Section 18 in The High Court of Karnataka Rules, 1959
18. Where a Writ Petition impugning the validity of a Central Act or State Act or any provision thereof or any rule made thereunder is admitted, notice of the petition shall issue to the Advocate General of Karnataka and if the Act or provision thereof impugned is a Central Act or a provision thereof, falling under the Union List or Concurrent List of the Seventh Schedule to the Constitution or the rule impugned is one made by the Central Government under such Central Act, notice of the petition shall also issue to the Attorney General of India.
