Karnataka Civil Services (General Recruitment) (Amendment) Rules, 2023

[09th March 2023]

Whereas, the draft of the Karnataka Civil Services (General Recruitment) Rules, 1977, 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 215 SRR 2022, dated 21.12.2022 in Part IV-A (No.611) of the Karnataka Gazette Extraordinary dated 21st December 2022 inviting objections and suggestions from persons likely to be affected thereby within fifteen days from the date of publication of draft in the Official Gazette.

Whereas, the said Gazette was made available to the public on 21st December2022,

And, whereas 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 makes the following rules, namely:-

Rule - 1. Title and Commencement

(1)     These rules may be called the Karnataka Civil Services (General Recruitment) (Amendment) Rules, 2023.

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

Rule - 2. Insertion of Rule 16-A

In the Karnataka Civil Services (General Recruitment) Rules, 1977, after Rule 16, Rule 16-A shall be inserted, namely:-

"16-A. Appointment by transfer within the service.-

Notwithstanding anything contained in these rules or the rules of recruitment specially made in respect of any service or post, a Head of the Department in respect of service for reasons to be recorded inwriting and subject to any general instructions that may be issued by the Government in this behalf appoint by transfer a member of a Group-C or Group-D service only in such cases where both husband and wife are in Government service

and a request for transfer under this rule is made by a spouse, from a post in one unit of seniority to an identical post in the same cadre in another unit of seniority subject to the following conditions, namely :-

(i)       A Government servant shall have completed minimum seven years of service in present place of working.

(ii)      Sanctioned post shall be vacant in the unit or place to be transferred.

(iii)     Such transfer shall not be permissible from one cadre to another cadre.

Note: Since the appointment being made at the request of the Government servant his seniority shall be placed below that of the last person in the cadre of the transferred unit.

Provided that such appointment by transfer shall not be made more than once in the service of a Government Servant.

Explanation:- For the purpose of this rule "Unit of Seniority means the jurisdiction of the appointing authority in respect of a post."