PREAMBLE
In exercise of the powers conferred by Section 31 read with sub-sections
(4) and (5) of Section 9 of the Karnataka Khadi and Village Industries Act,
1956 (Karnataka Act No. 7 of 1957), the Government of Karnataka, hereby makes
the following rules, namely.--
Rule - 1. Title, commencement and application.--
(1)
These rules
may be called the Karnataka State Khadi and Village Industries Board (Cadre,
Recruitment and Conditions of Services) Rules, 2014.
(2)
These rules
shall come into force with effect from the date of their publication in the
Official Gazette.
(3)
These rules
shall apply to all the posts in the Karnataka State Khadi and Village
Industries Board specified in Schedule I.
Rule - 2. Definitions.--
In these rules, unless the context otherwise requires.--
(a)
"Act"
means the Karnataka State Khadi and Village Industries Act, 1956 (Karnataka Act
7 of 1957);
(b)
"Application
Form" means the form specified by the Competent Authority for applying for
appointment to posts to be filled by direct recruitment;
(c)
"Appointing
Authority" means the Authority Specified in Schedule IV:
Provided that, in respect of the Chief Executive Officer and Accounts
Officer and other Group 'A' Officers Appointing Authority shall be the
Government;
(d)
"Board"
means the Karnataka State Khadi and Village Industries Board established under
the Act;
(e)
"Backward
Classes" means the classes of persons classified as Backward by the State
Government from time to time;
(f)
"Competent
Authority" means the Board or any authority authorised by the Board by a
resolution as such;
(g)
"Direct
Recruitment" in relation to any service or post means appointment
otherwise than by promotion or transfer from any post in the service of the
Board or by deputation from the State Government/Central Government and other
organisations or appointed by contract;
(h)
"Equivalent
qualification or equivalent examination'" means a qualification or
examination declared by the Competent Authority to be equivalent to a
qualification or examination prescribed in respect of any post specified in Schedule
II;
(i)
"Ex-Servicemen"
shall have the same meaning as defined in the Karnataka State Civil Services
(General Recruitment) Rules, 1977;
(j)
"Employee"
means any person employed by the Board in accordance with these rules and
includes those employees whether temporary or permanent who are in the
employment of the Board on the date of coming into force of these rules;
(k)
"Government"
means the Government of Karnataka;
(l)
"Permanent
Post" means a post created in the Board on a timescale of pay, without any
limit of time;
(m)
"Promotion"
means appointment of an employee to a higher grade or post or to a higher
category or scale of pay subject to such conditions as may be prescribed;
(n)
"Persons
with Disability" shall have the same meaning as defined in the Persons with
Disabilities (Equal Opportunities, Protection of Rights and Full Participation)
Act, 1995 (Central Act 1 of 1996);
(o)
"Schedule"
means schedule appended to these rules;
(p)
"Selection"
means selection of a person for appointment to a post by the selection authority;
(q)
"Scheduled
Castes and Scheduled Tribes" shall have the same meaning as are assigned
and notified by the Government of India from time to time;
(r)
"Selection
Authority" means the authority competent to make selection of candidate
for recruitment specified under these rules;
(s)
"Service"
means services in the Board and any other service which is entitled to be
reckoned as service in the Board;
(t)
"Temporary
Post" means post created temporarily in a timescale of pay.
Rule - 3. Classification of posts, disciplinary proceedings and appeal.--
The provisions of the Karnataka Civil Services (Classification, Control
and Appeal) Rules, 1957 and as amended from time to time shall mutatis mutandis
applicable, in respect of employees of the Board subject to such modification
specified in Schedule IV regarding the Disciplinary Authority, Appointing
Authority, Appellate Authority to impose penalties.
Rule - 4. Cadre Strength.--
The strength of each Cadre (temporary and permanent) with scales of pay
shall be as specified in Schedule I.
Rule - 5. Method of recruitment.--
(1)
The method
of recruitment/appointment and the minimum qualification shall be as specified
in Schedule II.
