of the order, the Law Officer shall prepare the memorandum of appeal or application for revision, as the case may be, and file the same before the court within the period of limitation. A copy of the memorandum of appeal or application so prepared and file before the court along with a copy of the order of the lower court shall be sent to the Department of Law and Parly. Affairs which shall maintain a separate file in respect of each case containing copies of all relevant papers. The concerned Addl.Secretary in Dept. of Law & Parly. Affairs shall watch the progress of the case and give such periodical instructions as he considers necessary to the Law Officer.
