It
shall come into force at once. (1)
In Rule 2, for item
(a) the following item shall be substituted, namely:  “2 (a) “Chairmen
of Financial Committees” means the Chairmen of Committee on Public Accounts, Committee
on Estimates, Committee on Public Undertakings and the Committee on Local Fund
Accounts appointed as such under Rule 184(1) of the Rules of Procedure and
Conduct of Business in the Kerala Legislative Assembly.” (2)
In Rule 3, (i)
after the proviso to sub-rule
(3) the following proviso shall be inserted, namely: “Provided
further that any break of service, not exceeding 120 days in the entire -
service shall be counted as qualifying service for pensionary benefits” (ii)
in sub-rule (6), for
the word and figure “%.100”, the symbol and figure-Rs.600" shall be
substituted. (iii)
in sub-rule (11), the
word “completed” shail be deleted.PERSONAL STAFF OF THE SPEAKER, DEPUTY
SPEAKER AND CHAIRMEN OF FINANCIAL COMMITTEES PENSION (AMENDMENT) RULES, 2010
In exercise of the powers conferred by clause (3) of Article 187 of the
Constitution of India, the Governor of Kerala, in consultation with the Speaker
of the Kerala Legislative Assembly, makes the following amendment to Personal
Staff of the Speaker, Deputy Speaker and Chairmen of Financial Committees
Pension Rules, 1999 published vide notification read above, namely:
These rules may be called the Personal Staff of the Speaker, Deputy Speaker and
Chairmen of Financial Committees Pension (Amendment) Rules, 2010.
In the Personal Staff of the Speaker, Deputy Speaker and Chairmen of Financial
Committees Pension Rules, 1999,