Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA PUBLIC SERVICE COMMISSION (CONDUCT OF SERVICE EXAMINATION) RULES, 1965 CONTENTS 1. Title 2. Definitions 3. Syllabi for examinations 4. Holding of examinations 5. Applications 6. Fees payable for the examinations 7. Refund of fees 8. Reference to books 8A. Appointment of Amanuensis 9. Marks for a pass 10. List of candidates successful in examinations 11. Supply of Maries Cards 12. Re-totalling of marks 13. Remuneration to examiners 14. Misconduct KARNATAKA PUBLIC SERVICE COMMISSION (CONDUCT OF SERVICE EXAMINATION) RULES, 1965 In exercise of the powers conferred by Sections 16 and 18 of the Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959 (Karnataka Act 20 of 1959), the Government of Karnataka hereby makes the following rules, namely.- 1. Title :- These rules may be called the Karnataka Public Service Commission (Conduct of Service Examination) Rules, 1965. 2. Definitions :- In these rules, unless the context otherwise requires.- (a) "Act" means the Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959 (Karnataka Act 20 of 1959); (b) "Examination" or "Service Examination" means an examination which persons serving in connection with the affairs of the State are required to pass under the conditions of recruitment or service applicable to them notified by the Government under Section 16 of the Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959 . 3. Syllabi for examinations :- The Commission shall conduct the service examinations in accordance with such syllabi as may be specified in any general or special order: 1 Provided that the syllabi for an examination shall be the syllabi in force on the date of issue of notification under sub-rule (1) of Rule 5 in respect of such examination. 1. Proviso inserted by GSR 268, dated 25-7-1968, w.e.f. 8-8-1968 4. Holding of examinations :- (1) Subject to the general or special orders of the Government, service examinations shall be conducted by the Commission twice every year in such months and on such dates as the Commission may determine. (2) 1[(a) subject to such directions as may be given by the Commission, written examinations shall be held in the Headquarters of every district under the Control of the Deputy Director of Public Instruction of the District concerned 2[and at New Delhi under the control of the Assistant Special Commissioner-cum- Manager, Office of the Special Commissioner for Karnataka, Karnataka Bhavan, New Delhi 3[and at Mussoorie under the control of the Controller of Examinations, Lai Bhahadur Shastri National Academy of Administration, Mussoorie, for IAS Probationers under train 4[at Bangalore, New Delhi and at Mussoorie]:] 5[Provided that in the case of Bangalore District, the June session examinations shall be held under the Control of Deputy Director of Public Instruction, Bangalore North and the December session examinations shall be held under the control of the Deputy Director of Public Instruction, Bangalore South.] 6[(aa) Every candidate appearing for any examination shall write the examination in the headquarters of the district in which he is working for the time being: Provided that the Commission may permit a candidate to write the examination in any other place.] (b) Notwithstanding anything contained in clause (a), the Commission may conduct such examinations as it deems fit 7[only in the Divisional Headquarters under the control of the Joint Directors of Public Instruction]. 8 [(3) In such examinations no person other than a Gazetted Class I Officer shall be appointed as Supervisors, and no person other than a Gazetted Class II Officer shall be appointed as Invigilators: Provided that in such examinations conducted in the City of Bangalore, Office Superintendents may also be appointed as Invigilators.] 1. Clause (a) substituted by GSR 335, dated 12-10-1976, w.e.f. 21-10-1976 2. Inserted by GSR 219, dated 16-7-1977, w.e.f. 21-7-1977 3. Inserted by GSR 12, dated 12-10-1983, w.e.f. 12-1-1984 4. Substituted for the words "both at Bangalore and at New Delhi" by GSR 12, dated 12-10-1983, w.e.f. 12-1-1984 5. Proviso substituted by GSR 144, dated 16-8-1994, w.e.f. 15-9- 1994 6. Clause (aa) inserted by GSR 62, dated 19-1-1967 7. Substituted for the words "only in the City of Bangalore" by GSR 72, dated 18-11-1988, w.e.f. 31-3-1983 8. Sub-rule (3) inserted by GSR 362, dated 26-7-1967 5. Applications :- 1 [(1) The Commission shall not less than two months prior to the date of holding any examination, publish a notification on the notice board of its office calling for applications and a news item, indicating the publication of the result, date of next examination, the last date to submit applications and such other particulars as the Commission may deem fit, in two major daily newspapers having wide circulation in the State.] (2) Every candidate appearing for any service examination shall send his application in the form prescribed for the Commission. The application shall be addressed to the Secretary and Controller of Departmental Examinations of Kamataka Public Service Commission, so as to reach him on the before such date as may be specified by the Commission while inviting the applications for the examination. (3) Any application received after the date fixed for the receipt of applications, or which does not comply with the provisions of this rule, shall be rejected. 