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[Cites 0, Cited by 0] [Section 492] [Entire Act]

State of Karnataka - Subsection

Section 492(3) in Karnataka Municipal Corporations Act, 1976

(3)The Commissioner shall exercise powers of superintendence and control over the corporation security force and matters relating to recruitment and conditions of service, the conduct and discipline of the members of the security force shall be governed by such rules as may be prescribed.