Section 18(2) in Karnataka Panchayat Raj Act, 1993
(2)At the time of making an order under sub-section (1) the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] shall also make an order,-(a)where any charge is made in the petition of the corrupt practice having been committed at the election, recording,-(i)a finding whether any corrupt practice has or has not been proved to have been committed at the election and the nature of that corrupt practice; and(ii)the names of all persons, if any, who have been proved at the trail to have been guilty of any corrupt practice and the nature of that practice; and(b)fixing the total amount of the costs payable and specifying the person by and to whom costs shall be paid:Provided that a person who is not a party to the petition shall not be named in the order under sub-clause (ii) of the clause (a) unless,-(i)he has been given notice to appear before the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and to show-cause why he should not be so named; and(ii)if he appears in pursuance of the notice, he has been given an opportunity of cross examining any witness who has already been examined by the [Civil Judge (Junior Division)] [Substituted by Act 29 of 1997 w.e.f. 20.10.1997.] and has given evidence against him, of calling evidence in his defence and of being heard.
