Section 19(1) in Karnataka Secondary Education Examination Board Act, 1966
(1)Subject to the general or special orders of the State Government, the Board may appoint officers and servants (other than the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] and the Secretary) from among Government servants of the Department of Public Instruction as may be required to enable the Board to discharge its functions under this Act.
