Section 14 in The Karnataka Guarantee of Services to Citizens Rules 2012
14. Order in Appeal.
(1)The Competent Officer or Appellate Authority, as the case may be, shall pronounce order in open hearing and it shall be in writing (Form-D).(2)Copy of appeal order by the Competent Officer shall be given to applicant and Designated Officer within Seven days from date of order.(3)Copy of appeal order by the Appellate Authority shall be given to applicant, designated officer and competent officer.(4)In case of imposition of compensatory cost, Competent Officer or Appellate Authority as the case may be, shall mark copy of such order to the concerned Public Authority with instructions to deduct the amount from the salary or honorarium or remuneration, of the Designated Officer or his subordinate public servant or Competent Authority, as the case may be.(5)In the event of recommendation for departmental enquiry against Designated Officer or his subordinate public servant or the Competent Officer, as the case may be, the Appellate Authority shall send orders issued against him to the concerned Public Authority or Appointing Authority.
