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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1) in Chalukya's Heritage Area Management Authority Act, 2017

(1)The State Government shall provide such other officers and staff as may be necessary to the Authority. The method of recruitment and conditions of service and the powers and duties of the commissioner and other officers and staff of the Authority shall be such as may be determined by regulations.