Karnataka Civil Services (Service and Kannada Language Examinations) Rules, 1974

[8th January, 1974]

G.S.R. 10 - Whereas for purposes of ensuring that the official duties of persons appointed to public services and posts in connection with the affairs of the State of Karnataka are satisfactorily performed, it is expedient to make provision requiring them to pass appropriate service examinations and the Kannada Language Examination;

Now, Therefore, in exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, and with the previous approval of the Government of India, under the proviso to sub-section (7) of Section 115 of the States Reorganisation Act, 1956 (Central Act 37 of 1956) communicated in letter No. 5/28/72-SR (s), dated 16th November 1972 of the Government of India, Department of Personnel, the Governor of Karnataka hereby makes the following rules, namely:-

Rule - 1. Title and Commencement.-

(1)     These rules may be called the Karnataka Civil Services (Service and Kannada Language Examinations) Rules, 1974.

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

Rule - 2. Definitions.-

In these rules, unless the context otherwise requires,-

(1)     ?Form? means a Form appended to these rules;

(2)     ?Government servant? means a person to whom parts I and II of the Karnataka Civil Services Rules, for the time being in force, are applicable, [1][except a person working as a Local Candidate or] holding a Class IV post;

(3)     ?Kannada language examination? means the Kannada language examination specified in Schedule I;

(4)     ?Prescribed examinations? with reference to any post means the service examinations prescribed for the holder of the siad post as specified in Schedule-II [xxx][2]

(5)     ?Schedule? means a Schedule to these rules;

(6)     ?Service Examination? means a service examinations specified in Schedule-I.

Rule - 3. Obligation of Government servants to pass certain examinations.-

(1)     Save as otherwise provided in these rules, every Government servant shall within the period prescribed in sub-rule (2) pass,-

(i)      the Kannada Language Examination, and

(ii)     the prescribed examinations, if any, in respect of the post held by him.

[3][Provided that where the State Government is satisfied that knowledge of Kannada Language of the standard prescribed in these rules for the Kannada Language Examination is not essential for the performance of duties attached to any category of posts or Class of posts belonging to the State Services Class III it may, by general order or special order and for reasons to be recorded in writing, exempt the holders of the said category of posts or Class of posts from passing the Kannada Language Examination or direct that they shall pass such test in the Kannada language as may be specified in the said order.] [4][This proviso shall be deemed to have come into force with effect from 10th day of January 1977]

(2)     (a) A Government servant,-

(i)      in service on the date of commencement of these rules shall pass the said examinations within a period of two years from the said date;

(ii)     appointed to any post on or after the date of commencement of these rules, shall pass the said examinations within a period of two years from the date of his appointment;

Provided that a person appointed to any post on probation shall pass the said examinations within the period of his probation.

[5][(b) Where after the commencement of these rules,-

(i)      a new service examination is prescribed for the holder of any post; or

(ii)     a new post is created and service examinations are prescribed for the holder of the new post; or

(iii)    provision is made for promoting the holder of a post to a higher post for which service examinations are already prescribed, by amending schedules I and II or in any other manner such holders shall pass the said prescribed examinations within a period of two years form the date of such prescription, or from the date such provision is made, as the case may be.]

Provided that the State Government may by general or special order, and for reasons to be recorded in writing extend the period under this sub-rule to such extent as it deems fit.

(3)     (a) Notwithstanding anything contained in the Karnataka Civil Services Rules, the Karnataka Civil Services (General Recruitment) Rules, 1977 and the Karnataka Government Servants (Probation) Rules, 1977, [6]no Government Servant shall be confirmed in the post held by him, or shall earn an increment in the time scale of pay of the post held by him, unless he passes the Kannada Language Examination and the prescribed examinations if any in accordance with the provisions of sub-rules (1) and (2);

Provided that in the case of a Government servant other than a person appointed to any post on probation, the increment in the time scale of pay shall be granted during the period allowed under sub-rule (2) for passing the examinations.

Provided further that this sub-rule shall not be applicable to a Government servant who has been allotted or deemed to have been allotted to serve in connection with the affairs of the State of Karnataka under Section 115 of the States Re-organisation Act, 1956 while holding the post which he held on 1st November 1956 or the higher post on first stage promotion.

[7][Provided also that nothing in clause (a) shall be applicable to a Government servant who has attained or who attains the age of 45 years for the purposes of earning annual increments only].

[8][Provided also that a Government servant who is blind and whose job does not require him to read and write shall be exempt from passing any written service examination or the Kannada Language Examination for purposes of confirmation and earning annual increments, but shall however pass the Kannada Language Viva-Voce Examination.]

(b) A Government servant who during any period does not earn increment in the time scale of pay of the post held by him under clause (a), shall on becoming eligible to such increment by passing the Karnataka Language Examination and the prescribed examinations, if any, [or [9]attaining the age of 45 years] be entitled to fixation of his pay in the time scale of pay at the appropriate stage under rules 51A of the Karnataka Civil Services Rules.

Rule - 4. Restriction on promotions and appointments by transfers.-

(1)     After the expiry of a period of two years from the date of commencement of these rules, or from the date of prescription of the service examinations whichever is later [10][or from the date on which provision is made for promoting the holder of a post to higher post for which service examinations are already prescribed], no Government servant shall be eligible-

(i)      for promotion to any higher post, [11][unless he has passed, if not exempted under the proviso to sub-rule (1) of rule 3, the Kannada Language Examination or the test in Kannada Language referred to in the said proviso] and the prescribed service examinations, if any, for the holder of such higher post and the post already held by him:

Provided that this clause shall not be applicable in respect of the first stage promotion to the higher post on or after 1st November 1956, of a Government servant who has been allotted or deemed to have been allotted to serve in connection with the affairs of the State of Karnataka under Section 115 of the States Re-organisation Act, 1956.

(ii)     for appointment by transfer to any post unless he has passed, if not exempted under the proviso to sub-rule (1) of Rule 3, the Kannada Language Examination or the test in Kannada Language referred to in the said proviso and the prescribed examinations, if any, for the holder of such post.

(2)     sub-rule (1) shall not have effect -

(a)     [12][for a period of one year from the first day of May, 1976 in respect of holders of posts for whom the service examination were prescribed on 10th January, 1974; and

(b)     for a period of one year, from the date of expiry of two years from the date of such prescription in respect of holders of posts for whom the service examinations have been prescribed after 10th January, 1974.

[13][x x x]

Rule - 5. Savings.-

(1)     A Government servant who has passed-

(a)     the Secondary School Leaving Certificate Examination or any examination declared as equivalent thereto by the State Government, or any examination higher than the Secondary School Leaving Certificate Examination,

(i)      in which the question papers on different subjects are answered in Kannada Language; or

(ii)     in which Kannada is the main language, Second Language or an optional subject, [14][but not one of the subject in a composite paper], or

[(aa)Diploma Course/Certificate Course in Kannada conducted by a University established by Law in India, or ?Kava?, ?Jana? or ?Rathna? examinations conducted by Kannada Sahitya Parishat.]

[15][(ab) Correspondence course in Kannada conducted by the Central Institute of Indian Languages, Mysore].

(b)     any examination specified in Schedule III as equivalent to the Kannada Language Examination, [16][or who has won a prize in Kannada essay competition conducted by any University established by law,] shall on obtaining a certificate of exemption under sub-rule (5) be deemed to have passed the Kannada Language Examination under these rules.]

[17][Provided that a Government Servant who has passed on or before the eight day of July 1982, the Examination specified in clause (a) in which Kannada is one of the subjects in a composite paper shall, on obtaining a certificate of exemption under sub-rule (5) be deemed to have passed the Kannada Language Examination under these rules.]

[18][Provided further that a Government servant holding Group- ?C? post for which the educational qualification prescribed is less than S.S.L.C. shall, on obtaining a certificate of exemption under sub-rule (5) be deemed to have passed the kannada Language Examination under these rules, if such Government servant has passed Kannada as the main language, second language or an optional subject, but not as one of the subjects in a composite paper, in S.S.L.C. even if he has failed in other subjects.]

(2)     A Government Servant who has passed any examination specified as equivalent to a service examination in Schedule III shall on obtaining a certificate of exemption under sub-rule (5) be deemed to have passed the said service examination under these rules.

[19][?(2A) If in Schedule III, an examination is specified as equivalent to a service examination for any Department then, the said examination shall, not withstanding that it is not specified as equivalent to a similar service examination for any other Department be deemed to be the equivalent examination to the said service examination for such other Department also, for purposes of sub-rule (2)?];

(3)     A Government servant allotted or deemed to have been allotted to serve in connection with the affairs of the State of Karnataka under Section 115 of the States Re-organisation Act, 1956, who in his parent State, was exempt from passing any examination specified as equivalent to a service examination, in Schedule-III on the ground that he has passed some other examination, shall on obtaining a certificate of exemption under sub-rule (5) be deemed to have passed the said service examination under these rules.

(4)     A Government servant allotted or deemed to have been allotted to serve in connection with the affairs of the State of Karnataka under Section 115 of the State Re-organisation Act, 1956 who has attained the age of forty-five years shall be exempt from passing the Kannada Language Examination under these rules.

