The Karnataka State Civil Service (Regulation Of Transfer Of Staff Of Department Of Collegiate Education) (Repeal) Act, 2020

 
KARNATAKA ACT NO. 41 OF 2020 
The Karnataka State Civil Service (Regulation Of Transfer Of 
Staff Of Department Of Collegiate Education) (Repeal) Act, 
2020 
Arrangement of Sections  
Sections:  
1. Short title and commencement 
2. Repeal and savings 
3. Repeal of Karnataka Ordinance No. 19 of 2020 and savings 
 
STATEMENT OF OBJECTS AND REASONS 
 
ACT 41 OF 2020.- It is considered necessary to repeal t he Karnataka 
State Civil Services (Regulation of transfer of staff of Department of 
Collegiate Education) Act, 2012 (Karnataka Act 06 of 2013)  to remove the 
difficulties and hurdles occurred in implementation of the said Act and it is 
decided to frame rules in this regard under the Karnataka State Civ il 
Services Act, 1978 (Karnataka Act 14 of 1990). 
As the matter was urgent and both Houses of the State Legislature 
were not in a session, The Karnataka State Civil Services (Regulation of 
transfer of staff of Department of Collegiate Education) Ordinance, 2020 
(Karnataka Ordinance 19 of 20 20) was promulgated to achieve the above 
object.  
This Bill seeks to replace the said Ordinance. 
Hence the Bill.  
 
 
[L.A. Bill No. 46 of 2020, File No. Samvyashae 55 Shasana 2020]  
[Entry 41 of List II of the Seventh Schedule to the Constitution of India.]  
[Published in Karnataka Gazette Extra -ordinary No. 4 79 in part-IVA dated: 
19.10.2020]  
 
 
 
 
 
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KARNATAKA ACT NO. 41 OF 2020 
(First published in the Karnataka Gazette Extra-ordinary on the 19th day of October 2020) 
 
The Karnataka State Civil Service (Regulation Of Transfer Of 
Staff Of Department Of Collegiate Education) (Repeal) Act, 
2020 
(Received the assent of the Governor on the 16th day of October, 2020) 
 
An Act to repeal the Karnataka State Civil Services (Regulation of transfer of 
staff of Department of Collegiate Education) Act, 2012 (Karnataka Act 06 of 2013); 
Whereas, it is expedient to repeal the Karnataka State Civil Services 
(Regulation of transfer of sta ff of Department of Collegiate Education) Act, 
2012(Karnataka Act 06 of 2013) for the purposes hereinafter appearing; 
 Be it enacted by the Karnataka State Legislature in the seventy -first year of 
the Republic of India as follows:-  
 
1. Short title and commen cement.- (1)  This Act may be called  the 
Karnataka State Civil Services (Regulation of transfer of staff of Department of 
Collegiate Education) (Repeal) Act, 2020. 
(2) It shall be deemed to have come into force with effect from 28.08.2020.  
2.  Repeal and sa vings.- The Karnataka State Civil Services (Regulation of 
transfer of staff of Department of Collegiate Education) Act, 2012 (Karnataka Act 
06 of 2013) (hereinafter referred to as the principal Act) is hereby repealed:  
Provided that, such repeal shall not affect,-  
(a) the previous operation of the Act so repealed or anything duly done 
or suffered thereunder; or   
(b) any right, privilege, obligation or liability acquired, accrued or 
incurred under the Act, so repealed; or     
(c) any penalty, forfeiture, or  punishment incurred in respect of any 
offence committed under the Act so repealed; or 
(d) any investigation, legal proceeding, or remedy in respect of any 
such right, privilege, obligation, liability, penalty, forfeiture or punishment 
as aforesaid; and  any such investigation, legal proceedings or remedy may 
be instituted, continued or enforced and any such penalty, forfeiture and 
punishment may be imposed, as if this Act had not been passed. 
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3. Repeal of Karnataka Ordinance No. 19 of 2020 and savings. - (1) 
The Karnataka State Civil Services (Regulation of transfer of staff of 
Department of Collegiate Education) Ordinance, 2020 (Karnataka 
Ordinance 19 of 2020) is hereby repealed.  
 
(2)  Notwithstanding such repeal, anything done or any action taken 
under the principal Act, as amended by the said Ordinance, shall be deemed 
to have been done or taken under the principal Act, as amended by this Act. 
 
The above translation of  ಕರ್ನಾಟಕ ಕರ್ನಾಟಕ ರಾಜ್ಯ  ಸಿವಿಲ್ ಸೇವೆಗಳ 
(ಕಾಲೇಜು ಶಿಕ್ಷಣ ಇಲಾಖೆಯ ಸಿಬ್ ಬ ಂದಿಯ ವರ್ಗಾವಣೆ ನಿಯಂತ್ ರ ಣ) (ನಿರಸನಗೊಳಿಸುವ) 
ಅಧಿನಿಯಮ, 2020 (2020ರ ಕರ್ನಾಟಕ ಅಧಿನಿಯಮ: 41) be published in the official 
Gazette under clause (3) of Article 348 of the Constitution of India  
 
  
VAJUBHAI VALA 
GOVERNOR OF KARNATAKA 
 
 
By Order and in the name of 
the Governor of Karnataka, 
 
 
 
(K.DWARAKANATH BABU) 
Secretary to Government 
Department of Parliamentary Affairs 
and Legislation 
 
 

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