The KARNATAKA STATE CIVIL SERVICE (REGULATION OF TRANSFER OF STAFF OF DEPARTMENT OF TECHNICAL EDUCATION) (REPEAL) ACT, 2020

KARNATAKA ACT NO. 42 OF 2020 
THE KARNATAKA STATE CIVIL SERVICE (REGULATION OF TRANSFER OF 
STAFF OF DEPARTMENT OF TECHNICAL EDUCATION) (REPEAL) ACT, 2020 
 
Arrangement of Sections  
Sections:  
1. Short title and commencement 
2. Repeal and savings 
3. Repeal of Karnataka Ordinance No. 20 of 2020 and savings 
 
 STATEMENT OF OBJECTS AND REASONS 
 
   ACT 42 OF 2020.- It is considered necessary to repeal the Karnataka State 
Civil Services (Regulation of transfer of staff of Department of Technical Education) 
Act, 2012 (Karnataka Act 12 of 2013) to remove the difficulties and hurdles 
occurred in implementation of the said Act and it is d ecided to frame rules in this 
regard under the Karnataka State Civil 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 t ransfer of staff of 
Department of Technical Education) Ordinance, 2020 (Karnataka Ordinance 20 of 
2020) was promulgated to achieve the above object.  
This Bill seeks to replace the said Ordinance. 
Hence, the Bill. 
 
 [L.A. Bill No. 47 of 2020, File No. Samvyashae 56 Shasana 2020]  
 [Entry 41 of List II of the Seventh Schedule to the Constitution of India.]  
 [Published in Karnataka Gazette Extra -ordinary No. 4 77 in part -IVA dated: 
19.10.2020]  
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
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KARNATAKA ACT NO. 42 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 TECHNICAL 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 Technical Education) Act, 2012 (Karnataka Act 12 of 2013); 
Whereas, it is expedient to repeal the Karnataka State Civil Services 
(Regulation of transfer of staff of Department of Technical Education) Act, 2012 
(Karnataka Act 12 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 commencement.- (1)  This Act may be called  the Karnataka 
State Civil Services (Regulation of transfer of staff of Department  of Technical 
Education) (Repeal) Act, 2020.  
(2) It shall be deemed to have come into force with effect from 28.08.2020.  
 
2.  Repeal and savings. - The Karnataka State Civil Services (Regulation of 
transfer of staff of Department of Technical Education) Act,  2012 (Karnataka Act 
12 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 
 
 
 
 
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(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 penalt y, forfeiture and punishment may be imposed, as if 
this Act had not been passed. 
 
    3. Repeal of Karnataka Ordinance No. 20 of 2020 and savings. - (1) The 
Karnataka State Civil Services (Regulation of transfer of staff of Department of 
Technical Education) Ordinance, 2020 (Karnataka Ordinance 20 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 ರಾಜ್ಯ  ಸಿವಿಲ್ ಸೇವೆಗಳ (ಕಾಲೇಜು ಶಿಕ್ಷಣ ಇಲಾಖೆಯ 
ಸಿಬ್ ಬ ಂದಿಯ ವರ್ಗಾವಣೆ ನಿಯಂತ್ ರ ಣ) (ನಿರಸನಗೊಳಿಸುವ) ಅಧಿನಿಯಮ, 2020 (2020ರ ಕರ್ನಾಟಕ 
ಅಧಿನಿಯಮ 42 ) 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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