1. Sub-rule (1) substituted by GSR 139, dated 28-10-1995, w.e.f. 30-10-1995 6. Fees payable for the examinations :- (1) The fees payable for admission of a candidates for any examination shall be such as the Commission (2) Notwithstanding anything contained in sub-rule (1) where an examination is required to be passed during the period of probation or training of a Government servant or for the purpose of being eligible to draw an increment, or for being confirmed in any post or for being eligible for promotion to higher post, no fee shall be payable for admission to the examination when the Government servant concerned applies for the first or second time for admission to such examination: Provided that where a candidate who has been admitted to any examination under this sub-rule absents himself from the examination he shall not be entitled to the exemption under this sub-rule in respect of any later examination unless the absence was d u e to ill-health certified by the District Medical Officer or the authorised Medical Attendant or due to his inability to attend the examination on account of official work which he was required to attend to as certified by the Head of a Department in which he is serving: Provided further that this sub-rule shall not be applicable to a Government servant in respect of whom the passing of the examination is not obligatory. (3) Every candidate applying for admission to a service examination shall be required to make a declarations specifying whether such examination is obligatory or not, and also specifying the number of times he appeared for the examination concerned. Such declaration shall be verified and attested by the Head of Office under whom the candidate is serving. 1 [Explanation.-In the case of persons in the service of a local authority or a body corporate constituted by law the "Head of Office" shall be an Officer nominated for the purpose by the local authority or body corporate concerned under intimation to the Commission.] 1. Explanation inserted by GSR 269, dated 3-10-1974, w.e.f. 3-10- 1974 7. Refund of fees :- (1) The fee paid by any candidate shall be refunded in the following cases, namely.- (i) when the examination is cancelled after applications are called for; (ii) when an application is rejected on the ground that it had been sent after the last date fixed for receipt of applications; (iii) when the candidate is not admitted to the examination; (iv) when the candidate is permitted to withdraw his candidature before the examination is held; (v) when the candidate is not liable to pay the fees; (vi) when the application is made and the fee is paid by mistake; (vii) when the candidate absents himself from any examination and satisfies the Commission that the absence was unavoidable and was due to causes beyond his control; (viii) when the candidate after paying the fees fails to send his application to the Commission; (ix) when the candidate dies prior to the examination. 1 [(2) No fees shall be refunded in cases falling under clauses (v), (vi), (vii) and (viii) of sub-rule (1) except on an application made by the candidate and in cases falling under clause (ix) of sub-rule (1) except on an application made by the legal heir of the candidate within sixty days from the last date fixed for the examination concerned.] (3) Fees paid for any examination shall not be taken credit for any other examination except where a candidate makes an application in writing within sixty days from the last date fixed for the examination in respect of which fees was paid requesting that the fees may be appropriated for the next ensuing examination. 1. Sub-rule (2) substituted by GSR 40, dated 12-4-1967 8. Reference to books :- Save as otherwise provided by any general or special order made by the Government candidates to an examination may bring with them to the examination hall unabridged and unannotated editions of books prescribed for the examination. No candidate shall bring into the examination hall, or be in possession in the examination hall of any notes or guides or any other books. 8A. Appointment of Amanuensis :- 1 .-The Secretary and Controller of Departmental Examinations may, on an application by a candidate who is blind or disabled from writing with his own hand, permit the said candidate to have the assistance of an amanuensis subject to the following conditions, namely.