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: (1)
These
rules may be called the Kerala Tourism Service (Amendment) Special Rules, 2017. (2)
They
shall come into force at once. 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.KERALA TOURISM SERVICE (AMENDMENT) SPECIAL
RULES, 2017
PREAMBLE