Section 5(3) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981
(3)Every process issued by an authorised inquiring authority for the attendance of any witness or for the production of any document shall be served and executed through the District Judge within the local limits of whose jurisdiction the witness or other person, on whom the process is to be served or executed, voluntarily resides or carries on business or personally works for gain, and, for the purposes of taking any action for the disobedience of any such process, every such process shall be deemed to be a process, issued by the District Judge:[Provided that where an officer on the staff of the Lokayukta is the inquiring authority, the power conferred by this sub-section may be exercised by such inquiring authority and for the purpose of taking action for the disobedience of any such process, every such process, shall be deemed to be a process issued by a District Judge.] [Substituted by Act 28 of 1986 w.e.f. 06.06.1986.]
