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] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(g) in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011 (g)"medical officer" means a medical officer appointed by the Appointing Authority to any of the category of posts specified in Schedule - I;
