In
exercise of the powers conferred by the proviso to Article 309 of the
Constitution of India the Governor, of Karnataka hereby makes the following
rules further to amend the Karnataka Government Servants' (Medical Attendance)
Rules, 1963, namely.-- (1) These rules may be
called the Karnataka Government Servants' (Medical Attendance) (Amendment)
Rules, 1984. (2) They shall come into
force on the date of their publication in the Official Gazette. In
clause (cc) of Rule 3 of the Karnataka Government Servants' (Medical
Attendance) Rules, 1963, for the words and the Karnataka Cancer Therapy and
Research Institute, Hubli", the words. "the Karnataka Cancer Therapy
and Research Institute, Hubli and the Kudremukh Hospital, Kudremukh,
Chikmagalur" shall be substituted:KARNATAKA
GOVERNMENT SERVANTS' (MEDICAL ATTENDANCE) (AMENDMENT) RULES, 1984
PREAMBLE