The KARNATAKA ESSENTIAL SERVICES MAINTENANCE ACT, 2013

 
 
1 
 
2015gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ ¸ÀASÉå 25 
 
PÀ£ÁðlPÀ CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À ¤ªÀðºÀuÁ C¢ü¤AiÀĪÀÄ, 2013 
 
¥ÀæPÀgÀtUÀ¼À ¥ÀnÖ 
GzÉÝñÀUÀ¼ÀÄ ªÀÄvÀÄÛ PÁgÀtUÀ¼À ºÉýPÉ 
 
¥ÀæPÀgÀtUÀ¼ÀÄ: 
1. ¸ÀAQë¥ÀÛ ºÉ¸ÀgÀÄ, ªÁå¦Û ªÀÄvÀÄÛ ¥ÁægÀA¨sÀ 
2. ¥Àj¨sÁµÉUÀ¼ÀÄ 
3. PÉ®ªÀÅ CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À°è ªÀÄĵÀÌgÀªÀ£ÀÄß ¤µÉâü¸À®Ä C¢üPÁgÀ 
4. PÁ£ÀÆ£ÀĨÁ»gÀ ªÀÄĵÀÌgÀPÉÌ zÀAqÀ 
5. ¥ÀæZÉÆÃzÀ£ÉUÉ zÀAqÀ 
6. PÁ£ÀÆ£ÀĨÁ»gÀ ªÀÄĵÀÌgÀPÉÌ ºÀtPÁ¸ÀÄ £ÉgÀªÀÅ ¤ÃrzÀÝPÁÌV zÀAqÀ 
7. EvÀgÀ ²¸ÀÄÛ PÀæªÀÄUÀ¼À eÉÆvÉUÉ 4, 5 CxÀªÁ 6£Éà ¥ÀæPÀgÀtUÀ¼À CrAiÀÄ°è PÀæªÀÄ PÉÊUÉƼÀÄîªÀÅzÀÄ 
8. ªÁgÀAn®èzÉ zÀ¸ÀÛVj ªÀiÁqÀ®Ä C¢üPÁgÀ 
9. C¢ü¤AiÀĪÀĪÀÅ CzsÁågÉÆû ¥ÀjuÁªÀÄ ºÉÆAzÀĪÀÅzÀÄ 
 
 
GzÉÝñÀUÀ¼ÀÄ ªÀÄvÀÄÛ PÁgÀtUÀ¼À ºÉýPÉ 
I 
 
2015gÀ C¢ü¤AiÀĪÀÄ ¸ÀASÉå 25. - d® CxÀªÁ «zÀÄåZÀÒQÛUÉ ¸ÀA§AzsÀ¥ÀlÖAvÉ GvÁàzÀ£É, 
vÀAiÀiÁjPÉ, ±ÉÃRgÀuÉ, ¸ÁUÀuÉ, ¥ÀÆgÉÊPÉ CxÀªÁ «vÀgÀuÉUÉ ¸ÀA§A¢ü¹zÀAvÉ, ªÉÆÃmÁgÀÄ ªÁºÀ£ÀUÀ¼À°è 
¥ÀæAiÀiÁtÂPÀgÀ£ÀÄß CxÀªÁ ¸ÀgÀPÀÄUÀ¼À£ÀÄß ¸ÁV¸ÀĪÀÅzÀPÁÌV EgÀĪÀ ¸ÁjUÉ ¸ÉêÉUÉ ¸ÀA§A¢ü¹zÀAvÉ ªÀÄvÀÄÛ 
gÁdå «zsÁ£À ªÀÄAqÀ®ªÀÅ PÁ£ÀÆ£ÀÄUÀ¼À£ÀÄß gÀa¸À®Ä C¢üPÁgÀ ºÉÆA¢gÀ ĪÀAxÀ AiÀiÁªÀÅzÉà EvÀgÀ ¸ÉÃªÉ 
CxÀªÁ GzÉÆåÃUÀ CxÀªÁ CzÀgÀ ªÀUÀðPÉÌ ¸ÀA§A¢ü¹zÀAvÉ PÉ®ªÀÅ CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À°è PÉ®¸À 
ªÀiÁqÀĪÀÅzÀ£ÀÄß ¤gÁPÀj¸ÀĪÀÅzÀ£ÀÄß ¤µÉâü¸ÀĪÀÅzÀÄ CUÀvÀåªÉAzÀÄ ¥ÀjUÀt¸À¯ÁVzÉ. 
 
CzÀPÁÌ£ÀĸÁgÀªÁV, gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ G¨sÀAiÀÄ ¸ÀzÀ£ÀUÀ ½AzÀ CAVÃPÁgÀªÁzÀAvÉ 
PÀ£ÁðlPÀ CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À ¤ªÀðºÀuÁ «zsÉÃAiÀÄPÀ, 2009 C£ÀÄß WÀ£ÀvɪÉvÀÛ gÁµÁÖçzsÀåPÀëgÀ M¦àUÉAiÀÄ£ÀÄß 
¥ÀqÉAiÀÄ®Ä ¨sÁgÀvÀ ¸ÀPÁðgÀPÉÌ PÀ¼ÀÄ»¸À¯Á¬ÄvÀÄ. 
 
¸ÀzÀj «zsÉÃAiÀÄPÀzÀ ¸ÀA§AzsÀzÀ°è «zÀÄåZÀáQÛ ªÀÄAvÁæ®AiÀÄ ºÁUÀÆ PÁ«ÄðPÀ ªÀÄvÀÄÛ Gz ÉÆåÃUÀ 
ªÀÄAvÁæ®AiÀÄzÀ ¥Àj«ÃPÀëuÁ n¥ÀàtÂUÀ¼À£ÀÄß ¢£ÁAPÀ: 17.05.2010gÀ ¥ÀvÀæ ¸ÀASÉå: 17/24/2009 -
dÄr¶AiÀįï & ¦¦ AiÀÄ°è ¨sÁgÀvÀ ¸ÀPÁðgÀªÀÅ w½AiÀÄ¥Àr¹vÀÄÛ. ¢£ÁAPÀ: 20.10.2011gÀ ¥ÀvÀæ ¸ÀASÉå: 
¸ÀAªÀå±ÁE 3 ±Á¸À£À 2009 gÀ°è CUÀvÀåªÁzÀ ¸Àà¶ÖÃPÀgÀtUÀ¼À£ÀÄß ¨sÁgÀvÀ ¸ÀPÁðgÀPÉÌ MzÀV¸À¯ÁVvÀÄÛ. 
 
