[06th February 2025] 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
103 SCR 2024 dated: 18.01.2025 in Part IV-A of the Karnataka Gazette Extraordinary
dated: 18.01.2025 inviting objections and suggestions from all persons likely
to be affected thereby within fifteen days from the date of publication of the
draftin the Official Gazette. Whereas,
the said Gazette was made available to the public on 18.01.2025. And
whereas, the objections and suggestions received have been considered by the
State Government. Now,
therefore, in the exercise of the powers conferred by sub-section (1) of
Section 3read 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,
2025. (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 (hereinafter
referred to as the said rules), in rule 2, for the words and figures
"within 31.12.2024", the words and figures "within
31.12.2025", shall be deemed to have been substituted with effect from
01.01.2025. In
rule 3 of the said rules,- (a)
in sub-rule (1), for
the words and figures "within 31.12.2024", the words and figures
"within 31.12.2025", shall be deemed to have been substituted with
effect from 01.01.2025; and (b)
in sub-rule (2), for
the words and figures "within 31.12.2024", the words and figures
"within 31.12.2025", shall be deemed to have been substituted with
effect from 01.01.2025.Karnataka
Civil Services (Computer Literacy Test) (Amendment) Rules, 2025
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