Section 12(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)On receipt of the copies of the writ petition and its enclosures under sub-rule (1) or sub-rule (2) [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall consider whether any relief is claimed against the Government and whether it is necessary to put in appearance on behalf of the Government. If it is considered necessary to oppose the writ petition, necessary order shall be issued authorising a Law Officer to appear and defend the State and its Officers, if any, and also to oppose grant of any interim order adverse to the interest of the State, and if any such order has already been granted, to move for vacation of such order by filing necessary application before the court. The order shall also specify the name of the Litigation Conducting Officer who shall be contacted by the Law Officer and [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] whenever necessary and the name of the officer who shall verify and sign the pleadings. Copy of the order shall be sent to the Law Officer concerned along with the copy of the writ petition and its enclosures and the notices received from the court, the Administrative Secretariat concerned, the field department and the officers who are parties to the writ petition.
