Section 19(3) in Karnataka Secondary Education Examination Board Act, 1966
(3)When the list referred to in sub-section (2) has not been prepared or when prepared is exhausted and a fresh list has not been prepared, the [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] may make temporary appointments from among Government servants in the Department of Public Instruction for a period not exceeding six months. The [Director] [Substituted by Act 1 of 1995 w.e.f. 1.6.1995.] shall make a report of such appointments to the Board at its next meeting.
