Section 3 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
3. Form of Motion.
- Every motion for taking action for contempt of the Administrative Tribunal shall be in the Form of a petition and shall be entitled "In the matter of Proceedings for Contempt of Administrative Tribunal under Section 17 of the Administrative Tribunals Act , 1985 and the Contempt of Courts Act, 1987".
