Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(m) in The Karnataka State Civil Services (Regulation of transfer of staff of Department of Collegiate Education) Act, 2012

(m)"Unit of Seniority" means,-
(i)for the purpose of posting of Principal, all teaching and non-teaching staff (except in the category of Group-D posts), of the Department of Collegiate Education shall be the State.
(ii)for Group-D category of posts of the Department of the Collegiate Education, the unit of seniority shall be the district.