Section 20(8) in Karnataka Conduct of Government Litigation Rules, 1985
(8)On receipt of the said papers, the Department of Law and Parly. Affairs shall examine the matter in detail with reference to court decisions and take a decision whether to file or not to file an appeal or revision. If it is decided to file an appeal or revision the main grounds on which the order of the lower court is to be challenged shall be indicated in the file. It would not be correct for the Department of Law & Parly. Affairs to take summary decision without recording the reasons. Case law, if any, in support of the decision shall also be indicated.
