Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Karnataka - Section Section 15 in The Karnataka State Civil Services (Regulation of transfer of staff of Department of Collegiate Education) Act, 2012 15. Power to amend the schedule. - The State Government may, by notification, add, alter or remove any of the entries specified in the Schedule.
