Karnataka Civil Services (Direct Recruitment) (General) Rules, 2021

[05 March 2021]

Whereas the draft of the Karnataka Civil Services (Direct Recruitment) (General) Rules, 2021 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 43 SCR 2020 dated: 04.01.2021 in Part IVA of the Karnataka Gazette Extraordinary dated: 04.01.2021 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 04.01.2021.

And whereas the objections and suggestions received have been considered 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;

Rule - 1. Title Commencement and application :-

(1)     These rules may be called the Karnataka Civil Services (Direct Recruitment) (General) Rules, 2021.

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

(3)     These rules shall apply to all posts in Group-A, Group-B, Group-C and Group-D, which are to be filled by direct recruitment, for which no special or general rules have been made prescribing the method for such direct recruitment.

Rule - 2. Definitions :-

(1)     In these rules, unless the context otherwise requires. -

(a)      "Appointing Authority" in relation to a Government Servant means the Appointing Authority specified in the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957not below the rank of Head of the Department.

Provided that if the Appointing Authority specified in Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 is subordinate to the Head of the Department, then the Head of the Department shall be the Appointing Authority for these rules.

(b)      "Commission" means the Karnataka Public Service Commission.

(c)      "Head of the Department" means the officers mentioned in Appendix-I of Karnataka Civil Service Rules and any others whom Government may from time to time declare to be Heads of Departments.

(d)      "Qualifying Examination" means the examination or examinations prescribed, in the rules of recruitment specially made in respect of any service or post as the minimum qualification for direct recruitment, and

(e)      "Selection Authority" means save as otherwise provided in these rules Commission orsuch Authority as may be specified by notification by the Government for selection of candidates to a particular category of posts.

(2)     Words and expressions used in these rules but not defined therein shall have the same meaning as assigned to them in the Karnataka Civil Services (General Recruitment) Rules, 1977.

Rule - 3. Intimation of vacancies :-

 

(1)     The Head of the Department or the Appointing Authority in each department shall, from time to time, communicate to the selection authority the provisional number of direct recruitment vacancies to be filled in Group-A, Group-B and Group-C except the posts of drivers in Group-C, classifying the same in accordance with the orders in force,relating to reservation ofappointments or posts. The Head of the Department or Appointing Authority may for reasons to be recorded in writing, alter the number of vacancies released to the selection authority specified by the Government at any time before the publication of the notification.

(2)     While intimating the vacancies, if the relevant Recruitment Rules provide for Equivalent qualifications for the Qualifying Examination, and the equivalent qualifications are not specified in the Recruitment Rules, then Appointing Authority shall also inform Selection Authority about the equivalent qualifications/recognized institutions, if any, from where these certificates have to be obtained.

Rule - 4. Inviting applications :-

The selection authority shall take necessary steps to invite applications from eligible candidates by advertising the vacancies in the Karnataka Gazette specifying the conditions of eligibility, method of selection applicable, provisional number of vacancies to be filled and their classification according to reservation policy of the State. An abstract of such advertisement shall also be published in more than one widely circulated newspaper in Kannada, on the website and such other media of publication as it may deem fit.

Rule - 5. Method of selection :-

The methods of selection to direct recruitment under these rules shall be

(a)      On the basis of marks secured in interview

(b)      On the basis of the percentage of marks secured in qualifying examination

(c)      On the basis of the percentage of marks secured in qualifying examination and interview conducted

(d)      On the basis of the percentage of marks secured in competitive examination

(e)      On the basis of the percentage of marks secured in competitive examination and interview conducted

Provided that the Head of the Department or Appointing Authority shall specify to the selection authority one of the above methods of selection while intimating the vacancies under Rule 3.

Provided that, if selection is proposed to bebased on marks secured in the Qualifying Examination andsuch Qualifying Examinationis conducted by different Authorities/ Boards/ Institutions, then the Selection shall be based on Competitive Examination only. If result of candidates in qualifying examination is given in different ways (like percentage of marks, percentile, CGPA, etc.), then recruitment should not be made on the basis of marks in the qualifying examination.

Provided that if selection is based on percentage of marks obtained by candidates in qualifying examination and interview or based on percentage of marks obtained by candidates in qualifying examination only or based on marks obtained by candidates in interview only, in such recruitment, if two or more candidates secure equal marks, the order of merit of such candidates shall be fixed on the basis of their age, the person older in age being placed higher in the order of merit.

Provided that, where the competitive examination is the basis of selection, then the marks so secured shall not be less than thirty-five percent of the total marks.

Provided that in respect of entry level posts of Medical Officers, Veterinary Officers, Engineers and such other posts as may be notified by the Government and all Group C and D posts the method of selection shall not include interview.

Rule - 6. Competitive Examination :-

(1)     In respect of Group-A and B posts, if it is decided to hold competitive examination then, the selection authority shall conduct a Competitive Examination in the following manner, namely: -

(a)      The examination shall be in the form of objective multiple choice consistingoftwo written papers carrying 200 marks, each.

There shall be negative marking and one fourth of the marks allotted to the said questions shall be deducted for every wrong answer.