(2)
Appointment
to a post in the Board shall be made by any one of the following methods, namely.
--
(a)
by direct
recruitment;
(b)
by
promotion;
(c)
by transfer
of a person already in service of the Board from an equivalent cadre or class
of post subject to such conditions specified in these rules;
(d)
by
deputation from the Central or State Government or Khadi and Village Industries
Commission or any other Government organisation only for deputation post; or
Rule - 6. Selection of candidates for Direct Recruitment.--
The method of selection of candidates for direct recruitment shall be
done by the Selection Authority on the basis of merit subject to reservation
policy of the State Government. There shall be written examination and
interview in respect of Group 'B' and 'C posts and on the basis of marks
secured in qualifying examination and interview in respect of Group 'D' posts
as under:
(i) ???There
shall be a written test for 150 marks of objective type for Group 'B' and Group
'C' posts. The written test shall be conducted as follows.--
|
Paper 1
|
General
Knowledge
|
-
|
100 marks
|
|
Paper 2
|
Khadi and
Village Industries Development
|
-
|
50
marks
|
(ii) ???The
interview shall be conducted for a maximum of 10 marks for Group 'B' and 'C
posts;
(iii) ??Where
there is interview for selection for a particular post, marks for such
interview shall be not more than 12.5% of the total marks secured and these
marks shall be added to the percentage of marks secured in the prescribed
qualifying examination and merit be determined;
(iv) ??In
respect of eligibility for appointment, disqualification for appointment,
procedure for recruitment and procedure for selection, the provisions of the
Karnataka Civil Services (Direct Recruitment by Competitive Examinations and
Selection) (General) Rules, 2006 and as amended from time to time shall mutatis
mutandis applicable for selection of candidates for appointment to the post of
Direct Recruitment;
(v) ??The
selection of candidates for appointment to the post of Group 'B" by direct
recruitment, shall be made by a committee constituted by the board and
consisting of the members as specified in sub-rule (1) of Rule 7; and
(vi) ?The
selection of candidates for appointment to the post of Groups 'C' and 'D' by
direct recruitment, shall be made by a committee constituted by the board and
consisting of the members as specified in sub-rule (2) of Rule 7.
Rule - 7. Selection Committee for direct recruitment.--
(1)
The
Selection Committee for selection of candidates for appointment to the posts in
Group 'B' cadre by Direct Recruitment shall consist of the following members,
namely.--
|
(a)
|
The
Secretary to the Government, Commerce and Industries Department
|
Chairman
|
|
(b)
|
A
representative of the Commissioner of Industries and Commerce, not below the
rank of Deputy Secretary to Government
|
Member
|
|
(c)
|
A
representative of the Commissioner of Social Welfare Department not below the
rank of Deputy Director
|
Member
|
|
(d)
|
A
representative of the Commissioner of Backward Classes Welfare Department
|
Member
|
|
(e)
|
A
representative of the Women and Child Welfare Department
|
Member
|
|
(f)
|
The State
Director, Khadi and Village Industries Commission
|
Member
|
|
(g)
|
The
Financial Advisor and Chief Accounts Officer of the Board
|
Member
|
|
(h)
|
The Chief
Executive Officer of the Board shall be the
|
Member-Secretary
|
(2)
The
Selection Committee for selection of candidates for appointment to the posts in
Group 'C' and Group 'D' cadres by Direct Recruitment shall consist of the
following members, namely.--
|
(a)
|
The Chief
Executive Officer of the Board
|
Chairman
|
|
(b)
|
A representative
of the Commissioner for Industries and Commerce
|
Member
|
|
(c)
|
A
representative of the Commissioner of Social Welfare Department
|
Member
|
|
(d)
|
A
representative of the Commissioner of Backward Classes Welfare Department
|
Member
|
|
(e)
|
A representative
of the Women and Child Welfare Department
|
Member
|
|
(f)
|
Officer
not below the rank of Joint Director in the Department of Industries and
Commerce
|
Member
|
|
(g)
|
The State
Director, Khadi and Village Industries Commission
|
Member
|
|
(h)
|
The
Financial Advisor and Chief Accounts Officer of the Board
|
Member
|
|
(i)
|
The Deputy
Chief Executive Officer (Administration) of the Board shall be the
|
Member-Convener
|
Rule - 8. Promotion.--
(1)
The Board
shall constitute a Committee known as "Departmental Promotion Committee"
for selection of persons to fill up the posts by promotion of all categories
consisting of the following. --
|
(a)
|
The Chief
Executive Officer of the Board
|
Chairman
|
|
(b)
|
The
Financial Advisor and Chief Accounts Officer of the Board
|
Member
|
|
(c)
|
The
Accounts Officer of the Board
|
Member
|
|
(d)
|
The Senior
Development Officer of the Board
|
Member
|
|
(e)
|
The Deputy
Chief Executive Officer of the Board to be the
|
Member-Convener.
