In
exercise of the powers conferred on me by the proviso to Article 309 of the
Constitution of India, I, A.N. Banerji, Governor of Karnataka, hereby make the
following rules further to amend the Karnataka Civil Services (General
Recruitment) Rules, 1977, namely.-- (1)
These rules may be called the
Karnataka Civil Services (General Recruitment) (Twenty-Eighth Amendment) Rules,
1986. (2)
They shall come into force on the date
of their publication in the Official Gazette. [xxxxx] (1)
In the Karnataka Recruitment of
Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1966,
the Karnataka State Civil Services (Direct Recruitment by Selection) Rules,
1973, the Karnataka Civil Services (Recruitment to the Ministerial Posts)
Rules, 1978 and any other rules issued under proviso to Article 309 of the
Constitution of India.-- (i)
for the words "Backward
Tribe", the words "Backward Group A" shall be substituted; (ii)
for the words "Backward Castes or
Backward Communities", the words "Backward Group B," Backward
Group C or Backward Group D" shall be substituted. (iii)
any reference to G.O. No. DPAR 1 SBC
17, dated 4th March, 1977 shall be construed as a reference to G.O.-No. DPAR 28
SBC 86, dated 12th December, 1986. x x x x xKARNATAKA CIVIL SERVICES (GENERAL
RECRUITMENT) (TWENTY-EIGHTH AMENDMENT) RULES, 1986
PREAMBLE
Rule – 2. To 6.