Section 8 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
8. Officers of the Authority and conditions of service.
(1)Subject to such rules as may be prescribed, the State Government or such other officer as the State Government may authorise, may appoint or depute such officers and employees as it may deem necessary for the efficient discharge of its functions.(2)The recruitment and terms and conditions of service of the officers and servants specified above shall be such as may be prescribed:Provided that the tenure, remuneration, terms and conditions of service of persons who are on deputation shall be protected and they shall not be varied to their disadvantage.
