Section 1(2) in The Karnataka Reservation of Appointments of Posts (In the Civil Services of the State) for Rural Candidates Act, 2000
(2)It shall come into force on such [date] [All the provisions of the Act have come into force w.e.f. 30-1-2001, vide notification No. DPAR 01 SENANI 2000 (Part-3) dated 30-1-2001.] as the Government may by notification appoint and different dates may be appointed for different provisions of the Act.
