Section 18(2) in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made for the following matters namely:-(i)the procedure to be followed by the Commission in advertising posts, inviting applications, scrutinising the same, conducting examinations and selecting candidates to carry out the purposes of section 17;(ii)the procedure to be followed by the local authority or any other competent authority for consultation with the Commission;(iii)any matter which is incidental to, or necessary for, the purpose of consultation with the Commission;(iv)any matter for which rules have to be made under this Act.