|
(2)
The
promotion shall be based on the recommendation of Departmental Promotion Committee.
(3)
If it is a
post to be filled up by promotion by selection, the appointment shall be by
selection of person, on the basis of merit-cum-seniority and suitability in all
respects to discharge the duties of the post, from among persons eligible for
promotion.
(4)
If it is
post other than that referred to in sub-rule (3) of this rule, the appointment
shall be by selection of a person on the basis of seniority-cum-merit subject
to fitness of the candidates to discharge the duties of the post from among persons
eligible for promotion.
Rule - 9. Non-participation in Selection Committee or Departmental Promotion Committees.--
If a member of the Selection Committee or the Departmental Promotion
Committee is related to or otherwise interested in a person offering himself as
candidate for selection to any post, the member shall disclose his interest or
relationship as the case may be, in advance in writing to the Chairman of the
Selection Committee and such member shall not participate in the committee proceedings
relating to selection or otherwise of such candidate.
Rule - 10. Departmental Examination.--
The Departmental examinations that are required to be passed by
employees in respect of each of the cadres shall be as specified in Schedule
III.
Rule - 11. Probation.--
The Karnataka Civil Services (Probation) Rules, 1977 shall mutatis
mutandis apply to persons appointed by Direct Recruitment to the posts in the
Board.
Rule - 12. Reservation of appointment for posts earmarked for direct recruitment and reservation for persons belonging to Scheduled Castes, Scheduled Tribes and Backward Classes for promotional vacancies.--
(1)
The
reservation of the posts means reservation of posts for direct recruitment for
the persons belonging to the Scheduled Castes or Scheduled Tribes or Backward
Classes shall be as per State Government Orders and amendments issued by
Government in this regard from time to time.
(2)
The
reservation for persons belonging to Scheduled Castes or Scheduled Tribes under
Article 16(4) of the Constitution in promotional vacancies shall be as per the
Government Orders issued by the State Government from time to time.
Rule - 13. Deputation.--
It shall be open to the Board to take the services of suitable State or
Central Government employee, employees of a State Government Undertaking, on
deputation basis, subject to the terms and conditions to be agreed upon with
the concerned Department or Undertaking. The employees of the Board may also be
deputed to other Government Department or Government Undertaking of both State
and Central Governments on request from the concerned Department. The decision
of deputing the employees of the Board may be taken by the Chief Executive Officer
with the approval of the Board. The deputation of the employee shall be on his
own request and the deputation to other Departments be restricted to two times
in the whole of service. Each period of deputation shall be for a maximum of
three years. The salary shall be paid by the borrowing Department undertaking.
Rule - 14. Seniority.--
The Karnataka Government Servants (Seniority) Rules, 1957, shall apply
mutatis mutandis in respect of employees of the Board.
