Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 11 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987 11. Conducting of Proceedings. - The Administrative Tribunal may direct the Advocate-General or any other Advocate to appear and conduct the proceedings against the accused.