¨sÁgÀvÀ ¸ÀPÁðgÀªÀÅ vÀ£Àß ¥ÀvÀæ ¸ÀASÉå: 17/24/2009 -dÄr¶AiÀįï & ¦¦ ¢£ÁAPÀ: 24.10.2011 
gÀ°è ºÁ° «zsÉÃAiÀÄPÀªÀ£ÀÄß (2009gÀ «zsÁ£À ¸À¨sÉAiÀÄ «zsÉÃAiÀÄPÀ ¸ÀASÉå 9) »AvÉUÉzÀÄPÉÆAqÀÄ, 
CªÀ±ÀåªÁzÀ ªÀiÁ¥ÁðqÀÄUÀ¼À£ÀÄß PÉÊUÉÆAqÀ vÀgÀĪÁAiÀÄ ª ÀÄvÉÆÛAzÀÄ «zsÉÃAiÀÄPÀªÀ£ÀÄß ¸À°è¸ÀĪÀAvÉ gÁdå 
¸ÀPÁðgÀªÀ£ÀÄß PÉÆÃjvÀÄÛ. 
 
 
2 
 
 
DzÀÝjAzÀ F «zsÉÃAiÀÄPÀ. 
 
DzÀÝjAzÀ F «zsÉÃAiÀÄPÀ. 
  
(2013gÀ «zsÁ£À¸À¨sÉAiÀÄ «zsÉÃAiÀÄPÀ ¸ÀASÉå 12:, PÀqÀvÀ ¸ÀASÉå:¸ÀAªÀå±ÁE 03 ±Á¸À£À 2009) 
(¨sÁgÀvÀ ¸ÀA«zsÁ£ÀzÀ 7£Éà C£ÀĸÀÆaAiÀÄ 2£Éà ¥ÀnÖAiÀÄ 1, 17, 64 ªÀÄvÀÄÛ 3£Éà ¥ÀnÖAiÀÄ 2, 22, 35, 
38£ÉAiÀÄ £ÀªÀÄÆzÀ£ÉAiÀÄrAiÀÄ°è §gÀÄvÀÛzÉ.) 
 
II 
2025ರ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ : 58                          
ಅಧಿನಿಯಮ                                                 
                                           
                              
ಆದದ ರಿಂದ ಈ ವಿಧೇಯಕ.  
[2025ರ ವಿಧಾನ ಷಭೆಯ ವಿಧೇಯಕ ಸಂಖ್ಯೆ : 45, ಕಡತ ಸಂಖ್ಯೆ :ಸಂ಴ೆ ಶಾಇ 63 ಶಾಷನ 
2025]  
[ಭಾರತ ಸಂವಿಧಾನದ 7ನೇ ಅನುಸೂಚಿಯ 2ನೇ ಩ಟ್ಟಿ ಯ             ನೇ       
                       ನಮೂದನೆಯಡಿ  ಬರುತ ತ ದೆ.] 
[ಕರ್ನಾಟಕ ರಾಜ್ೆ  ಩ತ ರ ದ ಭಾಗ IVಎ ವಿಶೇಶ ರಾಜ್ೆ  ಩ತ್ರ ರ ಕೆ ಸಂಖ್ಯೆ :566, 
ದಿರ್ನಿಂಕ:10.09.2025ರಲ್ಲ ಿ  ಩ ರ ಕಟಗಿಂಡಿದೆ] 
  
 
 
3 
 
 
2015gÀ PÀ£ÁðlPÀ C¢ü¤AiÀĪÀÄ ¸ÀASÉå 25 
 
(2015gÀ ªÉÄà wAUÀ¼À E¥ÀàvÉÛÃAl£Éà ¢£ÁAPÀzÀAzÀÄ PÀ£ÁðlPÀ gÁdå ¥ÀvÀæzÀ «±ÉõÀ ¸ÀAaPÉAiÀÄ°è ªÉÆzÀ®Ä 
¥ÀæPÀlªÁVzÉ) 
 
PÀ£ÁðlPÀ CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À ¤ªÀðºÀuÁ C¢ü¤AiÀĪÀÄ, 2013 
 
(2015gÀ ªÉÄà wAUÀ¼À ºÀvÉÆÛÃA§vÀÛ£Éà ¢£ÁAPÀzÀAzÀÄ gÁµÀÖç¥ÀwAiÀĪÀjAzÀ C£ÀĪÀÄwAiÀÄ£ÀÄß ¥ÀqÉAiÀįÁVzÉ) 
 
                                   
 
 PÉ®ªÀÅ CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À ¤ªÀðºÀuÉUÁV G¥À§AzsÀ PÀ°à¸ÀĪÀ MAzÀÄ C¢ü¤AiÀĪÀÄ.  E°è 
E£ÀÄß ªÀÄÄAzÉ PÀAqÀħgÀĪÀ GzÉÝñÀUÀ½UÁV, PÉ®ªÀÅ CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À ¤ªÀðºÀuÉ ªÀÄvÀÄÛ CzÀPÉÌ 
¸ÀA§AzsÀ¥ÀlÖ «µÀAiÀÄUÀ¼À §UÉÎ G¥À§AzsÀ PÀ°à¸ÀĪÀÅzÀÄ AiÀÄÄPÀÛªÁVgÀĪÀÅzÀjAzÀ ; 
 
 EzÀÄ ¨sÁgÀvÀ UÀtgÁdåzÀ CgÀªÀvẠ́߮Éà ªÀµÀðzÀ°è PÀ£ÁðlPÀ gÁdå «zsÁ£ÀªÀÄAqÀ®¢AzÀ F 
ªÀÄÄA¢£ÀAvÉ C¢ü¤AiÀÄ«ÄvÀªÁUÀvÀPÀÌzÀÄÝ :- 
 
 1. ¸ÀAQë¥ÀÛ ºÉ¸ÀgÀÄ, ªÁå¦Û ªÀÄvÀÄÛ ¥ÁægÀA¨sÀ : - (1) F C¢ü¤AiÀĪÀĪÀ£ÀÄß PÀ£ÁðlPÀ CvÁåªÀ±ÀåPÀ 
¸ÉêÉUÀ¼À ¤ªÀðºÀuÁ C¢ü¤AiÀĪÀÄ, 2013 JAzÀÄ PÀgÉAiÀÄvÀPÀÌzÀÄÝ. 
 (2) EzÀÄ, Erà PÀ£ÁðlPÀ gÁdåPÉÌ C£Àé¬Ä¸ÀvÀPÀÌzÀÄÝ. 
 (3) EzÀÄ F PÀÆqÀ¯Éà eÁjUÉ §gÀvÀPÀÌzÀÄÝ ªÀÄvÀÄÛ 1[                   ]1  
eÁjAiÀÄ°è EgÀvÀPÀÌzÀÄÝ. 
  1.                              .05.2025                         
 
