Section 1 in Karnataka Conduct of Government Litigation Rules, 1985
1. Title, Commencement and Application.
(1)These rules may be called the Karnataka Conduct of Government Litigation Rules, 1985.(2)They shall come into force at once.(3)(a)These rules shall apply to the conduct of litigation on behalf of the Government of Karnataka or its officers in their official capacity.(b)Nothing in these rules shall apply to writ petitions and proceedings arising therefrom relating to applications seeking conferment of occupancy rights under the Karnataka Land Reforms Act and determination of surplus land under the said Act.
