Section 3(a) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981
(a)"departmental inquiry" means an inquiry held under and in accordance with, -(i)any law made by the Karnataka State Legislature or any rule made thereunder; or(ii)any rule made under the proviso to Article 309 or continued under Article 313 of the Constitution of India,
