Section 2(2)(ii) in The Karnataka Reservation of Appointments of Posts (In the Civil Services of the State) for Rural Candidates Act, 2000

[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(2)(ii) in The Karnataka Reservation of Appointments of Posts (In the Civil Services of the State) for Rural Candidates Act, 2000

(ii)from first standard to qualifying examination where the qualifying examination prescribed for a post is lower than S.S.L.C. in a school situated in any area other than a larger urban area, smaller urban area or transitional area specified under the Karnataka Municipal Corporations Act, 1976 or the Karnataka Municipalities Act, 1964.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 2(2)(ii) in The Karnataka Reservation of Appointments of Posts (In the Civil Services of the State) for Rural Candidates Act, 2000