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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(4)(d) in The Karnataka Lokayukta Act, 1984

(d)Action taken in respect of appointments, removals, pay, discipline, superannuation or other matters relating to conditions of service of public servants but not including action relating to claims for pension, gratuity, provident fund or to any claims which arise on retirement, removal or termination of service.