Section 3(10) in Karnataka Conduct of Government Litigation Rules, 1985
(10)In cases of urgent necessity, where the delay will be prejudicial to the interests of the Government, notwithstanding anything contained in the above sub-rules, the officer referred to in sub-rule (3), may, if he is a Group-A officer, on his own responsibility, and if he is not a Group-A officer with the approval of his official superior who is a Group-A officer get the case filed in consultation with the concerned law officer and shall immediately forward along with the information specified in sub-rule (4), a report to the Head of the Department, the concerned Administrative Secretariat and [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] explaining the circumstances necessitating such action. The merits of the case may be examined and action taken as indicated in sub-rules (5) to (7). If filing of the case is considered, proper steps taken may be ratified, otherwise case filed may be got withdrawn.