(5)     A Government servant who has passed the examinations referred to in sub-rule (1) or sub-rule (2) or sub-rule (3) may make an application in Form I in triplicate for a certificate of exemption to the appropriate authority, and the said authority on being satisfied that the applicant has passed the said examination issue a certificate in Form II and make necessary entries of the exemption in the service records of the applicant.

Explanation.- For the purposes of this sub-rule ?appropriate authority? means.:-

(i)      in the case of a Government servant who is a Head of a Department, the State Government;

(ii)     [20]in the case of a Government servant who is a Gazetted Officer, other than a Head of a Department, the Head of the Department, or an officer authorised by the Head of the Department;

(iii)    [21]in the case of a Government servant who is non-Gazetted Officer, the Head of the Office in which such officer is working if the Head of the office is a Gazetted Officer, and if he is not a Gazetted Officer, the next official Superior who is a Gazetted Officer.

[22]Rule - 6.

 

[Omitted]

Rule - 7. Effect of these rules.-

 

These rules shall have effect notwithstanding anything contained in any rule made under the proviso to article 309 of the Constitution of India or in any order made by the Governor or the State Government in respect of any post, but shall not effect any provision made in any law or rule specifying the qualification *[other than passing of a service examination or Kannada language examination] required for recruitment to any post or category of posts in respect of which no provision is made in Schedule-II to these rules.

FORM ? I

[Vide Rule 5 (5)]

APPLICATION FOR CERTIFICATE OF EXEMPTION

 

1.       Name of the Applicant ...

2.       Father?s Name ...

3.       Date of birth and age ...

4.       Date of appointment into Government Service ...

5.       Post held ...

6.       Examination in which certificate of exemption is claimed ...

7.       Grounds on which certificate of exemption is claimed (Grounds in respect of each examination has to be given separately). ...

8.       Documents enclosed in support of the Claim ...

 

Date :

 

Place :

 

Signature of the applicant

?

 

FORM ? II

[Vide Rule 5 (5)]

CERTIFICATE OF EXEMPTION

(Under sub-rule (5) of rule 5 of the Karnataka Civil Services (Service and Kannada Language Examination) Rules, 1974

 

Sri..............................................(Designation).................... is exempt from passing the examinations specified below:-

 

1.

2.

 

3.

 

4.

 

5.

 

as he / she has passed........................................................

Signature of the appropriate authority.

?

[23]FORM ? III

[Vide Sub-Rule (4) of rule 6]

Sri......................................(Designation)...............................................................Department, Government of Karnataka, has passed the following prescribed examination/examinations and the Kannada Examination.

 

Name of the Date of Register No. Examination Examination

 

1.

 

2.

 

3.

 

4.

 

5.

 

Signature of the appropriate authority?

 

SCHEDULE ? I

I KANNADA LANGUAGE EXAMINATION

[24][The examination shall consist of two parts namely;

 

Written examination and Viva-Voce examination. No Government servant shall be eligible for the Kannada Viva-Voce examination unless, he has passed the Kannada Written examination.

(a)     For the written examination, a text book may be prescribed and questions may be set on portions covered by the prescribed book.

(b)     The text book shall not be allowed to be taken by the candidates into the examination hall.

(c)     Simple passages either from the text book or from other sources shall be set for translation into English and vice versa.

SYLLABUS FOR THE KANNADA LANGUAGE EXAMINATION

WRITTEN EXAMINATION TWO (O2) PAPERS

KANNADA LANGUAGE EXAMINATION

Paper ? I

Maximum Marks - 100 Time - 02 Hours

Questions from the following text books only

(a)     ?Sannakathegalu? - serial no. 138 - commencing with a lesson ?Satyakke belekotta geleyaru? written by different authors and published by the Karnataka Adult Education Council, Mysore.

(10 Marks)

 

(b)     ?Kannada Kastoori? - aarane taragathiya kannada pustaka (the Kannada Reader for Higher Primary VI Standard)

(90 Marks)

METHOD OF SETTING QUESTION PAPER PART - I - OBJECTIVE QUESTIONS

1.       Fill in the blanks with suitable words chosen from the given words 1x5=05

2.       Write the meaning of the given words 1x5=05

3.       Match the given words in a proper order 1x5=05

4.       Mark the correct punctuation of the given passage (Mention only Five punctuation markers)

 

1x5=05

5.       Use the Idioms in your own sentences 1x5=05

6.       Re-arrange the sentences in their proper sequence 1x5=05

7.       Re-write as directed : 1x10=10

(a)     Re-arrange the words to form a meaningful sentence

(b)     Change into negative sentence

(c)     Write the synonyms of the given words

(d)     Write the Analogies of the given pairs

(e)     Write the Opposite forms of the given words

(f)      Write the Gender forms of the given words

(g)     Mention the Numbers of the given words

(h)     Join the given words

(i)      Pick out the odd words from the given word group

Fill in the blank with appropriate verb form PART - II - SUBJECTIVE QUESTIONS

1.       Answer any Six questions in a word or a sentence 1x6=6

2.       Write and Four Annotations (Reference to the context) 2x4=8

3.       Answer any two questions in Six sentences 4x2=8

4.       Write any Two short notes (not more than Ten Sentences) 5x2=10

5.       Write a letter to a friend or a petition (non-text) 10x1=10

6.       Expand any one of the given Proverbs 3x1=3

7.       Complete the poem and pick out the Rhyming pair of words 5x1=5

?

KANNADA LANGUAGE EXAMINATION

Paper ? II

Maximum Marks - 50 Time - 01 Hour

Translation from English to Kannada and Vice-Versa (simple passages) Kannada language (Viva-Voce) examination (each candidate being examined separately).

Maximum Marks - 50 The Viva-Voce Examination is designed to find out whether

the candidates have acquired knowledge of the Kannada language necessary of general and social interact with the public of the State, especially with the village people (common folk).

It is not designed to find out whether the candidates have become scholars in the language. What is expected of them is that they should be able to read and write the simple kannada; that they should be able to read and understand the petitions presented by the public, especially villagers; that they should be able to converse easily and with fluency with the people particularly the rural folk and that they should be able to understand the needs of the common people expressed in the local language. In consideration of these objectives; there is no need to insist on the acquisition of a higher degree of proficiency in the Kannada language or its literature.

The Commission may also arrange for an informal conversation between a villager and the candidate for a short duration of ten minutes. During this conversation the ability of the candidate to understand and put across, idea fluently in Kannada could be judged.]

 

II - SERVICE EXAMINATIONS

1.       Accounts (Higher) Examinations.

2.       Accounts (Lower) Examinations.

3.       Revenue (Higher) Part I & II Examinations.

4.       Revenue (Lower) Examination.

5.       General Law Part I and II Examination.

6.       Community Development Part I and II Examination.

7.       Registration Examination.

8.       Treasury Accounts Examinations Part I and II.

9.       Insurance (Advanced) Examinations.

10.     Insurance (Higher) Examinations.

11.     Insurance (Lower) Examinations.

12.     S.A.S. Examinations Part I, II and III Examinations.

13.     Local Laws and Commercial Book Keeping Examinations.

14.     [25]Commercial Taxes (Part-I) Examination.

15.     Commercial Taxes (Part-II) Examinations.

16.     Translation text Examinations.

17.     Municipal and Local board Examination.

18.     Co-operation Examination.

19.     Marketing Examination.

20.     Prisons Examination.

21.     Excise Examinations.

22.     Motor Vehicles Examination.

23.     Karnataka Police Manual Examination.

24.     Stores Purchase Departmental Manual Examination.

25.     Indian Contract Act Examination.

26.     Departmental Examination in Mining.

27.     Sericulture Examination.

28.     Labour Examination.

29.     Employment Exchange Procedure (Higher) Examinations.

30.     Employment Exchange Procedure (Lower) Examinations.

31.     Forest Examination.

32.     Secretariat Manual Part I and II Examination.

33.     Special Laws and Service Rules Examination.

34.     Press and Allied Offices Manual (Higher) Examinations.

35.     Press and Allied Offices manual (Lower) Examination.

36.     Public Works Departmental Examination (Higher) Part I and II.

37.     Public Works Departmental Examination (Lower).

38.     [26]Omitted.

39.     Port Departmental (Higher) Examination.

40.     Port Departmental (Lower) Examination.

41.     [27]Acts & Rules relating to Women and Child Development.

42.     [28]Youth Services Manual.

43.     [29]Karnataka Public Service Commission Manual Examination.

44.     [30]Examination in Recruitment Rules.

45.     Factories and Boilers Law.

46.     [31]Department of Social Welfare and Backward Classes Manual and Classification Reservation Part I and II.

47.     [32]Karnataka Home Guards Manual.

48.     [33]Co-operative Audit Examination.

49.     [34]Food and Civil Supplies Examinations.

50.     [35]Electricity Laws Examination.

51.     [36]Electricity (Audit and Accounts) Laws (Higher) Part I and Part II Examination.

52.     Electricity (Audit and Accounts) Laws (Lower) Examination.

53.     [37]The Karnataka Administrative Tribunal Examination.

54.     [38]The Karnataka Consumer Protection State Commission and District Forum Services Examination.

NOTE. The Syllabi for the different examinations specified above shall be as specified below.

