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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(2)(i) in Karnataka Sakaala Services Act, 2011 (i)"Public servant" means a person substantively appointed to any service or post of the public authority;