Section 7(2) in Karnataka State Civil Services Act, 1978
(2)In the Karnataka Police Act, 1963, (Karnataka Act 4 of 1964),-(a)in section 5,-(i)the words and figures " the provisions made under article 309 of the Constitution and" shall be omitted ;(ii)clause (b) and the proviso shall be omitted ;(b)sections 23, 24 and 25 shall be omitted :Provided that the rules made under that Act relating to recruitment and conditions of service of the members of the Police force shall continue in force and the provisions of sections 23, 24 and 25 shall also continue in force as part of the disciplinary rules as if they were rules made under this Act.
