Section 10 in Karnataka Administrative Tribunal (Contempt of Tribunal Proceeding) Rules, 1987
10. Hearing of Cases and Trial.
- (i) The accused may file his reply duly supported by an affidavit on or before Tribunal the first date of hearing or within such extended time as maybe granted by the Administrative Tribunal ;(ii)Upon consideration of the reply filed by the accused and after hearing the parties, the Administrative Tribunal may drop the proceeding and discharge the accused;(iii)If the Administrative Tribunal upon hearing is satisfied that there is a prima-facie case, it shall proceed to, frame the charge and furnish a copy of the same to the accused;(iv)The charge shall be read over and explained to the accused and the Administrative Tribunal shall record his plea, if any;(v)If the accused pleads guilty, the Administrative Tribunal may adjudge him guilty and proceed to pass such sentence as it deems fit.(vi)If the accused pleads not guilty, the case may be taken up for trial on the same day or posted to any subsequent date as directed by the Administrative Tribunal.
