Section 2 in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959
2. Definition.
- In this Act, unless the context otherwise requires, -(a)[ 'Assistant Secretary' means the Assistant Secretary to the Commission, or in his absence such other person discharging the duties of the Assistant Secretary for the time being;] [Clause (a) Inserted by Act 25 of 1966 w.e.f. 1.9.1966](aa)[] [Clause (aa) re-lettered by Act 25 of 1966 w.e.f. 1.9.1966] "Commission" means the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.] Public Service Commission;(b)"Government" means the State Government;(c)"Member" means a Member of the Commission and includes the Chairman thereof;(d)"prescribed" means prescribed by rules made under this Act;(e)"Secretary" means the Secretary to the Commission; or in his absence, such other person discharging the duties of the Secretary for the time being.
