Section 4(7) in Karnataka Conduct of Government Litigation Rules, 1985
(7)It would not be correct for [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] to endorse on the file that the threatened case may be awaited or may be defended without examining the claim in detail. The main lines of defence which are available to Government and Court decisions in support thereof shall be indicated in cases where it is proposed to advice the concerned Administrative Secretariat to reject the claim. Such an examination would be helpful while framing the defence in the event of the matter going to the court.[xxx] [Omitted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]
