Section 25 in The Karnataka Control Of Organized Crimes Acts, 2000.
25. Punishment for public servants failing in the discharge of their duties.–
Whoever being a public servant renders any help or support in any manner in the commission of organized crime as defined in clause (c) of section 2, whether before or after the commission of any offence by a member of an organized crime syndicate or abstains from taking lawful measures under this Act or intentionally avoids to carry out the directions of any Court or of the superior police officers in this respect shall be punished with imprisonment of either description for a term which may extend to three years and also with fine.
