Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(5) in The Karnataka Part Time Job Oriented Course Employees Absorption Act, 2011

(5)The Appointing Authority shall after verifying the antecedents of the persons notified under sub-section (1) and after verifying the suitability for appointment shall absorb him in the notified equivalent vacant post in accordance with rules 10 and 12 of the Karnataka Civil Services (General Recruitment) Rules, 1977:Provided that in respect of private aided institutions, the Appointing Authority in such institutions shall appoint the notified persons of aided institutions in the vacancies available in those institutions.