Section 4(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)While making a reference to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] the concerned Administrative Secretariat shall prepare and forward a self contained note giving the entire history of the claim and parawise comments on the various allegations made in the notice, alongwith all relevant documents and materials.
