Section 13 in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959
13. Interviews.
- When candidates for appointments have to be interviewed by the Commission, the interview may be conducted by two or more Members authorised by the Commission, and the results of such interview shall be placed before the Commission for decision.[Provided that, in so far as recruitment of Gazetted Probationers is concerned the Interview shall be conducted in such manner and as per such procedure as may be prescribed in the rules governing the rules of recruitment of Gazatted probationers in the State.] [Inserted by Act 12 of 2016 w.e.f.26.04.2016.]
