Section 12(5) in Karnataka Conduct of Government Litigation Rules, 1985
(5)On receipt of the copies of the Government order authorising a Law Officer to appear for the State and the officers, if any, the Administrative Secretariat shall ensure that the Department, the Officer on whose behalf the authorisation has been issued and other officers who are in possession of the records and other relevant material relating to the case, immediately forward, para-wise remarks on the allegations made in the writ petition, a note on the history of the case and a brief to the concerned Law Officer along with the relevant files, records, the rules, notifications, orders, circulars and the like in force at the relevant time and relating to the matter for preparing the statement of objections and other necessary pleadings. Copy of the para-wise remarks, the note on the history of the case and the brief shall also be sent to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] for information and further action. The Litigation conducting Officer shall with the assistance of such officers as he may deem necessary give instructions and assist the Law Officer and [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] in the preparation of the draft counter and in finalising it.
