[08th
November 2023] In exercise of the powers
conferred by sub-section(1) of section 2 of the Kerala Public Services Act,1968
(19 of 1968), read with section 3 thereof, the Government of Kerala hereby make
the following rules further to amend the Kerala Service Rules, namely:- (1)
These rules may be called the Kerala Service
(Seventh Amendment) Rules, 2023. (2)
They shall come into force at once. In Part I of the Kerala
Service Rules, after rule 33 the following rule shall be inserted, namely:- "33A
The candidates appointed against supernumerary posts created under G O (Ms) No.
174/2012/GAD dated 6th July 2012 for appointment under the Compassionate
Employment Scheme shall be granted annual increments, with effect from the
first day of the month in which they complete one year duty reckoned with
effect from the date of joining in the supernumerary post, subject to
satisfaction of the conditions under rule 33. Their pay on regularisation shall
be fixed at the same stage as drawn immediately before regularisation. Their
subsequent increments shall be regulated as follows: (i)
Where the period of probation is two years,
the next two increments after regularisation shall be drawn on the normal
increment date and the third increment shall also be drawn on the normal date
provided that probation is declared before that date. In the event of
declaration of probation after the normal date of increment, the third
increment shall be drawn only with effect from the date of effect of
declaration of probation; (ii)
Where the period of probation is one year,
the next one increment after regularisation shall be drawn on the normal
increment date and the second increment shall also be drawn on the normal
increment date provided that probation is declared before that date. In the
event of declaration of probation after the normal date of increment, the
second increment shall be drawn with effect from the date of effect of
declaration of probation; (iii)
Where the date of effect of regularisation
and the date of increment happen to be the same, subsequent increments shall be
drawn subject to sub-rules (a) and (b) of 37 B: Provided that grant of
increments under this rule shall not confer upon them any preferential claim
for regularisation or seniority over those appointed in regular vacancies
through the Kerala Public Service Commission or for any other service benefits
like Time Bound Higher Grade, Promotion etc. nor shall the period of
supernumerary service be reckoned for service weightage for Pay Revision."Kerala
Service (Seventh Amendment) Rules, 2023