Section 22 in Karnataka Conduct of Government Litigation Rules, 1985
22. Duties of the Deputy Commissioners.
(1)It shall be the duty of every Deputy Commissioner to keep an effective control and watch over the Government Litigation relating to his district irrespective of the department to which it belongs. He shall maintain individual files in respect of every such case and make necessary arrangements to watch the progress of every case by entrusting such work to an officer of fairly senior cadre of his department preferably the Headquarters Assistant. He shall personally supervise the progress made in every case at least once in every month. It shall be the duty of the Deputy Commissioner to ensure that the cases are conducted effectively by furnishing all material document and information to the Law Officer and placing them before the court.(2)On receipt of the information from the District Govt. Pleaders, Addl. District Govt. Pleaders and Assistant Govt. Pleaders under rule 21(3) about the difficulties experienced by them in the conduct of Government litigation either in preparing the pleadings or in making further progress in the case, the Deputy Commissioner shall make necessary arrangements to ensure that such Government Pleaders get necessary instructions from the concerned officers or authorities.(3)On receipt of the information under rule 21(3) regarding the pending execution cases, the Deputy Commissioner shall immediately:(a)make every necessary effort to ensure that court decrees are complied with and avoid unnecessary embarrassment of having moveables of the Government offices attached and sold in auction.(b)inform the Head of the Department concerned about the decree requesting him to take steps to satisfy the decree.