- (1) The candidate seeking assistance of an amanuensis shall send his application through his immediate official superior along with a certificate issued by a doctor attached to a Government Hospital; (2) The official superior shall satisfy himself before forwarding the application to the Commission that the candidate is really disabled and he needs the assistance of an amanuensis; (3) When the assistance of an amanuensis is sanctioned, the Supervisor of the concerned Centre shall appoint an amanuensis for the candidate and intimate the same to the Secretary and Controller of Departmental Examinations; (4) The amanuensis so appointed shall be of a lower grade or of a lower education than that of the candidate and he shall not be related to the candidate; (5) The supervisor shall arrange for a suitable room for the candidate and appoint an Invigilator for him. The Invigilator so appointed shall be changed in each session; (6) The candidate shall pay in advance a sum of Rs. 5/- for each paper of the examination, and the said amount shall be paid to the amanuensis as soon as the paper of the examination is over; (7) Where an amanuensis has been appointed, an extra time of fifteen minutes may be allowed to the candidate.] 1. Rule 8-A inserted by GSR 186, dated 5-7-1978, w.e.f. 13-7- 1978 9. Marks for a pass :- (1) Save as otherwise provided by any general or special order the minimum marks for a pass in any service examination shall be thirty-five per cent in each individual paper and forty per cent in the aggregate prescribed for that examination. (2) A candidate who secures not less than sixty per cent of the maximum marks in any paper or papers comprising any examination shall be placed in the first class, and a candidate who secures less than sixty per cent of the maximum marks shall be placed in the pass class. 1 [(3) Where an examination consists of more than one paper or one or more papers and viva voce and a candidate secures in any paper not less than sixty per cent of the maximum marks prescribed for that paper he shall be deemed to have passed the examination in that paper, if he passes the examination by securing the required number of passing marks in the other papers of the examination and the viva voce examination within two years from the date of declaration of the result of the examination in which he had secured not less than sixty per cent of the maximum marks in that paper.] 1. Sub-rule (3) substituted by GSR 330, dated 26-10-1977, w.e.f. 3-11-1977 10. List of candidates successful in examinations :- (1) The result of every examination specifying t h e 1[register numbers of the candidates successful in the examination] shall be published by the Commission in the Karnataka Gazette. 2[(1-a) x x x x x.] (2) 3[Commission shall] issue to each successful candidate in any examination a certificate under the signature of the Secretary and Controller of Departnental Examinations, Karnataka Public Service Commission, stating the examination passed by him and the class in which he is placed. 4 [(3) A candidate may obtain a duplicate copy of the certificate on making an application along with the affidavit indicating the reasons for applying for the same and on payment of a fee of rupees fifteen, if the application is made within one year from the date of publication of results in the Karnataka Gazette and rupees twenty-five if the application is made after one year. An application for a duplicate copy of a certificate shall also contain particulars regarding the month and year of the examination passed and shall furnish information as is sufficient to establish that the applicant is the person to whom the original certificate was issued. Such application shall be accompanied by a postal order or Demand Draft for the amount of the prescribed fee drawn in favour of the Secretary, Kamataka Public Service Commission, Bangalore.] 1. Substituted for the words register numbers, names and such other particulars of the candidates successful in the examination as the commission may deem fit to specify and the class obtained by each of them in such examination" by G6R 337, dated 26-7-1967, w.e.f. 3-8-1967 2. Sub-rule (1-a) omitted by GSR 243, dated 24-6-1969, w.e.f. 10- 7-1969 3. Substituted for the words The Commission shall on an application by a candidate, within thirty days from the date of publication under sub-rule (1) of the results by the Commission accompanied by a fee of fifty paise and seventy-five paise after expiry of thirty days for each certificate" by GSR 243, dated 24-6- 1969, w.e.f. 10-7-1969 4. Sub-role (3) substituted by Notification No. DPAR 26 SSC 95, dated 22-3-1999, w.e.f. 27-3-1999 11. Supply of Maries Cards :- The Commission shall furnish a marks card on payment of a fee of 1[ten rupees] in respect of any subject or subjects comprised in any examination, if the application for the marks card is made within one month after the publication of the result of the examination in the Karnataka Gazette. The application shall be accompanied by a 2[postal order or demand draft drawn in favour of the Secretary, Karnataka Public Service Commission, Bangalore] evidencing the payment of the fee: 3 [Provided that the Commission may issue marks cards to the concerned candidates in respect of Paper I of Accounts (Higher) Examination and Paper I of Community Development Part I Examination held in any 1. Substituted for the