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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(4a) in Karnataka State Civil Services Act, 1978

(4a)[ 'Special Board' means the Board consisting of Chief Minister, the Chairman of Legislative Council, the Speaker of Legislative Assembly, the Minister-in-charge of Parliamentary Affairs and the Minister-in-charge of Finance.] [Inserted by Act 37 of 1991 w.e.f. 10.12.1991.]