[17 April 2021] Whereas the draft
of the following rules further to amend the Karnataka Civil Services (Computer
Literacy Test) Rules, 2012, was published as required by clause (a) of
sub-section (2) of Section 3 read with Section 8 of the Karnataka State Civil
Services Act, 1978 (Karnataka Act 14 of 1990) in Notification No. DPAR 29 SCR
2020 dated: 15.03.2021 in Part IV-A of the Karnataka Gazette Extraordinary
dated: 15.03.2021 inviting objections and suggestions from all persons likely
to be affected thereby within fifteen days from the date of publication of the
draft in the Official Gazette. Whereas, the said
Gazette was made available to the public on 15.03.2021. And whereas no
objection / suggestion have been received by the State Government. Now, therefore, in
exercise of the powers conferred by sub-section (1) of Section 3 read with
Section 8 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of
1990), the Government of Karnataka hereby makes the following rules, namely; (1) These
rules may be called the Karnataka Civil Services (Computer Literacy Test)
(Amendment) Rules, 2021. (2) They
shall come into force from the date of their final publication in the Official
Gazette. In the Karnataka
Civil Services (Computer Literacy Test) Rules, 2012, in rule 3, sub-rule (3)
shall be omitted.Karnataka
Civil Services (Computer Literacy Test) (Amendment) Rules, 2021