Section 3(3) in Karnataka State Civil Services Act, 1978
(3)All rules relating to matters referred to in sub-section (1) and in force on the date of commencement of this Act,-(i)made by the Governor under clause (3) of article 187 of the Constitution of India regulating the recruitment and conditions of service of persons appointed to the Secretarial staff of the Houses of Legislature;(ii)made by the Chief Justice of the High Court of Karnataka or some other Judge or officer of the High Court of Karnataka authorised by the Chief Justice under clause (2) of article 229 of the Constitution of India regulating the conditions of service of the officers and servants of the High Court of Karnataka; and(iii)made by the Governor under the proviso to article 309 of the Constitution of India, regulating the recruitment and conditions of service of persons appointed to the civil services and posts in connection with the affairs of the State ; and(iv)made by the Government under any law for the time being in force,shall be deemed to be rules made under sub-section (1) and shall continue in force until they are modified or replaced by rules made under this Act.
