Section 20(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)The Prosecutor shall take necessary steps to get the summons/warrants issued by the court to secure the presence of the witnesses. He should also instruct the police to keep necessary number of witnesses in attendance. It shall be the duty of the Prosecutor to conduct prosecution in accordance with law and examine all necessary witnesses to place the entire case of the prosecution before the court. The Prosecutor shall ensure the marking of all the documents and exhibits and properties as material Objects through the concerned witnesses required for proof of the charges framed against the accused.
