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[Cites 0, Cited by 3] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in Karnataka Industrial Areas Development Act, 1966

(2)The Board may appoint such employees subordinate to the Executive Member, as it considers necessary for the efficient performance of its duties and functions. The terms and conditions of service of the said employees shall be such as may be determined by regulations made under this Act.