Section 3(b) in Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses, Production of Documents and Miscellaneous Provisions) Act, 1981
(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;
