Section 3(11) in Karnataka Conduct of Government Litigation Rules, 1985
(11)The litigation conducting officer shall, whenever considered necessary or expedient, take steps for obtaining appropriate interlocutory orders like attachment before judgment, injunction and the like and shall take such other steps as are available under the code of Civil Procedure or other laws for the effective prosecution of the case. It shall be the duty of the litigation conducting officer to get the case prosecuted effectively.
