[19th
May 2022] Whereas the draft of the
Karnataka State Administrative Services (Recruitment) (Amendment) Rules, 2022
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. DPAR 90 SKM 2022, dated: 13.04.2022 in part
IVA of the Karnataka Gazette Extraordinary No., dated: 13.04.2022 inviting objections
and suggestions from all persons likely to be effected thereby within fifteen
days from the date of its publication in the official Gazette. And whereas the said Gazette
was made available to public on. 13.04.2022 And whereas the objections
and suggestions received in this behalf have been considered by the Government. Now, therefore, in exercise
of the powers conferred by subsection (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 make the following rules, namely:- (1)
These rules may be called the Karnataka State
Administrative Services (Recruitment) (Amendment) Rules, 2022. (2)
They shall come into force from the date of their
publication in the Official Gazette. (1)
in the category of post of "KAS (super
time scale)?, at serial number (a2), in column (4), the following shall be
inserted at the end, namely,- "Provided that, as one
time measure for the process of promotion from the date of commencement of the
Karnataka State Administrative Services (Recruitment) (Amendment) Rules, 2022,
must have put in a total service of not less than eleven years in the cadre of
KAS (Junior Scale, Senior Scale and Selection Grade) of which not less than one
year shall be in the cadre of KAS (Selection Grade). Note:- On completion of the
onetime process of promotion to the post specified in column (2) the provisions
of the Karnataka State Administrative Services (Recruitment) (Amendment) Rules,
2022 shall cease to operate." (2)
in the category of post of "KAS
(selection grade)?, at serial number (a3), in column (4), the following shall
be inserted at the end, namely,- "Provided that, as one
time measure for the process of promotion from the date of commencement of the
Karnataka State Administrative Services (Recruitment) (Amendment) Rules, 2022,
must have put in a total service of not less than eight years in the cadre of
KAS (Junior Scale and Senior Scale) of which not less than two years shall be
in the cadre of KAS (Senior Scale)". Note:- On completion of the
onetime process of promotion to the post specified in column (2) the provisions
of the Karnataka State Administrative Services (Recruitment) (Amendment) Rules,
2022 shall cease to operate."Karnataka
State Administrative Services (Recruitment) (Amendment) Rules, 2022
In the Karnataka State Administrative Services (Recruitment) Rules, 1957, in
the Schedule,-