[29th
January 2024] In exercise of the powers
conferred by Articles 234 and 235 of the Constitution of India read with
sub-section (1) of section 2 of the Kerala Public Services Act 1968 (19 of
1968), the Governor of Kerala, in consultation with the High Court of Kerala,
hereby make the following rules further to amend the Kerala Judicial Service
Rules, 1991 issued under G.O.(P) No.190/1991/Home dated 31st December, 1991 and
published as S.R.O.No.1621/91 in the Kerala Gazette Extraordinary No.1518 dated
31st December, 1991, namely.- (1)
These rules may be called the Kerala Judicial
Service (Amendment) Rules, 2024. (2)
They shall come into force at once. In the Kerala Judicial
Service Rules, 1991,- (1)
in rule 3,- (a)
for the entries against Category (1), the
following entries shall be substituted, namely.- Civil Judge (Senior
Division); (b)
for the entries against Category (2), the
following entries shall be substituted, namely:- Civil Judge (Junior
Division); (c)
after Category (2) and the entries against
it, the following Notes shall be inserted, namely:- "Note 1. The expression
Civil Judge (Senior Division) includes Chief Judicial Magistrate, Additional
Chief Judicial Magistrate, Principal Sub Judge, Sub Judge, Additional Sub
Judge, Assistant Sessions Judge, Secretary, District Legal Services Authority,
Deputy Director (IT), High Court of Kerala, Deputy Director, Kerala Judicial
Academy, Deputy Registrar, Kerala Administrative Tribunal, Deputy Registrar,
Kerala Lok Ayukta and other deputation posts in this category. Note 2. The expression Civil
Judge (Junior Division) includes Munsiff- Magistrate, Principal Munsiff,
Additional Munsiff, Judicial Magistrate of the First Class including Special
Judicial Magistrate of the First Class, Nyayadhikari, Assistant Director,
Kerala Judicial Academy and other deputation posts in this category". (2)
in the table under rule 5,- (a)
for the entries in column (2) against Sl.No.1
in column (1), the following entries shall be substituted, namely:- Civil Judge (Senior
Division); (b)
for the entries in column (2) against Sl.No.2
in column (1), the following entries shall be substituted, namely:- Civil Judge (Junior
Division). (3)
in sub - rule (1) of rule 16, for the words
and symbol Munsiff-Magistrates, wherever it occurs the words and brackets Civil
Judge (Junior Division)shall be substituted.Kerala
Judicial Service (Amendment) Rules, 2024