Section 15(a) in Karnataka Protection of Interest of Depositors in Financial Establishments Act, 2004
(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.
