The KARNATAKA REGULATION OF PAY AND PENSION OF TEACHER IN HIGHER EDUCATIONAL INSTITUTIONS ACT, 2020

KARNATAKA  ACT NO. 06 OF 2020 
 
THE KARNATAKA REGULATION OF PAY AND PENSION OF TEACHER IN 
HIGHER EDUCATIONAL INSTITUTIONS ACT, 2020 
 
Arrangement of Sections 
Sections: 
1. Short title and Commencement 
2. Definitions 
3. Regulation of pay and allowances of a teacher 
4. Regulation of pension and pensionary benefits of a teacher 
5. Revision of Pension of a Teacher 
6. Validation of Proceedings and extinguishment of claims 
7. Review 
8. Delegation of powers 
9. Powers of the Government to give directions 
10. Protection of action taken in good faith 
11. Power to remove difficulties 
12. Over riding effect  
13. Power to make rules 
14. Transitory provisions 
15. Repeal and Savings 
 
STATEMENT OF OBJECTS AND REASONS 
 
Act 06 of 20 20.- It is considered necessary to regulate pay, pension 
and pensionary benefits admissible to the teacher working in Government 
Colleges, Universities established by law and in Government aided Higher 
Educational Institutions under the control of the State Government.   
Whereas under the provisions of Article 309 of the Constitution of 
India and under Entries 14, 32 and 41of List II and under Entry 25 of List 
III of the Seventh Schedule to the Constitution of India, the Legislature of 
the State may by law regulate the conditions of service of persons appointed 
to public services and posts in connection with the instrumentalities of the 
State of Karnataka:  
Whereas a teacher in Higher Educational Institutions drawing 
UGC/AICTE/ICAR or modified AICTE pay scales are employed by the State 
Government or aided Colleges or institutions appointed to officiate in a post 
is entitled to draw the presumptive pay of that post and the pension and 
pensionary benefits of such teacher is determined with reference to the 
applicable Rules / orders governing grant of pension at the time of 
retirement or superannuation or death as the case may be.   
2 
 
 
Whereas the retired teacher of UGC/ICAR/AICTE or modified AICTE 
Pay Scales are on par with the rest of the State Government pensioners for 
the purpose of pension and pensionary benefits.  Further, it is also an 
established policy of the State Government that the pension and pensionary 
benefits of teachers and equivalent cadre staff on UGC/ICAR/AICTE or 
modified AICTE scales of pay working in institutions maintained and aided 
by State Government shall be determined as per the Rules of the State 
Government.  The cut-off date in respect of revision of pay and pension is 
decided taking into consideration the huge financial implications of pay 
revision and other relevant factors like Central Government financial 
assistance, if any, etc., 
 
Whereas, as a matter of precedent policy the pension of the retired 
teachers who retired prior to the cut-off date of the subsequent pay revision 
is subjected to further revision, as and when the corresponding revision of 
pay scales are effected as per decision of the State Government.   
Whereas, the Karnataka State Higher Education Council is an 
Advisory body to the State Government regarding Academic matter 
pertaining to Higher Education and no power is given to the said Council 
under the Karnataka State Higher Education Council Act, 2010 (Karnataka 
Act No.26 of 2010) to recommend or advice on revision of pay or pension to 
teachers of Higher Educational Institutions. Any adviseor suggestion by the 
council is not binding on the State Government.  
Whereas the Government in Order dated: 24.07.2015 rejected the 
recommendation of the Karnataka State Higher Education Council to extend 
the 2006 UGC pay scale prior to 01.01.2006 retirees. This was challenged in  
the Hon’ble High Court of Karnataka in Writ Petition No. 775-787/2015 (S-
R). Allowing the said writ petition, the Hon’ble High Court of Karnataka has 
observed as follows namely;- 
“The State is required to demonstrate that the case of the 
petitioners falls under Category II as enunciated by their Lordships 
in V.Kasturi (supra).  The meaning of the words “permissible in 
law” in this context means the inherently differentiable separate 
classification in law, projected as Category II in V. Kasturi (supra).  
The State has failed to point out that the fixing of cut-off date was 
inherently permissible under a specific provision of Law.  No 
justifiable reason or rationale in fixing the cut-off date is provided 
by the State, except pointing out to the effective date fixed in the 
Government Order dated: 24.12.2009 of Government of India and 
communicated dated: 11.03.2010, issued by the Ministry of 
Human Resources Development.  The artificial classification by 
fixing a cut-off date is nothing but creating a class with a class, 
which is not permissible.  The law laid down in Nakara (supra) that 
the object sought to be achieved was not to create a class within a 
3 
 
