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State of Karnataka - Section

Section 29 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012

29. Qualifications, conditions of service of employees.

- The Authority may after previous publication make regulations regulating the recruitment and conditions of service (including rights as regards disciplinary matters) of the employees in recognised private educational institutions:Provided that the minimum qualifications for recruitment, age of recruitment, and retirement and benefits of retirement for employees in educational institutions receiving maintenance grant from the State Government shall be the same as those applicable for the corresponding category of employees, if any, in State Institutions unless otherwise prescribed.