 2. ¥Àj¨sÁµÉUÀ¼ÀÄ .- (1) F C¢ü¤AiÀĪÀÄzÀ°è, ¸ÀAzÀ¨sÀðªÀÅ C£ÀåxÁ CUÀvÀå¥Àr¹zÀ ºÉÆgÀvÀÄ,- 
 (J) ``CvÁåªÀ±ÀåPÀ ¸ÉêÉ'' JAzÀgÉ,- 
 (i) d® CxÀªÁ ¸ÀAzÀ¨sÁð£ÀĸÁgÀªÁV «zÀÄåZÀÒQÛAiÀÄ vÀAiÀiÁjPÉ, GvÁàzÀ£É, ±ÉÃRgÀuÉ, ¸ÁUÀuÉ, 
¸ÀgÀ§gÁdÄ CxÀªÁ «vÀgÀuÉUÉ ¸ÀA§AzsÀ¥ÀlÖ AiÀiÁªÀÅzÉà ¸ÉêÉ; 
 (ii) ªÉÆÃmÁgÀÄ ªÁºÀ£ÀUÀ¼À°è ¥ÀæAiÀiÁtÂPÀgÀ£ÀÄß CxÀªÁ ¸ÀgÀPÀÄUÀ¼À£ÀÄß ¸ÁV¸ÀĪÀÅzÀPÁÌV EgÀĪÀ 
AiÀiÁªÀÅzÉà ¸ÁjUÉ ¸ÉêÉ. 
      «ªÀgÀuÉ : - F RAqÀzÀ GzÉÝñÀUÀ½UÁV, `ªÉÆÃmÁgÀÄ ªÁºÀ£À'' JA§ 
¥ÀzÁªÀ½AiÀÄÄ, ªÉÆÃmÁgÀÄ ªÁºÀ£ÀUÀ¼À C¢ü¤AiÀĪÀÄ, 1988gÀ (1988gÀ PÉÃAzÀæ C¢ü¤AiÀĪÀÄ 
59) 2£Éà ¥ÀæPÀgÀtzÀ (28)£Éà RAqÀzÀ°è CzÀPÉÌ PÉÆlÖ CxÀÀðªÀ£Éßà ºÉÆA¢gÀvÀPÀÌzÀÄÝ. 
 (iii) ¸ÀA«zsÁ£ÀzÀ K¼À£Éà C£ÀĸÀÆaAiÀÄ II£Éà ¥ÀnÖAiÀÄrAiÀÄ°è gÁdå «zsÁ£ÀªÀÄAqÀ®ªÀÅ 
AiÀiÁªÀÅzÀgÀ ¸ÀA§AzsÀzÀ°è PÁ£ÀÆ£ÀÄUÀ¼À£ÀÄß gÀa¸À®Ä C¢üPÁgÀ ºÉÆA¢zÉAiÉÆà D 
AiÀiÁªÀÅzÉà «µÀAiÀÄPÉÌ ¸ÀA§A¢ü¹zÀAvÀºÀ ªÀÄvÀÄÛ AiÀiÁªÀÅzÀgÀ°è PÉ®¸À ªÀiÁqÀ®Ä 
¤gÁPÀj¹zÀgÉ, AiÀiÁªÀÅzÉà ¸ÁªÀðd¤PÀ §¼ÀPÉ ¸ÉêÉUÀ¼À£ÀÄß CxÀªÁ ¸ÁªÀð d¤PÀgÀ 
¨sÀzÀævÉAiÀÄ£ÀÄß ¤ªÀð»¹PÉÆAqÀÄ §gÀĪÀÅzÀPÉÌ CxÀªÁ ¸ÀªÀÄÄzÁAiÀÄzÀ fêÀ£ÀPÉÌ CªÀ±ÀåªÁzÀ 
¸ÀgÀ§gÁdÄUÀ¼À£ÀÄß ºÁUÀÆ ¸ÉêÉAiÀÄ£ÀÄß ¤ªÀð»¹PÉÆAqÀÄ §gÀĪÀÅzÀPÉÌ vÉÆAzÀgÉ 
GAmÁUÀÄvÀÛzÉ CxÀªÁ ¸ÀªÀÄÄzÁAiÀĪÀ£ÀÄß §ºÀ¼À PÀµÀÖPÉÌ FqÀÄ ªÀiÁqÀÄvÀÛzÉ JAzÀÄ 
 
