[1]HIGH COURT OF KARNATAKA (SERVICE AND KANNADA LANGUAGE EXAMINATIONS) (II ND AMENDMENT) RULES, 1977

PREAMBLE

In exercise of the powers under Article 229 of the Constitution of India and all other powers enabling thereto, the Chief Justice, High Court of Karnataka, with the previous approval of the Governor of Karnataka, is pleased to issue the following amendments to the High Court of Karnataka (Service and Kannada Language Examination) Rules, 1975.

Rule - 1. Title and commencement.

These rules may be called the High Court of Karnataka (Service and Kannada Language Examinations) (II nd Amendment) Rules, 1977.

Rule - 2.

They shall come into force from the date of publication in the Official Gazette.

Rule - 3. Amendment of Schedule I.

1.        The following addition to Schedule I and Schedule III shall be and shall always be deemed to have been inserted namely.--

"SCHEDULE I

(i)       In II Service Examinations after Item 5, the following examinations shall be inserted:

6. S.A.S. Parts I, II and III.

Subordinate Accounts Service Examination--Part I

PAPER-I

Marks--100

Time--3 Hours

Precise Writing and Drafting

Subordinate Accounts Service Examination--Part I

PAPER-II

Marks--100

Time--3 Hours

Theory without Text Books (with not more than 7 questions). The Karnataka Municipalities Act, 1964 and the following rule framed thereunder and compiled in the Karnataka Municipal Manual (Volume 1) 1966.--

CHAPTER:

I.         The Karnataka Municipalities (Limitation of Powers of Standing Committee) Rules, 1966;

II.       The Karnataka Municipalities (Submission of Returns, Statements and Reports) Rules, 1966;

III.     The Karnataka Municipalities (Delegation of Powers of Government) Rules, 1965;

IV.      The Karnataka Municipalities (Accounts) Rules, 1965;

V.        The Karnataka Municipalities (Limitation on the powers of contract) Rules, 1966;

VI.      The Karnataka Municipalities (Regulation of Duty on Transfers of Immovable Property) Rules, 1966;

VII.    The Karnataka Municipalities (Preparation of Plans and Estimates and Execution of Municipal Works) Rules, 1966;

VIII.  The Karnataka Municipalities Irrecoverable Sums (Procedure for Write off) Rules, 1966;

IX.      The Karnataka Municipalities (Furnishing of Securities) Rules, 1965;

X.        The Karnataka Municipalities (Taxation) Rules, 1965;

XI.      The Karnataka Municipalities (Powers of Expenditure) Rules, 1965;

XII.    The Karnataka Municipalities (Levy and Collection of Fees in respect of Jatra, Urs) Rules, 1966;

XIII.  The Karnataka Municipalities (Conditions for Borrowing) Rules, 1966;

XIV.   The Karnataka Municipalities (Powers and Duties of Auditors) Rules, 1965;

XV.     The Karnataka Municipalities (Payment of Audit Charges) Rules, 1965;

XVI.   The Karnataka Municipalities (Appearance Before Government Auditor and Inspection of Books and Vouchers by Rate-Payers) Rules, 1966;

XVII. The Karnataka Municipalities (Appeal and Revision) Rules, 1966;

XVIII.   The Karnataka Municipalities (Octroi Model Bye-Laws), 1965;

XIX.   The Karnataka Municipalities Water Supply (Model Bye-Laws), 1966;

XX.     The Karnataka Municipalities Levy of Fees on Buses using Bus Stand (Model Bye-Laws), 1965.

2.        The Karnataka Village Panchayats and Local Boards Act, 1959 and the following rules framed thereunder.

I.         The Karnataka Panchayats Budgets and Accounts Rules, 1960.

II.       The Karnataka Taluk Boards Budgets and Accounts Rules, 1960.

III.     The Karnataka Village Panchayats and Local Boards (Delegation of Powers of Government) Rules, 1960.

IV.      The Karnataka Panchayats Taxation Rules, 1960.

V.        The Karnataka Taluk Boards (Licences and Fees) Rules, 1960.

VI.      The Karnataka Taluk Boards Loans Rules, 1960.

VII.    The Karnataka Panchayats (Acquisition and Transfer of Movable and Immovable Property) Rules, 1960.

VIII.  The Karnataka Panchayats and Taluk Boards Gratuity to Servants Rules, 1960.

IX.      The Karnataka Taluk Boards Travelling and Daily Allowance to Presidents and Members of the Taluk Board Rules, 1960.

