Section 5(2) in The Karnataka Reservation of Appointments of Posts (In the Civil Services of the State) for Rural Candidates Act, 2000
(2)Every order made under this section shall as soon as may be after it is made, be laid before each House of the State Legislature.The above translation of the PÀ£ÁðlPÀUÁæ«ÄÃt C¨sÀåyðUÀ½UÁV(gÁdå ¹«¯ï ¸ÉêÉUÀ¼À°è)£ÉêÀÄPÁwUÀ¼ÀCxÀªÁ ºÀÄzÉÝUÀ¼À«ÄøÀ¯Áw C¢ü¤AiÀĪÀÄ
