In exercise of the powers conferred under sub-section (3) of Section 3
of the Karnataka Civil Services Act. The Government of Karnataka hereby makes
the following rules further to amend the Karnataka State Employees' Group
Insurance Scheme Rules, 1981, namely.-- (1)
These rules
may be called the Karnataka State Employees' Group Insurance Scheme (Amendment)
Rules, 1993. (2)
They shall
come into force with effect from 1st January, 1993. In the
Karnataka State Employees' Group Insurance Scheme Rules, 1981, in sub-rule 8.2
of Rule 8, the following shall be inserted as clause (c) namely.-- "8.2(c).-- The benefit
admissible from the Savings Fund with effect from 1st January, 1993, shall be
as given in Table 13. This table shall be applicable to an employee who becomes
a member of the scheme on or after the 1st January, 1993. The benefit
admissible from the Saving Fund with effect from 1st January, 1993 in respect
of an employee who was a member of the scheme before that date and who retires
on attaining the age of superannuation or otherwise ceases to be a member after
the date shall be as given in Tables 14 to 24. The benefits as shown in these
tables shall be in force until further orders".KARNATAKA
STATE EMPLOYEES' GROUP INSURANCE SCHEME (AMENDMENT) RULES, 19931
PREAMBLE