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SPECIAL RULES FOR THE KERALA LAST GRADE SERVICE (AMENDMENT), 2017

SPECIAL RULES FOR THE KERALA LAST GRADE SERVICE (AMENDMENT), 2017

SPECIAL RULES FOR THE KERALA LAST GRADE SERVICE (AMENDMENT), 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), read with section 3 thereof, the Government of Kerala hereby make the following rules further to amend the Special Rules for the Kerala Last Grade Service issued under Notification G.O. (P) No. 82/66/Public (Rules) Department dated 8th March, 1966 and published in Part I of the Kerala Gazette No. 14 dated 5th April, 1966, as subsequently amended, namely:

Rule 1. Short title and commencement.

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

(2)     (a) sub-rule (1) (i) and sub-rule (3) under rule 2 shall be deemed to have come into force on the 21st day of June, 2012.

(b) sub-rule (1) (ii); and sub-rule (2) (i) under rule 2 shall come into force at once.

(c) sub-rule (2) (ii) under rule 2 shall be deemed to have come into force on the 5th day of December, 2014.

(d) sub-rule (4) under rule 2 shall be deemed to have come into force on the 21st day of January, 2002.

Rule 2. Amendment of the Rules.

In the Special Rules for the Kerala Last Grade Service,

(1)     in rule 1,

(i) in Category 1, for item (e) the following item shall be substituted, namely:

"(e) Secretariat Traffic Warden".

(ii) in category 4, item (y), 'Night Watcher-cum-Sweeper in the Stationery Department' shall be deleted.

(2)     in rule 3,

(i)       after the figure '7' the following figure shall be inserted, namely:

"8"

(ii)      after the figure '9' the following figure shall be inserted, namely:

"10(b)"

(3)     in sub-rule (a) of rule 5, in category 1 for item (e) the following item shall be substituted, namely:

"Secretariat Traffic Warden"

(4)     in sub-rule (d) of rule 17, after the proviso, the following proviso shall be added, namely:

"Provided further that nothing in this sub-rule shall prevent the Appointing Authorities from granting Inter-district Transfer on request to a person appointed to a Headquarter Vacancy in a Department back to a vacancy in the same Department in his opted district, and in case if the Department does not have an extension office in the opted district, to a vacancy in any other Department in that district subject to the Notes 2 and 3 under rule 14".