words "two rupees" by Notification No. DPAR 26 SSC 95, dated 22-3-1999, w.e.f 27-3-1999 2. Substituted for the words treasury receipt of by Notification No. DPAR 26 SSC 95, dated 22-3-1999, w.e.f. 27-3-1999 3. Proviso inserted by GSR 298 and 305, dated 22-9-1977, w.e.f. 6-10-1977 12. Re-totalling of marks :- (1) A candidate who is declared to have failed in any examination may within 1[sixty days] after the publication of the result in the Karnataka Gazette, apply to the Commission for a re-totalling of his marks in all papers or in any paper comprised in the said examination. Every candidate making such application shall pay a sum of 2[twenty-five rupees] is deposit and a 3[postal order or demand draft drawn in favour of the Secretary, Karnataka Public Service Commission, Bangalore] evidencing the payment of such sum shall be furnished along with the application. 4 [(2) On receipt of an application under sub-rule (1) the Commission shall, within a period of thirty days, cause the marks to be re-totalled and communicated to the candidate, and the decision of the Commission as regards the re-totalled marks secured by the candidate shall be final.] (3) Where a result is altered consequent upon the re-totalling of marks, the deposit made by the candidate under sub-rule (1) shall be returned to him. In other cases the deposit shall not be returnable. 1. Substituted for the words "one month" by GSR 40, dated 12-4- 1967 2. Substituted for the words "ten rupees" by Notification No. DPAR 26 SSC 95, dated 22-3-1999, w.e.f. 27-3-1999 3. Substituted for the words "treasury receipt" by Notification No. DPAR 26 SSC 95, dated 22-3-1999, w.e.f. 27-3-1999 4. Sub-rule (2) substituted by GSR 173, dated 4-5-1968, w.e.f. 23- 5-1968 13. Remuneration to examiners :- (1) Fees at the rates specified in column (2) of the following table shall be payable to the examiners for performing the functions specified in the corresponding entry of column (1) of the said Table, namely.- TABLE (a) For the setting of a question paper in respect of which the duration of time allowed for answers is. (i) Three hours and above Seventy-five rupees. (ii) Two hours and above but below three hours Sixty rupees. (iii) Less than two hours Fifty rupees. (b) For valuing an answer book of a question paper in respect of (b) For valuing an answer book of a question paper in respect of which the duration of time allowed for answers is, (i) Three hours and above Three rupees (ii) Two hours and above but below three hours Two rupees and fifty paise. (iii) Less than two hours Two rupees 1[(2) The Supervisors, Invigilators and other staff specified in column (2) of the table below connected with examination work shall be paid remuneration at the rates specified in column (2) thereof: TABLE SI. No. Category of Officers and Staff Remuneration payable 1. Supervisors-in-chief for Coordinating And Additional Coordinating Supervisors Rs. 120 for full day Rs. 60 for half day 2. Supervisors or Additional Rs. 90 for full day Supervisors of Sub-Centers Rs. 45 for half day 3. Invigilators Rs. 75 for full day Rs. 40 for half day 4. Clerk Rs. 60 for full day Rs. 30 for half day 5. Driver Rs. 21 per day 6. Attendee, Peon, Water boy, Laborer, Watchman or Sweeper Rs. 21 per day. 2[(3) For translating a question paper in English to Kannada remuneration shall be at one-fourth of the fee paid for setting the question paper in English provided it is done by a person other than the Examiner of that paper. (4) Sirring fee for a member of the Kannada viva voce Examination Board shall be five rupees per day. (5) For printing the question papers the Senior Deputy Director of Printing, Government Press, Bangalore, shall be paid a remuneration of 3[three hundred rupees for every examination held after 1st day of May, 1984]. (6) For re-totalling of marks the 4 [Secretary and Controller] of Departmental Examinations shall be paid a fee of one rupee for each answer book.] 1. Sub-rule (2) substituted by GSR 139, dated 28-10-1995, w.e.f. 30-10-1995 2. Sub-rules (3) to (6) inserted by GSR 62, dated 19-1-1967 3. Substituted for the words "two hundred rupees for every examination" by GSR 169, dated 20-6-1984, w.e.f. 5-7-1984 4. Substituted for the words "Deputy Controller" by GSR 182, dated 6-7-1978, w.e.f. 13-7-1978 14. Misconduct :- A candidate who is found guilty by the Commission of impersonation or of submitting fabricated document or documents which have been tampered with or of making statements which are incorrect or false, or of suppressing any material information or of using or attempting to use unfair means in the examination hall or otherwise resorting to any other irregular and improper means in connection with any service examination, such candidate may, in addition to rendering himself liable to a criminal prosecution.- (a) be debarred either permanently or for a specified period by the Commission from admission to any examination or appearance at any interview held by the Commission for selection of candidates; and (b) be subjected to disciplinary proceedings.