Section 10 in The Karnataka Appellate Tribunal Act, 1976
10. Powers of the Tribunal to call for return, etc.-
The Tribunal may, in respect of matters subject to its appellate or revisional jurisdiction, do all or any of the following, namely:-(a)call for returns from the authorities subject to its jurisdiction ;(b)issue general directions and prescribe forms for regulating the practice and proceedings of such authorities :Provided that such directions and forms shall not be inconsistent with the provisions of any law for the time being in force.
