Section 6 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
6. Taking Cognizance.
- Every proceeding for contempt shall be dealt with by a Bench of not less than two Members .Provided a proceeding under Section 14 of the Act shall be dealt with by the Member or Bench in whose presence or hearing the offence is alleged to have been committed and in accordance with the provisions thereof.