 
class, but to ensure that the benefits of pension were made 
available to all persons of the same class, continues to hold the 
field even to this date.  The artificial classification sought to be 
made by the State does not satisfy the test of Article 14.” 
Whereas, the Hon’ble Supreme Court of India in the matter of 
B.J.Akkara and Ors. V/s GOI&Ors. [(2006) 11 SCC 709] has enunciated 
certain well settled principles of fixation of pension and grant of pension, 
accordingly all retirees retiring with a particular rank do not form a single 
class for all purposes.  Pensioners who retired with same rank need not be 
given identical pension where the average reckonable emoluments at the 
time of retirement were different in view of the difference in pay or in view of 
different pay scales being in force.  The principles enunciated by the Hon’ble 
Apex Court in the above case is in accordance with the policy of the State as 
well.   
Whereas, in Jagdish Prasad Sharma and others v/s State of Bihar and 
others reported in (2013) 8 SCC 633, the Apex Court has categorically held 
that UGC regulations are not automatically binding on the State since the 
plenary power of the State cannot be curtailed by such regulations even 
though the UGC regulations have statutory force. In the present fact 
situation comes within the ambit of State policy and the policy decision of 
the State Government not to extend the revised pensionary benefits to 
teachers who have retired prior to 01.01.2006 is incompliance with the dicta 
in Jagdish Prasad Sharma.  
Whereas, the Central Government in the letter dated:11.03.2010 had 
indicated that, it was not mandatory for State Government to give the 
benefit of revision of pension structure as contemplated in letter 
dated:11.03.2010 to the teachers of State Universities and Colleges on UGC 
pay scales, who retired prior to 01.01.2006 and as such, as per the 
discretionary powers vested in State Government it was decided not to give 
benefit vide letter dated:11.03.2010 of Government of India. 
Whereas, the Hon’ble Supreme Court of India in the matter of Union 
of India v/s S.Thakur [(2009) (1) SCC (L&S)329] has held that ‘ it is the 
function of the executive to decide on the admissible revised pay scale and 
scope of judicial review of such an administrative decision  is very limited’. 
Further, the Hon’ble Apex Court in the case of Union of India V/s Maniklal 
Banerjee [2006 SCC (L&S) 1959] has held ‘that fixation of cutoff date based 
upon the financial implication is relevant factor while revising the pay scale’.  
Whereas, grant of pension or determination of pension retrospectively 
based on the subsequent revision of pay scales is against the policy of the 
State and against the rules framed by the State Government. Any decision to 
grant enhanced pension retrospectively based on the subsequent revision of 
pay scale is not the policy of the State Government.  Teachers ceased to be 
in service as on the date of subsequent revision of pay scale constitute a 
4 
 
 
separate class by themselves. They cannot be equated with teachers whose 
pay has been revised subsequently. Further, it involves payment of large 
sums of money and it will be a huge financial burden to the State 
Exchequer.  
And whereas it is necessary and expedient to clear the ambiguity in 
fixation of pension and grant of pension ary benefits to the teacher, who has 
retired before revision of UGC/ICAR/AICTE or modified AICTE scales of pay:  
Since, the matter was urgent and both the houses of the State 
Legislature were not in session, the Karnataka Regulation of Pay and 
Pension of Teachers in Higher Educational Institutions Ordinance, 2020  
(Karnataka Ordinance No.1 of 2020) was promulgated to achieve the above 
object.  
 
This Bill seeks to replace the said Ordinance. 
 
Hence the Bill.
 
 
[L.A. Bill No. 10 of 2020, File No. Samvyashae 07 Shasana 2020]  
[entry 32 and 41 of List II and under Entry 25 of list III of the Seventh 
Schedule to the Constitution of India.] 
[Published in Karnataka Gazette Extra- ordinary No. 145 in part-IV dated: 
22.04.2020]  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
5 
 
 
KARNATAKA ACT NO. 06 OF 2020 
(First Published in the Karnataka Gazette Extra-ordinary on the 22nd day of April, 2020) 
 
 
THE KARNATAKA REGULATION OF PAY AND PENSION OF TEACHER IN 
HIGHER EDUCATIONAL INSTITUTIONS ACT, 2020 
(Received the assent of the Governor on the 21st day of April, 2020) 
 