 
4 
 
¸ÀPÁðgÀªÀÅ C ©ü¥ÁæAiÀÄ¥ÀqÀÄvÀÛzÉÆà CAxÀ AiÀiÁªÀÅzÉà EvÀgÀ ¸ÉÃªÉ CxÀªÁ GzÉÆåÃUÀ 
CxÀªÁ CªÀÅUÀ¼À AiÀiÁªÀÅzÉà MAzÀÄ ªÀUÀðªÀ£ÀÄß F C¢ü¤AiÀĪÀÄzÀ GzÉÝñÀUÀ½UÁV 
CvÁåªÀ±ÀåPÀ ¸ÉÃªÉ JAzÀÄ C¢ü¸ÀÆZÀ£ÉAiÀÄ ªÀÄÆ®PÀ WÉÆö¸À§ºÀÄzÀÄ. 
 (©) ``¸ÀPÁðgÀ'' JAzÀgÉ, gÁdå ¸ÀPÁðgÀ ; 
 (¹) "ªÀÄĵÀ ÌgÀ" JAzÀgÉ, ªÀ»¸À¯ÁzÀ PÁAiÀÄðªÀ£ÀÄß ªÀÄÄAzÀĪÀj¸À®Ä CxÀªÁ PÉ®¸ÀªÀ£ÀÄß 
M¦àPÉƼÀî®Ä ºÁUÉ ¤AiÉÆÃfvÀgÁVgÀĪÀ CxÀªÁ ¤AiÉÆÃf¸À¯ÁUÀÄwÛgÀĪÀ JµÉÖà ¸ÀASÉåAiÀÄ ªÀåQÛUÀ¼À 
UÀÄA¥ÀÄ ¸ÁªÀiÁ£Àå M¥ÀàAzÀzÀ°è MmÁÖV ¤gÁPÀj¸ÀĪÀÅzÀÄ CxÀªÁ AiÉÆÃf¹zÀ MAzÀÄ ¤gÁPÀgÀuÉ CxÀªÁ 
AiÀiÁªÀÅzÉà CvÁåªÀ±ÀåPÀ ¸ÉêÉAiÀÄ°è ¤AiÉÆÃfvÀUÉÆArgÀĪÁUÀ ªÀåQÛUÀ¼ÀÄ PÁAiÀÄðªÀ£ÀÄß ¤°è¸ÀĪÀÅzÀÄ; ªÀÄvÀÄÛ 
(i) AiÀiÁªÀÅzÉà CvÁåªÀ±ÀåPÀ ¸ÉêÉAiÀÄ ¤ªÀðºÀuÉUÉ CAxÀ PÁAiÀÄðªÀÅ CUÀvÀåªÁVzÀÝ°è CªÀ¢ü 
«ÄÃj PÀvÀðªÀåªÀ£ÀÄß ¤ªÀð»¸À®Ä ¤gÁPÀj¸ÀĪÀÅzÀÄ; ªÀÄvÀÄÛ   
(ii) AiÀiÁªÀÅzÉà CvÁåª À±ÀåPÀ ¸ÉêÉAiÀÄ°è PÁAiÀÄðªÀ£ÀÄß ¤°è¸À®Ä CxÀªÁ UÀt¤ÃAiÀĪÁV 
PÀÄApvÀUÉƼÀî®Ä ¥Àæ¨sÁªÀ ©ÃgÀĪÀ ¸ÀA¨sÀªÀ«gÀĪÀ CxÀªÁ ¥Àæ¨sÁªÀ ©ÃjzÀ AiÀiÁªÀÅzÉà EvÀgÀ ªÀvÀð£É, 
- EªÀÅUÀ¼À£ÀÄß M¼ÀUÉƼÀÄîvÀÛzÉ.  
(2) (J) (1)£Éà G¥À¥ÀæPÀgÀtzÀ (J) RAqÀzÀ ( iii)£Éà G¥ÀRAqÀzÀ CrAiÀÄ°è ºÉÆgÀr¸À¯ÁzÀ 
¥ÀæwAiÉÆAzÀÄ C¢ü¸ÀÆZÀ£ÉAiÀÄ£ÀÄß, gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ ¥ÀæwAiÉÆAzÀÄ ¸ÀzÀ£ÀzÀ ªÀÄÄAzÉ, CzÀÄ 
C¢üªÉñÀ£ÀzÀ°èzÀÝgÉ, CzÀ£ÀÄß ºÉÆgÀr¹zÀ vÀgÀĪÁAiÀÄzÀ MAzÀÄ ªÁgÀzÉƼÀUÁV ªÀÄvÀÄÛ CzÀÄ 
C¢üªÉñÀ£ÀzÀ°è®è¢zÀÝgÉ, ¸ÀzÀ£ÀUÀ¼À ªÀÄÄA¢£À C¢üªÉñÀ£À ¥ÁægÀA¨sÀªÁz À vÀgÀĪÁAiÀÄzÀ MAzÀÄ 
ªÁgÀzÉƼÀUÁV ªÀÄAr¸ÀvÀPÀÌzÀÄÝ ªÀÄvÀÄÛ CzÀ£ÀÄß ºÁUÉ ªÀÄAr¸À¯ÁzÀ ¢£ÁAPÀ¢AzÀ CxÀªÁ 
¸ÀAzÀ¨sÁð£ÀĸÁgÀªÁV gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ ªÀÄgÀÄ C¢üªÉñÀ£À¢AzÀ CgÀªÀvÀÄÛ ¢£ÀUÀ¼ÀÄ 
ªÀÄÄPÁÛAiÀĪÁzÀ vÀgÀĪÁAiÀÄ, D CªÀ¢üAiÀÄÄ ªÀÄÄPÁÛAiÀĪÁUÀĪÀÅzÀPÉÌ ªÀÄÄA avÀªÁV C¢ü¸ÀÆZÀ£ÉAiÀÄ£ÀÄß 
ºÉÆgÀr¹zÀÄzÀ£ÀÄß C£ÀĪÉÆâ¹ MAzÀÄ ¤tðAiÀĪÀ£ÀÄß gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ G¨sÀAiÀÄ ¸ÀzÀ£ÀUÀ¼ÀÄ 
CAVÃPÀj¹zÀ ºÉÆgÀvÀÄ, CzÀÄ PÁAiÀiÁðZÀgÀuÉAiÀÄ°ègÀĪÀÅzÀÄ ¤AvÀĺÉÆÃUÀvÀPÀÌzÀÄÝ. 
 (©) AiÀiÁªÀÅzÉà C¢ü¸ÀÆZÀ£ÉAiÀÄÄ F G¥À¥ÀæPÀgÀtzÀ ªÀÄÆ®PÀ CxÀªÁ  CzÀgÀrAiÀÄ°è 
PÁAiÀiÁðZÀgÀuÉAiÀÄ°ègÀĪÀÅzÀÄ ¤AvÀÄ ºÉÆÃzÀgÉ, ºÁUÉ ¤AvÀÄ ºÉÆÃUÀĪÀÅzÀPÉÌ ªÉÆzÀ®Ä ªÀiÁrzÀ CxÀªÁ 
ªÀiÁqÀĪÀÅzÀ£ÀÄß ©lÄÖ©qÀ¯ÁzÀ AiÀiÁªÀÅzÉà PÁAiÀÄðPÉÌ ¥ÀæwPÀÆ®ªÁUÀvÀPÀÌzÀÝ®è. 
 «ªÀgÀuÉ :- gÁdå «zsÁ£ÀªÀÄAqÀ®zÀ G¨sÀAiÀÄ ¸ÀzÀ£ÀUÀ¼À£ÀÄß ¨ÉÃgÉ ¨ÉÃgÉ ¢£ ÁAPÀUÀ¼ÀAzÀÄ ªÀÄvÉÛ 
¸À¨sÉ ¸ÉÃgÀĪÀAvÉ PÀgÉAiÀįÁVzÀÝgÉ, D CgÀªÀvÀÄÛ ¢£ÀUÀ¼À CªÀ¢üAiÀÄ£ÀÄß, F ¢£ÁAPÀUÀ¼À £ÀAvÀgÀzÀ 
¢£ÁAPÀ¢AzÀ ¯ÉPÀÌ ºÁPÀvÀPÀÌzÀÄÝ. 
 
