[1]In exercise of the powers conferred by Section 78 of the Electricity
(Supply) Act/19148 (Central Act 54, of 1948), the Government of Karnataka
hereby makes the following' rules further to amend the Karnataka State
Electricity (Supply) Rules, 1957, the draft of the said rules having been
previously published as required by sub-section (1) of Section 78 of the said
Act, in Notification No. PWD 108 SEG 69, dated the 10th July, 1970 as GSR 260
in Part IV, Section 2-C(i) of the Karnataka Gazette, dated the 23rd July, 1970. (1)
These rules
may be called the Karnataka State Electricity (Supply) (Amendment) Rules, 1970. (2)
They shall
be deemed to have come into force on the first day of April, 1968. In the Karnataka State Electricity (Supply) Rules, 1957 (hereinafter
referred to as the principal rules), in sub-rule (1) of Rule 4, for the
letters, figures and words "Rs. 2500 per month", the words, letters
and figures "Rs. 2600 per month" shall be substituted. In the principal rules, after Rule 6, the following rule shall be
inserted, namely.-- "6-A. Medical Attendance Benefit to Chairman.-- The Chairman shall be entitled to medical attendance and treatment in
accordance with the rules indicated in Annexure II". In Rule 21 of the principal rules for the word and letter,
"Annexure II", the word and letter "Annexure III" shall be
substituted. In Annexure I to the principal rules, after sub-paragraph (c), the
following sub-paragraph shall be inserted, namely.-- "(d) in the case of a person appointed as member after retirement
from service, leave earned during his term of office as Chairman may be allowed
to be availed of as terminal leave even though it may not have been formally
applied for and refused in the exigencies of service provided that the
application for availment of such leave shall have been submitted to the State
Government and sanctioned by it before the expiry of his term of office as
Chairman". In the principal rules, Annexure II shall be relettered as Annexure in
and before the Annexure as so relettered, the following Annexure shall be
inserted, namely,-- "ANNEXURE II Rules applicable to medical attendance and treatment to Chairman For
purposes of medical attendance and treatment, the provisions of the Karnataka
Government Servants (Medical Attendance) Rules, 1963 for the time being in
force shall, subject to the modifications indicated hereunder, apply to the
Chairman, Karnataka State Electricity Board in all respects and to the same
extent as they are applicable to a Class 1 Officers of the Government of
Karnataka holding the post of a Head of Department, namely.-- Modifications The Karnataka Governments Servants (Medical Attendance) Rules, 1963
shall in their application to the Chairman Karnataka State Electricity Board be
subject to the following modifications, namely.-- (1)
"authorised
medical attendance" means such registered medical practitioner other than
a Government servant, who may be chosen by the Chairman for purposes of medical
attendance and treatment to him; (2)
"controlling
Officer" for the purposes, of claims of reimbursement of expenditure
incurred in connection with medical attendance means such Officer who
countersigns the Travelling Allowance Bills of the Chairman; and (3)
references
to "Government" shall be construed as references to the Karnataka
State Electricity Board". [1] Published in the Karnataka Gazette, dated
31-12-1970, vide Notification No. PWD 43 EBS 70, dated 22/24-10-1970.KARNATAKA STATE
ELECTRICITY (SUPPLY) (AMENDMENT) RULES, 1970
PREAMBLE