Section 9 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
9. Appearance of the Accused.
- (i) In every case of Criminal Contempt, the accused shall appear in person before the High Court on the first date of hearing and on every subsequent date to which the case is posted, unless exempted by an order of the Court.(ii)In every case of civil contempt, the accused shall appear either in person or by Counsel before the High Court, on the first date of hearing and on every subsequent date to which the case is posted, but shall appear in person whenever directed by the High Court.