 

1. [39][Accounts (Higher) Examination Paper - I

Marks ? 100

Time - 3 Hours

The Karnataka Civil Service Rules Volume - I Paper ? II

Marks - 100 Time - 3 Hours

1.       The Karnataka Financial Code, 1958.

2.       The Karnataka Treasury Code Volumes I & II.

3.       The Manual of Contingent Expenditure.

4.       The Budget Manual.]

Note.-[40][(1) Candidates who have passed SAS (All parts) Examination are exempted from appearing for Accounts Higher and Accounts Lower Examination.]

[41][(2) Candidates who had obtained not less than 40 percent marks in Accounts Higher Examination Paper I held in any session earlier than June/July 1977 session of the examination shall be deemed to have passed Accounts Higher Examination.]

[42][(3) Candidates who have passed Treasury Accounts examination (All parts) are exempted from passing Accounts Higher Examination.?]

 

2. Accounts (Lower) Examination

Marks ? 100

Time - 2 Hours

1.       The Karnataka Civil Services Rules, Volume I.

2.       The Karnataka Financial Code, 1958.

3.       The Karnataka Treasury Code, Volume I and II.

4.       The Manual Contingent Expenditure.

3. Revenue (Higher) Examination Part I Paper ? I

Marks - 200 Time - 3 Hours Common for all regions

(i)      The Karnataka Land Revenue Act 1964 and The Karnataka Land Revenue Rules, 1966.

(ii)     Karnataka Land Grant Rules, 1969.

Revenue (Higher) Examination - Part I

 

Paper - II

?

Marks - 200 Time - 3 Hours

 

Common for all Regions

?

Minor Acts and Rules:-

 

(i)      Indian Registration Act I of 1908.

(ii)     Indian Stamp Act II of 1899.

(iii)    The Karnataka Stamp Act, 1957 (Karnataka Act 34 of 1957).

(iv)    The Land Acquisition (Karnataka Extension and Amendment) act, 1961.

(v)     The Karnataka Land Reforms Act 1961 (Karnataka Act 10 of 1962) and the Karnataka Land Reforms Rules, 1965.

(vi)    The Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957.

(vii)   The Karnataka Land Improvement Loans Act, 1963 and the Karnataka Land Improvement Loan Rules, 1966.

(viii)  The Karnataka Village Officers Abolition Act 1961 and Rules thereunder.

(ix)    The Karnataka Agriculturists Loans Act 1963 and the Karnataka Agriculturists Loans Rules, 1966.

(x)     The Karnataka Non-Agricultural Loans Act 1958 and the Karnataka Non-Agricultural Rules, 1963.

Revenue Higher Examination Part II

 

Paper ? I

Marks - 100 Time - 2 Hours

 

Common for all Regions

Miscellaneous Act and Survey Manual:-

(i)      The Karnataka Agricultural Income Tax Act, 1957 (Karnataka Act 22 of 1957).

(ii)     The Karnataka Co-operative Societies Act, 1959 (Karnataka Act II of 1959).

(iii)    [43]The Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder).

(iv)    Karnataka Money Lenders Act 1961 and the Karnataka Money Lenders Rules 1965 and the Karnataka Pawn Brokers Act 1961 and the Karnataka Pawn Brokers Rules, 1966.

[44]Omitted.

Revenue Higher - Part II

 

Paper ? II

Marks - 100 Time - 2 Hours.

 

1.       The Karnataka Hindu Religions Institutions and Chartiable endowments Act, 1997 (Karnataka Act 33 of 2001) and Rules made thereunder.

2.       The Wakf Act, 1995 (Central Act 43 of 1995) and the Rules made thereunder.

 

4. Revenue (Lower) Paper - I

?

Marks - 200 Time - 3 Hours

?

Common for all Regions Karnataka Land Revenue Act and Rules:-

(i)      The Karnataka Land Revenue Act 1964 and Karnataka Land Revenue Rules, 1966.

(ii)     The Karnataka Land Grants Rules, 1969.

Note.- Question for Revenue Lower Examinations will be of any easy description.

Revenue (Lower) Paper - II

?

Minor Acts and Rules - I:-

(i)      Indian Registration Act I of 1908.

(ii)     Indian Stamp Act II of 1899.

?

Marks - 200 Time - 3 Hours

?

(iii)    The Karnataka Stamp Act, 1957 (Karnataka Act 34 of 1957).

(iv)    The Land Acquisition (Karnataka Extension and Amendment) act, 1961.

(v)     The Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962) and the Karnataka Land Reforms Rules, 1965.

Common to all Regions.

(vi)    The Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957.

(vii)   The Karnataka Land Improvement Loans Act, 1963 and the Karnataka Land Improvement Loans Rules, 1966.

(viii)  The Karnataka Village Officers Abolition Act 1961 and Rules thereunder.

(ix)    The Karnataka Agriculturists Loans Act 1963 and the Karnataka Agriculturists Loans Rules, 1966.

(x)     The Karnataka Non-Agricultural Loans Act 1958 and the Karnataka Non-Agricultural Rules, 1963.

Note:- Question for Revenue Lower Examination will be of an easy description.

?

Revenue Lower Paper - III

 

Miscellaneous Acts and Survey Manual:- Common for all Regions

?

Marks - 100 Time - 2 Hours

?

(i)      The Karnataka Agricultural Income Tax Act, 1957 (Karnataka Act 22 of 1957).

(ii)     The Karnataka Co-operative Societies Act, 1959 (Karnataka Act II of 1959).

(iii)    [45]The Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder).

(iv)    Karnataka Money Lenders Act 1961 and the Karnataka Money Lenders Rules 1965 and the Karnataka Pawn Brokers Act 1961 and the Karnataka Pawn Brokers Rules, 1996.

 

Note.- Question for Revenue Lower Examination will be of an easy description.

5. General Law - Part I

 

Paper ? I

Marks - 150 Time - 3 Hours

(i)      [46][The code of Criminal Procedure, 1973, (Central Act 2 of 1974) Chapter IV, Section 37 to 40, Chapter V, Chapter VI (except Section 86), Chapter VII to Chapter XI, (except Section 95(1), 96, 124, 126, 127 and 128) Chapter XIX, Chapter XX, Chapter XXIII, Sections 300 and 306 to 327 of Chapter XXIV, Chapter XXVII, Chapter XXXII, Chapter XXXIII, Chapter XXXVI, Chapter XXXVII?].

(ii)     The Code of Civil Procedure 1908 (Central Act V of 1908) Section II, Sections 27 to 32, 60 to 72, 79 to 82, 132 to 151 (except Section 138) orders VI to XX.

 

(iii)    The Indian Penal Code 1960 (Central Act XLV of 1860) Chapters II and IV.

(iv)    The Indian Evidence Act 1872 (Central Act of 1872).

[47][General Law Part - I

 

Paper - II

Marks - 100 Time - 2 Hours

1.       The Karnataka Police Act, 1963 (Karnataka Act 4 of 1963)

2.       The identifications of Prisoners Act, 1920 (Central Act 33 of 1920).

3.       The Motor Vehicles Act, 1939 (Central Act 4 of 1939).

4.       The Arms Act, 1959 (Central Act 54 of 1959).

5.       The Protection of Civil Rights Act, 1955 (Central Act 22 of 1955).

6.       The Prevention of Corruption Act, 1947 (Central Act 2 of 1947).

[48][6A. The essential Commodities Act, 1955 (Central Act 10 of 1955).

6B. The Dowry prohibition Act, 1961 (Central Act 28 of 1961)].

7.       The Karnataka State Civil Services (Conduct) Rules, 1966.

8.       The Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957.

Note:- Law Graduate will take only Paper II of Part I.]

 

General Law Part ? II

Marks - 100 Time - 2 Hours

The Constitution of India Part III, Part VI (the States), Chapters-I, II, III (Except Articles 195 to 212), Chapters IV, V and VI, Part XI, Chapter III of Part XII, Parts XIV and XV.

[49][Note.- Candidates who are Law Graduates of any recognised University are exempted from passing Part II.]

6. Community Development Examination ?

 

Part I

Marks - 100 Time - 2 Hours

[50]The Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder.

Community Development Examination - Part II

Marks - 100 Time - 3 Hours

[51][Community Development Manual]

Note.-[52][(1) Candidates who have passed the Municipal and Local Boards Examination or Part I of the Block Development Officers? and Deputy Block Development Officers Examination are exempted from passing Part I of Community Development Examination.]

 

[53][(2) Candidates who have passed Part II of the Block Development Officers and Deputy Block Development Officers examination are exempted from passing Community Development Examination Part II.]

[54][(3) Candidates who had obtained not less than 40 percent marks in Paper I of Part I of Community Development Examination held in any session earlier than June/July 1977 session of the examination shall be and shall be deemed to have passed Community Development Examination Part I.]

7. Registration Examination Paper - I

Marks - 100 Time - 2 Hours

Indian Registration Act

Indian Registration Act I of 1908 and Rules framed thereunder Common for all Regions.

Registration Examination Paper - II

 

Common for all the Regions

?

Marks - 100 Time - 2 Hours

?

(a)     Indian Stamp Act II of 1899. The Karnataka Stamp Act, 1957.

(b)     Karnataka Court Fees and Suits Valuation Act, 1958 (Act 16 of 1958).

(c)     The Karnataka Money Lenders Act 1961 and Rules 1965. Karnataka Pawn Brokers Act 1961 and Rules 1966.

