Section 4(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)On receipt of a notice under section 80 of the Code of Civil Procedure, 1908, the officer receiving the notice shall prepare or obtain from the officers concerned para-wise remarks and forward it to the concerned Administrative Secretariat through proper channel within 15 days of the receipt of the notice along with a detailed report containing the history and all particulars of the case and copies of relevant documents and specify whether it is a case for settlement; if so, the proposed terms of settlement and all particulars necessary to arrive at a settlement. The concerned Administrative Secretariat shall examine the claim made in the notice and take a final decision within fifteen days from the date of the receiving of the notice.
