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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1) in Karnataka Urban Water Supply and Drainage Board Act, 1973

(1)The Board shall prepare and maintain a schedule of establishment showing the number, designated and grades of the officers and servants (other than the employees who are paid by the day or whose pay is charged to temporary work), whom it considers necessary and proper to employ for the purpose of this Act, and also the amount and the nature of the salary, fees and allowances to be paid to each such officer or servant.