8. Treasury Accounts Examination - Part I Paper - I

?

Precis Writing and Drafting.

?

Time - 3 Hours Marks - 100

?

Treasury Accounts Examination - Part I Paper ? II

Time - 3 Hours Marks ? 100

Theory without Text Books (with not more than 7 questions).

1.       Accounts Code Volume I (including Appendix of the list of Major Minor Heads of Account-Central and State).

2.       Karnataka Financial Code.

3.       Manual of Contingent Expenditure.

4.       Public Debt. Act, 1944 (Central Act).

5.       Constitution of India, Part V, Chapter V, Part VI, Chapter II, Articles 202 to 207, Part XII, Chapter I and II, Part XIV, Chapter I. First and Seventh Schedules.

Treasury Accounts Examination - Part I Paper ? III

Marks - 100 Time - 3 Hours

Practical with text books (with not more than 5 questions)

1.       Accounts Code. Volume I (including Appendix of the list of Major Minor Heads of Account Central and State).

2.       Karnataka Financial Code.

 

3.       Manual of Contingent Expenditure.

4.       Public Debt Act, 1944 (Central Act).

5.       Constitutions of India, Part V, Chapter V, Part VI, Chapter III, Articles 202 to 207, Part XII, Chapters I and II, Part XIV, Chapter I. First and Seventh Schedules.

Treasury Accounts Examination - Part II Paper - I

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Elementary Book Keeping.

Treasury Accounts Examination - Part II.

Paper - II

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Marks - 50 Time - 2 Hours

 

Marks - 100 Time - 3 Hours

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Theory without Text Books (with not more than 7 questions).

1.       Karnataka Treasury Code.

2.       Account Code, Volume II.

3.       Karnataka Civil Services Rules.

Treasury Accounts Examination - Part II.

Paper ? III

Marks - 100 Time - 3 Hours

Practical with text books (with not more than 5 questions).

1.       Karnataka Treasury Code.

2.       Accounts Code, Volume II.

3.       Karnataka Civil Services Rules.

 

Note.-1. Government servant who is a commerce graduate of a recognised University with ?Advanced Accountance? as one of the [55][omitted] subjects in degree course, are exempted from answering Paper I of Part II Treasury Accounts Examination.

2. [56]Omitted.

[Note.1 [57][3. Government Servants who have passed Treasury Heads Accounts Examination shall be deemed to have passed the ?Treasury Accounts Examination Part I and II?.]

9. [58][Insurance (Advanced) Examination.

Paper ? I

Marks - 100 Time - 3 Hours

Principles of Life Assurance and Practice of Life Assurance (No. FI-1 Revised).

[59]Insurance (Advanced) Examination Paper ? II

Marks - 100 Time - 3 Hours

(i)      Principles and Practice of Miscellaneous Insurance (FI - II)

(ii)     Motor Insurance (No. FI-72) Reference Book-Insurance Principles and Practice by R.S.Sharma.

(iii)    Fire Insurance (FI-10).

 

[60]Insurance (Advanced) Examination Paper - III

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Marks - 100

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Insurance Act, 1938 Insurance Administration.

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Time - 3 Hours

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(i)      Principles of Life Assurance and Practice of Life Insurance (No. FI-I Revised) Chapters XVIII and XIX.

(ii)     Insurance Administration by Wilson. Chapter V, VII, X and XII.

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10. [61]Insurance Higher Examination Paper - I

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Marks - 100

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Time - 3 Hours

Insurance Office Manual and Rules.

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Insurance Higher Examination Paper - II

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Marks - 100

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Time - 3 Hours

Essay and Precis Writing.

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[62]Insurance Higher Examination Paper - III

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Marks - 100

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Time - 3 Hours

I.        Life Insurance:-

Life Insurance - Principles and Practice (FI-I) (Federation of Insurance Institutes).

II.      General Insurance:- ?Elements of Insurance? (FI-9).

11. [63]Insurance Lower Examination Paper - I

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Marks - 100

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Time - 3 Hours

Insurance Office Manual and Rules.

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[64]Insurance Lower Examination Paper - II

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Marks - 100

 

Time - 3 Hours

Essay and Precis Writing.

[65]Insurance Lower Examination Paper - III

Marks ? 100

Time - 3 Hours

Life Insurance - Principles and Practice (FI-I) (Federation of Insurance Institutes).

12. Subordinate Accounts Service Examination - Part - I Paper - I

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Precis Writing and Drafting.

 

Marks - 100 Time - 3 Hours

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Subordinate Accounts Service Examination - Part - I

 

Paper ? II

Marks - 100 Time - 3 Hours

Theory without Text Books (with not more than 7 questions).

1.       The Karnataka Municipalities Act, 1964 and the following Rules framed thereunder and compiled in the Karnataka Municipal Manual (Volume - I) 1966, -

Chapter :

VI. The Karnataka Municipalities (Limitation of Powers of Standing Committee) Rules, 1966;

X. The Karnataka Municipalities (Submission of Returns, Statements and Reports) Rules, 1966;

XI. The Karnataka Municipalities (Delegation of Powers of Government) Rules, 1965;

XII. The Karnataka Municipalities (Accounts) Ruels, 1965;

XIII. The Karnataka Municipalities (Limitation of the Powers of Contract Rules, 1966);

XIV. The Karnataka Municipalities (Regulation of Duty on Transfers of Immovable Property) Rules, 1966;

XV. The Karnataka Municipalities (Preparation of Plans and Estimates and Execution of Municipal Works) Rules, 1966;

XVI. The Karnataka Municipalities (Irrecoverable Sums) (Procedure for write off) Rules, 1965;

XVII. The Karnataka Municipalities (Furnishing of Securities) Rules, 1965;

XVIII. The Karnataka Municipalities (Taxation) Rules, 1965;

?

 

XIX. The Karnataka Municipalities (Powers of Expenditure) Rules, 1965;

XX. The Karnataka Municipalities (Levy and Collection of fees in respect of Jatra, Urs) Rules, 1966;

XXI. The Karnataka Municipalities (Condition for Borrowing) Rules, 1966;

XXII. The Karnataka Municipalities (Powers and Duties of Auditors) Rules, 1965;

XXIII. The Karnataka Municipalities (Payment of Audit Charges) Rules, 1965;

XXIV. The Karnataka Municipalities (Appearance before Government Auditor and Inspection of Books and Vouchers by Rate Payers) Rules, 1966;

XXV. The Karnataka Municipalities (Appeal and Revision) Rules, 1966;

XXVI. The Karnataka Municipalities (Octroi Model Bye-laws) 1965;

XXX. The Karnataka Municipalities Water Supply (Model Bye-laws) 1966;

XXXII. The Karnataka Municipalities (Levy of fees on buses using bus stand) Model Bye-laws, 1965;

2.       The Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder.

3.       The City of Bangalore Municipal Corporation Act, 1945.

4.       Grants-in-Aid Code for Secondary Schools in Karnataka State.

5.       The City of Bangalore Improvement Act, 1945.

 

6.       The Karnataka Housing Board Act, 1963.

 

7.       The Mysore University Act, 1956.

8.       Triple Benefit Scheme, Rules under the State Aided School Employees, Contributory Provident Funds Insurance Pension Scheme.

Subordinate Accounts Service Examination ? Part ? I.

Paper ? III

Marks - 100 Time - 2 Hours

Practical with Text Books (with not more than 5 Questions).

1.       The Karnataka Municipalities Act, 1964 and the following Rules framed thereunder and compiled in the Karnataka Municipal Manual (Volume I) 1966:-

Chapter :-

VI. The Karnataka Municipalities (Limitation of Powers of Standing Committee) Rules, 1966;

X. The Karnataka Municipalities (Submission of Returns, Statements and Reports) Rules, 1966;

XI. The Karnataka Municipalities (Delegation of Powers of Government) Rules, 1965;

XII. The Karnataka Municipalities (Accounts) Ruels, 1965;

XIII. The Karnataka Municipalities (Limitation of the Powers of Contract Rules, 1966);

XIV. The Karnataka Municipalities (Regulation of Duty on Transfers of Immovable Property) Rules, 1966;

XV. The Karnataka Municipalities (Preparation of Plans and Estimates and Execution of Municipal Works) Rules, 1966;

 

XVI. The Karnataka Municipalities (Irrecoverable Sums), (Procedure for Write off) Rules, 1966;

 

XVII. The Karnataka Municipalities (Furnishing of Securities) Rules, 1965;

 

XVIII. The Karnataka Municipalities (Taxation) Rules, 1965;

 

XIX. The Karnataka Municipalities (Powers of Expenditure) Rules, 1965;

 

XX. The Karnataka Municipalities (Levy and Collection of fees in respect of Jatra, Urs) Rules, 1966;

 

XXI. The Karnataka Municipalities (Conditions for Borrowing) Rules, 1966;

 

XXII. The Karnataka Municipalities (Powers and Duties of Auditors) Rules, 1965;

 

XXIII. The Karnataka Municipalities (Payment of Audit Charges) Rules, 1965;

 

XXIV. The Karnataka Municipalities (Appearance before Government Auditor and Inspection of Books and Vouchers by Rate Payers) Rules, 1966;

 

XXV. The Karnataka Municipalities (Appeal and Revision) Rules, 1966;

 

XXVI. The Karnataka Municipalities (Octroi Model Bye-laws) 1965;

 

XXX. The Karnataka Municipalities Water Supply (Model Bye-laws) 1966;

 

XXXI. The Karnataka Municipalities (Levy of fees on Buses using Bus Stand) Model Bye-laws, 1965;

?

