The Kerala Public Service Commission (Additional Functions as respects the services under the Kerala Administrative Tribunal) Act,2017

	
© 	 Regn. No. KERBIL/2012/45073 
t3c0,(b 	
dated 5-9-2012 with RNI 
Governinentof Kerala 	 Reg. No. KL/TV(N)/634/2015-17 
Cc93( 	 (I)(fl)CX) 
KERALA GAZETTE 
(wn)3u)3(6mo 
EXTRAORDINARY 
1a,3(1th3)1 	 1SCfl(1Th 
PUBLISHED BY AUTHORITY 
2017 Q(MijqaQH(5 16 
-'' 	 16th September 2017 
	
OJ3i0 6'% 	 . 	 (fl(flI( 
	
I 	 (1(1) 	 1193 i1n0 31 	 1978 
Vol. vi 	 5 Thiruvananthapuram, 	 31St Chingam 1193 	 No. 
Saturday 	 1939 C30c 25 
25th Bhadra 1939 
Ctth( 
(n1Q)1 (ml 	 nlamD6mo-6nu1) taj 
Oil 6T)OJ(T)o 
- 	 2017 6)(flkJg06)2i(5 16 
mmi6 15195/6w.6l1/2017/mlco)c2O. 	 V)10Ui(7)UMJ2(0, 	 1193 .rJ16913o 31 
1939 03o 25. 
	
o @ 	 (TOo(fl3.00(1) mlaCfl)cfl)6)S MO O T çjOcCT 1) 
6T3 6)S co 10Jca6)oc3)l 	 (0)1(D3(8 LnJ(n)l(D)çJS( . 
()jD)QCnJ( 	 qoce@13) 	 0ø 	 nillm 2017 @(fl)rJo6flJt8 16-00 (0)Ifl 
W606)S WD20i1 2Jt1.J. 
	
6TO6)S 	 1LJ0C 0o, 
6T)i. ml.. n.Oø1(3(fl0L6, 
°' 
flX&O(8 CU0S fl))LnJ6TT01(fl3(08 (0g 	 TX10)nJ(0O flQ n8G& 0XEUO8(.S3 LnJq08 = a  ,pinj Laja4QU16Mhjd, 2017. 
33/3238/201 7/S-6. 
4- 
2O17-)J 17-3 
2017-0I ov   ce3c iJ611ø 	 Jkn 	 1rW(1 (C4( 
(? CLU t11l(fl1(flcLsçoi 	 sI6mI16)cr) (TUo6flJ(TU)1J 
e2s 	 Jce&&) 1eç 
1a$1mLs1di 6)6)1S6 	 fl6x 	 1p1j 
Cfl)1fl)ce)6) ffOorThTw1 ceø nJ6TJlcO SC1(1k3 
n91O& .rJJ cøS)(S Dialmmejada 
D1O1cO6)(fl)()1Q5 oJoicmc 
Oj 'o" %-- Qa (O@ m1mLs10ii 6s6 	 16x th1w1J 
1Qc66 Cfl)o6flJ(fltf1 cth nJ61c9 C1fl QnQ J12J 
	
S)(?5& 	 l 	 n.O1cO6)fffl(D1(r 	 JoJmin 	 mu 
3lblc66)3(8 ;  
	
3) 	 Jle6)16x1 	 Or)16)3o (fl)o 	 b8 (M36) 19 nJOo 
Ic9O(o 
Xjo Looc0.—(1) MT iceça5 2017-6)J (Sa(b@ xj6WI cg  
91m 	 18 (aø 	 im1nLs9c)J 	 s612mJ1cn 
CTUo6flJCFW1 es(Z 	 u3) 	 njOOo. 
	
(2) 	 (ncm§ cil 	 oicnooiw1 mlu cQ1cecn )kQ)()1 
Q)36fl. 
01 u8.— 	 nc? 1 Z, flxT3 	 q1wam18 
(t)) '166)6)" n)(m3(8 LDID 	 o1cb8 @6TSDcO6jo 
AJ96MU3Jth3o 	 n 
3 
(Gnfl) '11c9 mth1cn$' 	 aiz1naci3" 	 moca,%(O@ nJ6WIg  
cjIm 	 2r&(13 	 0ceCfl); 
Q@L 
(m.1) " S1mce7u" 	 cmo8 	 eø 	 1m1cnt.sç1oT 
S61)J16)fl cth1W1J 	 Cfl 1ffUc&(Ja 	 Ua0c9Cfl); 
(uil) "66)L.S6flJ 6Tfl(03"  c)(fl)0( 	 1985-6)0 	 1flh1)SOI 
6)6s6nJ6mø8 	 160 (1985-0 13-0o 	 nç) 4-00 
(2)-0o 	 Jdhç LJth0ø0 (lcO&J B(? 	 (fl1D1(flS1C1I 
s6nJ26mc8 mDocecm. 
3. S6IIJn) 2J161 1w1i 	 1(fl)cO,6) (fl)06flJffW'L 
çjkn cthQlri6i J(J9z(J8.—(1) 	 SD6)J (30W1J(b6)S0 
1e6)0(06)ScQo mQ)Q(flOJo 	 jfl)1JOo (fl)o61J(fl.U1.t cziç 
e1a2Jo n31J0 )cI06xm 	 6)6)L.S6flJ611) 
J16)J 	 30O(TUD6)(00 RIMM&DOW00010 	 fl1Q)a(1)o oncl 
fl)J& P-Jla (000cø6)6fl6 J6WI9 TA(Ala.6  
	
