Section 4 in The Karnataka Part Time Job Oriented Course Employees Absorption Act, 2011
4. Procedure for absorption of part time Job Oriented Course employee.
(1)The State Government shall constitute a Committee consisting of such number of members as it deems fit, for the purpose of recommending to the State Government, the names of part time Job Oriented Course employees, who fulfills the conditions specified in this Act and eligible for absorption. The State Government shall on receipt of such recommendation, notify the names so recommended by the Committee in accordance with section 3.(2)The Government shall also constitute separately one such committee in respect of part time Job Oriented Course employees in private aided institutions.(3)The Committee shall determine its own procedure.(4)The entire process of recommendation of names of eligible part time Job Oriented Course employees and notifying such names shall as far as may be completed within one year from the date of commencement of this Act.(5)The Appointing Authority shall after verifying the antecedents of the persons notified under sub-section (1) and after verifying the suitability for appointment shall absorb him in the notified equivalent vacant post in accordance with rules 10 and 12 of the Karnataka Civil Services (General Recruitment) Rules, 1977:Provided that in respect of private aided institutions, the Appointing Authority in such institutions shall appoint the notified persons of aided institutions in the vacancies available in those institutions.
