Section 5 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
5. Contents of Petition.
- (i) the Petition shall set out the following particulars:(a)The name, age, occupation and address of the Complainant and of the accused ;(b)The grounds and material facts on the basis of which action is sought;(c)The nature of the order sought from the Administrative Tribunal; and(d)if a petition has previously been made by the Complainant of the same facts, the details and the decision thereof.(ii)When the Complainant relies upon any document or documents in his possession, he shall file them along with the petition;(iii)In case of ' Civil Contempt', the certified copies of the Judgment, decree, order, writ or undertaking, which is alleged to have been disobeyed shall be filed along with the petition;(iv)In the case of 'Criminal Contempt' of the Administrative Tribunal other than contempt referred to in Section 14 of the Act, the Complainant shall state whether he has obtained the consent of the Advocate General and if so, produce the same .Nothing shall preclude the Administrative Tribunal from taking action suo-motu on the basis of the information disclosed.(v)The petition shall be accompanied by an affidavit verifying the facts relied upon and that the documents produced are true copies of the originals if they are not originals, or certified copies of the originals.
