In exercise of the powers
conferred by Section 16 of the Kerala State Commission for the Scheduled Castes
and the Scheduled Tribes Act, 2007 (20 of 2007), the Government of Kerala,
hereby make the following rules, namely: (1)
These rules may be called the Kerala State Commission for the
Scheduled Castes and the Scheduled Tribes Rules, 2011. (2)
They shall be deemed to have come into force on the 6th day of
February, 2008. (1)
In these rules, unless the context otherwise requires, (a)
"Act" means the Kerala State Commission for the
Scheduled Castes and the Scheduled Tribes Act, 2007 (20 of 2007); (b)
"Chairperson" means the Chairperson of the Commission
nominated by the Government under clause (a) of sub-section (2) of Section 3 of
the Act; (c)
"Form" means form appended to these rules. (2)
All other words and expressions used in these rules but not
defined, but defined in the Act shall have the meanings respectively assigned
to them in the Act. The headquarters of the
Commission shall be at Thiruvananthapuram. The Chairperson, Kerala State
Commission for the Scheduled Castes and the Scheduled Tribes shall be given
status, salary and other allowances equivalent to that of the Chief Secretary
to Government and Members of the Commission shall be given the States, salary
and allowances equivalent to that of the Principal Secretary to Government: Provided that any pension in
respect of any previous Government service or the amount of honorarium/salary
for other services that may be received by the Chairperson and the Members
shall be reduced from their proposed salary. (1)
All officers and employees of the Commission shall constitute the
Kerala State Commission for the Scheduled Castes and the Scheduled Tribes
services. (2)
The number of employees of the Commission, their qualification,
method of appointment and scale of pay shall be as specified in Schedule I to
these rules or as may be notified by the State Government from time to time. (3)
The pay and allowances, leave, Travelling Allowance/Dearness
Allowance and pension to the officers and other employees of the Commission
shall be governed by the Kerala Services Rules Part I to III. (4)
Government shall be the appointing authority of the officers and
other staff of the Commission. (5)
The General Administration and Management of work in the office of
the Commission shall vest with the Member Secretary or as delegated by the
Commission. (6)
The Kerala Government Servants Conduct Rules shall be applicable
to the Officers and other employees of the Commission. (7)
Discipline and control over the officers and employees of the
Commission shall be governed by the Kerala Civil Services (Classification
Control & Appeal) Rules, 1960. (1)
The Commission shall have the following functions in addition to
those functions specified in Section 9 of the Act, namely: (a)
to make a factual assessment of the representation of Scheduled
Castes and Scheduled Tribes in the service of the Government, Public Sector
Undertakings, Statutory Bodies, Universities, Local Self Government
Institutions, Quasi-Government Bodies and Public Trusts and in case,
representation is inadequate, to suggest measures to overcome the shortcomings; (b)
to study other matters which in the opinion of the Commission are
important from the point of view of the welfare and development of Scheduled
Castes and Scheduled Tribes and to make appropriate recommendations; (c)
to consider the grievances of the Scheduled Castes and the
Scheduled Tribes and to suggest appropriate solutions from time to time to
Government or the Government Departments concerned; (d)
to inspect or cause to be inspected hostels, residential schools
or any other private or grant-in-aid institutions including training centres
where Scheduled Caste and Scheduled Tribe students or trainees reside as
hostelliers or trainees for studies; (e)
to undertake tours in various parts of the State for studies
relating to the problems for the development of Scheduled Castes and Scheduled
Tribes and to submit reports to Government for appropriate action; (f)
to enquire into grievances, petitions and complaints from
employees belonging to Scheduled Castes and Scheduled Tribes of Kerala employed
in Government offices, Public Sector Undertakings, Statutory Bodies,
Universities, Local Self Government Institutions, Quasi-Government
Undertakings, Public Trusts etc., and submit report to Government or other
authorities as it deems fit. (1)
The Commission may from time to time direct to cause a local
enquiry into any complaint. Such enquiry may be held by the Chairperson himself
or by a Member or other Officer of the Commission authorised by the
Chairperson. The Commission may also call for enquiry report from field level
functionaries of the Government, Local Self Government Institutions, Public
Sector Undertakings and Public Trusts. The Commission may also cause expert
opinion to be collected through such source as he deems fit. (2)
After the proceedings under sub-rule (1) above, the Commission
shall take appropriate decision and tender such advice to the State Government
as it deems appropriate within a reasonable time. The Commission shall prepare the audited
annual statement of accounts under sub-section (1) of Section 13 in Form A
appended to these rules. The Chairperson may cause
inspection of Departments/ Institutions in such manner as it thinks fit. No order against a petitioner or
a public servant or authority shall be made in exercise of the powers of the
Commission without affording an opportunity of being heard to such person or
authority. SCHEDULE I [See sub-rule (2) of Rule
5] Kerala State Commission
for the Scheduled Castes and the Scheduled Tribes Sl. No. Category of post Scale of pay No. of post Qualification Method of appointment (1) (2) (3) (4) (5) (6) 1. Registrar Consolidated pay (Contract basis) One Retired District Judge To be appointed by Government from a panel of retired
District Judges selected by selection committee consisting of the Chairman of
the Kerala State Commission for the Scheduled Castes and the Scheduled Tribes
(Chairman), Principal Secretary, Scheduled Castes and Scheduled Tribes
Development Department and the Law Secretary (Members). 2. Accounts Officer 12250-19800 One Same as in parent Department By deputation from the category of Under Secretary
/Accounts Officer, Finance Department, Secretariat. 3. Section Officer 10790-18000 Two Same as in parent Department By deputation from the category of Section Officer,
Administrative Secretariat. 4. Assistant 7990-12930 Three Same as in parent Department By deputation from the category of Assistant from the
Administrative Secretariat. 5. Driver 5250-8390 Two As prescribed by the Government for the common category By deputation from the category of Drivers from any for
the Subordinate Service. 6. Part time Sweeper 2700+DA One In the manner provided in the Kerala Part-time Contingent
Service. 7. Lower Division Clerk 5250-8390 One Same as in parent Department By redeployment from the Scheduled Tribes Development
Department. 8. Confidential Assistant 6080-9830 Two Same as in parent Department One post by redeployment from the Scheduled Tribe
Development Department and one post by redeployment from Scheduled Caste
Development Department. 9. Lower Division Typist 5250-8390 Two Same as in parent Department One post by redeployment from the Scheduled Tribe
Development Department and one post by redeployment from Scheduled Caste
Development Department. 10. Data Entry Operator Consolidated pay (Contract basis) Two DCA, MS Office, Typewriting (Malayalam & English) To be filled up on contract basis by the Kerala State
Commission for the Scheduled Castes and the Scheduled Tribes. 11. Peon 4510-6230 Three Same as in Parent Department Two posts by redeployment from Scheduled Tribe
Development Department and one post by redeployment from Scheduled Caste
Development Department.THE
KERALA STATE COMMISSION FOR THE SCHEDULED CASTES AND THE SCHEDULED TRIBES
RULES, 2011
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