Section 24(2) in Karnataka Conduct of Government Litigation Rules, 1985
(2)If references by L.A.Os. purport to be in response to directions of the Court under Section 18(3)(b) of the L.A.Act, the Court's Office shall, before registering the cases, verify and put up the earlier miscellaneous proceedings in which orders of the Court under Section 18(3)(b) are made. Without such a cross-check and verification, no reference made by the L.A.O. in such cases shall be registered.
