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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(i) in Karnataka Right to Information Act, 2000

(i)the authority immediately superior to the competent authority may impose a penalty not exceeding two thousand rupees on such competent authority as it thinks appropriate after giving him a reasonable opportunity of being heard and such a penalty shall be recoverable from his salary or if no salary is drawn as arrears of land revenue; and