(i)       Paper-I.- General Paper: - Covering General knowledge topics relating to Current Events, General Science, Karnataka History and Geography, Indian History, Indian Geography, Social Sciences, General Mental Ability, matters of every day observation and practical knowledge as may be expected of a person who has passed the prescribed qualifying examination.

(ii)      Paper-II.- Specific paper: - The content of this paper shall be determined by selection authority keeping in view the nature of the job for which the selection is being made and the qualifying examination in consultation with the Head of the field department or the Appointing Authority concerned.

(b)      The papers shall be set in both Kannada and English.

(c)      A list of candidates shall be prepared in the order of merit determined on the basis of the percentage of total marks secured by the candidates in the above competitive examination subject to reservation policy of the State.

Provided that a candidate must secure atleast thirty-five percent of the total marks in the competitive examination to qualify.

Provided that if, two or more candidates secure equal marks in the competitive examination, the order of merit of such candidates shall be fixed on the basis of their age, the person older in age being placed higher in the order of the merit.

(2)     In respect of Group-C posts,-

(a)      For the Group-C posts requiring Degree Qualifications, the examination shall consist of two papers, each carrying 100 marks and totaling to 200 marks.These two papers are compulsory.

The syllabus for paper 1 shall be as specified below. Paper 2 is divided into three parts as specified below. There shall be negative marking, in both the papers, one fourth of the marks allotted to the said questionsshall be deducted for every wrong answer.

(i)           Paper-I.- General Knowledge

(Maximum Marks-100)

(a)      General Knowledge of Topics relating to Current Events.

(b)      General Sciences.

(c)      Geography.

(d)      Social Sciences.

(e)      Indian Society and its Dynamics.

(f)       Indian and Karnataka History.

(g)      IndianConstitution and Public Administration.

(h)     Practical Knowledge and Mental Ability (SSLC Level).

(i)       Social and Cultural History of Karnataka.

(j)       Land Reforms and Social Changes in Karnataka after Independence.

(k)      Karnatakas Economy: Its strength and Weakness; Present Status.

(l)       Rural Development, Panchayat Raj Institutions and Rural Co-operatives.

(m)    Role of Science and Technology for effective administration of Karnataka.

(n)     Environmental Problems and the Development Issues of Karnataka.

(o)      Mental ability

(ii)          Paper-II.

(Maximum Marks-100)

(a)      General Kannada (Maximum marks-35)

(b)      General English (Maximum marks-35)

(c)      Computer Knowledge (Maximum marks-30)

(b)      For the Posts requiring, Diploma, PUC, SSLCand Equivalent Qualification or any other qualification which are below the degree level, the examination shall consist of two papers, each paper carrying 100 marks and totaling to 200 marks. These two papers are compulsory. The syllabus for paper 1 shall be as specified below. Paper 2 is divided into three parts as specified below. There shall be negative marking in both the papers, andone fourth of the marks allotted to the said questions shall be deducted for every wrong answer.

(i)       Paper-I.- General Knowledge

(Maximum Marks-100)

(a)      General Knowledge of Topics relating to Current Events.

(b)      Matter of Every Day Observation.

(c)      Overview of the Indian Constitution

(d)      Indian History, with special reference to Karnataka.

(e)      Geography of India with special reference to Karnataka.

(f)       State and Regional Administration.

(g)      Economic Development of Karnataka, including the Initiatives relating to Rural Development, Panchayat Raj Institutions and Rural Co-operatives.

(h)     Environmental Problems and the Development Issues of Karnataka.

(ii)      Paper-II.-

(Maximum Marks-100)

(a)      General Kannada (Maximum marks-35)

(b)      General English (Maximum marks-35)

(c)      Computer Knowledge (Maximum marks-30)

(c)      A list of candidates shall be prepared in the order of merit determined on the basis of the percentage of total marks secured by the candidates in the above competitive examination subject to reservation policy of the State.

Provided that a candidate must secure atleast thirty-five percent of the total marks in the competitive examination to qualify.

Provided that if, two or more candidates secure equal marks in the competitive examination, the order of merit of such candidates shall be fixed on the basis of their age, the person older in age being placed higher in the order of the merit.

Rule - 7. Kannada Language Test :-

(i)       Notwithstanding anything contained in the above rule no candidates shall be eligible for selection unless he qualifies in a test in Kannada Language. This test shall comprise of one paper carrying maximum of 150 marks.

(ii)      For qualifying in this paper a candidate must secure a minimum of 50 marks. The standard of this paper shall be that of first language Kannada at SSLC level.

Rule - 8. Physical standards :-

Notwithstanding anything contained in rule 11, no candidate shall be eligible for appointment for which specific physical standards are prescribed in the rules of recruitment specially made, unless such candidate satisfies the prescribed standards.

