Section 1 in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959
1. Short title and commencement.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Public Service Commission (Conduct of Business and Additional Functions) Act, 1959.(2)Section 2 and Chapter II of this Act shall come into force at once; and the remaining provisions shall come into force on such [date] [Chapter III of the Act came into force on 1.10.1960 Vide notification No. GAD 15 OSR 60 dated 30.8.1960] as the State Government may, by notification in the official Gazette, appoint.
