Section 12 in The Karnataka Guarantee of Services to Citizens Rules 2012
12. Process of communicating the information on hearing.
- Information on hearing of the application by Competent Officer or Appellate Authority shall be communicated by the Competent officer or Appellate Authority in one of the following manners, namely:-(1)By hand delivery;(2)By registered post with acknowledgement receipt; or(3)By Telephone/Fax/e-mail/SMS (whatever speedy communication opted by the applicant)(4)Information shall be displayed through KGSC software
