Whereas, the draft of the Karnataka
State Police (Disciplinary Proceedings) (Amendment) Rules, 2011, was published
as required by clause (a) of sub-section (2) of Section 3 of the Karnataka
State Civil Services Act, 1978 (Karnataka Act 14 of 1990), in Notification No.
HD 235 PoSiAa 2016, Bengaluru, dated 18-1-2017, in Part IV-A of the Karnataka
Gazette, Extraordinary No. 68, dated 18-1-2017, inviting objections or
suggestions from all the persons likely to be affected thereby within fifteen
days from the date of its publication in the Official Gazette; Whereas, the said Gazette was made
available to the public on 18-1-2017; And whereas, objections and
suggestions were not received from any public; Now, therefore, in exercise of the
powers conferred by sub-section (1) of Section 3 read with sub-section (2) of
Section 7 and Section 8 of the Karnataka State Civil Services Act, 1978
(Karnataka Act No. 14 of 1990), the Government of Karnataka, hereby makes the
following rules, namely.-- (1)
These rules may be called the Karnataka State
Police (Disciplinary Proceedings) (Amendment) Rules, 2017. (2)
They shall come into force from the date of
their publication in the Official Gazette. In the Karnataka State Police
(Disciplinary Proceedings) Rules, 1965, in the Schedule, in the entries
relating to the category of post of "Deputy Superintendent of
Police", at Serial No. 2, in column (4), for the words "Inspector
General of Police", the words "Director General and Inspector General
of Police" shall be substituted.KARNATAKA
STATE POLICE (DISCIPLINARY PROCEEDINGS) (AMENDMENT) RULES, 2017
PREAMBLE