Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(9) in The Karnataka Lokayukta Act, 1984

(9)The Chief Justice of the High Court of Karnataka or the Judge of the High Court nominated by him after investigating into the matter referred to him shall prepare a report and submit the same to the Speaker or to the Chairman as the case may be, and to the Speaker and the Chairman in case the matter is referred by both, within ninety days from the date of such reference.