Rule - 15. Reserve powers.--
Notwithstanding anything contained in these rules, the Board shall have
powers to provide suitable/equivalent or job to any employee incapacitated
during the discharge of his duties while performing the duties of the Board in
a particular category of post held by him.
Rule - 16. Repeal and savings.--
(1)
The
Karnataka State Khadi and Village Industries Board (Recruitment) Rules, 1962,
are hereby repealed:
Provided that, the said repeal shall not affect the previous operation
of the said rules or anything duly done or suffered thereunder or affect any
right, liability or obligations acquired accord or incurred under the said
rules.
(2)
Any
reference to any rule or orders under the rules repealed by sub-rule (1) shall
be constructed as a reference to these rules.
(3)
All proceedings
commenced under the rules repealed by sub-rule (1) and pending on the date of
commencement of these rules shall be continued and disposed off in accordance
with the provisions of these rules.
SCHEDULE I
[See Rule 4]
Cadre Strength
|
Sl.
|
Category
of Posts
|
Scale of
Pay
|
Number of
posts
|
|
|
|
|
Temporary
|
Permanent
|
Total
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
1.
|
Chief
Executive Officer (Senior KAS Officer/Additional Director, Industries and
Commerce Department)
|
Equivalent
scale
|
0
|
1
|
1
|
|
2.
|
Financial
Advisor and Chief Accounts Officer of the rank of Joint Controller (SAD
Department)
|
Equivalent
scale
|
0
|
1
|
1
|
|
3.
|
Accounts
Officer (SAD Department)/posting a suitable Senior Development Officer of the
Board)
|
Equivalent
scale
|
0
|
1
|
1
|
|
4.
|
Deputy
Chief Executive Officer (Admn. and Recovery) (Junior scale KAS Officer/Joint
Director, Industries and Commerce Department)
|
Equivalent
scale
|
0
|
1
|
1
|
|
5.
|
Deputy
Chief Executive Officer (Development), Group 'A' (By Promotion from Senior
Development Officer, KVIB)
|
Rs.
30400-51300
|
0
|
1
|
1
|
|
6.
|
Development
Officer (Group 'a')
|
Rs.
28100-50100
|
0
|
12
|
12
|
|
7.
|
Special
Thasildars (Recovery) (Deputation from Revenue Department)
|
Equivalent
scale
|
0
|
4
|
4
|
|
8.
|
District
Officers, Group 'B'
|
Rs.
24000-45300
|
0
|
30
|
30
|
|
9.
|
Superintendent/Recovery
Officer
|
Rs. 20000-36300
|
0
|
50
|
50
|
|
10.
|
Audit
Superintendent (Deputation from State Accounts Department)
|
Equivalent
scale
|
0
|
2
|
2
|
|
11.
|
First
Division Assistant
|
Rs.
14550-26700
|
0
|
56
|
56
|
|
12.
|
Technical
Supervisor
|
Rs.
14550-26700
|
0
|
35
|
35
|
|
13.
|
Stenographers
|
Rs.
14550-26700
|
0
|
4
|
4
|
|
14.
|
Clerk-cum-Computer
Operator/Second Division Assistant
|
Rs.
11600-21000
|
0
|
54
|
54
|
|
15.
|
Technical
Assistant
|
Rs.
11600-21000
|
0
|
32
|
32
|
|
16.
|
Technical
Assistant (Beekeeping)
|
Rs.
11600-21000
|
0
|
1
|
1
|
|
17.
|
Receptionist/Telephone
Operator
|
Rs.
11600-21000
|
0
|
1
|
1
|
|
18.
|
Drivers
|
Rs.
11600-21000
|
0
|
16
|
16
|
|
19.
|
Attenders
|
Rs.
11600-21000
|
0
|
16
|
16
|
|
20.
|
Peons/Watchman/Sweepers
|
Rs.