An Act to regulate pay, pension and pensionary benefits admissible to 
the teacher working in Government Colleges, Universities established by law 
and in Government aided Higher Educational Institutions under the control 
of the State Government.   
Whereas under the provisions of Article 309 of the Constitution of 
India and under Entries 14, 32 and 41of List II and under Entry 25 of List 
III of the Seventh Schedule to the Constitution of India, the Legislature of 
the State may by law regulate the conditions of service of persons appointed 
to public services and posts in connection with the instrumentalities of the 
State of Karnataka:  
Whereas a teacher in Higher Educational Institutions drawing 
UGC/AICTE/ICAR or modified AICTE pay scales are employed by the State 
Government or aided Colleges or institutions appointed to officiate in a post 
is entitled to draw the presumptive pay of that post and the pension and 
pensionery benefits of  such teacher is determined with reference to the 
applicable Rules / orders governing grant of pension at the time of 
retirement or superannuation or death as the case may be.   
Whereas the retired teacher of UGC/ICAR/AICTE or modified AICTE 
Pay Scales are on par with the rest of the State Government pensioners for 
the purpose of pension and pensionery benefits.  Further, it is also an 
established policy of the State Government that the pension and pensionery 
benefits of teachers and equivalent cadre staff on UGC/ICAR/AICTE or 
modified AICTE scales of pay working in institutions maintained and aided 
by State Government shall be determined as per the Rules of the State 
Government.  The cut-off date in respect of revision of pay and pension is 
decided taking into consideration the huge financial implications of pay 
revision and other relevant factors like Central Government financial 
assistance, if any, etc., 
Whereas, as a matter of precedent policy the pension of the retired 
teachers who retired prior to the cut-off date of the subsequent pay revision 
is subjected to further revision, as and when the corresponding revision of 
pay scales are effected as per decision of the  State Government.   
Whereas, the Karnataka State Higher Education Council is an 
Advisory body to the State Government regarding Academic matter 
pertaining to Higher Education and no power is given to the said Council 
under the Karnataka State Higher Education Council Act, 2010 (Karnataka 
Act No.26 of 2010) to recommend or advice on revision of pay or pension to 
6 
 
 
teachers of Higher Educational Institutions. Any advise or suggestion by the 
council is not binding on the State Government.  
Whereas the Government in Order dated: 24.07.2015 rejected the 
recommendation of the Karnataka State Higher Education Council to extend 
the 2006 UGC pay scale prior to 01.01.2006 retirees. This was challenged in 
the Hon’ble High Court of Karnataka in Writ Petition No. 775-787/2015 (S-
R). Allowing the said writ petition, the Hon’ble High Court of Karnataka has 
observed as follows, namely;- 
“The State is required to demonstrate that the case of the 
petitioners falls under Category II as enunciated by their Lordships 
in V.Kasturi (supra).  The meaning of the words “permissible in 
law” in this context means the inherently differentiable separate 
classification in law, projected as Category II in V. Kasturi (supra).  
The State has failed to point out that the fixing of cut-off date was 
inherently permissible under a specific provision of Law.  No 
justifiable reason or rationale in fixing the cut-off date is provided 
by the State, except pointing out to the effective date fixed in the 
Government Order dated: 24.12.2009 of Government of India and 
communicated dated: 11.03.2010, issued by the Ministry of 
Human Resources Development.  The artificial classification by 
fixing a cut-off date is nothing but creating a class with a class, 
which is not permissible.  The law laid down in Nakara (supra) that 
the object sought to be achieved was not to create a class within a 
class, but to ensure that the benefits of pension were made 
available to all persons of the same class, continues to hold the 
field even to this date.  The artificial classification sought to be 
made by the State does not satisfy the test of Article 14.” 
Whereas, the Hon’ble Supreme Court of India in the matter of 
B.J.Akkara and Ors. V/s GOI&Ors. [(2006) 11 SCC 709] has enunciated 
certain well settled principles of fixation of pension and grant of pension, 
accordingly all retirees retiring with a particular rank do not form a single 
class for all purposes.  Pensioners who retired with same rank need not be 
given identical pension where the average reckonable emoluments at the 
time of retirement were different in view of the difference in pay or in view of 
different pay scales being in force.  The principles enunciated by the Hon’ble 
Apex Court in the above case is in accordance with the policy of the State as 
well.   
Whereas, in Jagdish Prasad Sharma and others v/s State of Bihar and 
others reported in (2013) 8 SCC 633, the Apex Court has categorically held 
that UGC regulations are  not automatically binding on the State since the 
plenary power of the State cannot be curtailed  by such regulations even 
though  the UGC regulations have statutory force. In the present fact 
situation comes within the ambit of State policy and the policy decision of 
7 
 
