Section 17(6) in The Karnataka Guarantee of Services to Citizens Rules 2012
(6)Concerned Departments of the State Government shall, if necessary, update and publish guidelines referred to in sub-rule (5) above at regular intervals which shall, in particular and without prejudice to the generality of sub-rule (5) above, include,-(i)The objects of this Act;(ii)The manner and the form in which request for services shall be made to the designated officer or competent officer;(iii)All remedies in law available regarding a delay or denial of service, including the manner of filing appeals;(iv)Any additional regulations or circulars made or issued in relation to obtaining services in accordance with this Act;