X.        The Karnataka Taluk Boards (Acquisition and Transfer of Movable and Immovable Property) Rules, 1963.

XI.      The Karnataka Panchayats Secretaries Powers and Duties Rules, 1964.

XII.    The Karnataka Panchayats Irrecoverable Amounts Write-off Rules, 1963.

XIII.  The Karnataka Taluk Boards (Payment of Charges) Rules, 1963-

3.        The City of Bangalore Municipal Corporation Act, 1945.

4.        Grants-in-Aid Code for Secondary Schools in Karnataka State.

5.        The City of Bangalore Improvement Act, 1945.

6.        The Karnataka Housing Board Act, 1963.

7.        The Mysore University Act, 1956.

8.        Triple Benefit Scheme Rules under the State Aided School Employees Contributory Provident Fund--Insurance Pension Scheme.

Subordinate Accounts Service Examination--Part I.

Paper III

(Practical with Text Books (with not more than 5 questions)

1.        The Karnataka Municipalities Act, 1964 and the following rules framed thereunder and compiled in the Karnataka Municipal Manual (Volume 1), 1966.

Chapter:

I.         The Karnataka Municipalities (Limitation of Powers of Standing Committee) Rules, 1966;

II.       The Karnataka Municipalities (Submission of Returns, Statements and Reports) Rules, 1966;

III.     The Karnataka Municipalities (Delegation of Powers of Government) Rules, 1965;

IV.      The Karnataka Municipalities (Accounts) Rules, 1965;

V.        The Karnataka Municipalities (Limitation of the Powers of Contract) Rules, 1966;

VI.      The Karnataka Municipalities (Regulation of Duty on Transfers of Immovable Property) Rules, 1966;

VII.    The Karnataka Municipalities (Preparation of Plans and Estimates and Execution of Municipal Works) Rules, 1966;

VIII.  The Karnataka Municipalities (Irrecoverable Sums) (Procedure for Write off) Rules, 1965;

IX.      The Karnataka Municipalities (Furnishing of Securities) Rules, 1965;

X.        The Karnataka Municipalities (Taxation) Rules, 1965;

XI.      The Karnataka Municipalities (Powers of Expenditure) Rules, 1965;

XII.    The Karnataka Municipalities (Levy and Collection of Fees in respect of Jatra, Urs) Rules, 1966;

XIII.  The Karnataka Municipalities (Condition for Borrowing) Rules, 1966;

XIV.   The Karnataka Municipalities (Powers and Duties of Auditors) Rules, 1965;

XV.     The Karnataka Municipalities (Payment of Audit Charges) Rules, 1965;

XVI.   The Karnataka Municipalities (Appearance before Government Auditor and Inspection of Books and Vouchers by Rate Payers) Rules, 1966;

XVII. The Karnataka Municipalities (Appeal and Revision) Rules, 1966;

XVIII.   The Karnataka Municipalities (Octroi Model Bye-Laws) 1965;

XIX.   The Karnataka Municipalities Water Supply (Model Bye-laws) 1966;

XX.     The Karnataka Municipalities (Levy of Fees on Buses using Bus Stand) Model Bye-laws, 1965.

2.        The Karnataka Village Panchayats and Local Boards Act, 1959 and the following rules framed thereunder.

                             I.            The Karnataka Panchayats Budget and Accounts Rules, 1960.

                           II.            The Karnataka Taluk Boards Budget and Accounts Rules, 1960.

                         III.            The Karnataka Village Panchayats and Local Boards (Delegation of Powers of Government) Rules, 1960.

                          IV.            The Karnataka Panchayats Taxation Rules, 1960.

                            V.            The Karnataka Taluk Boards (Licences and Fees) Rules, 1960.

                          VI.            The Karnataka Taluk Boards Local Rules, 1960.

                        VII.            The Karnataka Panchayats (Acquisition and Transfer of Movable and Immovable Property) Rules, 1960.

                      VIII.            The Karnataka Panchayats and Taluk Boards Gratuity to Servants Rules, 1960.

                          IX.            The Karnataka Taluk Boards Travelling and Daily Allowance to Presidents and Members of the Taluk Boards Rules, 1960.