 
the State Government not to extend the revised pensionary benefits to 
teachers who have retired prior to 01.01.2006 is in compliance with the 
dicta in Jagdish Prasad Sharma. 
Whereas, the Central Government in the letter dated:11.03.2010 had 
indicated that, it was not mandatory for State Government to give the 
benefit of revision of pension structure as contemplated in letter 
dated:11.03.2010 to the teachers of State Universities and Colleges on UGC 
pay scales, who retired prior to 01.01.2006 and as such, as per the 
discretionary powers vested in State Government it was decided not to give 
benefit vide letter dated:11.03.2010 of Government of India. 
Whereas, the Hon’ble Supreme Court of India in the matter of Union 
of India v/s S.Thakur [(2009) (1) SCC (L&S)329] has held that ‘ it is the 
function of the executive to decide on the admissible revised pay scale and 
scope of judicial review of such an administrative decision  is very limited’. 
Further, the Hon’ble Apex Court in the case of Union of India V/s Maniklal 
Banerjee [2006 SCC (L&S) 1959] has held ‘that fixation of cutoff date based 
upon the financial implication is relevant factor while revising the pay scale’.  
Whereas, grant of pension or determination of pension retrospectively 
based on the subsequent revision of pay scales is against the policy of the 
State and against the rules framed by the State Government. Any decision to 
grant enhanced pension retrospectively based on the subsequent revision of 
pay scale is not the policy of the State Government.  Teachers ceased to be 
in service as on the date of subsequent revision of pay scale constitute a 
separate class by themselves. They cannot be equated with teachers whose 
pay has been revised subsequently. Further, it involves payment of large 
sums of money and it will be a huge financial burden to the State 
Exchequer.  
And whereas it is necessary and expedient to clear the ambiguity in 
fixation of pension and grant of pensionery benefits to the teacher, who has 
retired before revision of UGC/ICAR/AICTE or modified AICTE scales of pay:  
Be it enacted by the Karnataka State Legislature in the seventy 
first  year of the Republic of India, as follows:- 
 
1. Short title and Commencement.-(1) This Act may be called the 
Karnataka Regulation of Pay and Pension of Teachers in Higher Educational 
Institutions Act, 2020. 
(2) Section 2,3,4,5,6 and 12 shall be deemed to have come into force 
with effect from 1
st January 1986 and remaining provisions shall come into 
force with effect from 17th January, 2020. 
 
 
 
 
8 
 
 
2. Definitions.-(1) In this Act unless the context otherwise requires;-  
(i) “AICTE” means the All India Council for Technical Education 
constituted under All India Council for Technical Education Act, 
1987 (Central Act  52 of 1987); 
(ii)  “College” means any college or an institution maintained or 
approved by or affiliated to any University or constituent  college 
of the University and providing courses of study for admission 
to the examination of the University and includes Autonomous 
College either under the control of State or funded either 
substantially or partially by the State Government and includes 
Government/Aided Colleges and Polytechnic Institutions; 
(iii)  “Competent Authority” means the State Government or any 
other authority competent to make orders as to regulation of 
pay and pension of the teachers in Government Colleges, 
Universities or aided institutions; 
(iv) “Government” means the Government of Karnataka; 
(v)  “Higher Educational Institutions” means an Academic 
Institution of Highe r Education and Research Associated with 
and admitted to privileges of a University or maintained by a 
University; whether professional, technical or otherwise and 
includes research studies or an institution or a college affiliated 
to the University, aided institutions and State funded 
institutions; 
(vi)  “ICAR” means Indian Council of Agricultural Research; 
(vii)  “Pay” means the basic pay attached to the post and carries the 
same meaning assigned in clause (32) ofrule 8 of the Karnataka 
Civil Services Rul es but does not include Non-Pension 
Allowance(NPA) and other special allowance granted under 
relevant provisions of UGC/ICAR/AICTE or modified AICTE as 
the case may be; 
(viii)  “Pension” means the pension as defined in clause (33) of  rule 8 
of the Karnataka Civil Services Rules  or respective rules or 
orders governing grant of pension issued by the Competent 
Authority; 
(ix) “Prescribed” means prescribed by rules made by  the 
Government; 
(x)  “Principal” means the head of a college or institution by 
whatever name he is called; 
(xi)  “Teacher” means a person appointed to any of the category of 
teaching posts such as Professor, Associate Professor, Assistant 
Professor, Lecturer, Librarians, Reader or  Physical Education 
Personnel by whatever name called and includes all personnel 
including Principal or Head of the Institution holding post 
9 
 
