Section 10 in Karnataka Conduct of Government Litigation Rules, 1985
(10)It shall be the duty of the concerned Administrative Secretariat and the Head of the Department to ensure that the Litigation conducting officers discharge their functions effectively and deligently and in the best interest of the Government. For this purpose the concerned Administrative Secretariat and the Head of the Department may issue such instructions as they may consider necessary. Such instructions among others may also indicate the steps to be taken when a Litigation conducting officer of a case is transferred to some other place. Whenever a new officer is put in-charge of the work the name and address of such officer shall be intimated immediately to the Law officer and the Department of Law and Parliamentary Affairs.Chapter-IV Appeal, Review and Revision
