KERALA CHEMICAL EXAMINER'S LABORATORY SUBORDINATE SERVICE (AMENDMENT) SPECIAL RULES, 2021

PREAMBLE

In exercise of the powers conferred by sub- section (1) of Section 2 of the Kerala Public Services Act, 1968 (19 of 1968), the Government of Kerala hereby make the following rules to amend the Kerala Chemical Examiner's Laboratory Subordinate Service Special Rules, 1997, issued under G.O. (P) No. 271/97/Home dated 11th November, 1997 and published as S.R.O. No. 885/97 in the Kerala Gazette Extraordinary No. 1535 dated 11th November, 1997, namely:

Rule - 1. Short title and commencement.

(1)     These rules may be called the Kerala Chemical Examiner's Laboratory Subordinate Service (Amendment) Special Rules, 2021.

(2)     They shall come into force at once.

Rule - 2. Amendment of the Rules.

In the Kerala Chemical Examiner's Laboratory Subordinate Service Special Rules, 1997,

(1)     in the Table under Rule 3, against category 1, for item (iii) in Column (2), the following item and note shall be substituted, namely:

"(iii) In the absence of suitable candidates from categories 2 and 3, by direct recruitment. (The ratio between promotion and direct recruitment shall be 3:1)

Note. Direct Recruitment shall be resorted to on the basis of a report from the Chief Chemical Examiner to the effect that qualified departmental candidates are not available.";

(2)     in the Table under Rule 5,

(a)      against category 1, for item (i) in Column (3), the following item shall be substituted, namely:

"(i) A degree in Chemistry with at least 50% marks or equivalent grade obtained under a regular course of study from a recognised University; and ";

(b)      against category 2, against "By direct recruitment" in column (2), for item (i) in column (3), the following item shall be substituted, namely:

"(i) Pass in Pre-Degree examination with I or II Group or Plus Two with Science Group or its equivalent; and";

(c)      against category 3,

(i)       against "By promotion or by transfer", in column (3), for the words and numerals "Pass in Std. VII or its equivalent" the words and numerals "Pass in Std. VIII" shall be substituted;

(ii)      against "By Direct Recruitment", in Column (3), for the words, symbol and numerals "Pass in Pre-Degree with I or II Group or its equivalent", the words, symbol and numerals "Pass in Pre-Degree Examination with I or II Group or Plus Two with Science Group or its equivalent" shall be substituted;

(d)      against category 4, in column (3), for the words and numerals "Pass in Std. VII or its equivalent" the words and numerals "Pass in Std. VIII" shall be substituted;

(e)      against category 5, in column (3), for the words and numerals "Pass in Std. VII or its equivalent" the words and numerals "Pass in Std. VIII" shall be substituted;

(3)     in Rule 8, the existing provision shall be numbered as sub-rule (1) thereof and after the sub-rule (1) as so numbered the following sub-rule shall be inserted namely:

"(2) Probation shall be declared for category 1, only on successful completion of training under Rule (9).";

(4)     after Rule 8, the following rule shall be inserted, namely:

"9. Training. Every person appointed by direct recruitment or by promotion to category 1 shall undergo an in - service training for a period of one year in the various divisions of the Chemical Examiner's Laboratory from the date of joining duty. The period of training will be reckoned for probation provided the trainee has undergone training satisfactorily by securing 50% marks in the objective type test/practical test conducted by the Chemical Examiner's Laboratory Department".