 
carrying pay scale of  UGC/ICAR/AICTE or modified AICTE 
respectively in Higher educational Institutions.  
(xii) “UGC” means University Grants Commission established under 
University Grants Commission Act, 1956 (Central Act 03 of 
1956);  and 
(xiii) “University” means an University established by law of the 
State Legislature. 
(2) Words and expressions used in this Act but not defined 
hereinabove shall have the same meanings as respectively assigned to them 
under the Karnataka Civil Services Rules and applicable Pension rules or 
Orders.  
 
3. Regulation of pay and allowances of a teacher.-(1) Subject to 
such rules as may be prescribed a teacher is entitled to draw the pay and 
allowances  attached to a post to which he is regularly appointed.  
 (2) The pay of a teacher shall be so regulated as per the Service rules 
or Orders of the Competent Authority regulating the pay and allowances as 
the case may be, but not under the provisions of regulations issued by the 
Government of India or any other Central Government Institution 
established by an Act of Parliament of India: 
 Provided that, the pay and allowances of any retired teacher, if he is 
reappointed or appointed on consolidated pay or contractual agreement etc., 
shall be determined in accordance with the provisions of the applicable 
Service Rules or Orders of the State Government and Statutes or rules made 
by the respective Universities/Higher Educational Institutions governing 
contractual appointment or under any agreement entered either by the State 
Government or Higher Educational Institutions as the case may be. 
 
4. Regulation of pension and pensionary benefits of a teacher.- (1) 
Subject to such rules as may be prescribed  the pension and pensionary 
benefits of a teacher shall be determined with reference to the last pay 
drawn immediately prior to the date of retirement or superannuation or 
death, as the case may be, subject to maximum limit, if any, in accordance 
with the provisions of the Karnataka Civil Services Rules or Triple Benefit 
Scheme Rules read with the applicable Pension Rules and Orders  as the 
case may be, if any, issued by the Competent Authority from time to time.   
(2) The pension and pensionary benefits once determined shall not be 
subject to revision unless the pay of the retired teacher is revised 
retrospectively either by a rule or order of the Competent Authority 
extending the benefit of revised pay scales retrospectively subject to the 
conditions imposed in the said Order or rules: 
Provided that, a retired teacher is entitled, to get revision of pension or 
pensionary benefits as per section 5. 
10 
 
 
5. Revision of Pension of a Teacher.- (1) A teacher shall be entitled 
for revision of pension corresponding to which has been already settled, as 
and when State Government revises pension as per recommendation of  the 
Pay Commission or Committee from time to time and same is adopted by 
the  Higher Educational institutions.  
(2) On revision of pay scale, a retired teacher whose pension is settled 
as per sub-section (1) of section 4 shall not be entitled for revision of his last 
pay drawn, in new revised pay scale, which is extended only to a teacher 
retired after implementation of revised scales of pay. 
 
6. Validation of Proceedings and extinguishment of claims.-  
Notwithstanding anything contained in any judgment, decree or order of any 
Court,  Tribunal or Authority or any Law for the time being inforce,- 
(a)  any rule, order or notification made or issued by the 
Competent Authority regulating pay, pension and pensionary benefits 
of a teacher regarding UGC/ICAR/AICTE or modified AICTE scale of 
pay before the commencement of this Act to the extent they are not 
contrary to the provisions of this Act; or any action done or taken by 
the Competent Authority in accordance with the provisions of said 
rules, order or notification shall be deemed to have been validly done 
or taken under the provisions of this Act; and 
 
(b)  any relief regarding pension or pensionary benefits granted to any 
person by any court contrary to the provisions of this Act shall stand 
extinguished and any claim of a teacher for revision of pension, which has 
already been settled by reckoning last pay drawn in pay scale prevailing 
at time of superannuation or death for extending new revised pay scale 
shall stand extinguished and accordingly,- 
(i) no suit or other proceedings shall be maintained or 
continued in any court against the Government by any 
teacher claiming revision of pension on basis of new 
revision in pay scales; and 
(ii) no Court shall enforce any decree or order directing 
revision of pay scales of a teacher and revision in pension 
retrospectively. 
 
