[23rd December 2023] In
exercise of powers conferred by subsection (1) of section 2 of the Kerala
Public Services Act, 1968(19 of 1968) and in supersession of the Special Rules
for the Kerala State Legal Advisers(Vigilance & Anti Corruption Bureau)
Service, 2002 issued under G.O.(P)No.3/2002/Vig dated 15th January, 2002 and
published as S.R.O. No. 49/2002 in the Kerala Gazette Extraordinary No.108
dated 22nd January, 2002, the Government of Kerala hereby make the following
Special Rules for the Kerala State Legal Advisers(Vigilance and Anti Corruption
Bureau) Services, namely: (1)
These rules may
be called the Kerala State Legal Advisers and Public Prosecutors (Vigilance and
Anti Corruption Bureau) Service, Special Rules, 2023. (2)
They shall come
into force at once. The
service shall consist of the following categories, namely : (1)
Legal Adviser. (2)
Public
Prosecutor. Appointment
to these categories shall be made as follows : Sl.No. Category Method of appointment 1 Legal
Adviser By promotion from among the category of qualified
Public Prosecutor in Vigilance and Anti Corruption Bureau. 2 Public
Prosecutor By direct recruitment.
The appointing authority in respect
of the categories mentioned in these Rules, shall be the Government. The rules relating to reservation of
appointments (General Rules 14 to 17, KS&SSR 1958, Part II ) shall apply to
the appointments by direct recruitment. For appointment as Public Prosecutor
a candidate shall possess the following qualifications, namely : (1)
Graduation in Law from a UGC recognized University or a
National Institute established by the Government of India or Institute
established by the Government of Kerala. (2)
Ten years of active practice at the Bar OR Eight years of service as Assistant
Public Prosecutor in either grade or both grades together, on the date on which
applications are invited. No person shall be eligible for
appointment by direct recruitment under these rules, if the person has
completed 45 years of age on the 1st day of January of the year in which
applications for appointment are invited. Note : Usual relaxation in upper age
limit shall be allowed to candidates belonging to Scheduled Castes/Scheduled
Tribes and Other Backward Classes. (a)
Every person appointed by promotion to the post of Legal
Adviser shall, from the date on which the person joins duty, be on probation
for a total period of six months on duty within a continuous period of one
year. (b)
Every person appointed by direct recruitment to the post of
Public Prosecutor shall, after completion of training prescribed under subrule
(1) of rule 9, be on probation for a total period of two years on duty within a
continuous period of three years. (1)
A person appointed as Public Prosecutor shall, on and from
the date of the persons appointment, undergo training for a period of three
months under the Director, Vigilance and Anti Corruption Bureau. (2)
During the period of training the person shall be entitled
to such allowances as may be specified by the Government from time to time. The
period of training shall not count for probation and increments in the time
scale of pay. Every person appointed to category 2
shall within the period of probation, pass the Account Test for Executive
Officers of the Kerala State, if the person has not already passed the test: Provided that a person who has
already passed Account Test for Subordinate Officers Part I/Account Test for
Executive Officers (Madras) shall not be required to pass the test.Kerala
State Legal Advisers And Public Prosecutors (Vigilance And Anti Corruption
Bureau) Service, Special Rules, 2023