Section 2 in Karnataka State Civil Services Act, 1978
2. Definitions.
- In this Act, unless the context otherwise requires,-(1)[ "Board" means the Board consisting of the Chairman of Legislative Council and the Speaker, Legislative Assembly] [Inserted by Act 37 of 1991 w.e.f. 10.12.1991.](1a)[] [Renumbered by Act 37 of 1991 w.e.f. 10.12.1991.] "High Court" means the High Court of Karnataka ;(2)"Legislature" means the Karnataka State Legislature ;(3)"Public Service" means a civil service of the State and includes a civil post under the State, the Secretarial staff of the Houses of the Legislature and the officers or servants of the High Court ;(4)"rules" means the rules made or deemed to have been made under this Act ;(4a)[ 'Special Board' means the Board consisting of Chief Minister, the Chairman of Legislative Council, the Speaker of Legislative Assembly, the Minister-in-charge of Parliamentary Affairs and the Minister-in-charge of Finance.] [Inserted by Act 37 of 1991 w.e.f. 10.12.1991.](5)"State" means the State of Karnataka.