7. Review.- The State Government may review the fixation of pay and 
pension contrary to the provisions of the Service Rules applicable to the 
teacher including cases of mistake of fact or law or ignorance of law, either 
on its own or by an application and may direct the competent authority to 
re-fix the pay or pension or both in accordance with law. However, no 
arrears shall be recovered if the fixation of pension relates back to five years 
11 
 
 
or more or if the State Government is satisfied that recovery causes undue 
hardship to the pensioner.  
 
8. Delegation of powers.- The State Government, may by 
notification, delegate all or any of the powers conferred on it by or under 
this Act, to such officer or authority subordinate to it except the power to 
make rules under section 13. 
 
9. Powers of the Government to give directions.-The Government, 
subject to the provisions of this Act  read with the applicable provisions of 
the Service Rules governing regulation of pay and pension may issue 
directions from time to time after ascertaining the legality of fixation of pay 
and pension as it deems necessary.    
 
10. Protection of action taken in good faith.- No suit, prosecution 
or other legal proceeding shall lie against any officer of the Government for 
anything done in good faith or intended to be done under this Act. 
 
11. Power to remove difficulties.- (1) If any difficulty arises, in giving 
effect to the provisions of this Act, the Government may, by order published 
in the official Gazette, make such provisions not inconsistent with the 
provisions of this Act, as may appear to be necessary or expedient for 
removing the difficulty:  
Provided that, no such order shall be made after the expiry of a period 
of two years from the date of commencement of this Act.  
(2) Every order made under this section shall, as soon as may be after 
it is made, be laid before both houses of the State Legislature. 
 
12. Over riding effect.-The provisions of this Act shall have effect 
notwithstanding anything inconsistent therewith contained in any other law 
for the time being in force or decree or order of a Court or other authority.  
 
13. Power to make rules.- (1) The Government may make rules, after 
previous publication by notification, to carry out the purposes of this Act.  
(2) Every rule made under this Act shall be laid as soon as may be 
after it is made before each House of the State Legislature while it is in 
session for a total period of thirty days which may be comprised in one 
session or in two or more successive sessions, and if, before the expiry of the 
session immediately following the session or the successive sessions 
aforesaid, both Houses agree in making any modification in the rule or both 
Houses agree that the rule should not be made, the rule shall thereafter 
have effect only in such modified form or be of no effect, as the case may be, 
12 
 
 
so however, that any such modification or annulment shall be without 
prejudice to the validity of anything previously done under that rule. 
 
14. Transitory provisions.-Any rule, order or notification issued by 
the Competent Authority governing pay, allowances and pension of a teacher 
before commencement of this Act, shall be deemed to have been issued 
under this Act to the extent they are not repugnant to the provisions  of this 
Act and they shall continue until they are modified or rescinded by rules 
made under provisions of this Act. 
  
15. Repeal and Savings.- (1) The Karnataka Regulation of Pay and 
Pension of Teachers in Higher Educational Institutions Ordinance, 2020 
(Karnataka Ordinance No.1 of 2020) is hereby repealed. 
         (2) Notwithstanding such repeal anything done or any action taken 
under said Ordinance shall be deemed to have been done or taken under 
this Act.  
 
The above translation of ಕ��ಟಕ ಉ ನ� ತ ���ಕ �� � ಗಳ� � ��ಕರ 
�ತನ ಮ �� ��� � �ತನದ � � ತ� ಣ ಅ��ಯಮ, 2020 ( 2020ರ  ಕ ರ ್ ನಾ ಟ ಕ ಅ ಧ ಿನ ಿಯ ಮ 
ಸ ಂ ಖ ್ ಯೆ: 06) be published in the official Gazette under clause (3) of 
Article 348 of the Constitution of India. 
 
 
VAJUBHAI VALA 
GOVERNOR OF KARNATAKA 
 
By Order and in the name of 
the Governor of Karnataka, 
 
 
 
(K. DWARAKANATH BABU) 
Secretary to Government 
Department of Parliamentary Affairs 
and Legislation.
 
 
 
 
 
 
 
 
 
 

‹ Prev All Karnataka acts Next ›