 3. PÉ®ªÀÅ CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À°è ªÀÄĵÀÌgÀªÀ£ÀÄß ¤µÉâü¸À®Ä C¢üPÁgÀ. - (1) ¸ÁªÀðd¤PÀ 
»vÁ¸ÀQÛAiÀÄ CxÀªÁ ¸ÁªÀð d¤PÀ ¸ÀĪÀåªÀ¸ÉÜAiÀÄ zÀȶ֬ÄAzÀ, DzÉñÀzÀ°è ¤¢ðµÀÖ¥Àr¸À§ºÀÄzÁzÀAxÀ 
CvÁåªÀ±ÀåPÀ ¸ÉêÉUÀ¼À°è, ªÀÄĵÀÌgÀªÀ£ÀÄß ¤µÉâü¸ÀĪÀÅzÀÄ CªÀ±ÀåªÉAzÀÄ CxÀªÁ AiÀÄÄPÀÛªÉAzÀÄ ¸ÀPÁðgÀPÉÌ 
ªÀÄ£ÀzÀmÁÖzÀgÉ, CzÀÄ, ¸ÁªÀiÁ£Àå CxÀªÁ «±ÉõÀ DzÉñÀzÀ ªÀÄÆ®PÀ ªÀÄvÀÄÛ DzÉñÀzÀ°è ¤¢ðµÀÖ  
¥Àr¸À§ºÀÄzÁzÀ CAxÀ ¢£ÁAPÀ¢AzÀ ªÀÄĵÀÌgÀªÀ£ÀÄß ¤µÉâü¸À§ºÀÄzÀÄ. 
 (2) (1)£Éà G¥À¥ÀæPÀgÀtzÀ CrAiÀÄ°è ªÀiÁqÀ¯ÁzÀ DzÉñÀªÀ£ÀÄß, DzÉñÀ¢AzÀ ¨Á¢üvÀ ªÀåQÛUÀ¼À 
UÀªÀÄ£ÀPÉÌ vÀgÀ®Ä ¸ÀPÁðgÀªÀÅ, vÁ£ÀÄ Cw ¸ÀÆPÀÛªÉAzÀÄ ¥ÀjUÀt¸ÀĪÀ jÃwAiÀÄ°è ¥ÀæPÀn¸ÀvÀPÀÌzÀÄÝ. 
 (3) (1)£Éà G¥À¥ÀæPÀgÀtzÀ CrAiÀÄ°è ªÀiÁqÀ¯ÁzÀ DzÉñÀªÀÅ CzÀÄ PÁAiÀiÁðZÀgÀuÉAiÀÄ°è §gÀĪÀ 
¢£ÁAPÀ¢AzÀ MAzÀÄ ªÀµÀðzÀªÀgÉUÉ ªÀiÁvÀæ eÁjAiÀÄ°ègÀvÀPÀÌzÀÄÝ, DzÀgÉ ¸ÀPÁðgÀªÀÅ, ¸ÁªÀðd¤PÀ 
»vÁ¸ÀQÛAiÀÄ CxÀªÁ ¸ÁªÀðd¤PÀ ¸ÀĪÀåªÀ¸ÉÜAiÀÄ zÀȶ֬ÄAzÀ DgÀÄ wAUÀ½UÉ «ÄÃgÀzÀ AiÀiÁªÀÅzÉà CªÀ¢üUÉ 
CzÀ£ÀÄß «¸ÀÛj¸ÀĪÀÅzÀÄ CªÀ±ÀåªÉAzÀÄ CxÀªÁ AiÀÄÄPÀÛªÉAzÀÄ ¨sÁ«¹zÀgÉ CzÉà §UÉAiÀÄ DzÉñÀzÀ ªÀÄÆ®PÀ 
CzÉà jÃwAiÀÄ°è ¥ÀæPÀn¹, ºÁUÉ ªÀiÁqÀ§ºÀÄzÀÄ. 
 (4) (1)£Éà G¥À¥ÀæPÀgÀtzÀrAiÀÄ°è MAzÀÄ DzÉñÀªÀ£ÀÄß ºÉÆgÀr¹zÀ £ÀAvÀgÀ,- 
 
 
5 
 
 (J) DzÉñÀªÀÅ ¸ÀA§AzsÀ¥ÀqÀĪÀ AiÀi ÁªÀÅzÉà CvÁåªÀ±ÀåPÀ ¸ÉêÉAiÀÄ°è ¤AiÉÆÃfvÀ£ÁzÀ AiÀiÁªÉǧâ 
ªÀåQÛAiÀÄÄ ªÀÄĵÀÌgÀPÉÌ ºÉÆÃUÀvÀPÀÌzÀÝ®è CxÀªÁ ªÀÄĵÀÌgÀzÀ°è EgÀvÀPÀÌzÀÝ®è; CxÀªÁ  
 (©) AiÀiÁªÀÅzÉà CAxÀ ¸ÉêÉAiÀÄ°è ¤AiÉÆÃfvÀ£ÁVgÀĪÀ AiÀiÁªÉǧ⠪ÀåQÛAiÀÄÄ, DzÉñÀªÀ£ÀÄß 
ºÉÆgÀr¸ÀĪÀÅzÀPÉÌ ªÉÆzÀ®Ä Cx ÀªÁ vÀgÀĪÁAiÀÄ, WÉÆö¸À®àlÖ CxÀªÁ ¥ÁægÀA¨sÀªÁzÀ CxÀªÁ 
ªÀÄÄAzÀĪÀgÉzÀ AiÀiÁªÀÅzÉà ªÀÄĵÀÌgÀªÀÅ PÁ£ÀÆ£ÀÄ ¨Á»gÀªÁVgÀvÀPÀÌzÀÄÝ. 
 (5) (1)£Éà G¥À¥ÀæPÀgÀt CxÀªÁ (3) £Éà G¥À¥ÀæPÀgÀtzÀ CrAiÀÄ°è ªÀiÁqÀ¯ÁzÀ AiÀiÁªÀÅzÉà 
DzÉñÀªÀ£ÀÄß, AiÀiÁªÀÅzÉà ¸ÀªÀÄAiÀÄzÀ°è, ¸ÀPÁðg ÀªÀÅ CzÉà §UÉAiÀÄ DzÉñÀzÀ ªÀÄÆ®PÀ 
»AvÉUÉzÀÄPÉƼÀÀÄzÀÄ. DzÀgÉ, ºÁUÉ »AvÉUÉzÀÄPÉÆAqÀzÀÝjAzÀ, CAxÀ DzÉñÀzÀ »A¢£À PÁgÁåZÀgÀuÉUÉ 
CxÀªÁ CzÀgÀrAiÀÄ°è PÀæªÀħzÀÞªÁV ªÀiÁqÀ¯ÁzÀ CxÀªÁ ªÀiÁqÀ®Ä JqÉUÉÆlÖ AiÀiÁªÀÅzÉà PÁAiÀÄðPÉÌ 
ªÀÄvÀÄÛ ¥Áæ¥ÀÛªÁzÀ CxÀªÁ UÀÄjAiÀiÁzÀ  AiÀiÁªÀÅzÉÃ, ¨ÁzsÀåvÉ CxÀªÁ ºÉÆuÉUÁjPÉUÉ ¥ÀjuÁªÀÄ 
©ÃgÀvÀPÀÌzÀÝ®è CxÀªÁ ºÁUÉ »AvÉUÉzÀÄPÉÆAqÀÄzÀÄzÀPÉÌ ªÉÆzÀ®Ä F C¢ü¤AiÀĪÀÄPÉÌ «gÀÄzÀÞªÁV 
ªÀiÁqÀ¯ÁVzÀÝ AiÀiÁªÀÅzÉà C¥ÀgÁzsÀPÉÌ ¸ÀA§AzsÀ¥ÀlÖAvÉ UÀÄjAiÀiÁzÀ AiÀiÁªÀÅzÉà zÀAqÀ CxÀªÁ ²PÉëUÉ 
¨ÁzsÀPÀªÁUÀvÀPÀÌzÀÝ®è. 
 
