Kerala State And Subordinate Services (Amendment) Rules, 2025

[28th January 2025]

PREAMBLE

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:-

Rule 1. Short title and commencement.

(1)     These rules may be called the Kerala State and Subordinate Services (Amendment) Rules, 2025.

(2)     They shall be deemed to have come into force with effect from the dates mentioned in the Note (1) thereunder.

Rule 2. Amendment of the rules.

In Part II of the Kerala State and Subordinate Services Rules, 1958, for rule 4 and Note thereunder, the following shall be substituted namely:-

" 4. Every candidate for appointment to any service or for admission to any suitability/ eligibility/ Special/ Departmental tests, whether a member of a service or not, in response to a notification issued by the Commission, shall make an application in the mode as prescribed by the Commission, from time to time.

Note (1) This shall be deemed to have come into force with effect from

(i)       the 30th April, 2010 for general notification;

(ii)      the 5th October, 2010 for Departmental tests;

(iii)     the 9th July, 2013 for suitability/eligibility tests.

Note (2) Copies of answer scripts shall be made available to the candidates by the Kerala Public Service Commission on request and subject to payment of a fee as prescribed by the Commission from time to time, with the prior approval of Government, for each answer script. The candidates shall submit request for answer script to the Kerala Public Service Commission after remitting the prescribed fee through their OTR profile."