Whereas, the Karnataka General Service (Development Branch and
Local Government Branch) Recruitment of Panchayat Development Officers
(Special) (Recruitment) Rules, 2009, 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. RDP 115 GPK
2008, dated 12-6-2009, in Part IV-A of the Karnataka Gazette, Extraordinary,
dated 12-6-2009, inviting objections and suggestions from all persons likely to
be affected thereby within fifteen days from the date of publication of the
said draft in the Official Gazette. Whereas, the said Gazette was made available to the public on 12th
June, 2009. And whereas, the suggestions and objections received in respect of
the said draft 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.-- (1) These
rules may be called the Karnataka General Service (Development Branch and Local
Government Branch) Recruitment of Panchayat Development Officers (Special)
(Recruitment) Rules, 2009. (2) These
rules shall come into force on the date of their publication in the Official
Gazette. (3) Notwithstanding
anything contained in the Karnataka Civil Services (General Recruitment) Rules,
1977 or the Karnataka Civil Services (Direct Recruitment by Competitive
Examinations and Selection) (General) Rules, 2006, these rules shall apply for
Direct Recruitment of 3750 (Three Thousand Seven Hundred and Fifty) posts of
Panchayat Development Officers created in Government Order No. RDP 569 GPA
2006, dated 31-3-2008. (1) In these
rules, unless the context otherwise requires.-- (a) "Appointing
Authority" means the Chief Executive Officer of Zilla Panchayat of the
respective District; (b) "Selection
Authority" means the authority notified by Government as such from time to
time. (2) Words and
expressions used but not defined in these rules shall have the same meaning
assigned to it in the Karnataka Civil Services (General Recruitment) Rules,
1977 or the Karnataka Civil Services (Recruitment to the Ministerial Posts)
Rules, 1978 or the Karnataka Civil Services (Direct Recruitment by Competitive
Examinations and Selection) (General) Rules, 2006. (1) The
recruitment of the Panchayat Development Officers under these rules shall be
conducted in accordance with the provisions of the Karnataka Civil Services
(Recruitment to the Ministerial posts) Rules, 1978. (2) The
minimum qualification for this post is a Degree of a recognised University or
equivalent qualification. The age limit shall be as specified in Rule 6 of the Karnataka
Civil Services (General Recruitment) Rules, 1977. The provisions of the Karnataka Civil Services (Recruitment to the
Ministerial Posts) Rules, 1978 are applicable to the recruitment under these
rules with the following modifications, namely.-- (1) "Appointing
Authority" means the Appointing Authority as defined in clause (a) of
sub-rule (1) of Rule 2. (2) Sub-rule (2)
of Rules 7 and 13 of the Karnataka Civil Services (Recruitment to the
Ministerial Posts) Rules, 1978 shall not be applicable to these rules. (3) A
competitive examination shall be held in accordance with the provisions
contained in the Karnataka Civil Services (Recruitment to the Ministerial
Posts) Rules, 1978 consisting of a question paper with the following
subjects.-- (I) Computer
Literacy (qualifying examination only). (II) General
Kannada. (III) General
Knowledge. (IV) Rural
Development and Panchayat Raj. (V) General
English. (4) A person
applying for admission to a competitive examination must indicate any one of
the districts of his/her choice for appointment and the selection shall be
restricted to that district only. All other provisions of Karnataka Civil
Services (Recruitment to the Ministerial Posts) Rules, 1978 shall apply mutatis
mutandis. (5) Wherever
the word "Commission" appears in the Karnataka Civil Services
(Recruitment to the Ministerial Posts) Rules, 1978 shall be read as
"Selection Authority". Notwithstanding anything contained in the Karnataka Civil Services
(General Recruitment) Rules, 1977 or the rules of recruitment specially made or
deemed to have been made under the Karnataka State Civil Services Act, 1978 (Karnataka
Act 14 of 1990), in respect of any service or post, the selection process for
direct recruitment to the posts of Panchayat Development Officers shall include
a qualifying test in Computer Literacy, the cut-off marks which may be as
specified by Selection Authority. The Appointing Authorities receiving list of candidates suitable
for appointment to the posts of Panchayat Development Officers from the
Selection Authority shall appoint the candidates to these posts in the order in
which their names are arranged in the list sent by the Selection Authority. If
the candidates in the list is exhausted, then the Selection Authority shall
prepare an additional list for such number of vacancies as intimated by the
Appointing Authority. The list of candidates prepared by the Selection Authority and
received by the Appointing Authority, under Rule 7 shall be valid till all the
candidates included in such lists are appointed. The Karnataka Civil Services Rules, Karnataka Civil Services
(Probation) Rules, 1977 and such other rules for the time being in force
regulating the conditions of service made or deemed to have been made under the
Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990) insofar as'
they are not inconsistent with the provisions of these rules shall be
applicable to the persons appointed under these rules.KARNATAKA
GENERAL SERVICE (DEVELOPMENT BRANCH AND LOCAL GOVERNMENT BRANCH) RECRUITMENT OF
PANCHAYAT DEVELOPMENT OFFICERS (SPECIAL) (RECRUITMENT) RULES, 2009
PREAMBLE