Section 5(3) in Karnataka State Servants (Determination of Age) Act, 1974
(3)The State Government may by notification in the official Gazette appoint such officer as it deems fit for the purpose of making an inquiry under this section:Provided that the powers of the State Government under sub-section (1) and this subsection shall in respect of the alteration of the age or date of birth of a State servant who, -(i)is subject to the control of the High Court under Article 235 of the Constitution, be exercisable, by the High Court; and(ii)is an officer and servant of the High Court, be exercisable by the Chief Justice or such other Judge or officer of the High Court as he may direct.
