Section 20(6) in Karnataka Conduct of Government Litigation Rules, 1985
(6)Every proposal to file an appeal or revision shall be examined and decision taken by the Deputy Director concerned in consultation with the Deputy Inspector General of Police and in cases in which he is not authorised to take final decision the Deputy Director shall forward the copy of the judgment together with his views and the views of the Deputy Inspector General of Police to the Director of Prosecutions without any delay keeping in view of the period of limitation. Subject to his powers in the matter of taking final decision the Director of Prosecutions and Government Litigation shall take final decision in the matter referred to him by the Deputy Director.
