Section 5(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)When a case other than a writ petition is instituted against the State in any subordinate court and summons or notice thereof is served on any officer of the Government, such officer shall immediately request the concerned law officer to appear for the Government and ensure that the case is not decided exparte and prepare or obtain from the concerned officer, a detailed report of the facts and history of the case and circumstances leading to the institution of the suit together with the parawise remarks in respect of the averments made in the petition or plaint, within 15 days from the date of receipt of such summons or notice. While preparing the report, if it is considered necessary, any other department or officer also be consulted. The report shall indicate the name of the officer who is conversant with the subject matters and facts of the case, the litigation conducting officer for the case, the name of the officer who is to verify and sign the pleadings, the defence that has to be taken in the case and the documentary and other evidence, in support of such defence. Copies of all documents necessary for defending the case and the relevant files relating to the matter shall form part of the report. In short the report should be the brief of the Government to the Law Officer.
