Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA STATE CIVIL SERVICES (REGULATION OF PROMOTION, PAY AND PENSION) RULES, 1978 CONTENTS 1. Title and commencement 2. Promotion KARNATAKA STATE CIVIL SERVICES (REGULATION OF PROMOTION, PAY AND PENSION) RULES, 1978 In exercise of the powers conferred by Section 9-A read with clause (a) of sub-section (1) of Section 3 of the Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Act, 1973 (Karnataka Act 11 of 1974), the Government of Karnataka hereby makes the following rules, namely. 1. Title and commencement :- (1) These rules may be called the Karnataka State Civil Services (Regulation of Promotion, Pay and Pension) Rules, 1978. (2) They shall come into force on the date of the publication in the Official Gazette. 2. Promotion :- Promotion of a civil servant may be made with effect from a retrospective date.- (1) if his claim for promotion.- 1[(a) was withheld on account of disciplinary proceedings or criminal prosecution of both pending against him and he is exonerated or acquitted subsequently, or] (b) was not considered on the ground that he was working in some other department on deputation or otherwise; or (c) was not considered on the ground that he was wrongly or incorrectly described in the provisional or final inter-State Seniority List or gradation list; 2 [or] (d) was passed over on account of adverse remarks in his Confidential Reports which were expunged subsequently.] (2) If, while operating the gradation list or the provisional inter- State Seniority List or any other inter-State Seniority List not being a final one, he was not considered for promotion for no justifiable reason 2[x x x x x]; or (3) If, while being eligible according to his seniority in the list that was in force and otherwise fit for promotion according to Cadre and Recruitment Rules he had only been placed in independent charge of the post by the Competent Authority and has discharged the duties of the said post: Provided that if a civil servant on deputation to some other department and placed in independent charge of a post in the parent Department was prevented from discharging the duties of the post on the ground that his services on deputation are essential in public interest, he shall also be considered under this sub-rule from the date his junior is considered for promotion. 1. Clause (a) substituted by GSR 137, dated 27-5-1981, w.e.f. 4-6- 1981 2. Inserted by GSR 256, dated 24-10-1984, w.e.f. 8-11-1984