Rule - 9. Interview (for Group-A and Group-B posts only) :-

(1)     Subject to Rule 5, the Selection Authority shall immediately after the completion of valuation of written examination or after evaluation of Marks in the Qualifying examination, as the case may be, prepare a list indicating the names of the candidates who are eligible for interview in respect of Group A and B posts only. Subject toreservation policy of the State, from among the candidates whose names are included in such list such number of candidates as is equal to three times the number of vacancies notified, shall be called for the interview. The marks secured by the candidates in written examination or the qualifying examination shall not be published or made known to the members conducting interview. They shall be kept strictly confidential. The maximum marks for interview shall be 5% of total marks prescribed for the Competitive Examinations, subject to a maximum of 50 marks.

If the method of selection is as per Rule 5(a) or rule 5(c) where competitive exam is not prescribed, then the maximum marks for interview shall be 50.

Provided that if more than 80% or less than 40% of the maximum marks of interview are awarded, then the reasons for such award shall be recorded by such Interview board member.

(2)     The candidate selected for the Interview shall be interviewed by an Interview Board Constituted by the Chairman of the Selection Authority, consisting of Four (04) Persons, of which not more than two persons shall be Members of the Selection authority and other persons shall be Advisors/Experts drawn from among the Retired Group-A Officers of Government of Karnataka, Retired Vice-Chancellors of State Universitiesor Retired Professors of State Universities of Karnataka in the concerned field.The senior most member of the Selection Authority present in the Board shall preside over the interview Board.

(3)     The Selection Authority shall call the candidates in the ratio of three candidates for one vacancy in the ascending order of their Register Numbers ensuring the reservations for candidates belonging to theScheduled Castes, Scheduled Tribes and Other Backward Classes and other categories provided by law or by general or special order in the same ratio of vacancies reserved for them. The marks secured by the candidates in the competitive examination or the qualifying examination shall not be disclosed to members of the Interview Board.

(4)     With respect to the Interview to be conducted by the Selection Authority, the date of interview shall be intimated to candidates well in advance, in writing, SMS, E-mail. The random selection of Candidate for the Interview Board shall be made by draw of lots at 9 a.m. on the day of the scheduled interview.

(5)     Each candidate shall undergo interview ideally for duration of 25 to 30 minutes. Only a maximum of nine candidates shall be called per day, five in the forenoon and four in the afternoon. Every week the Members of the interview Board shall be changed by the Chairman, of the Selection Authority.

(6)     The Interview Board members shall only have before them a record of career of the candidate who is to be interviewed by the Interview Board. The object of the interview is to assess the personal suitability of the candidate for a career in public services by the Interview Board. The member of the Interview Board shall be competent and unbiased observers. The test is intended to judge the mental calibre of a candidate.

(7)     After a Candidate, who has been interviewed by the Interview Board leaves the venue of the Interview, the Presiding Member of the Interview Board and the three other members of the interview Board, shall separately award marks to the candidate.

Provided that if more than 80% or less than 40% of the maximum marks of interview are awarded, then the reasons for such award shall be recorded by such interview board member.

(8)     The average of marks awarded by all 04(four) members of the Interview Board shall be considered to be the final total marks awarded to the candidate in the interview.

Rule - 10. Scrutiny of Applications :-

The selection authority shall scrutinise the applications along with the enclosures received and may call the candidates for the purpose of scrutiny only at the time of interview, if necessary. Where interview is not prescribed, scrutiny of applications shall be done only on the basis of application and enclosures received.

Rule - 11. Final selection list of candidates :-

(1)     The selection authority shall prepare a final selection list ofcandidateseligible for appointmentonthe basis of merit determined on the basis of total percentage marks secured in the interview or qualifying examination or qualifying examination and interview or Competitive Examination or Competitive Examination and interview,as the case maybe, and taking into consideration the reservation policy of the State, equal to the number of vacancies notified.

(2)     Final selection list prepared under sub-rule (1) shall be published in the Karnataka Gazette and in such other mass media as the Selection Authority may deem fit and in such manner as the State Government may direct and a copy thereof shall be sent to the Head of the Department or Appointing Authority concerned.

The fact of Selection shall be intimated to the candidates selected by selection authority.

The Selection Authority along with the selection list, shall forward the marks secured by each of the candidates in the written examination and the interview and also the reasons recorded, if any candidates is awarded more than 80% or less than 40% of the maximum marks of interview, to the Head of the Department or Appointing Authority.

The selection list shall be inforcefor a period of two years from the date of its publication or upto the date of publication of a selection list prepared on the basis of the next selection, whichever is earlier.

The selection authority will announce the marks secured by each of the candidates in the written examination and interview in respect of Group-A and Group-B and the marks secured by each of the candidates in the written examination in respect of Group-C posts after publishing the final selection list.

(3)     The selection authority shall prepare an additional list of candidates, not included in the list prepared under sub-rule (1), for selection to in the manner selection list is prepared under sub-rule (1) and sub-rule(2).

(4)     The total number of candidates to be included in an additional list prepared under sub-rule (3) for selection to post shall not exceed 75% percent in respect of Group-A, Group-B and GroupC of the total number of candidates included in the list prepared under sub-rule (1).

(5)     An additional list prepared by the selection authority under sub-rules (3), (4)shall cease to be operative after a period of two years from the date of its publications or on the date of publication of a list prepared on the basis of the next selection whichever is earlier.

