Section 17(1) in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959
(1)Notwithstanding anything contained in any law relating to the appointment and conditions of service of employees of local authorities,-(a)the Commission shall be the authority competent to conduct examinations for appointments to the services of local authorities and it shall be the duty of the Commission to conduct such examinations;(b)the Commission shall be consulted,-(i)on all matters relating to methods of recruitment to services and posts under a local authority;(ii)on the principles to be followed in making appointments to services and posts under a local authority and in making promotions from one service to another and on the suitability of candidates for such appointments or promotions;(iii)on all disciplinary matters affecting a person serving under a local authority including memorials and petitions relating to such matters;(iv)on any claim by or in respect of a person who is serving or has served under a local authority that any cost incurred by him in defending legal proceedings instituted against him in respect of acts done or purporting to be done in the execution of his duty should be paid out of the funds of the local authority concerned;(v)on any claim for the award of a pension in respect of injuries sustained by a person while serving under a local authority and any question as to the amount of such award; and it shall be the duty of the Commission to advise on any matter so referred to them and on any other matter relating to employees of local authorities which the Government may refer to them:Provided that the Government may make orders specifying the matters in which either generally or in any particular class of cases or in any particular circumstances, it shall not be necessary for the Commission to be consulted.
