Section 15 in The Karnataka Guarantee of Services to Citizens Rules 2012
15. Recovery of Compensatory Cost.
- The Competent Officer shall cause to recover the compensatory cost from the salary or honorarium or remuneration as the case may be, of the Designated Officer or Officers and staff as decided by the Competent Officer or Appellate Authority, upon receipt of copy of order of imposing compensatory cost and shall deposit it under the respective departmental Head of Account and send a copy of challan to the concerned Designated Officer.