                            X.            The Karnataka Taluk Boards (Acquisition and Transfer of Movable and Immovable Property) Rules, 1963.

                          XI.            The Karnataka Panchayats Secretaries Powers and Duties Rules, 1964.

                        XII.            The Karnataka Panchayats Irrecoverable Amounts Write off Rules, 1963.

                      XIII.            The Karnataka Taluk Boards (Payment of Audit Charges) Rules, 1963.

3.        The City of Bangalore Municipal Corporation Act, 1949.

4.        Grants-in-Aid Code for Secondary Schools in Karnataka State.

5.        The City of Bangalore Improvement Act, 1945.

6.        The Karnataka Housing Board Act, 1963.

7.        The Mysore University Act, 1956.

8.        Triple Benefit Scheme Rules, under the State aided Schools Employees' Contributory Provident Fund-Insurance-Pension Scheme.

Subordinate Accounts Service Examination--Part II.

Paper I

(Theory without Text Books (with not more than 5 questions)

1.        The Karnataka Financial Code, 1958.

2.        Budget Manuals.

3.        The Karnataka Treasury Code, Volumes I and II.

4.        The Manual of Contingent Expenditure, 1958.

Subordinate Accounts Service Examination--Part II

Paper II

(Practical with Text Books (with not more than 5 questions)

1.        The Karnataka Financial Code, 1958.

2.        The Budget Manual.

3.        The Karnataka Treasury Code, Volumes I and II

4.        The Manual of Contingent Expenditure, 1958.

Subordinate Accounts Service Examination--Part II

Paper III

Practical with Text Books

1.        The Karnataka Public Works Accounts Code, Volumes I and II.

2.        The Karnataka Public Works Departmental Code, Volumes I and II.

3.        Stores Manual (Public Works Department).

Subordinate Accounts Service Examination--Part III

Paper I

Practical with Text Books

Commercial Book Keeping including:

(a)      Company Accounts.

(b)      Stores Accounts.

(c)      Partnership Accounts.

(d)      Elements of Cost Accounts.

Book for study Batliboi's "Advanced Accounts".

Note.--

(i)       Government Servants who are Commerce Graduates of any recognised University with "Advanced Accountancy" as one of the Optional Subjects, for the Degree Course, are exempted from Answering Paper I of Part III of S.A.S. Examination.

(ii)      Officials who are required to pass the Subordinate Accounts Service Examinations as specified in Schedule II and who have put in a service of not less than three years as I Division Clerks and six years as II Division Clerks from the date of their appointment and passed the Accounts Higher Examination or its equivalent examination are eligible to sit for the said Examination.

Subordinate Accounts Service Examination--Part III

Paper II

(Theory without Text Books (with not more than 5 questions)

1.        Government of India Accounts Code, (Volumes I and II).

2.        Introduction to Government of India Audit and Accounts.

3.        The Constitution of India.--

Part V--Chapter V.

Part VI--Chapter III--Articles 202 to 207.

Part XII--Chapters I and II.

Part XIV--Chapter I.

First Schedule and Seventh Schedule.

Subordinate Accounts Service Examination--Part III

Paper III

(Practical with Text Books (with not more than 5 questions)

1.        Government of India Accounts Code (Volumes I and II).

2.        Introduction to Government of India Audit and Accounts.

3.        The Constitution of India.--

Part V--Chapter V.

Part VI--Chapter III--Articles 202 to 207.

Part XII--Chapters I and II.

Part XIV--Chapter I.

First Schedule and Seventh Schedule.

Subordinate Accounts Service Examination--Part III

Paper IV

(Theory without Text Books (with not more than 5 questions)

1.        Karnataka Civil Services Rules, Volumes I and II.

2.        The Karnataka Government Servants (Family Pension) Rules, 1964.

Subordinate Accounts Service Examination--Part III

Paper V

(Practical with Text Books (with not more than 7 questions)

1.        Karnataka Civil Services Rules, Volumes I and II.

2.        The Karnataka Government Servants (Family Pension) Rules, 1964.

(i)       Schedule III Annexure Table

(ii)      After the last entry i.e., Accounts Lower, in page 14, the following shall be inserted in Columns 2 and 5.

(iii)     The words "Accounts Examination conducted by the Accountant General, Bombay" shall be inserted in Column No. 3 against Accounts Higher in Serial Number 2 at page 13".