Section 3 in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981
3. Definitions.
- In this Act unless the context otherwise requires,-(a)"departmental inquiry" means an inquiry held under and in accordance with, -(i)any law made by the Karnataka State Legislature or any rule made thereunder; or(ii)any rule made under the proviso to Article 309 or continued under Article 313 of the Constitution of India,into any allegation of misconduct against any person to whom this Act applies;(b)"inquiring authority" means an officer or authority appointed by the State Government or by the High Court of Karnataka or by the Chief Justice of Karnataka or by the [Lokayukta or an Upalokayukta] [Substituted by Act 28 of 1986 w.e.f. 06.06.1986.] or by any officer or authority subordinate to the State Government to hold a departmental inquiry and includes any officer or authority who is empowered by or under any law or rule for the time being in force to hold such inquiry;(c)[ 'Lokayukta' and 'Upalokayukta' means the Lokayukta and Upalokayukta appointed under the Karnataka Lokayukta Act, 1984 (Karnataka Act 4 of 1985)] [Substituted by Act 28 of 1986 w.e.f. 06.06.1986.](d)[ ***] [Omitted by Act 28 of 1986 w.e.f. 06.06.1986.]
