Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA CIVIL SERVICES (RECRUITMENT TO DISTRICT CADRES) RULES, 1994 CONTENTS 1. Title, commencement and application 2. Definitions 3. Intimation of the Vacancies 4. Inviting applications 5. Method of Recruitment 6. Examination 7. Interview 8. Places of written examinations and interviews 9. List of Selected candidates and their assignment 10. Appointment of Selected Candidates 11. Application of other Rules 1 2 . Post s outside the purview of Karnataka Public Service Commission 13. Repeal and Savings KARNATAKA CIVIL SERVICES (RECRUITMENT TO DISTRICT CADRES) RULES, 1994 Whereas, the draft of the following rules, namely, Karnataka Civil Services (Recruitment to District Cadres) Rules, 1994, was published as required by sub-section (2) of Section 3 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), vide Notification No. DPAR 27 SCR 94, dated 10th May, 1994, in Part IV, Section 2-C(i) of the Karnataka Gazette, Extraordinary, dated 11th May, 1994 inviting objections/suggestions from all persons likely to be affected thereby within 30 days from the date of its publication in the said Gazette. And whereas, the said Gazette was made available to the public on llth May, 1994. And whereas, the suggestions and objections received by the State Government on the said draft have been considered. Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 3 read with Section 8 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), the Government of Karnataka hereby makes the following rules, namely.- 1. Title, commencement and application :- (1) These rules may be called the Karnataka Civil Services (Recruitment to District Cadres) Rules, 1994. (2) They shall come into force on the date of their publication in the Official Gazette. (3) (a) They shall apply to direct recruitment to Group 'C' posts in the State Civil Services, which according to the rules of recruitment are to be filled up by direct recruitment. (b) Government may, by notification include or exclude within the purview of clause (a) any cadre of posts in Group 'C' in any of the pay scales. (c) Notwithstanding anything contained in clause (a), these rules shall not apply.- (i) to recruitment of officers and servants of High Court of Karnataka, the Secretariat staff of the House of Legislature of the State of Karnataka, and members of the staff of the Karnataka Public Service Commission; (ii) to any category of posts in Group C in the Karnataka Government Secretariat, the Karnataka Lokayukta and the Karnataka Administrative Tribunal; (iii) to recruitment to posts or category of posts to be made by a selection, committee constituted by or under any rules of recruitment specifically made for recruitment to such posts or category of posts; (iv) to the category of posts of Group C where method of selection of candidates are specially made and are not in accordance with these rules. 2. Definitions :- (1) In these rules unless the context otherwise requires.- (a) "Appointing Authority" in relation to any category of posts means the Appointing Authority as specified in the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957; (b) "District Level Group Post" means any Group-C post in the State Civil Services specified in sub-rule (3) of Rule 1 of these rules and to which these rules are applicable; (c) "Selection Authority" in relation to any cadre or post means the Karnataka Public Service Commission. (2) The words "Scheduled Castes", "Scheduled Tribes" and "Other Backward Classes", shall have the same meaning assigned to them in the Karnataka Scheduled Castes, Scheduled Tribes and other Backward Classes (Reservation of Appointment) Act, 1990 (Karnataka Act 7 of 1991). (3) Words and expressions used in these rules but not defined therein shall have the same meaning as in the Karnataka Civil Services (General Recruitment) Rules, 1977. 3. Intimation of the Vacancies :- The Appointing Authorities in each department shall communicate to the Secretary, Karnataka Public Service Commission, the number of direct recruitment vacancies in the District in the cadres specified in clause (a) of sub-rule (3) of Rule 1 duly classifying such vacancies in accordance with the orders in force relating to reservation of appointments and posts for Scheduled Castes, Scheduled Tribes, other Backward Classes and rules relating to classifying the vacancies in favour of ex-servicemen earmarking the vacancies for physically handicapped person and such other categories as may be specified by Government from time to time. 4. Inviting applications :- (1) The Karnataka Public Service Commission shall advertise the vacancies in the Official Gazette specifying the conditions of eligibility, the nature of selection, the number of vacancies to be filled in each District, the number required to be filled by persons belonging to the Scheduled Castes, Scheduled Tribes and Other Backward Classes and by Ex-servicemen and Physically Handicapped person etc., and inviting applications from intending candidates. Abstracts of such advertisements shall also be published in regional language newspapers having wide circulation. (2) Applications shall be made by the candidates in the form prescribed by the Karnataka Public Service Commission. (3) Every applicant shall remit along with his application such fee as may be determined by the Karnataka Public Service Commission: Provided that no fee shall be payable by a candidate belonging to Scheduled Castes, Scheduled Tribes and Most Backward Group. 