Section 19 in The Karnataka Border Area Development Authority Act, 2010
19. Power to record dereliction of duty and to inform the appointing authority
The Authority in order to carryout the purposes of the Act, shall record, any violation by the officers and officials of the State Government and local bodies of any order, issued by the Government from time to time or of any order, which is already in force as dereliction of duty and shall advise to the appointing authority for necessary action.