Rule - 12. Appointment of candidates :-

(1)     The candidates, whose names are included in the select list made available by the selection authority under sub-rule (2) of rule 11 may be appointed by the appointing authority in the order in which their names appear in the select list, after verifying the certificates and satisfying itself about the suitability and physical fitness of each such candidate in accordance with the provisions of the Karnataka Civil Services (General Recruitment) Rules, 1977.Marks sheets submitted shall be verified at source by the Appointing Authority with the concerned Board/University/ Authority that issued it.

(2)     The inclusion of the name of a candidate in any select list published under sub-rule (2) of rule 11 shall not confer any right of appointment to the candidate.

(3)     An appointing authority may appoint candidates from the additional list prepared by the selection authority under sub-rule (3) of rule 11, to the extent the candidates from the final list do not report for duty within the specified or extended period of joining time, as the case may be. In such a case, a candidate to be assigned from the additional list shall belong to the same category of vertical and horizontal reservation to which the candidate who did not report for duty belonged.

Rule - 13. Recruitment to the posts of Drivers in Group-C and posts in Group-D :-

(1)     Notwithstanding anything contained in these rules, or the rules of recruitment specially made in respect of any service or post, the recruitment to the posts of Drivers in Group-C and those in Group-D shall be made by the appointing authority by inviting applications from all eligible candidates, in more than one widely circulated newspaper and in such other publication and media in such form as the Appointing authority may determine; in the order of merit determined on the basis of the percentage of total marks secured by the candidate in the qualifying examination specified in the rules of recruitment taking into consideration the orders in force relating to reservation. If two or more candidates secure equal percentage of marks in the qualifying examination, the order of merit of such candidates shall be fixed on the basis of their age, the person older in age being placed higher in the order of merit.

(2)     The applications shall be made in the form specified by the Appointing Authority along with application fee as prescribed to be remitted as notified.

Provided that no fee shall be payable by a candidate belonging to Scheduled Castes or the Scheduled Tribes or to Category-1 of other Backward Classes or Physically Handicapped.

(3)     (a) The appointing authority shall prepare list of selected candidates in accordance with sub-rule (1). The number of candidates to be included in such a list shall be equal to the number of vacancies notified. It shall be published in the Karnataka Gazette and on the website of the appointing authority or such other media of publicity as it deems fit for information of the candidates. The appointing authority shall intimate the fact of selection to the selected candidates by registered post, SMS, E-mail and any other electronic means. The candidates whose names are included in the select list may be appointed by the appointing authority in the order in which their names are found in it after verifying the certificates and satisfying itself about the suitability and physical fitness of each such candidate in accordance with the provisions of the Karnataka Civil Services (General Recruitment) Rules, 1977.

(b) A list of selected candidates prepared under clause (a) shall be in force for a period of six months from the date of its publication or upto the date of publication of a list prepared on the basis of the next selection, whichever is earlier.

(4)     (a) The appointing authority shall, in the manner the select list is prepared under sub-rule (1), prepare an additional list of candidates not included in the list prepared under sub-rule (3). The appointing authority may issue orders of appointment to the candidates from the additional list prepared by it, to the extent the candidates from the final list do not report to duty within the specified or extended period of joining time. In such a case, a candidate to be issued orders of appointment from the additional list shall belong to the same category of vertical and horizontal reservation to which the candidate who did not report for duty belonged.

(b) The total number of candidates to be included in an additional list prepared under clause (a) shall not exceed twenty-five percent of the total number of the candidates included in the list prepared under sub-rule (3).

(c) An additional list prepared by the Appointing Authority under sub-rule (4) shall cease to be operative for a period of six months from the date of its publication or on or before the date of publication of a list prepared on the basis of next selection whichever is earlier.

(5)     The candidate whose names are included in the additional list prepared under sub-rule (4) may be similarly appointed only in case and to the extent of candidate whose names are included in the final list and to whom order of appointment has been issued do not assume charge of the post to which they are appointed by the appointing authority within the joining time prescribed.

Rule - 14. Application of other rules :-

 

All the rules, for the time being in force, regulating the conditions of service of Government Servants, made or deemed to have been made under the Karnataka State Civil Services Act, 1978(Karnataka Act 14 of 1990) in so far as they are not inconsistent with the provisions of these rules, shall apply to the persons appointed under these rules.

Rule - 15. Repeal and Savings :-

(1)     Karnataka Civil Services (Direct Recruitment by Competitive Examinations and Selection) (General) Rules, 2006 are hereby repealed:

Provided that such repeal shall not affect the previous operation of the said rules or anything duly done or suffered thereunder or affect any right, liability or obligation already acquired or incurred thereunder.

(2)     Any reference in any rule or order to the rules repealed by sub-rule (1) shall be construed as a reference to the corresponding provisions of these rules.

(3)     Notwithstanding such repeal, process of recruitment to any of the vacancies covered by the said repealed rules, if already commenced and pending on the date of commencement of these rules, shall be finalised in accordance with the said repealed rules as in force prior to the commencement of these rules as if the said rules were not repealed.

