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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1) in The Karnataka Rajya Dr. Gangubai Hangal Sangeetha Mattu Pradarshaka Kalegala Vishwavidyalaya Act, 2009

(1)The emoluments and other terms and conditions of service of the Finance Officer shall be such as may be prescribed. The Finance Officer shall retire on attaining the age of sixty years or on the expiry of the period specified by the Government in section 17, whichever is earlier:Provided that the Finance Officer shall notwithstanding his attaining the age of sixty years continue in office until his successor is appointed and enters upon his Office or until the expiry of the period of one year, whichever is earlier.