Section 8 in Karnataka Conduct of Government Litigation Rules, 1985
(8)[ If it is decided by the Legal Cell concerned, that the matter need not be persued in appeal, review of revision against the orders of the Karnataka Administrative Tribunal or Central Administrative Tribunal or against any decision of the High Court, the Legal Cell shall refer the matter to the Department of Law for taking final decision thereon.Note. - In respect of a case before the Court of Civil Judge (Junior), if the Director of Prosecution and Government Litigation decides not to agitate the matter in appeal, review or revision, he shall while forwarding his opinion referred to above, also forward the entire records of the case in his office to the Legal Cell of the concerned Administrative Department indicating the last date for filing of appeal in bold letters. Such opinion and records shall be sent to the Legal cell at least ten days before the last date for filing the appeal. The Legal Cell shall immediately consult the secretary or if the subject pertains to more than one department, Secretaries of the concerned Administrative Departments before taking a decision in all cases affecting the revenue of the State and in important cases having far reaching consequences. The Director of Prosecutions and Government Litigation[or in his absence from headquarters, the Joint Director of Prosecution and Government Litigation (Administration)] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall not inform the Law Officer his decision not to file an appeal or review or revision].
