Section 173(12) in Karnataka Municipalities Act, 1964
(12)Such members of the staff of an Improvement Board as may be prescribed shall be appointed by the [Direct or Municipal Administration] [Substituted by Act 31 of 2003 w.e.f. 20.8.2003.] from members of the [Karnataka Municipal Administrative Service] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.]. The Board may, with the sanction of the Government appoint such other members of its staff as it deems necessary.
