Section 7 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
7. Initiation of Proceedings at Information.
- (i) Any information other than a petition or reference shall, in the first instance be placed before the Chairman on the administrative side.(ii)If the Chairman or other Member may be designated by him for the purpose, consider it expedient or proper to take action under the Act, he shall direct that the said information be placed for preliminary hearing;(iii)On such direction the matter shall be dealt with in accordance with rule 8 treating the information as a petition.