9600-14550
|
0
|
37
|
37
|
|
Total
|
|
0
|
355
|
355
|
SCHEDULE II
[See Rule 5]
Method of Recruitment
|
Sl. No.
|
Category
of Posts and scale of pay
|
No. of
posts
|
Method of
Recruitment
|
Minimum
Qualification
|
|
|
|
Permanent
|
Temporary
|
|
|
|
(1)
|
(2)
|
(3)
|
(4)
|
(5)
|
(6)
|
|
GROUP
"A" POSTS
|
|
1.
|
Chief
Executive Officer
|
1
|
-
|
By
deputation of an officer from State Civil Services, who is in the cadre not
below the rank of a Deputy Commissioner of a District/Additional Director,
Industries and Commerce Department.
|
|
|
2.
|
Financial
Advisor and Chief Accounts Officer
|
1
|
-
|
By
deputation of an officer from the State Accounts Department not below the
rank of a Joint Controller of Audit and Accounts.
|
-
|
|
3.
|
Deputy
Chief Executive Officer (Admn. and Recovery)
|
|
|
By
deputation of an officer from the Government of a KAS (Group 'A,' Junior
Scale Officer) or Joint Director Industries and Commerce Department.
|
|
|
4.
|
Accounts
Officer (Rs. 28100-50100)
|
1
|
-
|
By
deputation of an Accounts Officer from the State Accounts Department or
posting suitable Senior Development Officer of the Board.
|
-
|
|
5.
|
Special
Thasildars (Recovery)
|
4
|
-
|
By
deputation of an officer in the Cadre of Thasildars from the Revenue
Department.
|
-
|
|
6.
|
Deputy
Chief Executive Officer (Development) (Rs. 30400-51300)
|
1
|
-
|
By
promotion from the Cadre of Development Officer.
|
Must have
put in a service of not less than three years in the Cadre of Development
Officer.
|
|
7.
|
Development
Officer/Additional Accounts Officer (Group 'A') (Rs. 28100-50100)
|
12
|
-
|
By
promotion from the Cadre of District Officers.
|
Must have
put in a service of not less than three years in the Cadre of District
Officer
|
|
GROUP
"B" POSTS
|
|
8.
|
District Officer
(Rs. 24000-45300)
|
30
|
-
|
33 1/3% by
Direct Recruitment; and
66 1/3% by
promotion from the cadre of Superintendent/ Recovery Officer
|
For direct
recruitment. -- Must possess a Bachelor Degree
For
Promotion.--
Must have
put in a service of not less than five years in the Cadre of Superintendent/
Recovery Officer
|
|
GROUP
"C" POSTS
|
|
9.
|
Superintendent/
Recovery Officer (Rs. 20000-36300)
|
50
|
-
|
By
promotion from the Cadre of First Division Assistant/Technical
Supervisor/Stenographer on the basis of common seniority.
|
Must have
put in a service of not less than five years in the Cadre of First Division
Assistant/Technical Supervisor/Stenographer.
|
|
10.
|
Audit
Superintendent
|
2
|
-
|
By
deputation of an Audit Superintendent from the State Accounts Department
|
|
|
11.
|
First
Division Assistant
(Rs.
14550-26700)
|
56
|
-
|
Fifty per
cent by direct recruitment; and
Fifty per
cent by promotion from the Cadre of Second Division
Assistant/Clerk-Cum-Typist/Clerk-Cum-Computer Operator.
|
For direct
recruitment.--
(i) Must
possess a Bachelor Degree from an University recognised by law in India; and
(ii) Must
have passed basic Computer Training from a recognised institute of not less
than 3 months
For
Promotion.--
Must have
put in a service of not less than five years in the Cadre of Second Division
Assistant/ Clerk-cum-Typist/ Clerk-cum-Computer Operator.
|
|
12.
|
Technical
Supervisor
(Rs.
14550-26700)
|
35
|
-
|
Fifty per
cent by direct recruitment; and
Fifty per
cent by promotion from the Cadre of Technical Assistant
|
For direct
recruitment.--
(1) Must
possess B.Sc. or Diploma in Mechanical/Electrical/Civil/Electronics /Computer
Science/Tele-Communication/ Automobile/Textile/ Metallurgy and Chemical
Engineering/ Fashion Technology/ Food Technology/ Leather Technology from an
University and Institutions recognised by law in India.
