Section 6(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)It shall be the duty of the Law Officer to study the case thoroughly with reference to the facts and case law. For that purpose he can require the presence of any officer. It shall be the duty of the officer whose presence is required by the law officer to meet the law officer and give necessary instructions. It may be noted that a law officer, other than an Assistant Public Prosecutor, is an Advocate and the Government is the client and it is the duty of the client to go to the office of the Advocate and give instructions to the Advocate. However by mutual arrangement they may meet, anywhere else including the office of any officer. The law officer may, if necessary, contact [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] or the Director of Prosecutions and Government Litigation and obtain necessary clarifications or instructions on any aspect. The law officer shall prepare himself for the trial of the case well in advance and shall not seek adjournment of the case without proper excuse.
