Section 5(12) in Karnataka Conduct of Government Litigation Rules, 1985
(12)It shall be the responsibility of the litigation conducting officer and the law officer to see that sufficient extension of time, if necessary by filing application, is obtained for the purpose of filing written statement or counter and to see that in no case, any order against the Government or an officer is passed by the court exparte. In cases of urgent necessity the Law Officer may, in consultation with the Head of the Department or the officer concerned, prepare and finalise a written statement or counter in defence of the claim and file it before the court and later obtain ratification from [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] promptly and thereafter, if necessary, file additional written statement or counter. Such instances should be far and few.Note. - In respect of a case in a court of Munsiff the action shall be got ratified by the Director of Prosecutions and Government Litigation, [or in his absence from headquarters, the Joint Director of Prosecution and Government Litigation (Administration)] [Inserted by notification no. LAW 172 LAM 99, Dated: 30.9.1999]
