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THE ADHOC RULES FOR OFFICERS IN THE GOVERNOR'S SECRETARIAT

THE ADHOC RULES FOR OFFICERS IN THE GOVERNOR'S SECRETARIAT

THE ADHOC RULES FOR OFFICERS IN THE GOVERNOR'S SECRETARIAT

[1][THE ADHOC RULES FOR OFFICERS IN THE GOVERNOR'S SECRETARIAT

Rule - 1.

The Posts of Private Secretary to the Governor, Personal Assistant to the Governor, Additional Personal Assistant to the Governor, [2][Tour Superintendent], Governor's Secretariat, Office of the Military Secretary to the Governor shall constitute distinct categories in the Kerala Secretariat Service.

Rule - 2.

The General Rules and Orders applicable to holders of the permanent posts in the Kerala Secretariat Service shall not apply to the temporary posts of Private Secretary to the Governor, Personal Assistant to the Governor, Additional Personal Assistant to the Governor, and [3][Tour Superintendent]. Governor's Secretariat, Office of the Military Secretary to the Governor. except to the extent specified in these rules.

Rule - 3. Appointment.

Appointment to the categories shall be made (a) by transfer of full members, approved probationers or probationers of the Kerala Secretariat Service of Kerala Secretariat Subordinate Service or (b) by transfer of full members, approved probationers or probationers of any other service, or (c) for special reasons, by direct recruitment.

Rule - 4. Appointment Authority.

The Governor of Kerala shall be the appointing authority for the several categories.

Rule - 5. Probation and increment.

A person recruited from any other service and appointed to any of the posts mentioned in Rule 1 shall count his service as such towards his probation and increment in the posts in the service which he held immediately before such appointment or in any other post in such service in which he would have acted, to the extent he would have acted in such post but for his appointment to any of the posts mentioned in Rule 1.

A person not already in Government service appointed to any of the posts mentioned in Rule 1 shall not be regarded as a probationer in the Kerala Secretariat Service or in any other service and his appointment as such shall not confer on him any claim for future appointment to any of the services under the Government.

Rule - 6. Tenure of appointment of direct recruits.

The services of persons recruited directly shall terminate when the Governor concerned vacates office:

Provided that the services of such persons may also be terminated at any time by the Governor.

Rule - 7.

The penal Lies referred to in Rule 9 of the Kerala Civil Services (Classification. Control and Appeal) Rules, 1957 may be imposed on the holders of the posts by the Governor.

Rule - 8.

A person appointed to any post mentioned in Rule 1 shall be given pay and allowances at such rates as may be prescribed by the Government from time to lime.


[1] Issued under G.O. (MS) 415/PD dt. 2-4-1959 pub. in K.G. No. 15 dated 14-8-1959

[2] Substituted by G.O. (P) No. 163 dt. 24-5-1968 pub. in K.G. No. 23 dated 4-6-1968.

[3] Substituted by G.O. (P) No. 163 dt. 24-5-1968 pub. in K.G. No. 23 dated 4-6-1968.