[1][THE
KERALA ADMINISTRATIVE TRIBUNAL STAFF (CONDITIONS OF SERVICE) RULES, 2010] In exercise of the
powers conferred by clause (b) of section 36 of the Administrative Tribunals
Act, 1985 (Central Act 13 of 1985), the State Government do hereby make the
following rules, namely:- (1)
These
rules may be called the Kerala Administrative Tribunal Staff (Conditions of
Service) Rules, 2010. (2)
They
shall come into force at once. In these rules, unless the context otherwise
requires "Tribunal" means the Kerala Administrative Tribunal. The nature and categories of the officers and
other employees of the Tribunal and their method of appointment shall be as
specified in the Schedule given below to these rules, subject to any
modifications that may be made by the Government from time to time by
notification in the Gazette. The conditions of the service of the officers
and other employees of the Tribunal in the matters of pay, allowances, leave,
provident fund, medical facilities, age of superannuation, pension and
retirement benefits and other conditions of service shall be regulated in
accordance with such rules and regulations as are for the time being applicable
to persons holding equivalent posts/scales of pay in the service of the State
Government. (See rule 3) Sl. No Category No. of post Method of
appointment Scale of Pay (1) (2) (3) (4) (5) 1. Register 1 By deputation
from the category of District Judge from the Kerala State Higher Judicial
Service or from the category of Secretary to the State Government. As applicable to
the corresponding categories in the Judicial/State Service subject to changes
in Pay Revision Orders. 2. Deputy Registrar
(Judicial) 1 By deputation
from the category of Sub-Judge from the Kerala State Judicial Service or from
the category of Additional Law Secretary to the State Government. " 3. Deputy Registrar
(Administration) 1 By deputation
from the category of Additional Secretary (General Administration Department)
to the State Government. " 4. Accounts Officer 1 By deputation
from the category of Additional Secretary (Finance Department) to the State
Government. " 5. Reception-cum-Information
Officer 1 By deputation
from the category of Information Officer from the Public Relations Department
of the State Government. " 6. Private
Secretary (to the Chairman and Members) 3 By deputation
from the category of officers in the Grade of Private Secretary to a Judge,
High Court of Kerala. " 7. Personal
Assistant (to the Chairman and Members) 3 By deputation
from the category of officers in the Grade of Personal Assistant to a Judge,
High Court of Kerala. As applicable to
the corresponding categories in the Judicial/State Service subject t<y
changes in Pay Revision Orders. 8. Court Officer 2 By deputation
from the category of officers in the Grade of Court Officers, High Court of
Kerala. " 9. Section Officer 3 By deputation
from the category of Section Officer in the Secretariat/High Court of Kerala
or similar category of officers from any other service of the State
Government. " 10. Selection Grade Assistant
Bench Clerk/Accountant 4 By deputation
from the category of officers in the Grade of Selection Grade Assistant in
the Secretariat/High Court of Kerala or similar category of officers from any
other Subordinate Service of the State Government. " 11. Senior Grade
Assistant/Cashier/Reception-cum-informamation Assistant 4 By deputation
from the category of officers in the Grade of Senior Grade Assistant in the
Secretariat/High Court of Kerala or similar category of officers from any
other Subordinate Service of the State Government " 12. Assistant/Diarist 4 By deputation
from the category of officers in the Grade of Assistant in the
Secretariat/High Court of Kerala or similar category of officers from any
other Subordinate Service of the State Government " 13. Malayalam
Translator 1 By deputation
from the category of Senior Grade Legal Assistant in the Law Department,
Secretariat. " 14. Confidential
Assistant/Stenographer 7 By deputation
from the category of Confidential Assistant/Stenographer as the case may be
in the Secretariat/High Court of Kerala or from the similar category of
employees in any other Subordinate Service. As applicable to
the corresponding categories in the Judicial/State Service subject to changes
in Pay Revision Orders. 15. Typist 4 By deputation
from the category of Typist in the Secretariat/High Court of Kerala or from
the similar category of employees in any other Subordinate Service. 16. Librarian 1 By deputation
from the category of Librarian in any of the Subordinate Service. 17. Driver 5 By deputation
from the category of Driver in any of the Subordinate Service. 18. Library
Attendant/Clerical Assistant/Record Keeper/Photostat Machine Operator. 4 By deputation
from the Grade of Clerical Assistants in any of the Subordinate Service. 19 Defedaur 3 By deputation
from the category of Peons in any of the Subordinate Service. 20. Peon/Attender/Process
Server/Messenger/Night Watchman 18 By deputation
from the category of Peons in any of Subordinate Service 21. Part-time
Sweeper 5 In the manner
provided in the Kerala Part-time Contingent Service Rules. [1]
Issued by G.O. (P) 19/2010/P&ARD dated 26-5-2010
pub. in K. G. Ex. 1217 dated 26-5-2010 as SRO 517/2010. THE KERALA ADMINISTRATIVE
TRIBUNAL STAFF (CONDITIONS OF SERVICE) RULES, 2010
PREAMBLE