Section 12(6) in Karnataka Conduct of Government Litigation Rules, 1985
(6)On receipt of the para-wise remarks, the brief and the connected records, the Law Officer concerned shall prepare at the earliest, a draft counter and other necessary pleadings in the case and shall send it along with the relevant records, files, rules, notifications, orders circulars and the like to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] for scrutiny and approval of the draft. On receipt of the same, [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] shall send it to the concerned Administrative Secretariat at the earliest for verification and return. The Administrative Secretariat on receipt of the same shall get the same examined, the facts verified either by itself or through the concerned officers at the earliest and thereafter shall send the same to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] certifying that the same has been examined and verified and found correct and also indicate the name of the officer who shall swear to the affidavit.
