Section 20(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)The Prosecutor shall take all necessary steps to obtain co-ordination and co-operation of the police for getting the summons served and warrants executed on the witnesses/ accused, as the case may be, and the same are returned to the court well in time and to enforce the attendance of the witnesses in general, and police and official witnesses and investigating officers in particular, for giving evidence before court. He shall render necessary assistance to the court during hearing, and trial of the case for smooth and speedy disposal of the criminal cases.
