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HIGH COURT OF KARNATAKA SERVICE (CONDITIONS OF SERVICE AND RECRUITMENT) (III AMENDMENT) RULES, 2017

HIGH COURT OF KARNATAKA SERVICE (CONDITIONS OF SERVICE AND RECRUITMENT) (III AMENDMENT) RULES, 2017

HIGH COURT OF KARNATAKA SERVICE (CONDITIONS OF SERVICE AND RECRUITMENT) (III AMENDMENT) RULES, 2017

PREAMBLE

In exercise of the powers conferred under 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 previous approval of His Excellency Governor of Karnataka (approval conveyed through Government Order bearing No. LAW 64 LCE 2016, dated 22-3-2017) 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) (III Amendment) Rules, 2017.

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

Rule - 2. Amendment to Schedule I.

1.        Under the heading Group 'A', after Sl. No. 4-H (Additional Registrar Administration)), the following entries shall be inserted.--

"4-I. Director, Karnataka Judicial Academy.

4-J. Additional Director.

4-K. Senior Faculty Member.

4-L. Deputy Director, Karnataka Judicial Academy.

4-N. Assistant Director."

2.        Under the heading Group B, after Sl. No. 15 (Section Officer), the following entry shall be inserted.

"15-A. Hostel Administrative Officer"

3.        Under the heading Group C, after Sl. No. 26 (First Division Assistant), the following entry shall be inserted.

"26-A. Hostel Storekeeper"

4.        Under the heading Group D, after Sl. No. 65 (Cable Operator), the following entry shall be inserted.

"66. Pantry Staff"

Rule - 3. Amendment to Schedule II.

1.        Under the heading Group A, after Sl. No. 7-F (Additional Registrar (Administration)), the following entries shall be inserted.--

Sl. No.

Designation

Permanent

Temporary

Scale of Pay

"7-G

Director, Karnataka Judicial Academy

1

--

Deputation Post

7-H

Additional Director

1

--

Deputation Post

7-I.

Senior Faculty Member

1

 

Deputation Post OR By appointment of a retired District Judge.

7-J.

Deputy Director, Karnataka Judicial Academy

1

--

Deputation Post

7-K.

Administrative Officer

1

-

Deputation Post

7-L.

Assistant Director

1

--

Deputation Post"

2.        Under the heading Group B, in column (3), against Sl. No. 24 (Section Officer), the figure "80", for the figure "78" shall be substituted.

3.        Under the heading Group B, the following entry shall be inserted, after Sl. No. 24 (Section Officer).--

Sl. No.

Designation

Permanent

Temporary

Scale of Pay

"24-A.

Hostel

Administrative

Officer

1

--

22800-600-24600-700-28800-800-33600-900-39000-e-1050-43200"

4.        Under the heading Group C, in column (3) against Sl. No. 33 (Senior Assistants), the figure "67", for the figure "62" shall be substituted.

5.        Under the heading Group C, in column (3) against Sl. No. 36 (Assistant Court Secretary), the figure "78", for the figure "71" shall be substituted.

6.        Under the heading Group C, in column (3) against Sl. No. 41 (Assistant Librarian), the figure "14", for the figure "13" shall be substituted.

7.        Under the heading Group C, in column (3), against Sl. No. 39 (First Division Assistant), the figure "223", for the figure "219" shall be substituted.

8.        Under the heading Group C, the following entry shall be inserted, after Sl. No. 39 (First Division Assistant).--

Sl. No.

Designation

Permanent

Temporary

Scale of Pay

"39-A.

Hostel Storekeeper

2

--

16000-400-17200-450-19000-

500-21000-600-24600-700-

28800-800-29600"

9.        Under the heading Group C, in column (3) against Sl. No. 57 (Second Division Assistant), the figure "330", for the figure "326" shall be substituted.

10.     Under the heading Group C, in column (3) against Sl. No. 58 (Typists), the figure "294", for the figure "291" shall be substituted.

11.     Under the heading Group C, in column (3) against Sl. No. 51 (Library Assistants), the figure "11", for the figure "10" shall be substituted.

12.     Under the heading Group C, in column (3) against Sl. No. 62 (Drivers), the figure "79", for the figure "73" shall be substituted.

13.     Under the heading Group D, in column (3) against Sl. No. 69 (Office Attendants), the figure "70", for the figure "62" shall be substituted.

14.     Under the heading Group D, in column (3) against Sl. No. 77 (Peons), the figure "348", for the figure "341" shall be substituted.

15.     Under the heading Group D, the following entry shall be inserted, after Sl. No. 77-A (Peons (Cooks)).-

Sl. No.

Designation

Permanent

Temporary

Scale of Pay

"77-B.

Pantry Staff

4

--

9600-200-12000-250-13000-300-14200-350-14550"

16.     Under the heading Group D, in column (3) against Sl. No. 78 (Watchman), the figure "54", for the figure "48" shall be substituted.

17.     Under the heading Group D, in column (3) against Sl. No. 81 (Gardener), the figure "5", for the figure "3" shall be substituted.

18.     Under the heading Group D, in column (3) against Sl. No. 79 (Sweepers), the figure "52", for the figure "49" shall be substituted.

Rule - 4. Amendment to Schedule III.

1.        After Sl. No. 3-H (Additional Registrar (Administration)), the following entries shall be inserted. --

Sl. No.

Designation

Method of Recruitment

(1)

(2)

(3)

"3-I.

Director, Karnataka Judicial Academy

By deputation of an officer in the cadre of District Judge (STS) of Karnataka Judicial Service.

3-J.

Additional Director

By deputation of an officer in the cadre of District Judge of Karnataka Judicial Service.

3-K.

Senior Faculty Member

By deputation of an officer in the cadre of District Judge of Karnataka Judicial Service.

OR

By appointment of a Retired District Judge.

3-L.

Deputy Director, Karnataka Judicial Academy

By deputation of an officer in the cadre of Senior Civil Judge of Karnataka Judicial Service.

3-M.

Administrative Officer

By deputation of an officer in the cadre of Senior Civil Judge of Karnataka Judicial Service.

3-N.

Assistant Director

By deputation of an officer in the cadre of Civil Judge of Karnataka Judicial Service.".

2.        After Sl. No. 13-D (Telephone Supervisor), the following entry shall be inserted.

Sl. No.

Cadre

Method of Recruitment

(1)

(2)

(3)

"13-E.

Hostel Administrative Officer

By posting a Section Officer"

3.        After Sl. No. 16 (Assistant Librarians), the following entry shall be inserted.

Sl. No.

Cadre

Method of Recruitment

(1)

(2)

(3)

"16-A.

Hostel Storekeeper

By posting a First Division Assistant"

4.        After Sl. No. 35-A (Peons (Cooks)), the following entry shall be inserted.

Sl. No.

Cadre

Method of Recruitment

(1)

(2)

(3)

"35-B.

Pantry Staff

By posting Peons (Cooks)"