Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(a) in The Karnataka State Civil Services (Regulation of Transfer of Medical Officers and other Staff) Act, 2011 (a)"appointment" means appointment by direct recruitment or absorption or promotion or by change of cadre of Medical Officer or other staff;