 

2.       [66]The Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder.

 

3.       The City of Bangalore Municipal Corporation Act, 1949.

 

4.       Grants-in-aid Code for Secondary Schools in Karnataka State.

 

5.       The City of Bangalore Improvement Act, 1945.

 

6.       The Karnataka Housing Board Act, 1963.

 

7.       The Mysore University Act, 1956.

 

8.       Triple Benefit Scheme, Rules under the State Aided School Employees, Contributory Provident Fund Insurance Pension Scheme.

 

Subordinate Accounts Service Examination - Part - II.

 

Paper ? I

Marks - 50 Time - 2 Hours

Theory without Text Books (with not more than 5 questions).

1.       The Karnataka Financial Code, 1958.

2.       Budget Manual.

3.       The Karnataka Treasury Code, Volume I and II.

4.       The Manual of Contingent Expenditure, 1958. Subordinate Accounts Service Examination - Part - II.
?

Paper - II

?

Marks - 50 Time - 2 Hours

?

Practical with Text Books (with not more than 5 questions)

1.       The Karnataka Financial code, 1958. 2 Budget Manual.

2.       The Karnataka Treasury Code, Volume I and II.

3.       The Manual of Contingent Expenditure, 1958. Subordinate Accounts Service Examination-Part II

Paper ? III

Marks - 100 Time - 3 Hours

Practical with Text Books.

1.       The Karnataka Public Works Accounts Code, Volumes I and II.

2.       The Karnataka Public Works Departmental Codes, Volumes I and II.

3.       Stores Manual (Public Works Department) Subordinate Accounts Services Examination-Part-III

Paper ? I

Marks - 100 Time - 3 Hours

Practical with Text Books

Commercial Book-Keeping includings :-

(a)     Company Accounts,

(b)     Stores Accounts,

(c)     Partnership Accounts,

(d)     Elements of Cost Accounts,

Book for study: Batliboiss ?Advanced Accounts?

Note. (i) Government servants who are Commerce Graduates of any recognised University with ?Advanced Accountancy? as one of the [67][omitted] subjects, for the degree course, are exempted from answering Paper I of Part III of SAS Examination.

(ii) Officials who are required to pass the Suboridnate Accounts Service Examinations as specified in Schedule II and who have put in a Service of not less than three Years as I Division Clerks and Six Years as II Division Clerks from the date of their appointment and passed the Accounts Higher Examination or its equivalent examination, are eligible to sit for the said examination.

Subordinate Accounts Service Examination-Part III

Paper ? II

Marks - 50 Time - 2 Hours

Theory without Text Books (with not more than 5 questions).

1.       Government of India Accounts Code, (Volume I and II).

2.       Introduction to Government of India Audit and Accounts.

3.       The Constitution of India- Part V- Chapter V.

Part VI-Chapter III-Articles 202 to 207. Part XII-Chapter I and II Part XIV-Chapter I.

First Schedule and Seventh Schedule.

Subordinate Accounts Service Examination Part III

Paper ? III

Marks - 50 Time - 2 Hours

Practical with Text Books (with not more than 5 questions).

1.       Government of India Accounts Code (Volumes I and II).

2.       Introduction to Government of India Audit and Accounts.

3.       The Constitution of India:- Part V-Chapter V.

Part VI-Chapter III-Article 202 to 207. Part XII-Chapters I and II.

Part XIV-Chapter I.

First Schedule and Seventh Schedule.

Subordinate Accounts Service Examination ? Part III

Paper ? IV

Marks - 50 Time - 2 Hours

Theory without Text Books (with not more than 5 questions).

1.       Karnataka Civil Service Rules, Volume I and II.

2.       The Karnataka Government Servants (Family Pension) Rules, 1964.

?

Paper - V

 

Marks - 100 Time - 3 Hours

?

Practical with Text Books (with not more than 7 Questions).

1.       Karnataka Civil Services Rules, Volume I and II.

2.       The Karnataka Government Servants (Family Pension) Rules, 1964.

13. Local Laws and Commercial Book-keeping Examination

Paper ? I

Marks - 100 Time - 3 Hours

1.       [68][The Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder]

2.       The Karnataka Health Cess Act, 1962.

3.       The Karnataka Municipalities Act, 1964.

Local Laws and Commercial Book-Keeping Examination

Paper - II

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I.        Elements of Double Entry.

II.      Rules for journalising.

III.     Ledger Accounts.

IV.     Sub-Divisions of Journal

V.       Cash Book.

VI.     Banking Transactions.

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Marks - 100 Time - 2 Hours

 

VII.    Bills Transactions.

VIII.  The Journal Proper.

IX.     The Trail Balance.

X.       The Trading Accounts.

XI.     The Profit and Loss Account.

XII.    The Balance Sheet.

XIII.  The Partnership Accounts.

XIV.   Consignment Account.

XV.    Company Account.

XVI.   Depreciation and Reserve and other Funds.

XVII. Capital and Revenue Expenditure, Receipts and Payments and Income and Expenditure Accounts.

XVIII.   Single Entry Book Keeping.

[69][Note.- Candidates who have passed SAS (All parts) Examination are Exempted from appearing for Local Laws and Commercial Book-Keeping Examination.

14. [70][?Commercial Tax Examination, Part -I?

Paper ? I

Marks - 100 Time - 3 Hours

1.       The Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957) and Rules.

2.       The Central Sales Act, 1956 (Central Act 74 of 1956) and Rules.

3.       The Indian Sale of Goods Act, 1930 (Central Act-III of 1930).

4.       The Writing up of Model Assessment Order and Appellate Order.

Paper ? II

Marks - 100 Time - 3 Hours

1.       The Karnataka Agricultural Income Tax Act, 1957. (Karnataka Act 22 of 1957) and Rules.

2.       The Karnataka Tax on Profession, Trades and Calling and Employments Act, 1976 (Karnataka Act 35 of 1976) and Rules.

3.       The Karnataka Entertainments Tax Act, 1958, (Karnataka Act 30 of 1958) and Rules.

4.       The Karnataka Tax on Entry of Goods Into Local Areas for Consumption, Use or Sale Therein Act, 1979 (Karnataka Act 27 of 1979) and Rules.

5.       The Karnataka Tax on Luxuries (Hotels and Lodging Houses) (Karnataka Act 22 of 1979) Act, 1979 and Rules.

Paper ? III

Marks - 100 Time - 3 Hours

Book-Keeping and Accountancy (Senior)

Note.- Candidates who have passed B.Com. Degree or I.Com. Examination of any recognised University or its equivalent with ?Advanced Accountancy? as on of the subjects of study or the Karnataka Accounts Entrance of Karnataka Government Technical Examination in Book Keeping of the Senior Grade or G.D.A. Examination of the Bombay University, are exempted from answering the paper in ?Book-Keeping? and ?Accountancy?.

15. ?Commercial Tax Examination, Part-II? Paper ? I

Marks - 100 Time - 3 Hours

1.       The Karnataka sales Tax Act, 1957, (Karnataka Act 25 of 1957) and Rules.

2.       The Central Sales Tax Act, 1956, (Central Act 74 of 1956) and Rules.

3.       The Indian Sale of Goods Act, 1930, (Central Act-III of 1930).

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Paper ? II

Marks - 100 Time - 3 Hours

1.       The Karnataka Agricultural Income Tax Act, 1957, (Karnataka Act 22 of 1957) and Rules.

2.       The Karnataka Tax on Professions, Trades and Calling and Employment Act, 1976 (Karnataka Act 35 of 1976) and Rules.

3.       The Karnataka Entertainments Tax Act, 1958, (Karnataka Act 30 of 1958) and Rules.

4.       The Karnataka Tax on Entry of Goods Into Local Areas for Consumption, Use of Sale Therein Act, 1979. (Karnataka Act 27 of 1979) and Rules.

5.       The Karnataka Tax on Luxuries (Hotels and Lodging Houses) (Karnataka Act 22 of 1979) Act, 1979 and Rules.

(The subjects for the Part II examination will be as above but the papers to be set will be such as to test the working knowledge of the Acts and Rules only with a View to Practical application).][71]

16. Translation Examination

Marks - 100 Time - 3 Hours

The question paper will consist of Passages for translation from Kannada to English [72][and from English to Hindi, Urdu, Marathi, Telugu or Tamil as the case may be] and vice versa and may include passages from the Governors? address to the legislature, Legislative Enactments, Reports of Commission and Committees.

 

17. Municipal and Local Boards Examination Paper-I

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1.       The Karnataka Municipalities Act, 1964.

