Section 57(1) in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
(1)The State Government may, subject to other provisions of this Act, by order, direct the Authority or the Director or any other officer not below the rank of the Registrar to make an enquiry or to take appropriate proceeding under this Act in respect of any matter specified in the said order and the Director or the other officer, as the case may be, shall report to the State Government in due course the result of the enquiry made or the proceeding taken by him.
