Section 11 in The Karnataka Guarantee of Services to Citizens Rules 2012
11. Procedure for decision on First or Second Appeal.
- The decision on orders of Designated Officer or Competent Officer shall involve the following steps, namely:-(1)Review of concerned documents, public records or their copies;(2)In exceptional circumstances, any other officer may be authorized for required investigation;(3)The Designated Officer or Competent Officer may be summoned at the time of hearing.
