Section 3(3)(ii) in Karnataka State Civil Services Act, 1978

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State of Karnataka - Subsection

Section 3(3)(ii) in Karnataka State Civil Services Act, 1978

(ii)made by the Chief Justice of the High Court of Karnataka or some other Judge or officer of the High Court of Karnataka authorised by the Chief Justice under clause (2) of article 229 of the Constitution of India regulating the conditions of service of the officers and servants of the High Court of Karnataka; and

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State of Karnataka - Subsection

Section 3(3)(ii) in Karnataka State Civil Services Act, 1978