The KARNATAKA RESERVATION OF APPOINTMENTS OR POSTS (IN THE CIVIL SERVICES OF THE STATE) FOR RURAL CANDIDATES ACT, 2000

THE  KARNATAKA RESERVATION OF APPOINTMENT OR POSTS (IN THE 
CIVIL SERVICES OF THE STATE) FOR RURAL CANDIDTES ACT, 2000 
ARRANGEMENT OF SECTIONS 
Statement of Object and Reasons 
Sections: 
 1. Short title and commencement. 
 2. Definitions. 
 3. Reservation of appointments or posts for rural candidtes. 
 4. Power  to make rules. 
 5. Power  to remove difficulties. 
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STATEMENT OF OBJECTS AND REASONS 
  Act 1 of 2001. - Amendment made to the Karnataka Civil Services (General 
Recruitment) Rules, 1977 by Notification No.DPAR 59 SRR 96 dated 28th April 1997, 
providing for addition of ten percent of marks to the percentage of marks secured by 
a rural candidate was questioned in the High Court of Karnataka in W.P.No.13157/98 
and the High Court declared the relevant provision as  void and violative of Articles 
14, 15 and 16.  The State Government preferred an appeal to the Division Bench 
which came to be dismissed and a special leave petition preferred by the State 
Government to the Supreme Court was also dismissed. 
  The State Government  constituted a Commission of inquiry  consisting of 
Justice R.Ramakrishna, a former judge of  the High Court as  Chairman and some 
other members to examine the various aspects relating to rural candidates and the 
Commission has given a report recommending for providing five percent reservation 
over and above the existing fifty percent reservation and to make a law in this behalf. 
  The Government after careful consideration of the recommendations made in 
the report and all other matters consider it necessary to provide horizontal 
reservation to the extent of ten percent of the vacancies in all direct recruitment in 
each of the categories of general merit, Scheduled Castes, Scheduled Tribes and in 
each of the categories of other Backward Classes.  
 Hence the Bill. 
 (Obtained from L.A. Bill No.35 of 2000 File No. ¸À0ªÀå±ÁE 59 ±Á¸À£À 2000) 
 
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KARNATAKA ACT NO. 1 of 2001 
(First published in the Karnataka Gazette on the Sixth day of January, 2001) 
THE  KARNATAKA RESERVATION OF APPOINTMENTS OR POSTS (IN THE 
CIVIL SERVICES OF THE STATE) FOR RURAL CANDIDATES ACT, 2000 
(Received the assent of the Governor on the Fourth day of January, 2001) 
     An Act to provide for reservation of appointments or posts (in civil services of 
the State) for rural candidates. 
    WHEREAS the Government by notification No. DPAR 5 SRR 92 dated 31st 
March 1992 inserted a new rule 3B in the Karnataka Civil Services (General 
Recruitment) Rules, 1977 providing for weightage to rural candidates in the form of 
an addition of fifteen marks to the total marks secured by them, for the purpose of 
direct recruitment to posts in Group C and Group D in the Civil Services of the State 
and defining a rural candidate as a person who has studied and passed the 
Secondary School Leaving Certificate Examination in any of the schools situated in 
rural areas having population of less than 20,000 as per the 1981 census; 
   W HEREAS the aforesaid provision was modified from time to time and by the 
Notification No. DPAR 59 SRR 96 dated 28th April 1997, the said weightage was 
modified to be an additional of ten percent to the percentage of marks secured by a 
rural candidate and it was extended for the purpose of direct recruitment to the posts 
in Group A and Group B also and the term "rural candidate" was defined as a person, 
who has studied in the State of Karnataka,- 
 (i) from first standard to tenth standard where the qualifying examination 
prescribed for a post was S.S.L.C or higher; or 
 (ii) from first standard to the qualifying examination where the qualifying 
examination prescribed for a post was lower than S.S.L.C., 
- in a school situated in an area or town with a population of less than 50,000 as 
per 1991 census; 
    W HEREAs the aforesaid amendment was questioned in the High Court of 
Karnataka in W.P. No. 13157/98 and the Learned Single Judge declared the said 
rule 3B of the karnataka Civil Services (General Recruitment) Rule, 1977 providing 
for weightage of marks to rural candidates as void and violative of Articles 14, 15 and 
16; 
    W HEREAS the State Government preferred an appeal to the Division Bench, 
which dismissed the appeal by its judgement dated 26.11.1999 and against it, the 
Government further filed special leave petition before the Supreme Court and the 
Supreme Court also dismissed the special leave petition; 
    W HEREAS the Division Bench has held that giving ten percent of marks as a rural 
weightage is arbitrary and violative of Articles 14, 15 and 16 of the Constitution of 
India and has further observed as follows:- 
    "The State has not placed any material on record to show that they have made 
any comparative study regarding the school s in the rural areas, their standard of 
education, teaching methods etc., It is well known fact that even in urban areas the 
education standard of children of hut dwellers and other economically and socially 
backward classes is not of same standard as of rural areas"; 
 3
