Section 6 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
6. Taking Cognizance.
- Every proceeding for contempt shall be dealt with by a Bench of not less than two judges:Provided a proceeding under section 14 of the Act shall be dealt with by the Judge or Judges, in whose presence or hearing the offence is alleged to have been committed and in accordance with the provisions thereof.