 4.  PÁ£ÀÆ£ÀĨÁ»gÀ ªÀÄĵÀÌgÀPÉÌ zÀAqÀ. - AiÀiÁªÉǧ⠪ÀåQÛAiÀÄÄ, AiÀiÁªÀÅzÉà CvÁåªÀ±ÀåPÀ ¸ÉêÉAiÀÄ°è, 
F C¢ü¤AiÀĪÀÄzÀ CrAiÀÄ°è PÁ£ÀÆ£ÀÄ ¨Á»gÀªÁzÀ CAxÀ AiÀiÁªÀÅzÉà ªÀÄĵÀÌgÀªÀ£ÀÄß ¥ÁægÀA©ü¹zÀÝgÉ 
CxÀªÁ ªÀÄĵÀÌgÀzÀ°è ªÀÄÄAzÀĪÀgÉAiÀÄÄwÛzÀÝgÉ CxÀªÁ C£ÀåxÁ ¨sÁU ÀªÀ»¸ÀÄwÛzÀÝgÉ, DvÀ£ÀÄ, C¥ÀgÁzsÀ 
¤tðAiÀĪÁzÀ ªÉÄïÉ, MAzÀÄ ªÀµÀðzÀ CªÀ¢üAiÀĪÀgÉUÉ «¸ÀÛj¸À§ºÀÄzÁzÀ PÁgÁªÁ¸À¢AzÀ CxÀªÁ LzÀÄ 
¸Á«gÀ gÀÆ¥Á¬ÄUÀ¼ÀªÀgÉUÉ «¸ÀÛj¸À§ºÀÄzÁzÀ dįÁä£É¬ÄAzÀ CxÀªÁ CªÉgÀqÀjAzÀ®Æ 
zÀArvÀ£ÁUÀvÀPÀÌzÀÄÝ. 
 
 5.  ¥ÀæZÉÆÃzÀ£ÉUÉ zÀAqÀ. - AiÀiÁªÉǧ⠪ÀåQÛAiÀÄÄ, AiÀiÁªÀÅzÉà CvÁåªÀ±ÀåPÀ ¸ÉêÉAiÀÄ°è, F 
C¢ü¤AiÀĪÀÄzÀ CrAiÀÄ°è PÁ£ÀÆ£ÀĨÁ»gÀªÁzÀ CAxÀ ªÀÄĵÀÌgÀPÉÌ,  AiÀiÁªÉǧâ EvÀgÀ ªÀåQÛAiÀÄ£ÀÄß, 
¥ÀæZÉÆâ¹zÀgÉ CxÀªÁ ¥ÉæÃgÉæ¹zÀgÉ CxÀªÁ EvÀgÀ jÃw¬ÄAzÀ ªÀÄÄAzÀĪÀj¸ÀĪÀÅzÀPÉÌ 
¥ÉÆæÃvÁìºÀPÀgÀªÁV ªÀwð ¹zÀgÉ, C¥ÀgÁzsÀ ¤tðAiÀĪÁzÀ ªÉÄïÉ, MAzÀÄ ªÀµÀðzÀ CªÀ¢üUÉ 
«¸ÀÛj¸À§ºÀÄzÁzÀ PÁgÁªÁ¸À¢AzÀ CxÀªÁ LzÀÄ ¸Á«gÀ gÀÆ¥Á¬ÄUÀ¼ÀªÀgÉUÉ «¸ÀÛj¸À§ºÀÄzÁzÀ 
dįÁä£É¬ÄAzÀ CxÀªÁ CªÉgÀqÀjAzÀ®Æ zÀArvÀ£ÁUÀvÀPÀÌzÀÄÝ. 
 
 6.  PÁ£ÀÆ£ÀĨÁ»gÀ ªÀÄĵÀÌgÀPÉÌ ºÀtPÁ¸ÀÄ £ÉgÀªÀÅ ¤ÃrzÀÝPÁÌV zÀA qÀ.- AiÀiÁªÀÅzÉà CvÁåªÀ±ÀåPÀ 
¸ÉêÉUÀ¼À°è, F C¢ü¤AiÀĪÀÄzÀ CrAiÀÄ°è PÁ£ÀÆ£ÀĨÁ»gÀªÁVgÀĪÀ CAxÀ ªÀÄĵÀÌgÀPÉÌ ¥ÉÆæÃvÁìºÀPÀgÀªÁV 
CxÀªÁ CzÀPÉÌ ¨ÉA§® ¤ÃqÀ®Ä AiÀiÁªÉǧ⠪ÀåQÛAiÀÄÄ, w½zÀÆ w½zÀÆ AiÀiÁªÀÅzÉà ºÀt ªÉZÀÑ ªÀiÁrzÀ°è 
CxÀªÁ ¸ÀgÀ§gÁdÄ ªÀiÁrzÀ°è DvÀ£ÀÄ, C¥Àg ÁzsÀ ¤tðAiÀĪÁzÀ ªÉÄïÉ, MAzÀÄ ªÀµÀðzÀªÀgÉUÉ 
«¸ÀÛj¸À§ºÀÄzÁzÀ PÁgÁªÁ¸À ²PÉë CxÀªÁ LzÀÄ ¸Á«gÀ gÀÆ¥Á¬ÄUÀ¼ÀªÀgÉUÉ «¸ÀÛj¸À§ºÀÄzÁzÀ dįÁä£É 
CxÀªÁ CªÉgÀqÀjAzÀ®Æ zÀArvÀ£ÁUÀvÀPÀÌzÀÄÝ. 
 
 7.  EvÀgÀ ²¸ÀÄÛ PÀæªÀÄUÀ¼À eÉÆvÉUÉ 4, 5 CxÀªÁ 6£Éà ¥ÀæPÀgÀtUÀ¼À CrAiÀÄ°è PÀæªÀÄ  PÉÊUÉƼÀÄîªÀÅzÀÄ.- 
4, 5 CxÀªÁ 6£Éà ¥ÀæPÀgÀtUÀ¼À CrAiÀÄ°è AiÀiÁªÉǧ⠪ÀåQÛAiÀÄ «gÀÄzÀÞ PÉÊUÉƼÀî¯ÁzÀ AiÀiÁªÀÅzÉà PÀæªÀĪÀÅ, 
DvÀ£À ¸ÉêÁ CxÀªÁ GzÉÆåÃUÀzÀ ¤§AzsÀ£ÉUÀ¼ÀÄ ªÀÄvÀÄÛ µÀgÀvÀÄÛUÀ¼À ªÀÄÆ®PÀ CxÀªÁ CzÀgÀ CrAiÀÄ°è£À 
ªÀÄvÀÄÛ DvÀ£ÀÄ AiÀiÁªÀÅzÀPÉÌ §zÀÞ£ÁUÀ §ºÀÄzÉÆà CAxÀ ²¸ÀÄÛ ¸ÀégÀÆ¥ÀzÀ AiÀiÁªÀÅzÉà EvÀgÀ PÀæªÀĪÀ£ÀÄß 
CxÀªÁ ªÀÄÄAzÉ GAmÁUÀ§ºÀÄzÁzÀ AiÀiÁªÀÅzÉà ¥ÀjuÁªÀĪÀ£ÀÄß ¨Á¢ü¸ÀvÀPÀÌzÀÝ®è ªÀÄvÀÄÛ CzÀÄ CzÀPÉÌ 
ºÉZÀÄѪÀjAiÀiÁUÀvÀPÀÌzÀÄÝ. 
 