 

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Karnataka Civil Services (Direct Recruitment) (General) Rules, 2021

[05 March 2021]

Whereas the draft of the Karnataka Civil Services (Direct Recruitment) (General) Rules, 2021 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 43 SCR 2020 dated: 04.01.2021 in Part IVA of the Karnataka Gazette Extraordinary dated: 04.01.2021 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 04.01.2021.

And whereas the objections and suggestions received have been considered 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;

Rule - 1. Title Commencement and application :-

(1)     These rules may be called the Karnataka Civil Services (Direct Recruitment) (General) Rules, 2021.

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

(3)     These rules shall apply to all posts in Group-A, Group-B, Group-C and Group-D, which are to be filled by direct recruitment, for which no special or general rules have been made prescribing the method for such direct recruitment.

Rule - 2. Definitions :-

(1)     In these rules, unless the context otherwise requires. -

(a)      "Appointing Authority" in relation to a Government Servant means the Appointing Authority specified in the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957not below the rank of Head of the Department.

Provided that if the Appointing Authority specified in Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 is subordinate to the Head of the Department, then the Head of the Department shall be the Appointing Authority for these rules.

(b)      "Commission" means the Karnataka Public Service Commission.

(c)      "Head of the Department" means the officers mentioned in Appendix-I of Karnataka Civil Service Rules and any others whom Government may from time to time declare to be Heads of Departments.

(d)      "Qualifying Examination" means the examination or examinations prescribed, in the rules of recruitment specially made in respect of any service or post as the minimum qualification for direct recruitment, and

(e)      "Selection Authority" means save as otherwise provided in these rules Commission orsuch Authority as may be specified by notification by the Government for selection of candidates to a particular category of posts.

(2)     Words and expressions used in these rules but not defined therein shall have the same meaning as assigned to them in the Karnataka Civil Services (General Recruitment) Rules, 1977.

Rule - 3. Intimation of vacancies :-

 

(1)     The Head of the Department or the Appointing Authority in each department shall, from time to time, communicate to the selection authority the provisional number of direct recruitment vacancies to be filled in Group-A, Group-B and Group-C except the posts of drivers in Group-C, classifying the same in accordance with the orders in force,relating to reservation ofappointments or posts. The Head of the Department or Appointing Authority may for reasons to be recorded in writing, alter the number of vacancies released to the selection authority specified by the Government at any time before the publication of the notification.

(2)     While intimating the vacancies, if the relevant Recruitment Rules provide for Equivalent qualifications for the Qualifying Examination, and the equivalent qualifications are not specified in the Recruitment Rules, then Appointing Authority shall also inform Selection Authority about the equivalent qualifications/recognized institutions, if any, from where these certificates have to be obtained.

Rule - 4. Inviting applications :-

The selection authority shall take necessary steps to invite applications from eligible candidates by advertising the vacancies in the Karnataka Gazette specifying the conditions of eligibility, method of selection applicable, provisional number of vacancies to be filled and their classification according to reservation policy of the State. An abstract of such advertisement shall also be published in more than one widely circulated newspaper in Kannada, on the website and such other media of publication as it may deem fit.

Rule - 5. Method of selection :-

The methods of selection to direct recruitment under these rules shall be

(a)      On the basis of marks secured in interview

(b)      On the basis of the percentage of marks secured in qualifying examination

(c)      On the basis of the percentage of marks secured in qualifying examination and interview conducted

(d)      On the basis of the percentage of marks secured in competitive examination

(e)      On the basis of the percentage of marks secured in competitive examination and interview conducted

Provided that the Head of the Department or Appointing Authority shall specify to the selection authority one of the above methods of selection while intimating the vacancies under Rule 3.

Provided that, if selection is proposed to bebased on marks secured in the Qualifying Examination andsuch Qualifying Examinationis conducted by different Authorities/ Boards/ Institutions, then the Selection shall be based on Competitive Examination only. If result of candidates in qualifying examination is given in different ways (like percentage of marks, percentile, CGPA, etc.), then recruitment should not be made on the basis of marks in the qualifying examination.

Provided that if selection is based on percentage of marks obtained by candidates in qualifying examination and interview or based on percentage of marks obtained by candidates in qualifying examination only or based on marks obtained by candidates in interview only, in such recruitment, if two or more candidates secure equal marks, the order of merit of such candidates shall be fixed on the basis of their age, the person older in age being placed higher in the order of merit.

Provided that, where the competitive examination is the basis of selection, then the marks so secured shall not be less than thirty-five percent of the total marks.

Provided that in respect of entry level posts of Medical Officers, Veterinary Officers, Engineers and such other posts as may be notified by the Government and all Group C and D posts the method of selection shall not include interview.

Rule - 6. Competitive Examination :-

(1)     In respect of Group-A and B posts, if it is decided to hold competitive examination then, the selection authority shall conduct a Competitive Examination in the following manner, namely: -

(a)      The examination shall be in the form of objective multiple choice consistingoftwo written papers carrying 200 marks, each.

There shall be negative marking and one fourth of the marks allotted to the said questions shall be deducted for every wrong answer.

