Section 15 in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
15. Administration of property attached.
- The Special Court may, on the application of any person interested in any property attached and vested in the competent authority under this Act, and after giving the competent authority an opportunity of being heard, make such orders as the special Court considers just and reasonable for;(a)providing from such of the property attached and vested in the competent authority as the applicant claims an interest, in such sums as may be reasonably necessary for the maintenance of the applicant and of his family, and for expenses connected with the defence of the applicant where criminal proceedings have been instituted against him in the Special Court.(b)safeguarding so far as may be practicable the interest of any business affected by the attachment and in particular, the interest of any partners in such business.(c)discharging in the prescribed manner, out of the property so attached, any liability, statutory or otherwise, accruing to a financial establishment or a person emanating out of the proceeding before the Special Court,
