Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com KARNATAKA STATE CIVIL SERVICES (UNFILLED VACANCIES RESERVED FOR THE PERSONS BELONGING TO THE SCHEDULED CASTES AND THE SCHEDULED TRIBES) (SPECIAL RECRUITMENT) RULES, 2001 CONTENTS 1. Title, commencement and application 2. Definitions 3. Age 4. Release of vacancies to fill up the unfilled vacancies 5. Mode of recruitment 6. List of selected candidates 7. Appointment of candidates 8. Application of other rules KARNATAKA STATE CIVIL SERVICES (UNFILLED VACANCIES RESERVED FOR THE PERSONS BELONGING TO THE SCHEDULED CASTES AND THE SCHEDULED TRIBES) (SPECIAL RECRUITMENT) RULES, 2001 Whereas, the draft of the Karnataka State Civil Services (Unfilled Vacancies reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes) (Special Recruitment) Rules, 2001 was published as required by clause (a) of sub-section (2) of Section 3 of the Karnataka State Civil Services Act , 1978 (Karnataka Act 14 of 1990), in Notification No. DPAR 13 SBC 2001, dated 6th August, 2001 in Part IV-A of the Karnataka Gazette, Extraordinary No. 1505, dated 6th August, 2001 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. Whereas, the said Gazette was made available to the public on 6th August, 2001. And whereas, the objections and suggestions received 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 State Civil Services (Unfilled Vacancies Reserved for the Persons Belonging to the Scheduled Castes and the Scheduled Tribes) (Special Recruitment) Rules, 2001. (2) They shall come into force on the date of their publication in the Official Gazette. (3) Notwithstanding anything to the contrary contained in the rules of recruitment specially made in respect of any service or post or any other rules made or deemed to have been made under the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), the provisions of these rules shall apply for the purpose of filling up the unfilled vacancies existing on the date of commencement of these rules. 2. Definitions :- (1) In these rules, unless the context otherwise requires. (a) "Appointing Authority" means the appointing authorities as specified in Rule 7 or column (2) of Schedules II and III of the Karnataka Civil Services (Classification, Control and Appeal) Rules, 1957 and in case, it is not so specified, the head of the department; (b) "Qualification" means the minimum qualification for recruitment to any service or post prescribed in the rules of recruitment specially made in respect of that service or post or in any other rules made or deemed to have been made under the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990); (c) "Selecting Authority" means the Karnataka Public Service Commission for the purpose of selection to the posts in Group "A" and Group "B" and the Head of the Department concerned for selection to the posts in Group "C" and Group "D"; (d) "Unfilled vacancies" mean and include (i) the backlog in direct recruitment as contemplated in the G.O. No. DPAR 19 SBC 89, dated 12th July, 1989, read with subsequent Government Order bearing the same number and dated 22nd July, 1989 existing as on the date of commencement of these rules; (ii) the vacancies to the extent they were not filled by the persons belonging to the Scheduled Castes or the Scheduled Tribes as the case may be, as per the classification of the vacancies in accordance with the orders of reservation applicable to direct recruitment while regularising the services of the daily wage employees as per the Government Order No. DPAR 02 SLC 90, dated 6th August, 1990 and the daily wage diploma and graduate engineers as per the Government Order No. DPAR 13 SLC 94, dated 28th September, 1994 existing as on the date of commencement of these rules; and (iii) if even after taking into account the unfilled vacancies mentioned in clauses (i) and (ii) above, the percentage of representation of the persons belonging to the Scheduled Castes and the Scheduled Tribes in any cadre, to which the orders of reservation in direct recruitment under clause (4) of Article 16 of the Constitution are applicable, does not reach 15% in respect of the persons belonging to the Scheduled Castes and 3% in respect of the persons belonging to the Scheduled Tribes, as the case may be, of direct recruitment vacancies, then such shortfall of unfilled d i re ct recruitment vacancies existing as on the date of commencement of these rules. (2) Other words and expressions used in these rules but not defined shall have the same meaning assigned to them in the Karnataka Civil Services (General Recruitment) Rules, 1977. 3. Age :- Notwithstanding anything to the contrary contained in the Karnataka Civil Services (General Recruitment) Rules, 1977, or the rules of recruitment specially made for recruitment to any service or post, the candidates for recruitment to any service or post under these rules must have attained the age of eighteen years but not attained the age of forty years. 4. Release of vacancies to fill up the unfilled vacancies :- (1) The Appointing Authorities concerned shall release the unfilled vacancies, subject to their availability, to the Selecting Authority, for the purpose of recruitment under these rules. (2) The Appointing Authorities concerned shall presume the concurrence of Finance Department for the purpose of releasing of vacancies to fill up as referred to in sub-rule (1), to the Selecting Authority. 5. Mode of recruitment :- (1) Notwithstanding anything to the contrary contained in the Karnataka Civil Services (General Recruitment) Rules, 1977 or the rules of recruitment specially made for recruitment to any service or post, recruitment under these rules shall be made by the Selecting Authority. (2) The Selecting Authority shall, for recruitment to the category of posts referred to in Rule 4, cause to invite applications from the candidates possessing the qualification by publishing in the Official Gazette and in more than one widely circulated regional newspapers, of which, at least, one shall be in Kannada. 6. List of selected candidates :- (1) The Selecting Authority shall, from among .the candidates who have applied in pursuance to the publication inviting applications under Rule 5 and who have attained the age of 29 years but not attained the age of 40 years, prepare a list of candidates for each category of posts in the order of merit on the basis of percentage of total marks secured in the qualifying examination and taking into consideration the reservation for women, ex-servicemen, physically handicapped and project displaced persons in accordance with the Karnataka Civil Services (General Recruitment) Rules, 1977 and the rural candidates in accordance with the Karnataka Reservation of Appointments or Posts (in the Civil Services of the State for Rural Candidates) Act, 2000. If however, sufficient number of candidates, who have attained the age of 29 years but not attained the age of 40 years are not available, the candidates, who have attained the age of 18 years but not attained the age of 29 years shall also be included in the select list in accordance with the provisions specified above to the extent of such insufficient number: Provided that if two or more candidates have secured equal percentage of total marks in the qualifying examination, the order of merit in respect of such candidates shall be fixed on the basis of their age, the one older in age being placed higher in the order of merit. The number of candidates to be included in such list of eligible candidates shall be equal to the total number of vacancies notified under these rules. (2) The list prepared in accordance with sub-rule (1) shall be published in the Official Gazette and shall be valid till all the candidates suitable for appointment notified under these rules are appointed. 7. Appointment of candidates :- (1) Candidates whose names are included in the list prepared under Rule 6 may be appointed by the Appointing Authority in the vacancies in the order in which their names appear in the list after satisfying itself after such enquiry as it may consider necessary that each of the candidate is suitable in all respects for appointment. (2) The inclusion of name of a candidate in the list published under Rule 6 shall not confer any right of appointment. 8. Application of other rules :- The Karnataka Civil Services Rules, the Karnataka Civil Services (Probation) Rules, 1977 and such other rules for the time being in force regulating the conditions of service made or deemed to have been made under the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990), insofar as they are not inconsistent with the provisions of these rules shall be applicable to the persons appointed under these rules.