Section 20 in The High Court of Karnataka Rules, 1959
20.
(1)Wherever a paper has to be translated under the last preceding rule, the translation shall be done by any of the official translators of the Court.(2)Notwithstanding what is stated in sub-rule (1), the Chief Justice may appoint any Advocate as an authorized translator and parties if they so desire may get any paper required to be translated by these rules translated by such authorized translator provided that no authorized translator shall translate any document in a case in which he appears for any party.
