Section 10A(1) in Karnataka Housing Board Act, 1962
(1)Subject to such rules as may be made under this Act, the Board may have such officers and servants as are necessary for its purposes. In making these appointments it shall be the duty of the appointing authority to reserve adequate number of posts for the Schedule Castes, Scheduled Tribes and other backward classes of citizens in the same manner and to the same ex tent as are applicable to recruitment to the State Civil Services.
