Section 5(7) in Karnataka Conduct of Government Litigation Rules, 1985
(7)The concerned departments or the officers shall furnish the above materials to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] well within the date of first hearing, fixed by the court so as to enable [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] to issue necessary orders authorising a law officer to appear and defend the case.Note. - In respect of a case in a court of Munsiff the said materials shall be submitted to the Director of Prosecutions and Government Litigation.
