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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2) in The Krantiveera Sangolli Rayanna Kshetra Development Authority Act, 2016

(2)The Commissioner shall receive such salary and other allowances as the Government may, from time to time, determine, and his service shall be governed under Karnataka Civil Service Rules.