HIGH COURT OF KARNATAKA SERVICE (CONDITIONS OF SERVICE AND RECRUITMENT) (II AMENDMENT) RULES, 2013

PREAMBLE

In exercise of powers conferred by Article 229(1) and 229(2) of the Constitution of India read with Rules 6, 7 and 11 of the High Court of Karnataka Service (Conditions of Service and Recruitment) Rules, 1973 and all other powers enabling thereunto, Hon'ble the Chief Justice, High Court of Karnataka with the previous approval of His Excellency the Governor of Karnataka makes the following rules to amend the High Court of Karnataka Service (Conditions of Service and Recruitment) Rules, 1973.

Rule - 1. Title and commencement.

(1)     These Rules may be called as the High Court of Karnataka Service (Conditions of Service and Recruitment) (II Amendment) Rules, 2013.

(2)     They shall come into force on the date of publication in the Karnataka Gazette.

Rule - 2. Amendment to Schedule II.

Under the heading Group 'C', the entry at Sl. No. 58 (Typists), shall be amended as below: