Section 15(7) in Karnataka Conduct of Government Litigation Rules, 1985
(7)No Advocate on Record shall, without the written authority from an officer of the cadre of the Deputy Secretary and above in [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall concede any claim or part thereof adversely affecting the interest of the State Government in any proceedings before the Supreme Court. If he makes any concession without such approval in any case before the Supreme Court serious notice will be taken thereof.
