Section 10(1) in Karnataka Sakaala Services Act, 2011
(1)The Government shall appoint by notification an officer not below the rank of [Group B or C officer] [Substituted 'Group B officer' by Karnataka Act No. 36 of 2012, dated 3.9.2012.] of the Government or its equivalent rank, in case of other public authority to act as competent officer to impose cost against designated officer or his subordinate public servant defaulting or delaying the delivery of services in accordance with this Act.
