Section 4(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)(a)The notice may be in respect of,-(i)a claim which has already been examined and has been rejected;(ii)a claim which is still under consideration;(iii)a claim which has not been examined.(b)The concerned Administrative Secretariat shall,-(i)in regard to a claim of the first category consider whether any new point which has not been examined earlier has been raised. Such a new point, if any, shall be thoroughly examined and it shall be considered whether the earlier decision requires to be revised. If [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] had not been consulted earlier or if new points have been raised, the advice of [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall invariably be obtained before taking a final decision.(ii)in regard to a claim of the second and third categories examine and take a decision as early as possible in consultation with Department of Law and Parliamentary Affairs.
