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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(4)(j) in Karnataka Conduct of Government Litigation Rules, 1985

(j)The law officer shall, in consultation with the Litigation Conducting Officer and other officers concerned with the case, prepare a list of witnesses whose evidence, in his opinion, is necessary to substantiate the case of the Government. The witness list shall be filed in the court well within the time fixed by the court for the purpose. It shall be the responsibility of the Litigation Conducting Officer to secure such witnesses for examination before the court by obtaining process of the court wherever necessary. If evidence of an officer in service is necessary, the law officer and the litigation Conducting Officer shall request, in writing, the officer to attend the court and a copy of that letter shall be sent to the official superior of such officer with a request to direct such officer to attend the court. The officer in question and his official superior shall comply with such request and failure to do so shall be treated as dereliction of duty. [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and in respect of cases in the courts of Munsiffs, the Director of Prosecutions and Government Litigation, shall watch the progress of the case and ensure that all necessary documents are produced in the case and necessary witnesses are examined. The reasonable expenses in this regard shall be incurred out of the contingencies of the Department concerned as provided in articles 240(b) of the Karnataka Financial Code.