Section 19 in Karnataka Secondary Education Examination Board Act, 1966
19. Appointment of other officers and servants, etc.
(1)Subject to the general or special orders of the State Government, the Board may appoint officers and servants (other than the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] and the Secretary) from among Government servants of the Department of Public Instruction as may be required to enable the Board to discharge its functions under this Act.(2)Every appointment under sub-section (1) shall be made from the list of persons prepared from time to time by a committee of the Board, to be called the Appointment Committee, consisting of the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], the Vice- Chairman and two members who are not ex-officio members.(3)When the list referred to in sub-section (2) has not been prepared or when prepared is exhausted and a fresh list has not been prepared, the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] may make temporary appointments from among Government servants in the Department of Public Instruction for a period not exceeding six months. The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall make a report of such appointments to the Board at its next meeting.(4)The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.], the Secretary and the other officers and servants of the Board shall be Government servants. The Board may recommend to the State Government the taking of such disciplinary action against any of them in respect of any misconduct by him.
