Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA DEPARTMENTAL INQUIRIES (ENFORCEMENT OF ATTENDANCE OF WITNESSES AND PRODUCTION OF DOCUMENTS) RULES, 1981 CONTENTS 1. Short title-commencement and application 2. Issue and service of summons KARNATAKA DEPARTMENTAL INQUIRIES (ENFORCEMENT OF ATTENDANCE OF WITNESSES AND PRODUCTION OF DOCUMENTS) RULES, 1981 In exercise of powers conferred by Section 7 of the Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Act, 1981, the Government of Karnataka, hereby makes the following rules 1. Short title-commencement and application :- (1) These rules may be called the Karnataka Departmental Inquiries (Enforcement of Attendance of Witnesses and Production of Documents) Rules, 1981. (2) They shall come into force on the date of their publication in the Official Gazette. 2. Issue and service of summons :- (1) The authorised inquiring authority may issue summons to persons whose attendance before it is required either to give evidence or to produce documents or for both. (2) Every summons issued by the authorised inquiring authority shall be in duplicate and, as nearly as may be in Form 13 of Appendix B of Schedule I to the Code of Civil Procedure, 1908 and shall be signed by the authorised Inquiring Authority and, where the 1[Lokayukta or an Upalokayukta or an officer on the staff of the Lokayukta] is the Inquiring Authority, also be sealed with the seal of the 2 [Lokayukta.] (3) A person may be summoned to produce a document without being summoned to give evidence and any person summoned merely to produce a document shall be deemed to have complied with the summons if h causes such document to be produced instead of attending personally to produce the same. (4) Summons to produce documents may be for production of all documents of a certain description in the possession or control of the person summoned. (5) Every summons issued by the authorised inquiring authority under these rules shall be served either directly by messenger or through post. 1. Substituted for the words "Vigilance Commission" by GSR 275, dated 9-10-1986, w.e.f. 15-10-1986 2. Substituted for the word "Commission" by GSR 275, dated 9-10- 1986, w.e.f. 15-10-1986