Section 4(2) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981
(2)The power conferred on the State Government by sub-section (1) may also be exercised by, -(a)[ ***] [Omitted by Act 28 of 1986 w.e.f. 06.06.1986.](b)the High Court of Karnataka, if the person against whom the departmental inquiry is being held is subject to the control of the High Court of Karnataka under Article 235 of the Constitution;(c)the Chief Justice of Karnataka if the person against whom the departmental inquiry is being held is an officer or servant of the High Court of Karnataka;(d)such authority not being an authority inferior to the appointing authority in relation to the person against whom the departmental inquiry is being held, as the State Government may, by notification in the official Gazette, specify in this behalf.
