Section 8 in The Karnataka Service Examinations Act, 1976
8. Amendment of Karnataka Act 11 of 1974.
- In the Karnataka State Civil Services (Regulation of Promotion, pay and Pension) Act, 1973 (Karnataka Act 11 of 1974)-(1)for the word 'Mysore' wherever it occurs (including in the title, preamble, short title), the word 'Karnataka' shall be substituted;(2)for clause (a) of sub-section (1) of section 3, the following clause shall be substituted, namely:-"(a) be entitled to promotion to any post or office with effect from a retrospective date, except and to the extent specified in the rules made under this Act".(3)after section 9, the following section shall be inserted, namely:-