ri6i 	 o1z1e6rxoom. 
66Lsr6Tm8, riJ611c 	 C1CT 	 11m1Mo)1 4— 
(r) 	 snmi 16i e1wi 	 e16J 	 tw1& 
1J66 	 cn1cQ)acno CrUo6flJCflI)l.J th031Jo; 
(6nJ1) 	 s6 J16)J 	 0UffUO6)øWo 	 OJ(lO6)06X000 
(fl1(Do QJ'P1 1 m)14 J0PJ18Q61T 
	
63136X1XTY 	 n1m6 	 1 	 c6) 	 W33U)0 )tJ1cø)6)S (10() 
V m)o6m(ruS1Jo, 
(2)-oo 	 Lie,00 J61€ (fl)(89fhfl) 	 nna31 
600 	 0,0 	 1CthJo 	 J(3Ubo 
ci6Jlc9 MSC&Z 
4 
	
n)(Th3(3, 	 $)& uo1c21c2Jo 
LnJ(D)cth OJI@OWo muouxafla&sp a jo clio 	 (fl)3 1)1J3 
nJ6fl n&jkn3 1naIocI?)1 S1 	 th3ø6fl30 
036)6Cfl C 36)Cfl) aJ56M3U3 (MdaQD(Ol(T' 6flOcQ3r1J(T1) 
(U)06fl. 
nj6WIg aUdCAW th1nmo 	 s 	 6rnio aa1B (2)-Oo 
nJ3(bo 	 630 (fl)oU 1l(3 n 1Jo 
S6fli6I1)6 31 m.o&x1 	 663&kO6 
OkU(8 	 es)3(16)n 	 °kaxno 	 1aa1 
1ThQ36fl): 
	
)(m3(3 	 cO6O, nJ61JlcO 	 8ç1Cfl 	 1n&i6)(I 	 3cI)1 
m131 6301 (M1omo 	 s1om 	 m.owl ni61Jlc 
31cn 	 icT o.c8 	 )O6n. 
	
4. J6I3(J3 	 0861CD 	 (1bW1th3(0.-(1) 	 cBG)3(1CI D 
c16 	 UbI6313(IB mso 	 1J66)OtD)1, nJ61Jlc 	 CJIflIY 
am1cnoo 6)6)LS6flJ 2OIYo  %jslOOGeJOnJI4, wm 
QJ1G1)Oni(flo(1J91, J6T3U8 	 oe6)ooJm)()o6n. 
L 	 cthlo, 	 O611U) (w 1 th3T) 16i 
toWo06)(00, 	 3X 	 6m31(8,— 
()) J61j1d 	 c 	 1 nao1 s1©oo(T1X1O 
LS6flJ6fl)( 	 111)3 mSns1Qo; 
	
