Section 19 in The Kannada Development Authority Act 1994
19. Power to record dereliction of duty and to inform the appointing authority.-
The Authority in order to carryout the purposes of the Act, shall record, any violation by the of-ficers and officials of the State Government and local bodies of any order, issued by the Gov-ernment from time to time or of any order, which is already in force as dereliction of duty and shall advise to the appointing authority for necessary action.