5. Method of Recruitment :- The recruitment shall be at District level, the selection of candidates under these rules shall be made on the basis of total marks secured in the written examinations as per these rules, by the Karnataka Public Service Commission. 6. Examination :- (1) The Karnataka Public Service Commission shall conduct the following written examinations.- (i) Common examination for recruitment to posts for which degree or equivalent qualification plus additional qualifications, if any, are prescribed.- Common examination for recruitment to posts for which SSLC or higher but lower than degree or its equivalent qualification plus additional qualifications, if any, are prescribed; or Common examination for recruitment to posts for which lower than SSLC qualification plus additional qualifications, if any, are prescribed; and (ii) Provided that where it is considered necessary to have interview in addition to the written examinations, Government shall prescribe separately the post/posts for which it is necessary and for this purpose interview shall be in accordance with Rule 7. (2) The scheme of common examinations shall be as specified in the Annexure. (3) The KPSC shall publish on the notice board at the place of interview, the list of marks obtained by each candidate in the written examinations before starting interview, if any. 7. Interview :- (1) The Karnataka Public Service Commission shall select the candidates for interview as far as may be three times the number of vacancies advertised under Rule 4(1) in the order of merit on the basis of the results of the written examination subject to making provisions for inviting candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes, Ex-servicemen, and Physically Handicapped persons etc., to make up the deficiency, if any, in the ratio of vacancies reserved for them. (2) The maximum marks for the interview shall be 50. The KPSC shall assign the.marks with reference to the following traits:- (a) Personality - 5 (b) Smartness and intuitiveness - 5 (c) Power of Expression - 10 (d) General Knowledge - 10 (e) Other traits including the knowledge of the subjects which have a bearing on the job content of the post for which recruitment is being made - 20 (3) The KPSC shall publish on the notice board at the place of interview on the day on which interview is held or on the following day but before the commencement of interview on that day, a list of marks obtained by each candidate in the said interview. 8. Places of written examinations and interviews :- (1) The KPSC shall conduct the written examinations and the interviews at the Head Quarters of the District or at such other place or places within the District convenient for the purpose, as it may determine. (2) Common written examinations on any occasion for any category or categories of posts shall be conducted on the basis of common question papers on the same day in each district, regularly. 9. List of Selected candidates and their assignment :- (1) The Selecting Authority shall on the basis of the marks secured by the candidate in the written examinations and interview, if and where prescribed and after taking into account the orders in force relating to reservations of appointments and posts for Scheduled Castes, Scheduled Tribes, Other Backward Classes and rules relating to classifying the vacancies for Ex-servicemen and earmarking the vacancies for physically Handicapped persons, prepare a list in the order of merit-cum-reservation of candidates eligible for appointment in respect of each cadre or posts and shall cause to publish the same in the Official Gazette. If two or more candidates secure equal percentage of marks in qualifying examinations, the order of merit of such candidates shall be fixed on the basis of their age the person or persons older in age being placed higher in the order of merit. The number of candidates to be included in such list shall be equal to the total number of vacancies notified under Rule 4. (2) The Selecting Authority after taking into consideration the orders relating to reservation of appointments and posts for Scheduled Castes, Scheduled Tribes and Other Backward Classes rules relating to classifying the vacancies for Ex-servicemen and earmarking the vacancies for Physically Handicapped persons and having regard to the order of merit anil the preference indicated by the candidates shall assign the selected cardidates under intimation to them to the different Appointing Authorities. (3) For the purpose of appointing candidates against vacancies left unfilled in the respective categories as a result of selected candidates, not reporting to duty from the list prepared under sub- rule (1) as also for appointing in additional vacancies, if any available, the Selecting Authority shall prepare in the manner specified in sub-rule (1), an Additional List of candidates not included in the main list not exceeding twenty-five per cent of the vacancies notified: Provided that if the Appointing Authority so requires the number of candidates to be included in the Additional List shall be such as may be specified by the Appointing Authority but not exceeding fifty per cent of the number of vacancies notified. (4) If, after the appointment of candidates assigned to it under sub-rule (2), any Appointing Authority