Section 6(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)When issues are framed by the Court the Law Officer shall verify whether all necessary and proper issues required to be framed in the case have been framed or not. If, the issues framed are defective in any manner, or if proper issues have not been framed he shall file necessary application for amendment, deletion or for framing of additional issues. He shall send a true copy of the issues so framed or amended, as the case may be to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998].Note. - In respect of a case in a Court of Munsiff, the copies shall be sent to the Director or Prosecutions and Government litigation.
