Section 2(3) in Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointments, etc.,) Act, 1990
(3)"establishments in public sector" means,-(i)a co-operative society registered or deemed to have been registered under the Karnataka Co-operative Societies Act, 1959;(ii)an educational institution established or maintained or aided by the State Government;(iii)a Government company within the meaning of section 617 of the Companies Act, 1956;(iv)a local authority;(v)a statutory body or corporation established by or under a State or Central Act owned or controlled by the State Government;(vi)a university established or deemed to have been established by or under any law of the State Legislature;