 
 
6 
 
 8.  ªÁgÀAn®èzÉ zÀ¸ÀÛVj ªÀiÁqÀ®Ä C¢üPÁgÀ. - (1) 1[                          
                        ]1 K£Éà EzÀÝgÀÆ, F C¢ü¤AiÀĪÀÄzÀ CrAiÀÄ°è AiÀiÁªÉǧ⠪ÀåQÛAiÀÄÄ 
AiÀiÁªÀÅzÉà C¥ÀgÁzsÀ ªÀiÁrgÀĪÀ£ÉAzÀÄ AiÀiÁªÉǧ⠥Éưøï C¢üPÁjAiÀÄÄ ¸ÀPÁgÀtªÁV ¸ÀA±ÀAiÀÄ¥ÀlÖ°è, 
DvÀ£À£ÀÄß ªÁgÀAn®èzÉ zÀ¸ÀÛVj ªÀiÁqÀ§ºÀÄzÀÄ. 
 (2) F C¢ü¤AiÀĪÀÄzÀ°è£À J¯Áè C¥ÀgÁzsÀUÀ¼ÀÄ eÁ«ÄäÃAiÀĪÁV®è¢gÀvÀPÀÌzÀÄÝ.  
  1. 2025            :58       :10.09.2025                         
  
9. C¢ü¤AiÀĪÀĪÀÅ CzsÁågÉÆû ¥ÀjuÁªÀÄ ºÉÆAzÀĪÀÅzÀÄ. - F C¢ü¤AiÀĪÀÄzÀ G¥À§AzsÀUÀ¼À 
ªÀÄvÀÄÛ CzÀgÀrAiÀÄ°è ºÉÆgÀr¸À¯ÁzÀ AiÀiÁªÀÅzÉà DzÉñÀªÀÅ, vÀvÁÌ®zÀ°è eÁjAiÀÄ°ègÀĪÀ AiÀiÁªÀÅzÉà EvÀgÀ 
PÁ£ÀƤ£À°è CzÀPÉÌ «gÀÄzÀÞªÁzÀÄzÀÄ K£Éà M¼ÀUÉÆArzÀÝgÀÆ, ¥ÀjuÁªÀÄPÁjAiÀiÁVgÀvÀPÀÌzÀÄÝ: 
 ¥ÀgÀAvÀÄ, F C¢ü¤AiÀĪÀÄzÀ°è M¼ÀUÉÆAqÀ G ¥À§AzsÀUÀ¼ÀÄ, «zÀÄåZÀáQÛ C¢ü¤AiÀĪÀÄ, 2003gÀ 
AiÀiÁªÀŪÉà G¥À§AzsÀUÀ¼ÀÄ CxÀªÁ CzÀgÀrAiÀÄ°è gÀa¸À¯ÁzÀ ¤AiÀĪÀÄ CxÀªÁ DzÉñÀUÀ½UÉ 
CzsÁågÉÆûAiÀiÁVgÀvÀPÀÌzÀÝ®è.  
 1[10. ತೊಂದರೆಗಳ ನಿವಾರಣಾ ಅಧಿಕಾರ.-  (1)ಈ ಅಧಿನಿಯಮದ ಉ಩ಬಂಧಗಳು ಜಾರಗೆ 
ತರು಴ಲ್ಲ ಿ ಯಾವುದೇ ತಿಂದರೆಗಳು ಉದಭ ವಿಸಿದಲ್ಲ ಿ, ರಾಜ್ೆ  ಷರ್ಕಾರವು ಷರ್ಕಾರ ರಾಜ್ೆ ಩ತ ರ ದಲ್ಲ ಿ 
ಅಧಿಸೂಚನೆಯ ಮೂಲಕ, ಅ಴ವೆ ಕವಿಂದು ಕಂಡುಬರಬಹುದಾದಂಥ ಅಥವಾ ತಿಂದರೆಗಳನುು  
ನಿವಾರಷಲು ಯುಕ ತ ವಾದಂಥ ಉ಩ಬಂಧಗಳನುು  ರಚಿಷಬಹುದು. 
(2) ಉ಩಩ ರ ಕರಣ (1)ರಡಿ ಮಾಡಲಾದ ಩ ರ ತ್ರ ಆದೇವ಴ನುು  ಅದನುು  ಮಾಡಿದ ತರುವಾಯ 
ಸಾಧೆ ವಾದಷ್ಟಿ ಬೇಗನೆ ರಾಜ್ೆ  ವಿಧಾನಮಂಡಲದ ಮಿಂದೆ ಮಂಡಿಷತಕ ಕ ದುದ.]1 
1. 2025            :58       :10.09.2025                     
     
PÀ£ÁðlPÀ gÁdå¥Á®gÀ DzÉñÁ£ÀĸÁgÀ  
ªÀÄvÀÄÛ CªÀgÀ ºÉ¸Àj£À°è, 
 
 
J¸ï.©. UÀÄAfUÁ« 
¸ÀPÁðgÀzÀ PÁAiÀÄðzÀ²ð 
¸ÀA¸À¢ÃAiÀÄ ªÀåªÀºÁgÀUÀ¼À E¯ÁSÉ 
 
2025ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ ಸಂಖ್ಯೆ : 58 
(2025 ರ ಸೆಪ್ಿ ಿಂಬರ್ ತ್ರಿಂಗಳ 10ನೇ ದಿರ್ನಿಂಕದಂದು ಕರ್ನಾಟಕ ರಾಜ್ೆ  ಩ತ ರ ದ ವಿಶೇಶ ಸಂಚಿಕೆಯಲ್ಲ ಿ ಮೊದಲು 
಩ ರ ಕಟವಾಗಿದೆ) 
 
ಕರ್ನಾಟಕ ಅತ್ಯೆ ವಶ್ ೆ ಕ ಸೇವೆಗಳ ನಿವಾಹಣಾ (ತಿದ್ದು ಪಡಿ) ಅಧಿನಿಯಮ, 2025 
(2025 ರ ಸೆಪ್ಿ ಿಂಬರ್ ತ್ರಿಂಗಳ 10ನೇ ದಿರ್ನಿಂಕದಂದು ರಾಜ್ೆ ಪಾಲರಿಂದ ಅನುಮೊೋದನೆಯನುು  ಩ಡೆಯಲಾಗಿದೆ) 
 
 ಕರ್ನಾಟಕ ಅತ್ಯೆ ಴ವೆ ಕ ಸೇವಗಳ ನಿ಴ಾಸಣಾ ಅಧಿನಿಯಮ 2013ನುು  ತ್ರದುದ ಩ಡಿ 
ಮಾಡಲು ಒಿಂದು ಅಧಿನಿಯಮ.  
 
