Section 15(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)The office of the Advocate General shall send the amount along with the pleadings or immediately thereafter or immediately after receipt of the Government Order authorising the filing or defending of a case. The Advocate General's office should ensure that the papers and the amount reach the Advocate on Record well within time i.e., at least five days before the last date, so that the papers could be filed before the court within the period of limitation. The fact of having sent the amount towards court fees and other expenses to Advocates on Record shall invariably be communicated to the concerned Heads of Departments and in criminal matters to the concerned Superintendents of Police and also [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]. The Heads of Depts. and the concerned Superintendents of Police shall make necessary entries in their office records, and take such further steps in the matters as may be necessary for the purpose of maintenance of accounts and for effecting recoveries, wherever necessary.
