Section 3(6) in Karnataka Conduct of Government Litigation Rules, 1985
(6)If the Administrative Secretariat, after considering the matter decides that it is necessary to file a case, it shall forward the proposal to the [head of the legal cell of the administrative secretariat] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] in the Department of Law and Parliamentary Affairs along with the particulars of -(i)the officer who is conversant with the facts of the case;(ii)the officer who shall be the litigation conducting officer of the case; and(iii)the officer who is to sign and verify the pleadings of the case.