 
7 
 
 ಇಲ್ಲ ಿ ಇನುು  ಮಿಂದೆ ಕಂಡುಬರು಴ ಉದೆದ ೋವಗಳಿಗಾಗಿ ಕರ್ನಾಟಕ ಅತ್ಯೆ ಴ವೆ ಕ 
ಸೇವಗಳ ನಿ಴ಾಸಣಾ ಅಧಿನಿಯಮ 2013 (2015 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ 25)ನುು   
ತ್ರದುದ ಩ಡಿ ಮಾಡುವುದು ಯುಕ ತ ವಾಗಿರುವುದರಿಂದ; 
 ಇದು ಭಾರತ ಗಣರಾಜ್ೆ ದ ಎ಩ಪ ತ್ಯ ತ ರನೇ ಴ಶಾದಲ್ಲ ಿ ಕರ್ನಾಟಕ ರಾಜ್ೆ  
ವಿಧಾನಮಂಡಲದಿಿಂದ ಈ ಮಿಂದಿನಂತೆ ಅಧಿನಿಯಮಿತವಾಗಲ್ಲ:- 
1. ಸಂಕ್ಷ ಿ ಪ ತ ಹೆಸರು ಮತ್ತ ತ ಪ್ರ ಾ ರಂಭ.- (1) ಈ ಅಧಿನಿಯಮ಴ನುು , ಕರ್ನಾಟಕ 
ಅತ್ಯೆ ಴ವೆ ಕ ಸೇವಗಳ ನಿ಴ಾಸಣಾ (ತ್ರದುದ ಩ಡಿ) ಅಧಿನಿಯಮ, 2025 ಎಿಂದು 
ಕರೆಯತಕ ಕ ದುದ.  
 (2) ಇದು ಈ ಕೂಡಲೇ ಜಾರಗೆ ಬರತಕ ಕ ದುದ . 
  2. ಪ ಾ ಕರಣ 1ರ ತಿದ್ದು ಪಡಿ.- ಕರ್ನಾಟಕ ಅತ್ಯೆ ಴ವೆ ಕ ಸೇವಗಳ ನಿ಴ಾಸಣಾ 
ಅಧಿನಿಯಮ 2013 (2015 ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ 25)ರ (ಇಲ್ಲ ಿ ಇನುು ಮಿಂದೆ ಮೂಲ 
ಅಧಿನಿಯಮವಿಂದು ಉಲ್ ಿ ೋಖಿಷಲಾಗಿದೆ) 1ನೇ ಩ ರ ಕರಣದ (3)ನೇ ಉ಩಩ ರ ಕರಣದಲ್ಲ ಿ ನ “ಸತ್ತ ತ 
಴ಶಾಗಳ ಅ಴ಧಿಯ಴ರೆಗೆ” ಎಿಂಬ ಩ದಗಳ ಬದಲ್ಲಗೆ “ಇ಩ಪ ತ್ತ ತ ಴ಶಾಗಳ ಅ಴ಧಿಯ಴ರೆಗೆ” 
ಎಿಂಬ ಩ದಗಳನುು , 2025 ರ ಮೇ ಇ಩ಪ ತೆ ತ ೋಳನೇ ದಿರ್ನಿಂಕದಿಿಂದ ಜಾರಗೆ ಬರುವಂತೆ 
಩ ರ ತ್ರಯೋಜಿಸಿರುವುದಾಗಿ ಭಾವಿಷತಕ ಕ ದುದ.  
                  -                        “   
                                            ”           
                          “                     
                             ”                          
                      
4. ಹೊಸ ಪ ಾ ಕರಣದ 10ರ ಸೇಪಾಡೆ.- ಮೂಲ ಅಧಿನಿಯಮದ 9ನೇ ಩ ರ ಕರಣದ 
ತರುವಾಯ ಈ ಮಿಂದಿನದನುು  ಸೇರಷತಕ ಕ ದುದ, ಎಿಂದರೆ:- 
 “10. ತೊಂದರೆಗಳ ನಿವಾರಣಾ ಅಧಿಕಾರ.-  (1)ಈ ಅಧಿನಿಯಮದ ಉ಩ಬಂಧಗಳು 
ಜಾರಗೆ ತರು಴ಲ್ಲ ಿ ಯಾವುದೇ ತಿಂದರೆಗಳು ಉದಭ ವಿಸಿದಲ್ಲ ಿ, ರಾಜ್ೆ  ಷರ್ಕಾರವು ಷರ್ಕಾರ 
ರಾಜ್ೆ ಩ತ ರ ದಲ್ಲ ಿ ಅಧಿಸೂಚನೆಯ ಮೂಲಕ, ಅ಴ವ ೆ ಕವಿಂದು ಕಂಡುಬರಬಹುದಾದಂಥ 
ಅಥವಾ ತಿಂದರೆಗಳನುು  ನಿವಾರಷಲು ಯುಕ ತ ವಾದಂಥ ಉ಩ಬಂಧಗಳನುು  
ರಚಿಷಬಹುದು. 
 
 
8 
 
(2) ಉ಩಩ ರ ಕರಣ (1)ರಡಿ ಮಾಡಲಾದ ಩ ರ ತ್ರ ಆದೇವ಴ನುು  ಅದನುು  ಮಾಡಿದ 
ತರುವಾಯ ಸಾಧೆ ವಾದಷ್ಟಿ ಬೇಗನೆ ರಾಜ್ೆ  ವಿಧಾನಮಂಡಲದ ಮಿಂದೆ ಮಂಡಿಷತಕ ಕ ದುದ ” 
 
ಕರ್ನಾಟಕ ರಾಜ್ೆ ಪಾಲರ 
ಆದೇಶಾನುಸಾರ 
ಮತ್ತ ತ  ಅ಴ರ ಹೆಷರನಲ್ಲ ಿ, 
 
 
ಜಿ. ಶ್ ಾ ೀಧರ್ 
ಷರ್ಕಾರದ ರ್ಕಯಾದರ್ಶಾ, 
ಸಂಷದಿೋಯ ಴ೆ ಴ಹಾರಗಳು ಮತ್ತ ತ 
ಶಾಷನ ರಚನೆ ಇಲಾಖ್ಯ. 
 

‹ Prev All Karnataka acts Next ›