Section 3nd in The Karnataka Determination of Seniority of the Government Servants Promoted on the Basis of Reservation (to the Posts in the Civil Services of the State) Act, 2002
3nd.
....UnreservedIf the seniority of persons in the cadre of Tahsildars who are eligible and qualified and whose cases are to be considered at that time is as indicated below,A ... Scheduled CasteB ... UnreservedC ... Scheduled TribeD ... UnreservedE ... Unreservedthen, on promotion, their inter-se seniority in the cadre of Assistant Commissioners, will be as follows :A ... Scheduled CasteB ... UnreservedC ... Scheduled TribeIf on the other hand the seniority of the Tahsildars at that time is as indicated below,A ... UnreservedB ... UnreservedC ... UnreservedD ... Scheduled CasteE ... Scheduled Tribethen their inter-se seniority, on promotion, in the cadre of Assistant Commissioners will be as follows :A ... UnreservedD ... Scheduled CasteE ... Scheduled Tribe
