KARNATAKA STATE CIVIL SERVICES ACT, 1978

An Act to regulate the recruitment and the conditions of service of persons appointed to Civil Services of the State of Karnataka and posts in connection with the affairs of the State of Karnataka.

Act number

Act 14 of 1990

Year

1990

Enacted on

12-07-1985

In force from

02-04-1992

Jurisdiction

Karnataka State Act

Subjects

Public Service

Read the full text of KARNATAKA STATE CIVIL SERVICES ACT, 1978 section by section on LawLens.

Official source: India Code