Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA CIVIL SERVICES (RECRUITMENT TO THE GROUP-C POSTS IN CERTAIN SCALES OF PAY) RULES, 1993 CONTENTS 1. Title, commencement and application 2. Definitions 3. Method of Direct Recruitment 4. Intimation of vacancies to the Selection Authority 5. Inviting applications 6. List of Selected Candidates 7. Appointment of candidates 8. Repeal and Savings KARNATAKA CIVIL SERVICES (RECRUITMENT TO THE GROUP-C POSTS IN CERTAIN SCALES OF PAY) RULES, 1993 Whereas, the draft of the following rules, namely, Karnataka Civil Services (Recruitment to the Group-C posts in certain scales of pay) Rules, 1993 was published as required by sub-section (2) of Section 3 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), in Notification No. DPAR 50 SCR 93, dated 14th September, 1993, in Part IV, Section -2-C(i) of the Karnataka Gazette, Extraordinary, dated 16th September, 1993 inviting objections and suggestions from all persons likely to be affected thereby within thirty days from the date of its publication in the Official Gazette. And whereas, the said Gazette was made available to public on 16th September, 1993. And whereas, no objections and suggestions have been received in this regard. Now, therefore, in exercise of the powers conferred by sub-section (i) 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 the Group-C Posts in Certain Scales of Pay) Rules, 1993. (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 all Group-C posts in the State Civil Services in the scales of pay, namely.- (i) Rs. 960-20-1100-30-1400-40-1760 (ii) Rs. 1040-20-1100-30-1400-40-1800-50-1900 (iii) Rs. 1190-30-1400-40-1900-50-2200 (b) Government may, by notification include within the purview of clause (a), any category of posts of Group-C in any scale of pay; (c) Notwithstanding anything contained in clause (a), these rules shall not apply.- (i) to recruitment of officers and servants of the High Court of Karnataka, the Secretariat staff of the House of Legislature of the State of Karnataka and the members of the Staff of the Karnataka Public Service Commission; (ii) to recruitment to posts or category, of posts to be made by selection committee constituted by or under any rules of recruitment specially made for recruitment, such posts or category of posts; (iii) to the category of posts of Assistants, First Division Assistants, Junior Assistants and Second Division Assistants in all Departments; (iv) to the category of posts of Secondary School Assistants (Grade II) and Secondary School Language Assistants (Grade II) in the Department of Public Instructions; (v) 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; (vi) to such other category of posts of Group-C as may be notified by the Government. 2. Definitions :- (1) In these rules unless the context otherwise requires.- (a) "Appointing Authority" means the authority defined as such in clause (a) of Rule 2 of the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957; (b) "Selection Authority" means the authority appointed by Government by notification, for the purpose of selection of candidates under these rules provided that the State Government may appoint one Selection Authority for two or more categories of posts of Group-C. (2) The words "Scheduled Castes", "Scheduled Tribes" and "Other Backward Classes" shall have the meaning assigned to them in the Karnataka Scheduled Castes, Scheduled Tribes and Other Backward Classes (Reservation of Appointment etc.,) 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. Method of Direct Recruitment :- Direct recruitment under these rules shall be made in the order of merit on the basis of the aggregate of the percentage of the total marks secured by the candidate in the qualifying examination specified in the rules of recruitment, and taking into consideration the orders in force relating to reservation of appointments and posts for Scheduled Castes, Scheduled Tribes, other Backward Classes and rules relating to earmarking of vacancies in favour of Ex-servicemen and physically handicapped persons. If two or more candidates have secured equal percentage of total marks in the qualifying examinations, the order of merit among 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. 4. Intimation of vacancies to the Selection Authority :- The Appointing Authorities in each department shall communicate to the selecting authority, the "number of direct recruitment vacancies in the cadres specified in clause (a) of sub-rule (3) of Rule 1 relating to their department duly classifying such vacancies in accordance with the orders in force relating to reservation of appointments and posts of Scheduled Castes, Scheduled Tribes and Other Backward Classes, and rules relating to earmarking the vacancies in favour of Ex-servicemen and physically handicapped persons. 5. Inviting applications :- (1) The Selecting Authority shall advertise the vacancies in the Official Gazette specifying the conditions of eligibility, the nature of selection, the number of vacancies to be filled, 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 persons and invite applications from intending candidates. Abstract of such advertisements shall also be published in the widely circulated regional newspapers. (2) Applications shall be made in the form specified by the selecting authority. (3) Every applicant shall remit along with his application a fee of five rupees by a crossed Indian Postal Order purchased not earlier than fifteen days prior to the date of application, payable to the Selecting Authority: Provided that no fee shall be payable by a candidate belonging to Scheduled Caste, Scheduled Tribe or Backward Class Group-A and the fee payable by a local candidate or a stipendiary graduate shall be one rupee. 6. List of Selected Candidates :- (1) The selecting authority shall on the basis of the aggregate of the percentage of total marks secured by the candidate in the qualifying examinations and after taking into account the orders in force relating to reservations of appointments and posts for Scheduled Castes, Scheduled Tribes and Other Backward Classes and rules relating to earmarking the vacancies for ex-servicemen and physically handicapped persons, prepare a list in the order of merit-cum-reservation of candidates eligible for appointment in respect of each cadre or post and shall cause to publish the same in the Official Gazette. The number of candidates to be included in such list shall be equal to the total number of vacancies intimated 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 earmarking the vacancies for ex-servicemen and Physically handicapped persons and having regard to the order of merit-cum-reservation and the preference indicated by the candidates shall assign the selected candidates under intimation to them to the different Appointing Authorities. (3) For the purpose of appointing candidates against vacancies left unfilled in the respective categories by not reporting to duty by the candidates from'the list prepared under sub-rule (1) as also for appointing in any additional vacancies that may be available, the selecting authority shall prepare in the similar manner specified in sub-rule (1), a single additional list of candidates not included in the main list not exceeding twenty-five per cent of the total number of candidates included in the main list prepared under sub- rule (1). (4) If, after the appointment of candidate assigned to it under sub- rule (1), 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 in all respects 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 cause to publish in the Official Gazette. 7. Appointment of candidates :- (1) Candidates whose names are included in the lists prepared by the selecting authority under sub-rule (2) of Rule 6 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 of Rule 1 shall apply in respect of matters for which no provision is made in these rules. 8. Repeal and Savings :- (1) The Karnataka State Civil Services (Recruitment Committees) Rules, 1982 are hereby repealed: Provided that such repeal shall not effect the previous operations of the said rules or anything duly done or suffered thereunder or effect 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.