Karnataka State Civil Services (Recruitment Of Persons Awarded With Medals At Olympics, Paralympics, Asian Games, Para Asian Games And Commonwealth Games To Certain Posts) (Special) Rules, 2023

 

[21st March 2023]

Whereas the draft of the Karnataka State Civil Services (Recruitment of Persons Awarded with Medals at Olympics, Paralympics, Asian Games and Commonwealth Games to Certain Posts) (Special) Rules, 2023 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 204 SRR 2022, dated: 21.01.2023 in part IVA of the Karnataka Gazette Extraordinary No.33, dated: 21.01.2023 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. 21.01.2023

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 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 make the following rules, namely:-

Rule - 1. Title, commencement and application

(1)     These rules may be called the Karnataka State Civil Services (Recruitment of Persons Awarded with Medals at Olympics, Paralympics, Asian Games, Para Asian Games and Commonwealth Games to Certain Posts) (Special) Rules, 2023.

(2)     They shall come into force from the date of their final publication in the Official Gazette.

(3)     They shall apply for direct recruitment to the Group-A and Group-B services in the Civil Services of the State specified in column (2), relating to the cadre or posts as specified in column (3) of the Schedule thereof:

Provided that, these rules shall also be applicable to such medalist, possessing an educational qualification lower than a Bachelors Degree, for selection to any of the Group-C or Group-D posts in the Civil Services of the State in accordance with serial Number 4 of the table specified in sub-rule (2) of rule 3 thereof.

Rule - 2. Definitions

(1)     In these rules, unless the context otherwise requires,-

(a)      Asian Games means the games organized by the Olympic Council of Asia having its headquarters at Kuwait and recognized by the International Olympic Committee;

(b)      Commonwealth Games means the games organized quadrennially by the Commonwealth Games Federation, an international organization, having its Headquarters at London, England and United Kingdom;

(c)      Form means Form appended to these rules;

(d)      "Government means the Government of Karnataka;

(e)      Medallist means a citizen of India and a resident of Karnataka for a minimum period of ten years prior to representing Karnataka at National level and has won Gold or Silver or Bronze medal in the Olympic or Paralympic or Asian or Para Asian or Commonwealth Games, as the case may be;

Explanation: The term "medallist" includes medallists who have already won medals on or before the date of commencement of these rules and are eligible to be considered for recruitment under these rules.

(f)       Olympics means the Summer Olympic Games organized by the International Olympic Committee having its headquarters at Lausanne, Switzerland and does not include Winter Olympic Games or any other Olympic Games;

(g)      Para Asian Games means the games organized by the Asian Paralympic Committee having its headquarters at Dubai International Parlympic Committee;

(h)     Paralympics means the Paralympic Games organized by the International Paralympic Committee (IPC);

(i)       Schedule means, the Schedule appended to these rules; and

(j)       Selection Committee means the committee constituted under these rules for selection of medallist.

(2)     All other words and expressions used in these rules but not defined shall have the same meaning assigned to them in the Karnataka Civil Services (General Recruitment) Rules, 1977 or any other rules framed by the Government for governing recruitment and conditions of service of civil servants.

Rule - 3. Selection of medallist

(1)     Notwithstanding anything contained in 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 Group-A and Group-B Cadre or Posts in the Civil Services of the State specified in the Schedule and any of the Group-C and Group-D Cadre or Posts in the Civil Services of the State, the medallist who won the medals before and after the commencement of these rules shall be selected in accordance with the provisions of these rules.

(2)     Subject to their eligibility and suitability, the various categories of medallists mentioned in column (2) of the table below and possessing educational qualification specified therein shall be considered for selection to the corresponding posts specified in column (3) thereof:

 

TABLE

 

Rule - 4. Upper limit relating to number of posts to which selection may be made

(1)     The maximum number of posts to which selection may be made under these rules in each cadre specified in the schedule shall be as specified below,-

(a)      A total of five posts in Group-A from among the nine cadres specified against serial numbers (1) to (9) in column (3) of the Schedule;

(b)      Five posts in Group-B in each of the fifteen cadres specified against serial numbers (10) to (24) in column (3) of the Schedule; and

(c)      Any number of posts with no upper limit in each of the cadres in Group-C and Group-D in any of the civil services of the State.

