Section 6(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)It shall be the responsibility of the litigation conducting officer to regularly watch the progress of the case and to provide the Law Officer concerned with all necessary documents, files, evidence and assistance for effectively conducting the case. He shall personally attend the court and assist the law officer in the trial of the case. If however, he is unable to attend personally for any valid reasons, he may on his own responsibility with the permission of his official superior depute a responsible officer who is thoroughly conversant with the facts of the case and who is capable of giving adequate and necessary instructions to the Law Officer for effectively prosecuting the case.
