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KERALA TOURISM SERVICE (AMENDMENT) SPECIAL RULES, 2017

KERALA TOURISM SERVICE (AMENDMENT) SPECIAL RULES, 2017

KERALA TOURISM SERVICE (AMENDMENT) SPECIAL RULES, 2017

PREAMBLE

In exercise of the powers conferred by sub-section (1) of section 2 of the Kerala Public Services Act, 1968 (19 of 1968), the Government of Kerala, hereby make the following Rules further to amend the Special Rules for the Kerala Tourism Service, 1995, issued under G.O. (P) No. 363/95/GAD, dated 29th September, 1995 and published as S.R.O. No. 1165/95 in the Kerala Gazette Extraordinary No. 981 dated 29th September, 1995, namely:

Rule - 1. Short title and commencement.

(1)     These rules may be called the Kerala Tourism Service (Amendment) Special Rules, 2017.

(2)     They shall come into force at once.

Rule - 2. Amendment of the Rules.

In the Special Rules for the Kerala Tourism Service, 1995 in the Table under rule 6, against category '2 Joint Director', item (2) and the entries against it in column (3) shall be omitted.