(2)     For this purpose, the Member-Secretary of the Selection Committee shall maintain a register in the Form and apprise the Selection Committee of the details contained therein with specific reference to the number of posts to which selection has already been made on previous occasions and the remaining number of posts available for selection in accordance with the limits specified in these rule.

Rule - 5. Selection Committee

(1)     There shall be a Selection Committee for selection of medallist considered as candidates for selection under these rules, comprising of the members specified in the table below, namely:-

 

TABLE

 

(2)     The Member-Secretary of the Selection Committee, in the case of Olympics or Asian Games or Commonwealth Games, as the case may be, shall contact the "Indian Olympics Association, Olympic Bhavan, B-29, Qutub Institutional Area, New Delhi 110016" and in the case of Paralypmic Games or Para Asian Games shall contact Paralypmic Committee of India and obtain the list of medallists in the concluded games and take action to convene meetings of the Selection Committee.

(3)     For the purpose of selection under these rules, the Selection Committee shall obtain bio-data of the medallist and such details or documents as it may deem necessary for determining their eligibility and suitability for selection.

(4)     The Selection Committee shall decide on the allocation of a candidate to a post in a service and/or department based on the availability of vacancies and suitability of the candidate. The decision of the Selection Committee in this regard shall be final.

Rule - 6. Power to amend the table

The Government may, by orders issued in this behalf, amend the table contained in sub-rule (1) of rule 5 for the purpose of including therein or excluding there from members of the Selection Committee.

Rule - 7. Reservation

Orders made by the Government with regard to reservation in direct recruitment under clause (4) of Article 16 of the Constitution of India shall not be applicable for the purpose of recruitment under these rules in accordance with clause (h) of section 3 of the Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointments, etc.,) Act, 1990 (Karnataka Act 7 of 1991).

Rule - 8. Availability of vacancies

Recruitment under these rules shall be subject to availability of vacancies in the direct recruitment quota specified in the rules of recruitment specially made in respect of the posts referred in column (3) of the table in sub-rule (2) of rule 3.

Rule - 9. Relaxation of upper age limits

For the purpose of recruitment under these rules, the upper age limit specified for recruitment to the posts referred in column (3) of the table in sub-rule (2) of rule 3 shall be relaxed by ten years.

Rule - 10. Continuity of Civil Service

A medallist, who is in Government service on the date of his appointment under these rules, shall be accorded the benefit of continuity of service, if any, available under the relevant rules.

Rule - 11. Offer letter and selection of medallist

(1)     The Selection Committee shall offer the medallist the post to which he is selected through a letter of offer.

(2)     If the medallist accepts the offer, the Selection Committee shall record the selection of the medallist through an Official Memorandum furnishing all the necessary particulars of the selected medallist and forward the same to the appointing authority concerned.

Rule - 12. Appointment of the selected medallist

The appointing authority concerned shall, as soon as it receives the Official Memorandum of selection of the medallist, appoint him by a notification after satisfying itself about the suitability of the candidate in accordance with the provisions of the Karnataka Civil Services (General Recruitment) Rules, 1977. The notification shall be despatched to the selected medallist by registered post or speed post. The period within which he shall report to duty shall also be indicated in the notification.

Rule - 13. Application of other rules

The Karnataka Civil Services (General Recruitment) Rules, 1977, the Karnataka Civil Services (Probation) Rules, 1977 and all other rules governing recruitment and the conditions of service of civil servants, issued or deemed to have been issued under the Karnataka State Civil Services Act, 1978 ( Karnataka Act 14 of 1990) from time to time, in so far as they are not inconsistent with the provisions of these rules, shall apply mutatis mutandis.

 

SCHEDULE

(See rule 3)

 

(Veerabhadra)

Under Secretary to Government,

Department of personnel & Administrative Reforms

(Service Rules-1)

 

FORM

(see sub-rule (2) of rule 4)

REGISTER INDICATING THE CADRES AND MAXIMUM NUMBER OF POSTS TO WHICH SELECTION CAN BE MADE AS PER THE SCHEDULE, DETAILS OF MEDALLISTS SELECTED, POSTS TO WHICH THEY WERE SELECTED, ORDERS OF APPOINTMENT ISSSUED, REMAINING NUMBER OF POSTS AVAILABLE TO MAKE SELECTION ETC.

(Veerabhadra)

Under Secretary to Government,

Department of personnel & Administrative Reforms

(Service Rules-1)