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Marks - 150 Time - 3 Hours

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2.       [73][The Karnataka Panchayath Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder]

Common for all regions Municipal and Local Boards Examination

Paper-II

Marks - 100 Time - 3 Hours

1.       [The Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder]

2.       The Karnataka Municipalities (Accounts) Rules, 1965.

3.       The Karnataka Municipalities (Irrecoverable sums) (Procedure for write off) Rules, 1965.

4.       The Karnataka Municipalities (Taxation) Rules, 1965.

5.       The Karnataka Municipalities (Power of Expenditure) Rules, 1965.

6.       The Karnataka Municipalities (Limitation on the Powers of Contract) Rules, 1966.

7.       The Karnataka Municipalities (Submission of Returns, Statements and Reports) Rules, 1966.

8.       The Karnataka Municipalities (Preparation of Plans and Estimates and Execution of Municipal Works) Rules, 1966.

9.       The Karnataka Municipalities (Condition for Borrowing) Rules, 1966.

10.     The Karnataka Municipalities Octroi (Model) Bye-law 1965.

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18. [74][Co-operation Examination Paper ? I

Marks ? 150

Time - 3 Hours

1.       The Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959).

2.       The Karnataka Warehouses Act, 1961 (Karnataka Act 11 of 1962).

3.       [75][Omitted]

4.       The Karnataka Pawn Brokers Act, 1961 (Karnataka Act 13 of 1962).

5.       Karnataka Money Lenders Act, 1961 (Karnataka Act 12 of 1962.)]

Co-operation Examination

Paper ? II

Marks - 100 Time - 3 Hours

Book Keeping and Accountancy (Senior). Common for all regions.

Note.- Candidates who have passed B.Com. degree of I.Com. examination of any recognised University or its equivalent with ?Advanced Accountancy? as one of the subjects of the Study, the Karnataka Accounts Entrace for the Karnataka Government Technical Examination in Book-Keeping of the Senior Grade or the G.D.A. Examination of the Bombay University [76][or Diploma in Secretariat Practice examination conducted by the Board of Technical Education, Government of Karnataka.]

19. Marketing Examination Paper ? I

Marks - 150 Time - 3 Hours

(a)     The Karnataka Agricultural Produce Marketing (Regulation) Act and Rules.

(b)     Warehouse Act and Rules framed there under.

(c)     The Warehousing Corporation Act, 1952 (Central Act).

Marketing Examination Paper ? II

Marks - 100 Time - 3 Hours

(a)     [77](Omitted).

(b)     The Karnataka Weights and Measure (Enforcement) Acts and Rules.

 

20. [78][Prisons Examination

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Marks - 100 Time - 3 Hours

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1.       The Karnataka Prisons Act, 1963 (Karnataka Act 33 of 1963).

2.       The Karnataka Borstal School Act, 1963 (Karnataka Act 24 of 1964).

3.       The Karnataka Prisoners Act, 1963 (Karnataka Act 25 of 1964).

4.       The Identification of Prisoners Act, 1920 (Central Act 33 of 1920). ]

5.       [79][The Karnataka Prisons Manual, 1978.]

21. Excise Examination

Marks - 150 Time - 3 Hours

1.       The Karnataka Excise Act, 1965 (Karnataka Act No.21 of 1966) and Rules.

2.       [80][The Karnataka Prohibition Act, 1961 (Column 1,2 and 15)

3.       The Narcotic Drugs and Psychotropic substances Act, 1985 and the rules made thereunder.

4.       The Medicinal and Toilet Preparations (Excise Duties) Act, 1955 and rules made thereunder.]

 

22. [81][Motor Vehicle Examination]

Marks ? 100

Time - 3 Hours

1.       Motor Vehicles Act, 1939. Karnataka Motor Vehicles Rules, 1963.

2.       Karnataka Motor Vehicles Taxation Act,, 1957.

3.       Karnataka Motor Vehicles Taxation Rules, 1957.

4.       [82][Omitted]

23. Karnataka Police Manual Examination

Marks - 150 Time - 3 Hours

Chapter-

I.        Principels and Code of Conduct of the Karnataka State Police Force.

II.      Organisation and Personnel of the Department.

III.     Recruitment, Promotion, Pay, Probation, Training, Examination, Seniority, Punishment, Postings and Transfer of Superior Police Officers.

IV.     Recruitment, Promotion, pay, probation, Training, Examination, Seniority, Postings and Transfers of Subordinate Police Officers.

V.       Powers and duties of Superior Officers.

VI.     Powers and duties of Subordinate Police Officers.

VII.    Conduct and Discipline.

VIII.  Rewards.

IX.     Medals

X.       Punishments and Suspension of Police Officers.

XI.     Maintenance and submission of Confidential Reports on Officers.

 

XII.    Prosecution of Police Officers, Legal Assistance to Police Officers and the institution or defence of suits by the Government.

XIII.  Inspection.

XIV.   Correspondence.

XV.    Miscellaneous duties.

XVI.   Karnataka State Police Transport :-

(i)      The Karnataka State Police Services (Recruitment) Rules, 1967

(ii)     The Karnataka State Police (Disciplinary Proceedings) Rules, 1965.

(iii)    The Karnataka State Police (Disciplinary Proceedings) (Amendment) Rules, 1969.

(iv)    The Karnataka State Reserve Police (Service) Rules.

24. Stores Purchase Departmental Manual Examination

Marks - 100 Time - 3 Hours

Manual of 1969 Chapter

I.        Directorate of Stores Purchase, its organisation, Scope of functions.

II.      Powers of the Executive Committee and the Director of Stores Purchase to make purchases of Stores, executing and sign contracts and close outstanding cases.

III.     General Principles of entering into contracts.

IV.     Purchase of Stores Part I, Part II, and Part III.

V.       Sales Tax.

VI.     Advertisement of demands.

VII.    Watching of Delivery and Progress of Supplies.

VIII.  Payment of Stores.

 

IX.     Registration of Firms.

X.       Settlement of Claims by and against the Directorate

XI.     Inspection of Stores.

XII.    Maintenance of Statistics.

25. Indian Contract Act Examination

Marks - 100 Time - 2 Hours

Indian Contract Act 1872. Preliminary.

Chapter I, II, III, IV, V, VI, VIII, IX and X.

26. Departmental Examination in Mining Part-I

Marks - 100 Time - 3 Hours

(a)     Manual of Office Procedure issued by Government, O.M. Department.

(b)     Manual of Department of Mines and Geology issued by the Department.

(c)     General: Letter Drafting, Filing and Preserving of records. Departmental Examination in Mining

Part-II

Marks - 100 Time - 3 Hours

(a)     Mines and Minerals (Regulations and Development) Act, 1957.

(b)     Mineral Concession Rules, 1960.

(c)     Mineral Conservation and Development Rules, 1958.

(d)     Mineral Resources of Karnataka State (Departmental Publication records and bulletins)

(e)     Karnataka Minor Mineral Concession Rules, 1969

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27. Sericulture Examination Paper-I

?

Marks - 100 Time - 2 Hours

?

Silk Worm Rearing and Diseases of Silk Worms published by the Karnataka Silk Association, Bangalore (excluding Chapter I and II).

?

Sericulture Examination Paper-II

?

Marks - 100 Time - 2 Hours

?

Manual of the Department of Sericulture.

28. Labour Examination Paper-I

 

Marks - 100

?

Time - 2 Hours

1.       The Industrial Disputes Acts, 1947 (Central Act No. XIV of 1947) and the Mysore Rules thereunder.

2.       The Industrial Employment (Standing Order) Act, No.1946 (Central Act XX of 1946) and the Mysore Rules thereunder.

3.       The Indian Trade Unions Act, 1926 (Central Act No.XVI of 1926) and the Mysore Rules thereunder.

4.       Factories Act 1948 (Central Act No.LXIII of 1948).

5.       Minimum Wages Act, 1948 (Central Act XI of 1948) and the Mysore Rules thereunder.

6.       The Beedi and Cigar Workers (Conditions of Employment) Act, 1966 (Central Act 32 of 1966) and the Rules framed thereunder.

7.       [83][The Karnataka Industrial Establishments (National and Festival Holidays) Act, 1963 (Karnataka Act 24 of 1963).]

 

Labour Examination Paper-II

 

1.       Labour Problems:

 

Marks - 100 Time - 2 Hours

?

(i)      International Labour Organisation Conventions ratified by India ;

(ii)     Importance of Labour Statistics ;

(iii)    Consumers Price Index Numbers ;

(iv)    General Questions on Better Industrial Relations now tackled ;

(v)     What is better Industrial Health ;

(vi)    Working Knowledge of Labour Department Office Manual.

2.       The Workmen?s Compensation Act, 1923 (Central Act No.VIII of 1923) and the Mysore Rules thereunder.

3.       The Work Service Rules (Government Industrial Employments).

4.       The Maternity Benefit Act, 1961 (Central Act No. 53 of 1961). and the Mysore Rules thereunder.

5.       The Payment of Wages Act, 1936 (Central Act No.IV of 1936) and the Mysore Rules thereunder.

6.       The Mysore shops and Commercial Establishment Act, 1961 (Mysore Act of 1961) and rules thereunder.

7.       The Employees? Provident Funds Act 1952 (Central Act No XIX of 1952) and the scheme framed thereunder.

?

29. Employment Exchange Procedure Examination (Higher)

Marks - 100 Time - 3 Hours

1.       National Employment Service Manual as amended from time to time.

2.       Employment Exchange Minutes (E.E. Minutes).

3.       Employment Exchange Explanatory Notes.

4.       Employment Market Information Notes (EMI Notes).

5.       Any other Minutes or Notes or Instructions of general nature issued by the Directorate General, Employment and Training from time to time.

