(1)Subject to such rules as may be made under this Act, the Board may have such officers and servants as are necessary for its purposes. In making these appointments it shall be the duty of the appointing authority to reserve adequate number of posts for the Schedule Castes, Scheduled Tribes and other backward classes of citizens in the same manner and to the same ex tent as are applicable to recruitment to the State Civil Services.(2)The emoluments, allowances and other conditions of service of the officers and servants referred to in sub-section (1) shall be the same as are applicable to the officers and servants of the State Government governed by the Karnataka Civil Services Rules except as otherwise prescribed.(3)The Karnataka Public Service Commission shall exercise the same functions as respects the services of the Board as the said Commission exercises under Article 320 of the Constitution of India as respects the services of the State and every appointment to posts carrying a maximum monthly salary exceeding rupees two hundred, other than those prescribed, shall be made in consultation with the Karnataka Public Service Commission:Provided that this sub-section shall not apply to an officiating or temporary appointment for an aggregate period not exceeding one year:Provided further that no appointment shall be made contrary to the advice of the said Commission except with the approval of the State Government.]
