Section 83(2) in Karnataka Municipal Corporations Act, 1976
(2)Subject to the provisions relating to recruitment and conditions of service applicable [to them] [Substituted by Act 14 of 1990 w.e.f. 2.4.1992 by notification. Text of the Notification is at the end of the Act.], the officers of the Karnataka Municipal Administrative Service referred to in sub-section (1) shall, for the period of their service under the corporation, be governed by the provisions of this Act, the rules, the regulations or the bye-laws framed thereunder.
