Section 2(3) in The Karnataka Scheduled Castes, Scheduled Tribes And Other Backward Classes (Reservation Of Appointment) Act 1990
(3)"establishments in public sector" means,-a co-operative society registered or deemed to have been registered under the Karnataka Co-operative Societies Act, 1959;an educational institution established or maintained or aided by the State Government;a Government company within the meaning of section 617 of the Companies Act, 1956;a local authority;a statutory body or corporation established by or under a State or Central Act owned or controlled by the State Government;a university established or deemed to have been established by or under any law of the State Legislature;