(i)       Paper-I.- General Paper: - Covering General knowledge topics relating to Current Events, General Science, Karnataka History and Geography, Indian History, Indian Geography, Social Sciences, General Mental Ability, matters of every day observation and practical knowledge as may be expected of a person who has passed the prescribed qualifying examination.

(ii)      Paper-II.- Specific paper: - The content of this paper shall be determined by selection authority keeping in view the nature of the job for which the selection is being made and the qualifying examination in consultation with the Head of the field department or the Appointing Authority concerned.

(b)      The papers shall be set in both Kannada and English.

(c)      A list of candidates shall be prepared in the order of merit determined on the basis of the percentage of total marks secured by the candidates in the above competitive examination subject to reservation policy of the State.

Provided that a candidate must secure atleast thirty-five percent of the total marks in the competitive examination to qualify.

Provided that if, two or more candidates secure equal marks in the competitive examination, the order of merit of such candidates shall be fixed on the basis of their age, the person older in age being placed higher in the order of the merit.

(2)     In respect of Group-C posts,-

(a)      For the Group-C posts requiring Degree Qualifications, the examination shall consist of two papers, each carrying 100 marks and totaling to 200 marks.These two papers are compulsory.

The syllabus for paper 1 shall be as specified below. Paper 2 is divided into three parts as specified below. There shall be negative marking, in both the papers, one fourth of the marks allotted to the said questionsshall be deducted for every wrong answer.

(i)           Paper-I.- General Knowledge

(Maximum Marks-100)

(a)      General Knowledge of Topics relating to Current Events.

(b)      General Sciences.

(c)      Geography.

(d)      Social Sciences.

(e)      Indian Society and its Dynamics.

(f)       Indian and Karnataka History.

(g)      IndianConstitution and Public Administration.

(h)     Practical Knowledge and Mental Ability (SSLC Level).

(i)       Social and Cultural History of Karnataka.

(j)       Land Reforms and Social Changes in Karnataka after Independence.

(k)      Karnatakas Economy: Its strength and Weakness; Present Status.

(l)       Rural Development, Panchayat Raj Institutions and Rural Co-operatives.

(m)    Role of Science and Technology for effective administration of Karnataka.

(n)     Environmental Problems and the Development Issues of Karnataka.

(o)      Mental ability

(ii)          Paper-II.

(Maximum Marks-100)

(a)      General Kannada (Maximum marks-35)

(b)      General English (Maximum marks-35)

(c)      Computer Knowledge (Maximum marks-30)

(b)      For the Posts requiring, Diploma, PUC, SSLCand Equivalent Qualification or any other qualification which are below the degree level, the examination shall consist of two papers, each paper carrying 100 marks and totaling to 200 marks. These two papers are compulsory. The syllabus for paper 1 shall be as specified below. Paper 2 is divided into three parts as specified below. There shall be negative marking in both the papers, andone fourth of the marks allotted to the said questions shall be deducted for every wrong answer.

(i)       Paper-I.- General Knowledge

(Maximum Marks-100)

(a)      General Knowledge of Topics relating to Current Events.

(b)      Matter of Every Day Observation.

(c)      Overview of the Indian Constitution

(d)      Indian History, with special reference to Karnataka.

(e)      Geography of India with special reference to Karnataka.

(f)       State and Regional Administration.

(g)      Economic Development of Karnataka, including the Initiatives relating to Rural Development, Panchayat Raj Institutions and Rural Co-operatives.

(h)     Environmental Problems and the Development Issues of Karnataka.

(ii)      Paper-II.-

(Maximum Marks-100)

(a)      General Kannada (Maximum marks-35)

(b)      General English (Maximum marks-35)

(c)      Computer Knowledge (Maximum marks-30)

(c)      A list of candidates shall be prepared in the order of merit determined on the basis of the percentage of total marks secured by the candidates in the above competitive examination subject to reservation policy of the State.

Provided that a candidate must secure atleast thirty-five percent of the total marks in the competitive examination to qualify.

Provided that if, two or more candidates secure equal marks in the competitive examination, the order of merit of such candidates shall be fixed on the basis of their age, the person older in age being placed higher in the order of the merit.

Rule - 7. Kannada Language Test :-

(i)       Notwithstanding anything contained in the above rule no candidates shall be eligible for selection unless he qualifies in a test in Kannada Language. This test shall comprise of one paper carrying maximum of 150 marks.

(ii)      For qualifying in this paper a candidate must secure a minimum of 50 marks. The standard of this paper shall be that of first language Kannada at SSLC level.

Rule - 8. Physical standards :-

Notwithstanding anything contained in rule 11, no candidate shall be eligible for appointment for which specific physical standards are prescribed in the rules of recruitment specially made, unless such candidate satisfies the prescribed standards.

