Section 10A(3) in Karnataka Housing Board Act, 1962
(3)The Karnataka Public Service Commission shall exercise the same functions as respects the services of the Board as the said Commission exercises under Article 320 of the Constitution of India as respects the services of the State and every appointment to posts carrying a maximum monthly salary exceeding rupees two hundred, other than those prescribed, shall be made in consultation with the Karnataka Public Service Commission:Provided that this sub-section shall not apply to an officiating or temporary appointment for an aggregate period not exceeding one year:Provided further that no appointment shall be made contrary to the advice of the said Commission except with the approval of the State Government.]
