Section 102H in Karnataka Municipal Corporations Act, 1976
102H. Appointment of staff.
(1)The Board may, by regulations make provisions for method of recruitment and conditions of service of the employees of the Board.(2)Subject to such conditions of service as may be specified by regulations made in this behalf, the Board may appoint [officers and staff] [Substituted by Act 20 of 2012 w.e.f. 14.3.2012.] as may be required to enable the Board to carry out its functions under this Act.
