Section 2 in Karnataka Conduct of Government Litigation Rules, 1985
2. Definition.
- In these rules, unless the context otherwise requires:-(1)"Administrative Secretariat" means the Department of the Karnataka Government Secretariat dealing with the concerned matter;(2)"Case" means any proceedings in a court or tribunal;(2A)[ 'Desk Officer' means an officer appointed as Desk Officer in accordance with Government Order No: DPAR 425 SGO 95, dated: 1.1.1996] [Inserted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].(3)"Government" means the Government of Karnataka;(3A)[ 'Head of the Legal Cell' means an officer appointed as Head of the Legal Cell in accordance with Government Order No. DPAR 425 SGO 95, dated:1.1.1996] [Inserted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].(4)"law officer" means a law officer as defined in the Karnataka Law Officers (Appointment and Conditions of Service) Rules, 1977 and includes an Assistant Public Prosecutor in charge of civil litigation work in a Court;(4A)[ 'Legal cell' means the Legal Cell established in the Karnataka Government Secretariat in accordance with Government order No. DPAR 425 SGO 95 dated: 1.1.1996] [Inserted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].(5)"litigation conducting officer in relation to a case" means the officer who is placed in charge of the conduct of litigation in such case.
