Section 28(2) in The Karnataka State Rural Development and Panchayat Raj University Act, 2016
(2)To create administrative, ministerial and other necessary posts, to determine the number and emoluments of such posts, to specify minimum qualification for appointment to such posts and to appoint persons to such posts on such terms and conditions of service as may be prescribed by the regulations made in this behalf, and in accordance with prevailing reservation policy of the Government , except power to revise scales of pay or to delegate the powers of appointments to such authority or authorities or officer or officers as the Executive Council may, from time to time, by resolution, either generally or specifically, direct.