requires additional number of candidates, it may request the Selecting Authority to assign such additional number of candidates specifying the categories thereof and the Selecting Authority shall assign such number of candidates from the additional list prepared under sub-rule (3) under intimation to the candidates: Provided that the candidates included in the additional list shall be assigned to each Appointing Authority in the order in which the requisitions are received in the office of the Selecting Authority: Provided further that the candidates included in the additional list shall not be assigned unless all the candidates included in the main list under sub-rule (1) are appointed or found not suitable for appointment. (5) Lists prepared under sub-rule (1) and sub-rule (2) shall be displayed by the Selecting Authority on the notice board of the office and shall also be caused to be published in the Official Gazette. 10. Appointment of Selected Candidates :- (1) Candidates whose names are included in the lists prepared by the Selecting Authority under sub-rule (2) of Rule 9 may be appointed by the Appointing Authority, in the order in which the names are found in the list after satisfying itself after such enquiry as may be considered necessary, that each such candidate is suitable in all respects for appointment to a post in the cadre. Candidates whose names are included under sub-rule (3) of Rule 9 and furnished under sub-rule (4) of Rule 9 by the Selecting Authority may be similarly appointed after the candidates whose names are included in the list prepared by the Selecting Authority under sub-rule (2) of Rule 9 have been appointed. 11. Application of other Rules :- The Karnataka Civil Services (General Recruitment) Rules, 1977 and Karnataka State Civil Services (Direct Recruitment by Selection) Rules, 1973 and other rules of recruitment specially made in respect of posts or categories of posts under the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), shall apply in respect of matters for which no provision is made in these rules. 12. Posts outside the purview of Karnataka Public Service Commission :- (1) Notwithstanding anything contained in these rules, or the rules of recruitment specially made in respect of any service or post, the recruitment to District Level Group C posts which are outside the purview of the Karnataka Public Service Commission for the purpose of clauses (a) and (b) of Section 3 of the Article 320 of the Constitution, shall be made by the Appointing Authority in the order of merit on the basis of the aggregate of the percentage of total marks secured by the candidate in the qualifying examinations specified in the rules of recruitment taking into consideration the orders in force relating to reservations of appointments and posts of Scheduled Castes, Scheduled Tribes, Other Backward Classes, Ex- servicemen and rules relating to earmarking the vacancies in favour of physically handicapped persons. If two or more candidates secure equal percentage of marks in qualifying examinations, the order of merit of such candidates shall be fixed on the basis of their age, the person or persons older in age being placed higher in the order of merit. For this purpose the Appointing Authority shall advertise the vacancies in the Gazette specifying the conditions of eligibility, nature of selection, number of vacancies to be filled, number required to be filled by Scheduled Castes, Scheduled Tribes, Other Backward Classes, Ex-servicemen, Physically handicapped persons and inviting applications from intending candidates. Abstracts of such Notification shall also be published in two widely circulated regional Newspapers. The Appointing Authority shall prescribe the form of application. The application shall be made in the prescribed form along with an application fee of Rs. 5/- to be remitted through a crossed Indian Postal Order purchased not earlier than 15 days prior to the date of application payable to the Appointing Authority: Provided that no fee shall be payable by a candidate belonging to Scheduled Castes, Scheduled Tribes on Category-I (Most Backward). (2) Appointing the candidates.-On the basis of sub-rule (1), a select list of candidates shall be prepared by the Appointing Authprity and the candidates in the select list may be appointed by the Appointing Authority in the order in which their names are found in the list after satisfying itself of such enquiry as may be considered necessary that each such candidate is suitable in all respects for appointment to a post in the cadre. 13. Repeal and Savings :- (1) The Karnataka Civil Services (Recruitment to Group C posts in certain scales of pay) Rules, 1993 are hereby repealed: Provided that such repeal shall not affect the previous operations of the said rules or anything duly done or suffered thereunder or affect any right, liability or obligation already acquired or incurred under the said rules. (2) Any reference in any rule or rules to the repealed rules by sub- rule (1), shall be construed as reference to these rules. (3) Notwithstanding the repeal of the said rules by sub-rule (1), the process of recruitment to any of the posts covered by the said repealed rules if already commenced and pending on the date of commencement of these rules shall be finalised in accordance with the said repealed rules which were in force prior to the commencement of these rules.