[20th January 2024] Whereas
the draft of the Karnataka Commercial Taxes Department (Recruitment) Rules,
1990, which the Government of Karnataka proposes to make in exercise of the
powers conferred by sub-section (1) of section 3 read with section 8 of
Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990) was
published as required by clause (a) of sub-section (2) of section 3 of said Act
in Notification No. FD 160 CSE 2021, Bengaluru, dated: 07-07-2023 in part IVA
of the Karnataka Gazette Dated: 18-08-2023 inviting objections and suggestions
from all persons likely to be affected thereby within fifteen days from the
date of the publication in the Official Gazette. And
whereas the said Gazette was made available to public on 18-08-2023. And
whereas the objections so received are addressed suitably. 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:- (1)
These rules may
be called the Karnataka Commercial Taxes Department (Recruitment) (Amendment)
Rules, 2023. (2)
They shall come
into force from the date of their final publication in the Official Gazette. In the
Karnataka Commercial Taxes Department (Recruitment) Rules, 1990, in the
schedule for the posts of Commercial Tax Inspector at serial number 11 and
First Division Assistant at serial number 15 entries relating thereunder the
following shall be substituted/omitted, namely:- 11 Commercial
Tax Inspector Forty
percent by direct recruitment and Sixty percent by promotion from the cadre
of First Division Assistant and Stenographer in the ratio 4:1, every fifth
vacancy being filled by promotion of a Stenographer. Provided
that, if no suitable Stenographer is available for promotion then, by
promotion from the cadre of First Division Assistant and if no First Division
Assistant is available for promotion, then by promotion from the cadre of
Stenographers. Note: When
the post is not filled by promotion from a suitable cadre candidate as
specified above then such unfilled vacancy from either of the feeder cadres
cannot be considered as Backlog. For Direct
Recruitment: 1. Must be
a holder of a degree of an University established by Law in India with
Economics or Mathematics as one of the subject, or in Commerce, or must have
passed an equivalent examination. 2.
Probation: There must be two years of probationary period. The candidate must
pass the Kannada Language examination and the following departmental
examinations during the period of probation: i.
Commercial Tax Examination Part-1 ii.
Accounts Higher iii.
General Law Part-1 For
Promotion: Must have put in a service of not less than five years in the
cadre of First Division Assistants or Stenographers as the case maybe: Provided
that, if persons who have put in a service of not less than five years are
not available then persons who have put in a service of not less than three
years may be considered for promotion. 15. First
Division Assistant Further, in
the entries relating to First Division Assistant at serial number 15
"Method of Recruitment " the proviso (last para) in column 3 shall
be omitted. Karnataka
Commercial Taxes Department (Recruitment) (Amendment) Rules, 2023