Section 3(8) in Karnataka Conduct of Government Litigation Rules, 1985
(8)(a)The order sanctioning the filing of a case shall specify the officer who is conversant with the facts of the case, the litigation conducting officer for the case, the officer who shall varify and sign the pleadings including applications on behalf of the Government and the name of the law officer. The order shall also indicate briefly the grounds for instituting the case and the case of the Government and the date within which the case should be filed in the court.(b)Copies of the order shall be sent to the [Secretary as well as head of the legal cell of the concerned Administrative Secretariat] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998], the concerned law officer, the officers specified in items (ii) and (iii) of sub-rule (6) and to the Director of Prosecutions and Government Litigation in respect of cases to be filed before a court of Munsiff.