30. Employment Exchange Procedure Examination (Lower)

Marks - 100 Time - 3 Hours

1.       National Employment Service Manual as amended from time to time.

2.       Employment Exchange Minutes (E.E. Minutes).

3.       Employment Exchange Explanatory Notes.

4.       Employment Market Information Notes (EMI Notes).

5.       Any other Minutes or Notes or Instructions of general nature issued by the directorate General, Employment and Training from to time to time.

Note.- The question to be set for Lower standard should be of an easier description.

?31. Forest Departmental Examination Paper-I

Marks - 100 Time - 3 Hours

1.       Karnataka Forest Act 1963 and} Common Paper for Karnataka Forest Rules, 1969.} all regions

2.       Karnataka Forest Departmental Code Old Mysore

3.       Corresponding books & procedure Other Integrated in force in respective regions. parts of Bombay, Madras, Hyderabad and Coorg.

Note- The Forest Guards appointed after the commencement of the Karnataka Forest Department Services (Recruitment) (Second Amendment) Rules, 1977 and who had obtained not less than 40 percent of marks in Paper-I of Forest Departmental Examination shall nedeemed to have passed the same? (Effective from 16th December 1982) [84][Deemed to have been omitted during the period from 16th December 1982 to 16th August 1989]

 

Forest Departmental Examination Paper-II

Marks ? 100

Time - 3 Hours

Forest Accounts Code and Rules

1.       Karnataka Accounts Code Volume Old Mysore No.III Part.2

2.       Corresponding books & procedure Other integrated in force in respective regions. parts of Bombay, Madras, Hyderabad and Coorg.

[85][ Note.- Candidates who have passed the Forest Departmental Test conducted by the Chief Conservator of Forest in accordance with Government Order No.AFD 649 ENT 57, dated 23rd/ 25th February 1959 are exempted from passing Paper-II of Forest Examination.]

32. [86][Secretariat Manual Examination - Part I Paper-I

Marks - 100 Time - 2 Hours

Secretariat Manual and Connected standing orders 5 questions.

Part-II

Marks - 100 Time - 2 Hours

1.       The Karnataka Government Servants (Conduct) Rules, 1966.

2.       The Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957.

3.       Part XIV of the Indian Constitution Pertaining to the Services.

4.       Karnataka State Civil Services (General Recruitment) Rules, 1957.

5.       Karnataka Public Service Commission (Consultation) Regulations, 1976.

6.       Karnataka Public Service Commission (Functions) Rules, 1973 [ 5 questions)

Secretariat Manual examination -Part-II

Marks - 100 Time - 3 Hours

(i)      Precis writing and Drafting.

(ii)     Karnataka Government Rules of Business, 1964

33. Special Laws and Service Rules Examination Part-I

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(i)      Land Revenue Act and Rules, 1964.

Part-II

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Marks - 100 Time - 3 Hours

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Karnataka Municipalities Act and Rules. Part -III

Part-III

[87][The Karnataka Panchayat Raj Act, 1993 (Karnataka Act 14 of 1993) and rules framed thereunder]

Part-IV

The Karnataka Sales Tax Act and Rules.

Note.- Candidate may answer questions from any two parts.

34. Press and Allied Offices manual (Higher) Examination Paper-I

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Theory:

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Marks - 100 Time - 3 Hours

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Government Press Manual, the Stationery Depot. Manual and rules of procedure in the Book Depot.

 

Press and Allied Offices manual (Higher) Examination Paper-II

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Practical :

(a)     Precis Writing.

(b)     Noting.

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Marks - 100 Time - 3 Hours

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(c)     Drafting and performance of other Clerical duties which devolve on the officials of the 1st Division Clerks in the Department.

35. Press and Allied Offices Manual (Lower) Examination Paper-I

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Theory:

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Marks - 100 Time - 3 Hours

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The several routine duties of, forms and registers prescribed for use in the several Sections of the Department, and several rules which have to be observed by the Officials in the discharge of the routine of the II Division Clerks.

Press and Allied Offices Manual (Lower) Examination Paper-II

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Practical:

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Marks - 100 Time - 3 Hours

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Proper maintenance of registers and records for use in the several sections for the Department, Drafting of Simple Letters, invoicing and putting up notes on simple and straight forward Subjects.

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36. Public Works Departmental (Higher) Examination-Part-I

Marks - 100 Time - 3 Hours

Paper-I

Precis and Draft (consisting of Small series of correspondence for epitomising) and drafting letter to higher authorities etc.

Precis and draft Letter Writing Correction of sentences and use of idioms etc.

[88][Essay writing]

Public Works Departmental (Higher) Examination-Part-I Paper-II

Marks - 100 Time - 2 Hours

Office Procedure covering all chapters (as per Manual of office Procedure).

And Acts relating to the Public Works Department (1) Irrigation Act- The Karnataka irrigation Act 1959 (Edition) as amended from time to time (2) Betterment Levy Act and Water Rates-the Karnataka Irrigation (Levy of betterment contribution and water rate) Act, 1957 and Karnataka Irrigation (Levy of Betterment Contribution) Rules, 1961 (3) Land Acquisition Act.

 

Public Works Departmental (Higher) Examination-Part II

Paper-I

Marks - 100 Time - 3 Hours

Public Works Accounts Code, Practical test consisting of posting of cash book, preparation of bills of contractor or Firms, etc., Work abstracts, contractors ledger etc., transfer entries etc., (Karnataka Public Works Accounts Code Volume No.I and II).

Public Works Departmental (Higher) Examination-Part II

Part-II

Marks - 100 Time - 2 Hours

Public Works Departmental Code including Stores Portion, etc., consisting of rules for registration of contractors, rules for occupation of bungalows etc., recovery hire charges of Tools and Plant etc., powers and function of departmental Officer, rules relating to stock accounts receipts issued etc., duties of Store Keepers etc., (Karnataka Public Works Departmental Code and Stores) Manual including Stores Portions in Karnataka Public Works Departmental Account Code, common rules issued by Government from to time.

37. Public Works Departmental (Lower) Examination-Part-I

Paper-I

Marks - 100 Time - 2 Hours

Elementary knowledge of office procedure (as per Manual of Office procedure) .

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Public Works Departmental (Lower) Examination-Part-II Paper-II

Marks - 100 Time - 3 Hours

Public Works Accounts including Stores (Comprising of elementary knowledge of Public Works Accounts Code and Stores Manual and Departmental Code) including preparation of Bills, Works abstracts, cash book etc., (Simple examples) New Karnataka Public Works Accounts Code and other Common departmental Rules).

[89]Deleted

[90]Deleted

38. [91]Omitted

39. Ports Departmental Examination (Higher)

(ii)     Marks - 100 Time - 3 Hours

1.       The Karnataka Port Manual (Entire book when published).

2.       The Indian Ports Act 1908 with Rules framed thereunder.

3.       The Karnataka Ports (Landing and Shipping Fees) Act, 1961 and Rules framed thereunder.

4.       The Indian Light House Act 1927 (entire book).

5.       The Merchant Shipping Act 1958 with rules framed thereunder:

6.       All relative Government Order, Rules and Notifications issued in connection with the Merchantile Marine Administration.

7.       Instruction to officers in British Dominions, colonies and possessions (Merchant Shipping and Seamen) (entire book).

 

40. Ports Departmental Examination (Lower)

Marks - 100 Time - 2 Hours

1.       The Karnataka Port Manual entire book (when published).

2.       The Indian Ports Act 1908 with Rules framed thereunder.

3.       The Karnataka Ports (Landing and Shipping Fees Act, 1961 and the Rules made thereunder.

[92][41. Acts and Rules relating to Women and Child Development

Marks - 100 Time - 3 Hours

1.       The Juvenile Justice (Care and Protection of Children) Act, 2000

2.       The Karnataka Juvenile Justice (Care and Protection of Children) Rules, 2002

3.       The Probation of Offenders Acts, 1958

4.       The Probation of Offenders Rules, 1960

5.       The Prevention of Immoral Traffic Act, 1986

6.       The Prevention of Immoral Traffic Rules, 1989

7.       The Orphanages and other Charitable Homes (Supervision & Control) Act, 1960

8.       The Orphanages and other Charitable Homes (Supervision & Control) Rules, 2000

9.       The Karnataka Devadasis (Prohibition of Dedication) Act, 1982 and Rules 1988

10.     The Dowry Prohibition Act, 1961 with amendments of 1984 and 1986.

11.     The Dowry Prohibition (Karnataka) Rules, 1999.

12.     The Dowry Prohibition (Maintenance of Lists of Presents to the birde and bridegroom) Rules, 1985

13.     The Chil Marriage Restraint Act, 1929 and Amendment of 1978

14.     The Indecent Representation of Women (Prohibition) Act, 1986].

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42. [93][Youth Services Manual

 

 

 

Youth Services Manual.]

 

Marks - 100 Time - 3 Hours

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43. [94][Karnataka Public Service commission Manual Examination

Marks - 100 Time - 3 Hours

(a)     Karnataka Public Service Commission Manual.

(b)     Karnataka Civil Services (Conduct) Rules, 1966.

