Section 13(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)The Law Officer so authorised, shall immediately prepare the necessary pleading including stay petition wherever necessary and finalise the same, if necessary, in consultation with [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]. Stay application should invariably be filed in all cases. He may also take the assistance of the Litigation Conducting Officer or any other officer of the concerned Department. Thereafter, the office of the Advocate General shall prepare required number of copies thereof and send the same along with all necessary documents, certified copies etc., to the Advocate on Record along with the necessary amount specified in rule 15(1) towards court fee, process charges, typing and other charges and out of pocket expenses, so as to reach the Advocate on Record at least five days before the last date for filing the appeal. Copies of the petition and other pleadings shall also be sent to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998], and the concerned Administrative Secretariat for reference.