For
Promotion.--
Must have
put in a service of not less than five years in the Cadre of Technical
Assistant.
|
|
13.
|
Stenographers
(Rs. 14550-26700)
|
4
|
-
|
Ninety per
cent by direct recruitment; and Ten per cent by promotion from the Cadre of
Senior Typists in accordance with the Karnataka Civil Services (Recruitment
to the Posts of Stenographers and Typists) Rules, 1983 if he has the
requisite qualification of pass in Senior Shorthand Examination in
Kannada/English conducted by Karnataka Secondary Education Examination Board.
If no suitable Senior Typists or Typist are available for promotion, then by
promotion from the Cadre of Second Division Clerk/Clerk-cum-Typist/Typist.
|
For direct
recruitment.--
(1) Must
have passed SSLC Examination or possesses an equivalent qualification and
Senior Typewriting and Senior Shorthand Examination in Kannada/English
conducted by Karnataka Secondary Education Examination Board or possesses an
equivalent qualification.
(2)
Computer knowledge is essential.
(3) A
certified course conducted by the Khadi and Village Industries Commission is
also preferable.
For
Promotion--
(1) Must
have put in a service of not less than 5 years in the Cadre of Typists/Second
Division Clerk/Clerk-cum-Typist/Clerk-cum-Computer Operator
(2) Must
have passed Senior Typewriting Examinations and Senior Shorthand Examination
in Kannada/English conducted by Karnataka Secondary Education Examination
Board.
|
|
14.
|
Clerk-cum-Computer
Operator/Second Division Assistant (Rs. 11600-21000)
|
54
|
-
|
66 2/3% by
direct recruitment; and
33 1/3% by
transfer of persons in the Cadre of Drivers. If no suitable person is
available for transfer, then by promotion from any of the cadre in Group 'D'
service on the basis of combined seniority. Seniority being determined by
treating a person holding a post carrying a higher scale of pay as senior to
a person holding a post carrying a lower scale of pay, seniority inter se
among persons holding post carrying same scale of pay being determined on the
basis of length of service in the respective cadres, seniority interest among
persons in a cadre being maintained. The promotion and change in cadre should
be done in the ratio of 10:1
|
For
Transfer.--
(1) Must
have put in a service of not less than seven years in the Cadre of Drivers.
(2) Must
have passed 2nd PUC Examination and must have a certificate in Computer Basic
Course from a recognised Computer Institution.
For
Promotion.--
(1) Must
have put in a service of not less than five years in the Cadre of Group 'D'.
(2) Must
have passed PUC or its equivalent examination and a certificate in Computer
Basic Course from a recognised Institution.
|
|
15.
|
Technical
Assistant (Rs. 11600-21000)
|
32
|
|
By direct
recruitment
|
For direct
recruitment. -- Must possess ITI Certificate
(Industrial
Training Institute) in any branch from a recognised Institution.
|
|
16.
|
Technical
Assistant (Bee-Keeping) (Rs. 11600-21000)
|
1
|
-
|
By direct
recruitment
|
Must
possess ITI Certificate (Industrial Training Institute) in any branch from a
recognised Institution.
|
|
17.
|
Receptionist/Telephone
Operator (Rs. 11600-21000)
|
1
|
-
|
By direct
recruitment
|
(1) Must
have passed 2nd PUC with Fluency in Kannada and English language; and
(2)
Knowledge of Telephone switch board operation and telex is essential.
|
|
18.
|
Drivers
(Rs.
11600-21000)
|
16
|
-
|
By direct recruitment
|
(1) Must
have passed SSLC;
(2) Must
hold valid light motor vehicle driving licence; and
(3) Must
possess a certificate in First-Aid from the Transport Department for having
passed the test conducted by the authority.
|
|
GROUP
"D" POSTS
|
|
19.
|
Attenders
(Rs.