Rule - 9. Interview (for Group-A and Group-B posts only) :-

(1)     Subject to Rule 5, the Selection Authority shall immediately after the completion of valuation of written examination or after evaluation of Marks in the Qualifying examination, as the case may be, prepare a list indicating the names of the candidates who are eligible for interview in respect of Group A and B posts only. Subject toreservation policy of the State, from among the candidates whose names are included in such list such number of candidates as is equal to three times the number of vacancies notified, shall be called for the interview. The marks secured by the candidates in written examination or the qualifying examination shall not be published or made known to the members conducting interview. They shall be kept strictly confidential. The maximum marks for interview shall be 5% of total marks prescribed for the Competitive Examinations, subject to a maximum of 50 marks.

If the method of selection is as per Rule 5(a) or rule 5(c) where competitive exam is not prescribed, then the maximum marks for interview shall be 50.

Provided that if more than 80% or less than 40% of the maximum marks of interview are awarded, then the reasons for such award shall be recorded by such Interview board member.

(2)     The candidate selected for the Interview shall be interviewed by an Interview Board Constituted by the Chairman of the Selection Authority, consisting of Four (04) Persons, of which not more than two persons shall be Members of the Selection authority and other persons shall be Advisors/Experts drawn from among the Retired Group-A Officers of Government of Karnataka, Retired Vice-Chancellors of State Universitiesor Retired Professors of State Universities of Karnataka in the concerned field.The senior most member of the Selection Authority present in the Board shall preside over the interview Board.

(3)     The Selection Authority shall call the candidates in the ratio of three candidates for one vacancy in the ascending order of their Register Numbers ensuring the reservations for candidates belonging to theScheduled Castes, Scheduled Tribes and Other Backward Classes and other categories provided by law or by general or special order in the same ratio of vacancies reserved for them. The marks secured by the candidates in the competitive examination or the qualifying examination shall not be disclosed to members of the Interview Board.

(4)     With respect to the Interview to be conducted by the Selection Authority, the date of interview shall be intimated to candidates well in advance, in writing, SMS, E-mail. The random selection of Candidate for the Interview Board shall be made by draw of lots at 9 a.m. on the day of the scheduled interview.

(5)     Each candidate shall undergo interview ideally for duration of 25 to 30 minutes. Only a maximum of nine candidates shall be called per day, five in the forenoon and four in the afternoon. Every week the Members of the interview Board shall be changed by the Chairman, of the Selection Authority.

(6)     The Interview Board members shall only have before them a record of career of the candidate who is to be interviewed by the Interview Board. The object of the interview is to assess the personal suitability of the candidate for a career in public services by the Interview Board. The member of the Interview Board shall be competent and unbiased observers. The test is intended to judge the mental calibre of a candidate.

(7)     After a Candidate, who has been interviewed by the Interview Board leaves the venue of the Interview, the Presiding Member of the Interview Board and the three other members of the interview Board, shall separately award marks to the candidate.

Provided that if more than 80% or less than 40% of the maximum marks of interview are awarded, then the reasons for such award shall be recorded by such interview board member.

(8)     The average of marks awarded by all 04(four) members of the Interview Board shall be considered to be the final total marks awarded to the candidate in the interview.

Rule - 10. Scrutiny of Applications :-

The selection authority shall scrutinise the applications along with the enclosures received and may call the candidates for the purpose of scrutiny only at the time of interview, if necessary. Where interview is not prescribed, scrutiny of applications shall be done only on the basis of application and enclosures received.

Rule - 11. Final selection list of candidates :-

(1)     The selection authority shall prepare a final selection list ofcandidateseligible for appointmentonthe basis of merit determined on the basis of total percentage marks secured in the interview or qualifying examination or qualifying examination and interview or Competitive Examination or Competitive Examination and interview,as the case maybe, and taking into consideration the reservation policy of the State, equal to the number of vacancies notified.

(2)     Final selection list prepared under sub-rule (1) shall be published in the Karnataka Gazette and in such other mass media as the Selection Authority may deem fit and in such manner as the State Government may direct and a copy thereof shall be sent to the Head of the Department or Appointing Authority concerned.

The fact of Selection shall be intimated to the candidates selected by selection authority.

The Selection Authority along with the selection list, shall forward the marks secured by each of the candidates in the written examination and the interview and also the reasons recorded, if any candidates is awarded more than 80% or less than 40% of the maximum marks of interview, to the Head of the Department or Appointing Authority.

The selection list shall be inforcefor a period of two years from the date of its publication or upto the date of publication of a selection list prepared on the basis of the next selection, whichever is earlier.

The selection authority will announce the marks secured by each of the candidates in the written examination and interview in respect of Group-A and Group-B and the marks secured by each of the candidates in the written examination in respect of Group-C posts after publishing the final selection list.

(3)     The selection authority shall prepare an additional list of candidates, not included in the list prepared under sub-rule (1), for selection to in the manner selection list is prepared under sub-rule (1) and sub-rule(2).

(4)     The total number of candidates to be included in an additional list prepared under sub-rule (3) for selection to post shall not exceed 75% percent in respect of Group-A, Group-B and GroupC of the total number of candidates included in the list prepared under sub-rule (1).

(5)     An additional list prepared by the selection authority under sub-rules (3), (4)shall cease to be operative after a period of two years from the date of its publications or on the date of publication of a list prepared on the basis of the next selection whichever is earlier.

