Section 12 in THE KARNATAKA GOOD SAMARITAN AND MEDICAL PROFESSIONAL (PROTECTION AND REGULATION DURING EMERGENCY SITUATIONS) ACT, 2016
12. prescribed, by the Government in this regard, after the date of commencement of such rules. Responsibility for implementation and administration of fund.- The Government shall prescribe an appropriate authority by a notification, at the district level which shall be responsible for the implementation and administration of this Fund and shall act as the nodal authority for grievance redressal under this Act.
