Section 3(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)Whenever it appears to any officer of a department that it is necessary to institute on behalf of the Government a case in a court or tribunal he shall submit through proper channel, a detailed report of the facts and circumstances of the case alongwith such particulars as are required by these rules and such other particulars as he may consider necessary. The report should indicate in detail the case of the Government.
