Section 17(3) in Karnataka Maritime Board Act, 2015
(3)Notwithstanding any thing contained in sub-section (2), the Board may sanction the creation of or appoint any person to any post in accordance with the schedule of the employees of the board prepared in terms of section 18 (2) with the previous approval of the Government.Provided that no person shall be appointed as a Pilot at any Port who is not for the time being authorized by the Board under the Indian Ports Act to Pilot vessels at that Port.