(c)     Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957.

(d)     Chapter XIV of the Indian constitution pertaining to the Services and Public Service Commission.

(e)     Karnataka Public Service Commission (Conditions of Service) Regulation, 1957.

(f)      Karnataka Public Service Commission (Consultation) Regulations, 1976.

 

(g)     Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959.

(h)     Karnataka Public Service Commission (Functions) Rules, 1973.

Note.- Officials who have passed Secretariat Manual Part-I Examination are exempted from passing Karnataka Public Service Commission Manual Examination.]

44. [95][Examination in Recruitment Rules

Marks - 100 Time - 3 Hours

(a)     Karnataka Civil Services (General Recruitment) Rules, 1977.

(b)     Karnataka Government Servants, (Seniority) Rules, 1957.

(c)     Karnataka Civil Services (Probation) Rules, 1977.

(d)     [96][Karnataka State Civil Services (Direct Recruitment by competitive examination) (General) Rules, 2001.]

(e)     Orders issued from time to time by Government regarding reservation of posts in favour of Scheduled Castes / Scheduled Tribes / Backward Castes.

(f)      [97][Karnataka State Civil Services (Recruitment to Ministerial Posts) Rules, 1978.

(f)      Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997.]

(g)     Karnataka Public Service Commission (Conduct of Service Examination) Rules, 1965.]

 

45. [98][Factories and Boilers Law Paper-I

Marks ? 100

Time - 2 Hours

(1)     The Factories Act, 1948 and Rules thereunder.

(2)     The Payment of Wages Act, 1936 and Rules thereunder.

(3)     The Maternity Benefit Act, 1961 and Rules thereunder.

Paper-II

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(1)     The Indian Boilers Act, 1923.

(2)     The Karnataka Boilers Rules.

(3)     The Indian Boiler Regulations, 1950

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Marks - 100 Time - 2 Hours

?

(4)     The Karnataka Boiler Attendants Examination Rules.

(5)     The Karnataka Boiler operation Engineer Examination Rules.

(6)     The Karantaka Economisers Rules.?]

[46. Department of Social Welfare and Backward Classes Manual and Classification Reservation for

Backward Classes Examination.

Part-I

Marks - 100 Time - 3 Hours

Department of Social Welfare and Backward Classes Manual Volume-I, II and III.

Part-II

Marks - 100 Time - 3 Hours

(a)     Compendium of Government Orders and Circular reservation for backward Classes in employment and brochure on reservation for Schedule Caste, Scheduled Tribes and other Backward Classes in Services and Posts ;

 

(b)     Classification of Backward Classes for purposes of reservation for education concession under Article 15(4) and of appointments and posts under Article 16(4) of the Constitution?.]

[99][Omitted]

[100][47. Karnataka Home Guards Manual]

Marks - 100 Time - 2 Hours

[101][48. Co-operative Audit Examination] Paper-I

Co-operative Laws and allied Subjects

Marks - 100 Time - 3 Hours

1.       Karnataka Co-operative Societies Act, 1959 Karnataka Act No.11 of 1959) and Karnataka Co-operative Socities Rules, 1960.

2.       Banking regulations Act, 1949 (Central Act X of 1949) as applicable to Co-operative Societies.

3.       Negotiable Instruments Act, 1081 (Central Act XXVI of 1881).

4.       Indian Contract Act, 1872 (Central Act IX of 1872).

Paper-II

Marks - 100 Time - 3 Hours

Book-Keeping and Accountancy-Double Entry Book-Keeping by J.R. Batliboi.

(Note.- Candidates who have passed B.Com. Examination B.B.M. or equivalent degree examination of any reconginsed University with Advance Accountancy as one of the subjects of study are exempted from answering the paper on Book-Keeping and Accountancy).

 

Paper-III

Marks - 100 Time - 3 Hours

1.       audit Instructions issued by the Director of Co-operative Audit.

2.       [102][Principle and Practice of Auditing-Chapters, I, II, III, IV, VI, IX, X and XIV of Principle of Practice of Audit (Sixteenth Edition) J.R. Batliboi, namely:-

(1)     Chapter .. I Audits and Auditing

(2)     Chapter .. II Vouching and Routine checking.

(3)     Chapter .. III Form Trial Balance to Balance Sheet

(4)     Chapter .. IV Internal Organisation and Control.

(5)     Chapter .. VI Verification of Assets and Liabilities in a company Balance Sheet.

(6)     Chapter .. IX Rights, duties and liabilities of Auditors

(7)     Chapter .. X Reserve, Sinking and other Funds

(8)     Chapter .. XIV the Audit of cost Accounts].

3.       Elements of Cost Accounts-Chapter on Cost Accounts from Advanced Accountancy by M.C. Shukla and Grehwal.

 

(Note.- A Government Servant who has passed the Co-operative Examination Prior to the introduction of the Co-operative Audit Examination is exempted from appearing for the Co-operative Audit Examination.)

 

 

[103][49. Food and Civil Supplies Examinations Paper-I

Marks - 150 Time - 3 Hours

1.       [The Essential Commodities Act, 1955 (Central Act 10 of 1955) and orders issued thereunder relating to Food and Civil Supplies matters.

2.       The Essential Commodities (Special Provisions) Act 1981 (Central Act 18 of 1981)

3.       The Rice Milling Industry (Regulation) Act, 1958 (Central Act 21 of 1958)

4.       The Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 (Central Act 7 of 1980)

Paper-II

Marks - 100 Time - 3 Hours

1.       The Prevention of Food Adulteration Act,1954 (Central Act 37 of 1954).

2.       The Karnataka Weights and measures (Enforcement) Act, 1958 (Karnataka Act 2 of 1959) and Rules.

3.       The Warehousing Corporation Act, 1962, (Central Act 58 of 1962).

4.       Public Distribution System.

5.       Consumer Protection Measures.]

 

[104][50. Electricity Laws Examination Paper-I

Marks ? 100

Time - 21/2 Hours

(1)     [105][The Electricity Act, 2003 (Central Act 36 of 2003) and the rules made thereunder]

(2)     Electricity Rules, 1956

(3)     [The Karnataka Electricity Reforms Act, 1999 and the rules framed thereunder]

(4)     [106]Karnataka Electricity Regulatory Commission (Electricity Supply and Distribution) code 2000-2001]

(5)     The Karnataka (Licensing of Electrical Contractors and grant of certificates and permits to Electrical Supervisors and Wiremen) rules, 1976.

Paper-II

Marks - 100 Time - 21/2 Hours

1.       The Karnataka Electricity (Taxation on Consumption) Act, 1959 (Karnataka Act 14 of 1959).

2.       The Karnataka Electricity (Taxation on Consumption) Rules, 1959.

3.       The Karnataka Lifts Act, 1974 (Karnataka Act 24 of 1974)

4.       The Karnataka Lifts rules, 1976.

5.       The Karnataka Cinemas (Regulations) Act, 1964.

6.       The Karnataka Exhibition of Films on Television Screen through Video Cassette Recorder (Regulation) Rules 1984.

7.       Chapter VIII of the Karnataka Cinemas (Regulation) Rules, 1971.

8.       Manual of Inspection of the Electrical Inspectorate.

 

[107]51. Electricity (Audit and Accounts) Laws (Higher) Examination

Part-I

Marks - 100 Time - 21/2 Hours

1.       [108][The Electricity Act, 2003 (Central Act 36 of 2003) and the rules made thereunder.

2.       The Karnataka Electricity (Taxation on Consumption) Act, 1959 (Karnataka Act 14 of 1959).

3.       The Karnataka Electricity (Taxation on Consumption) Rules, 1959.

4.       [Karnataka Electricity Regulatory Commission (Electricity Supply and Distribution) Code-2000-2001]

Part-II

Marks - 100 Time - 3 Hours

Precies writing and drafting

[109][ Part-III - Omitted]

[110][52. Electricity (Audit and Accounts) Laws (Lower) Examination

Marks - 50 Time - 2 Hours

1.       The Karnataka Electricity (Taxation on Consumption) Act, 1959 (Karnataka Act 14 of 1959)

2.       The Karnataka Electricity (Taxation on Consumption) Rules, 1959)

[111][53. Karnataka Administrative Tribunal Examination

Marks - 100 Time - 3 Hours

1.       Administrative Tribunals Act, 1985 (Central Act 13, of 1985).

2.       The Karnataka Administrative Tribunal (Procedure) Rules, 1986.

3.       The Karnataka Administrative Tribunal Rules of Practice, 1986]

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[112][54. The Karnataka Consumer Protection State Commission and District Forum Services Examination

Paper-I

Marks - 100 Time - 3 Hours

1.       the Consumer Protection Act, 1986 and the Central and the Karnataka State Rules made thereunder.

2.       The Indian Contract Act, 1872.

3.       The Sale of Goods Act, 1930.

 

Paper-II

Marks - 100 Time - 3 Hours

1.       The Prevention of Food Adulteration Act, 1954 and the rules made thereunder.

2.       The Standards of Weights and Measures Act, 1976 (Central Act 60 of 1976) and the rules framed thereunder:

3.       The Standards of Weights and Measures (Packaged Commodities) Rules, 1977;

4.       The Standards of Weights and Measures (Enforcement) Act 1985 and the rules made thereunder.?