Section 14(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)On receipt of any notice of the court in respect of a special leave petition or writ petition filed in the Supreme Court against the state or its officers, the concerned Administrative Secretariat or the concerned officer through his Administrative Secretariat shall send the same to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] along with five copies of the petition, notice received and other pleadings. [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998] on receipt of the said petition notice received from the court and pleadings shall, by order authorise one of the Advocates on Record to appear before the Supreme Court and oppose the case including any interim application in the case. The Government order shall, among other things, indicate the Law Officer who shall prepare the pleadings, the name of the Litigation Conducting Officer, the name of the Advocate on Record who is authorised to handle the case. The copies of the order shall be sent to the concerned Advocate on Record, along with the notice of the court copy of the petition and its enclosures, the Law Officer authorised to prepare the pleadings, the Administrative Secretariat concerned and to other Concerned Officers.
