Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA VILLAGE POLICE (APPOINTMENT OF APPELLATE AUTHORITY) RULES, 1976 CONTENTS 1. Title and commencement 2. Prescribed Officer for purposes of Section 137 KARNATAKA VILLAGE POLICE (APPOINTMENT OF APPELLATE AUTHORITY) RULES, 1976 Whereas, a draft of the Karnataka Village Police (Appointment of Appellate Authority) Rules, 1974 was published as required by sub- section (1) of Section 163 of the Karnataka Police Act, 1963 (Karnataka Act 4 of the 1964) in Notification No. GSR 235 (HD 48 PCA 73), dated 2nd August, 1974 in the Karnataka Gazette, Extraordinary, dated 29th August, 1974, inviting objections or suggestions from all persons to be affected thereby on or before 15th September, 1974; And whereas, the said Gazette was made available to public on 29th August, 1974; And whereas, the objections or suggestions received in this behalf have been considered by the Government. Now therefore, in exercise of the powers conferred by Sections 137 and 163 of the Kamataka Police Act, 1963 (Karnataka Act 4 of 1964) the Government of Karnataka hereby makes the following rules, namely. 1. Title and commencement :- (1) These rules may be called the Karnataka Village Police (Appointment of Appellate Authority) Rules, 1976. (2) They shall come into force at once. 2. Prescribed Officer for purposes of Section 137 :- The Divisional Commissioner of the Division shall be the prescribed Officer for the purposes of sub-section (3) of S.137 of the Kanataka Police Act, 1963 (Karnataka Act 4 of 1964).