Rule - 12. Appointment of candidates :-

(1)     The candidates, whose names are included in the select list made available by the selection authority under sub-rule (2) of rule 11 may be appointed by the appointing authority in the order in which their names appear in the select list, after verifying the certificates and satisfying itself about the suitability and physical fitness of each such candidate in accordance with the provisions of the Karnataka Civil Services (General Recruitment) Rules, 1977.Marks sheets submitted shall be verified at source by the Appointing Authority with the concerned Board/University/ Authority that issued it.

(2)     The inclusion of the name of a candidate in any select list published under sub-rule (2) of rule 11 shall not confer any right of appointment to the candidate.

(3)     An appointing authority may appoint candidates from the additional list prepared by the selection authority under sub-rule (3) of rule 11, to the extent the candidates from the final list do not report for duty within the specified or extended period of joining time, as the case may be. In such a case, a candidate to be assigned from the additional list shall belong to the same category of vertical and horizontal reservation to which the candidate who did not report for duty belonged.

Rule - 13. Recruitment to the posts of Drivers in Group-C and posts in Group-D :-

(1)     Notwithstanding anything contained in these rules, or the rules of recruitment specially made in respect of any service or post, the recruitment to the posts of Drivers in Group-C and those in Group-D shall be made by the appointing authority by inviting applications from all eligible candidates, in more than one widely circulated newspaper and in such other publication and media in such form as the Appointing authority may determine; in the order of merit determined on the basis of the percentage of total marks secured by the candidate in the qualifying examination specified in the rules of recruitment taking into consideration the orders in force relating to reservation. If two or more candidates secure equal percentage of marks in the qualifying examination, the order of merit of such candidates shall be fixed on the basis of their age, the person older in age being placed higher in the order of merit.

(2)     The applications shall be made in the form specified by the Appointing Authority along with application fee as prescribed to be remitted as notified.

Provided that no fee shall be payable by a candidate belonging to Scheduled Castes or the Scheduled Tribes or to Category-1 of other Backward Classes or Physically Handicapped.

(3)     (a) The appointing authority shall prepare list of selected candidates in accordance with sub-rule (1). The number of candidates to be included in such a list shall be equal to the number of vacancies notified. It shall be published in the Karnataka Gazette and on the website of the appointing authority or such other media of publicity as it deems fit for information of the candidates. The appointing authority shall intimate the fact of selection to the selected candidates by registered post, SMS, E-mail and any other electronic means. The candidates whose names are included in the select list may be appointed by the appointing authority in the order in which their names are found in it after verifying the certificates and satisfying itself about the suitability and physical fitness of each such candidate in accordance with the provisions of the Karnataka Civil Services (General Recruitment) Rules, 1977.

(b) A list of selected candidates prepared under clause (a) shall be in force for a period of six months from the date of its publication or upto the date of publication of a list prepared on the basis of the next selection, whichever is earlier.

(4)     (a) The appointing authority shall, in the manner the select list is prepared under sub-rule (1), prepare an additional list of candidates not included in the list prepared under sub-rule (3). The appointing authority may issue orders of appointment to the candidates from the additional list prepared by it, to the extent the candidates from the final list do not report to duty within the specified or extended period of joining time. In such a case, a candidate to be issued orders of appointment from the additional list shall belong to the same category of vertical and horizontal reservation to which the candidate who did not report for duty belonged.

(b) The total number of candidates to be included in an additional list prepared under clause (a) shall not exceed twenty-five percent of the total number of the candidates included in the list prepared under sub-rule (3).

(c) An additional list prepared by the Appointing Authority under sub-rule (4) shall cease to be operative for a period of six months from the date of its publication or on or before the date of publication of a list prepared on the basis of next selection whichever is earlier.

(5)     The candidate whose names are included in the additional list prepared under sub-rule (4) may be similarly appointed only in case and to the extent of candidate whose names are included in the final list and to whom order of appointment has been issued do not assume charge of the post to which they are appointed by the appointing authority within the joining time prescribed.

Rule - 14. Application of other rules :-

 

All the rules, for the time being in force, regulating the conditions of service of Government Servants, made or deemed to have been made under the Karnataka State Civil Services Act, 1978(Karnataka Act 14 of 1990) in so far as they are not inconsistent with the provisions of these rules, shall apply to the persons appointed under these rules.

Rule - 15. Repeal and Savings :-

(1)     Karnataka Civil Services (Direct Recruitment by Competitive Examinations and Selection) (General) Rules, 2006 are hereby repealed:

Provided that such repeal shall not affect the previous operation of the said rules or anything duly done or suffered thereunder or affect any right, liability or obligation already acquired or incurred thereunder.

(2)     Any reference in any rule or order to the rules repealed by sub-rule (1) shall be construed as a reference to the corresponding provisions of these rules.

(3)     Notwithstanding such repeal, process of recruitment to any of the vacancies covered by the said repealed rules, if already commenced and pending on the date of commencement of these rules, shall be finalised in accordance with the said repealed rules as in force prior to the commencement of these rules as if the said rules were not repealed.