Section 3(2) in Karnataka State Servants (Determination of Age) Act, 1974
(2)The appointing authority shall [notwithstanding anything contained in any judgment, decree or order of any court] [Inserted by Act 22 of 1977 w.e.f. 29.7.1977.] after considering the evidence produced by the State servant and after such enquiry as it deems fit, accept the age and date of birth which in its opinion is satisfactorily established; and shall inform the State servant and shall record or cause to be recorded in the service register or book or any other record of service of the State servant the age and date of birth so accepted:Provided that if the age and date of birth of a State servant has been determined by a decree of a civil court obtained by the State servant [after he became such servant] [Inserted by Act 22 of 1977 w.e.f. 29.7.1977.] against the State Government and which has become final before the commencement of this Act, the age and date of birth so determined shall be accepted and recorded or caused to be recorded in the service register or book or any other record of service of the State servant concerned.[Provided further that in the case of a State servant who has passed the Secondary School Leaving Certificate Examination or any other examination equivalent thereto, the date of birth and age specified in the certificate evidencing pass in such examination shall be accepted as his date of birth and age:] [Inserted by Act 22 of 1977 w.e.f. 29.7.1977.][Provided further that the powers of the appointing authority under sub-section (1) and sub-section (2) shall, in respect of a State Servant who is subject to the control of the High Court under Article 235 of the Constitution be exercisable by the High Court.] [Inserted by Act 13 of 1984 w.e.f. 19.4.1984.]
