Section 7 in The Karnataka Guarantee of Services to Citizens Rules 2012
7. Manner of giving notice.
- The Competent Officer shall issue notice to the designated officer or the sub-ordinate official responsible for delay or default in furnishing him the copy of the application on which compensation was paid and call for reasons as to why cost of compensatory cost paid shall not be recovered from him as per Form C. He shall also indicate the time limit within which defaulting or delaying officer or official shall furnish reasons.
