[30th
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 State and Subordinate
Services Rules, 1958, namely:- (1)
These rules may be called the Kerala State
and Subordinate Services (3rd Amendment) Rules, 2023. (2)
They shall come into force at once. In Part II of the Kerala
State and Subordinate Services Rules, 1958,- (1)
in rule 38, the following proviso shall be
inserted , namely:- "Provided that request
for relinquishment of right for promotion/appointment by transfer to a post,
under the above rule, shall not be allowed if such request for relinquishment
is submitted by the employee on or after the date of order by which the person
was promoted or appointed by transfer to the said post." (2)
In the Explanation to rule 38, after the word
"promotion" wherever it occurs, the words "or appointment by
transfer" shall be inserted.Kerala
State And Subordinate Services (3Rd Amendment) Rules, 2023