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'
(Seniority) Rules, 1957, namely.-- (1) These rules may be called the Karnataka Government Servants (Seniority)
(Second Amendment) Rules, 1969. (2) They shall come into force on the date of their publication in the
Official Gazette. In the Karnataka Government
Servants' (Seniority) Rules, 1967, after Rule 6, the following rule shall be
and shall be deemed always to have been inserted, namely.-- "6-A. The transfer or appointment of an officer of the Defence
Services, an All India Service or a Civil Service of the Union or the Civil
Service of any other State to any equivalent class or grade of service in the
State Civil Services shall not be treated as first appointment to that class or
grade of service for purpose of seniority; and the seniority of an officer so
transferred or appointed shall be determined with reference to his first
appointment to the class or grade of service or services to which he belonged
prior to such transfer or appointment: Provided that, where such
transfer or appointment is made at the request of officer, he shall be placed
in the seniority list of the class or grade of service to which he is transferred
or appointed below the persons borne on that class or grade of service
immediately prior to the date of such transfer or appointment."KARNATAKA
GOVERNMENT SERVANTS (SENIORITY) (SECOND AMENDMENT) RULES, 1969
PREAMBLE