Central
Secretariat Service (Amendment) Rules, 2022
[22nd
September 2022]
In exercise of the powers
conferred by the proviso to article 309 of the Constitution, the President
hereby makes the following rules further to amend the Central Secretariat
Service Rules, 2009 namely:-
Rule - 1. Short title and commencement.
(1)
These rules may be called the Central
Secretariat Service (Amendment) Rules, 2022.
(2)
They shall come into force on the date of
their publication in the Official Gazette.
Rule - 2.
In the Central Secretariat Service Rules, 2009, -
(i)
in rule 21, after the word "regulation",
the words "in consultation with the Commission", shall be inserted;
(ii)
for rule 23, the following rule shall be
substituted, namely:-
"23.
Power to Relax.-
Where the Central Government
is satisfied that the operation of any of these rules and the regulations made
thereunder causes undue hardship in any class or category of persons or posts,
it may dispense with or relax, in consultation with the Commission, the
requirement of the rules and the regulations made thereunder to such extent and
subject to such conditions, as it may consider necessary".
Note: The principal rules
were published in the Gazette of India, Extraordinary, Part (II) Section 3
Subsection (i) vide notification number G.S.R.140 (E), dated the 27th February,
2009.