    W HEREAS the Government constituted a Commission of Inquiry consisting of 
Justice R. Ramakrishna, a former Judge of the High Court, as Chairman and some 
other members to examine various aspects relating to rural candidates; 
    W HEREAS the Commission has given its report in which it has observed that both 
from the point of view of available schoo ling facilities as well as infrastructural 
facilities in the existing school, it is evident that children in rural schools suffer from a 
serious handicap as compared to children in urban schools and further it has 
recommended to have a legislation to provide for further reservation of five percent 
over and above the reservation already pr ovided to the persons belonging to the 
Scheduled Castes, Scheduled Tribes and the other Backward Classes to the extent 
of fifty percent; 
    W HEREAS the Supreme Court in the case of Indra Sawhney Vs. Union of India 
has held that the reservation under Article 16(4) shall  not exceed fifty percent of the 
appointments or posts barring certain extraordinary situations explained therein; 
    A ND WHEREAS the Government after a careful consideration of the above matter 
have taken a policy decision that there shall be provided horizontal reservation for 
the rural candidates as defined in the Act, to the extent of ten percent of the 
vacancies in all direct recruitment in each of the categories of the General Merit, 
Scheduled Castes and Scheduled Tribes and in each of the categories of Other 
Backward Classes; 
    B E it enacted by the Karnataka State legislature in the fifty first year of  the 
Republic of India as follows:- 
        1. Short title and commencement.- (1) This Act may be called the Karnataka 
Reservation of Appointments or Posts (In the Civil Services of the State) for Rural 
Candidates Act, 2000. 
       (2)It shall come into force on such 1[date]1 as the Government may by notification 
appoint and different dates may be appointed for different provisions of the Act. 
           1. The Act came into force by notification No. DPAR  01 SENANI 2000 (Part-3) dt. 30.1.2001 
        2.  Definitions.-In this Act unless the context otherwise requires,- 
     (1) "Government" means the Government of Karnataka; 
     (2) "Rural Candidate" means a candidate, who has studied,- 
           (i)from first standard to tenth standard where the qualifying 
examination prescribed for a post is S.S.L.C. or higher; or 
   (ii)from first standard to qualifying examination where the qualifying 
examination prescribed for a post is lower than S.S.L.C., 
  -in a school situated in any area other than a larger urban area, smaller urban 
area or transitional area specified under the Karnataka Municipal Corporations Act, 
1976 or the Karnataka Municipalities Act, 1964. 
3. Reservation of appointments or posts for rural candidates.-  
Notwithstanding anything contained in any judgement, decree or order of any court or 
other authority having regard to the serious handicap suffered by rural candidates 
who have studied in rural schools as compared to those who have studied in urban 
schools and the inadequate representation of rural candidates in the civil services of 
the State, twenty-five percent of the vacancies earmarked for direct recruitment in 
each of the categories of General Merit, the Scheduled Castes and Schedule Tribes 
 4
and in each of the categories of the Other Backward Classes shall be reserved for 
rural candidates: 
  Provided that in the case of a rural candidate belonging to general merit or the 
other backward classes except category I, concept of creamy layer as may be 
applicable as per the orders of the Government with regard to reservation issued 
under clause (4) of Article 16 of the Constitution shall apply mutatis mutandis. 
  4. Power to make rules.-  (1) The Government may by notification and after 
previous publication, make rules to carry out the purposes of this Act. 
  (2) Every rule made under this Act shall be laid as soon as may be after it is 
made before each House of the State Legislature, while it is in session for a total 
period of thirty days, which may be comprised in one session,  or in two or more 
successive sessions and if before the expiry of the session immediately following the 
session or the successive sessions aforesaid, both Houses agree in making any 
modification in the rule or both Houses agree that the rule should not be made the 
rule shall thereafter have effect only in such modified form or be of no effect, as the 
case may be, so however that any such modification or annulment shall be without 
prejudice to the validity of anything previously done under that rule. 
  5. Power to remove difficulties.-  (1) If any difficulty arises in giving effect to 
the provisions of this Act, the Government may by order published in the official 
Gazette, make provisions not inconsistent with the provisions of this Act as appear to 
it to be necessary or expedient for removing the difficulty: 
  Provided that no such order shall be made after the expiry of a period of two 
years from the date of commencement of this Act. 
  (2) Every order made under this sectio n shall as soon as may be after it is 
made, be laid before each Houses of the State Legislature. 
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