11000-19000)
|
16
|
-
|
Fifty per
cent by direct recruitment.
Fifty per
cent by promotion from the Cadre of Peons, Watchman, Sweepers with a minimum
of five years of qualifying service.
|
For direct
recruitment.--
Must have
passed SSLC.
For
Promotion.--
Must have
put in atleast 5 years of qualifying service in the Cadre of Peons/
Watchman/Sweepers
|
|
20.
|
Peons/Watchman/
Sweepers
(Rs.
9600-14550)
|
37
|
-
|
By direct
recruitment
|
Must have
passed SSLC.
|
|
|
|
|
|
|
|
|
|
Note.--
In respect of promotion to Development Officer as mentioned in Sl. No. 7
the condition of minimum qualifying service of three years in the post of
District Officer is relaxed to the persons absorbed as District Officer by
virtue of upgradation.
SCHEDULE III
[See Rule 10]
The departmental examination in respect of each of the category of posts
specified column (2) of the table below shall be as specified in the
corresponding entries of column (3) thereof
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Sl. No.
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Category
of posts
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Departmental
Examination Prescribed
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(1)
|
(2)
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(3)
|
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1.
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District
Officer (Group 'B')
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(1)
Accounts Higher
(2)
General Law I and 11
(3)
Kannada Language
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2.
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Superintendent/Recovery
Officer
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(1)
Accounts Higher
(2)
General Law I and II
(3)
Kannada Language
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3.
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First
Division Assistant/Auditor-cum-Inspector
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(1)
Accounts Higher
(2) General
Law I and II
(3)
Kannada Language
|
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4.
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Technical
Supervisor
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(1)
Accounts Higher
(2)
General Law I and II
(3)
Kannada Language
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5.
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Stenographer
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(1)
Accounts Higher
(2)
General Law I and II
(3)
Kannada Language
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6.
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Clerk-cum-Computer
Operator/Second Division
Assistant
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(1)
Accounts Higher
(2)
Kannada Language
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7.
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Technical
Assistant
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(1)
Accounts Higher
(2)
Kannada Language
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SCHEDULE IV
[See Rule 3]
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Class of
Posts
|
Authority
empowered to appoint
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Authority
empowered to impose penalties and penalties which he may impose
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Appellate
Authority
|
|
|
|
Authority
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Penalties
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|
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(1)
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(2)
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(3)
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(4)
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(5)
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Karnataka
State Khadi and Village Industries Board
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|
|
|
|
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Group 'A'
Deputy
Chief Executive Officer (Development), Development Officers, Accounts
Officer.
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State Government
|
-
|
Board
According
to CCA Rules, Rule 8(i) to 8(iv)
State
Government
Rule 8(v)
to 8(viii)
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State
Government
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Group 'B'
District
Officers and Other Group 'B' Officers
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Karnataka
State Khadi and Village Industries Board
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Karnataka
State Khadi and Village Industries Board
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According
to CCA Rules, Rule 8(i) to 8(viii)
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Secretary
to Government, Commerce and Industries Department
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Group 'C'
Superintendent/Recovery
Officers, First Division Assistant, Technical Supervisor, Stenographers,
Clerk-cum-Computer Operator/ Second Division Assistant, Technical Assistant,
Technical Assistant (Beekeeping), Receptionist/ Telephone Operator, Drivers.
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Chief
Executive Officer
|
Chief
Executive Officer
|
According
to CCA Rules, Rule 8(i) to 8(iv) 8(v) to 8(viii)
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Karnataka State
Khadi and Village Industries Board
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Group 'D'
Attenders,
Peons, Watchman and Sweepers
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Chief
Executive Officer
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Chief
Executive Officer
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Clauses
(i) to (vii)of Rule 8
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Karnataka
State Khadi and Village Industries Board
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