87. Qualifications, conditions of service of employees.
- The State Government may after previous publication make rules regulating the recruitment and conditions of service (including rights as regards disciplinary matters) of the employees in recognised private educational institutions:Provided that the minimum qualifications for recruitment, age of recruitment, and retirement [xxx] [Omitted bye Act, 4 of 2015, w.e.f 01.06.1995.] for employees in educational institutions receiving maintenance grant from the State Government shall be the same as those applicable for the corresponding category of employees, if any, in State Institutions unless otherwise prescribed.[Provided further that conditions of service of the employees working in aided educational institutions shall be as such as may be determined by the State Government from time to time.Provided also that since 1974 no employee of the aided institution is required to appear and pass any Service Examination or the Kannada Language Examination as prescribed in the Karnataka Civil Service (Service and Kannada Language Examination) Rules, 1974 and no such employee shall be eligible for or be granted any additional increment for having passed or deemed to have been passed said examination from the date of commencement of said rules.] [Inserted bye Act, 4 of 2015, w.e.f 01.06.1995.]
