Section 2(b) in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973
(b)civil servant means a person who is a member of civil service of the State of [Karnataka] [Substituted by Act 40 of 1976 and by Act 25 of 1982 w.e.f. 11.4.1974.] or who holds a civil post under the State of [Karnataka] [Substituted by Act 40 of 1976 and by Act 25 of 1982 w.e.f. 11.4.1974.] and includes an allottee;
