Section 15(3) in Karnataka Conduct of Government Litigation Rules, 1985
(3)The Advocate on Records shall, on receipt of the Government Order, contact the Law Officer in case there is any delay on the part of the latter in forwarding the papers and on receipt of the pleadings take immediate steps to file it before the Supreme Court well within time. He shall also take steps to file necessary applications etc., to get operation of the impugned order or judgment of the High Court stayed where such orders are against the interests of State and shall inform immediately as to the action taken by him and the result of such action i.e., whether the appeal has been admitted, if so, number thereof, whether the interim order has been granted or not, etc. to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] and the Advocate General.
