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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1) in Hindu Religious Institutions and Charitable Endowments Act, 1997

(1)The State Government may by rules regulate the emoluments, hours of work and other conditions of service of the archakas. Such rules may provide for appointment and termination of employment, leave and working hours, rotation of work, terminal benefits, misconduct and disciplinary action.