Section 5(14) in Karnataka Conduct of Government Litigation Rules, 1985
(14)In respect of every case a file containing copies of all pleadings and copies of all documents shall be maintained both by the law officer and [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] (in respect of cases in the Courts of Munsiffs by the Director of Prosecutions and Government Litigation) and the concerned Administrative Secretariat or the Head of the Department, as the case may be. Necessary copies of pleadings, documents, orders and other papers for the purpose shall be got prepared by the litigation conducting officer and handed over to the concerned Law Officer.
