Section 2(a) in The Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973
(a)allottee means a Government servant allotted or deemed to have been allotted to serve in connection with the affairs of the State of [Karnataka] [Substituted by Act 40 of 1976 and by Act 25 of 1982 w.e.f. 11.4.1974.] under or in pursuance of section 115 of the States Reorganisation Act 1956 (Central Act 37 of 1956);
