Section 7 in The High Court of Karnataka (Contempt of Court Proceedings) Rules, 1981
7. Initiation of proceedings on Information.
- (i) Any information other than a petition or reference shall, in the first instance be placed before the Chief Justice in the administrative side.(ii)If the Chief Justice or such other Judge as may be designated by him for the purpose, considers it expedient or proper to take action under the Act, he shall direct that the said information be placed for preliminary hearing.(iii)On such direction the matter shall be dealt with in accordance with Rule 8 treating the information as a petition.
