Section 2 in The Karnataka Part Time Job Oriented Course Employees Absorption Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Part time Job Oriented Course employee" means a person appointed,-(i)as teaching staff of job oriented courses; or(ii)as worker teacher in job oriented courses; or(iii)as office Assistant in job oriented courses; or(iv)as 'D' Group employees in job oriented coursesby the head of the Government or private aided Pre-university Colleges on part time or full time basis in accordance with G.O. No.DPAR 28 SBC 77, dated :4.3.1977, ED 64 TPU 76, dated:12.7.77 and ED 19 DGD 96 dated :9.3.99, 27.7.99 and 4.9.1999 and has worked as such and has completed five years of service and who is also working as such on the date of commencement of this Act.(b)"Government" means the Government of Karnataka;