(6m1) c.i6ij1c9 	 ç1cn 	 n2aic1 
2()1n 	 oc(1cthca (TJa13 (U1D) 	 (1OoW()1, 
n1JIce6 ojojcrun 	 31)()36fl. 
LDT 	 a36X)3( 	 JOJo (3T6T13cB6)1 
1fl(IDnJO, 	 T1)L(C)iWo, D1(Tth if 	 flGB)1iO1(?flce6)(fl13U3 
(mg mgmooa, 63ø 	 (u)S(8)3cn) Ø6fl 	 3kJ3 
5 
6)nJS3QJ(m (6)c9 	 kno 	 Oø6)0o, =65 =L nj,%O(ao 
ciJcce6)cmffUGM@MGMO 6)(MOSS)M6 C)J(?(fl) awaz@mosmo =ojouDmlaQ2  
m)1cnaai, m'ko,cn)@ ( 	 T)1(8 n)1Jo øJ(3o 	 c9O, 
jo o1m bmeeo 	 m,jeqo, 
(fl i 	 E1CI, (lfl(JDn91o, 	 DCroo(n)1 GnJOOO, (636XT) OjnJORBo 
O(TB1 	 Ø()1(& 3L()° 	 O 	 O1b1theco (TJI1C8 
)06)()Oø LnJO6 	 131b1o6eo 6(1D($)o 	 ffD; 
ym1cmo0, 	 n Thjp 
Ope6J3 (T 	 iLnJ 63 øo Q(T1'1 	 n1Jo (fl)oU)(D'kQ)6)S 
cnowLe touocucoco 
L6?33(J8 fflQ fl($)1Cfl 	 (31W1.th3(bo.—(1) LDrg 
(Uc9 16)J CUOCIflcO)US )SçjlJ3 	 D()1(8 n Jo 	 J63U 
e3o1ci, wnç3 oi1rsojmo 	 J) 	 oioi, 
lo 	 1i.o 	 mo 
1)1Q 	 OmcmUo 	 D (flJ916)0 C1JOfl808cS6 
Qi1 3ao ()jQJffUf1cØ)U3 	 86)OC))36fl: 
)cmo8, 	 O63 	 xoJo 	 R16)0§ LcUOOOR  
(D1co)()1 00X8 ø6fl 	 o1cnubo 	 0s1cjoq 
(2) (i)-oo 	 Jâ,Oo osc1 	 oo 
O6S11Ubo, 	 w1cm()coiwo Cfl1(TUI 	 (3JO6)ce 
Q66)6fl)36rr. 
ooJo 	 3c66)Jo.—(1) 2017-6J 	 riJ61dlc 	 8(11Cfl 
aamInm(t(ø 	 lsçii s fm o(ru1 
cesc8 	 JcO($) o D1akn ( 2017-J 16) 	 1moc8 o0101 
ø1m. 
(2) mm ooe6fl10 	 nco, 	 o8u1cncim3 
	
Ln-kthO(o 6).LKd) nlio cffiD%QMD, cQSI(MM 	 CDS1E)3, 
LDT(fld (tkth3(bo 	 S)3s)3 
GOVERNMENT OF KERALA 
Law (Legislation-B) Department 
NOTIFICATION 
No. 15195/Leg. B1/2017/Law. 
16th Septe•nzber, 201 7 
Dated, Thiruvananthapurani, 31st Chin garn, 1193 
25th Bhàdra, 1939. 
in pursuance of clause (3) of Article 348 of the Constitution of India, 
the Governor of Kerala is pleased to authorise the publication in the 
Gazette of the following translation in English language of the Kerala 
Public Service Commission (Additional Functions as respects the services 
- under the Kerala Administrative Tribunal) Act, 2017 (17 of 2017). 
By order of the Governor, 
B. G. HARINDRANATH, 
Law Secretary. 
7 
[Translation in English of "2017-j aao@ aj6ga 	 ijIcn 
(Gdbm@( u 1cn1cnLSThj 	 s6nJmGJ1(n 01o6nJffw1 
dbas ~0)08 	 JcOi8) cm" published under the authoriiy of the 
Governor.] 
ACT 17 OF 2017 
THE KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL 
FUNCTIONS AS RESPECTS THE SERVICES UNDER 
THE KERALA ADMINISTRATIVE TRIBUNAL) 
ACT, 2017 
An Act to provide for the exercise of certain additional functions by 
the Kerala Public Service Commission as 'respects the services 
under the Kerala Administrative Tribunal. 
Prealnble.—WIIEREAs, it is expedient to provide for the exercise of 
certain additional functions by the Kerala Public Service Commission as 
respects the services under the Kerala Administrative Tribunal: 
BE it enacted in the Sixty-eighth Year of the Republic of India as 
follows:- 
Short title and conimencen2enz.—( 1) This Act may, be called the 
Kerala Public Service Commission (Additional Functions as respects the 
services under the Kerala Administrative Tribunal) Act, 2017. 
(2) It shall come into force on such date as the Government may, 
by notification in the Gazette, appoint. 
DeJInitions.—In this Act, unless the context otherwise requires,— 
"prescribed" means prescribed by rules made under this Act; 
"Public Service Commission" means the Kerala Public Service 
Commission; 
"services" means the services under the Kerala Administrative 
Tribunal; 
"Tribunal" means the Kerala Administrative Tribunal 
constituted under sub-section (2) of sectipn 4 of the Administrative Tribunal 
Act, 1985 (Central Act 13 of 1985). 
3. Functions of the Public Service Commission in respect of 
services under the Tribunal.—( 1) Notwithstanding anything contained in 
any Acts or rules regarding the recruitment and conditions of, service of 
officers and employees of the Tribunal, it shall be the duty of the Public 
Service Commission to prepare select list, for appointment by direct 
recruitment, of all officers and employees of the Tribunal. 
(2) The Tribunal shall consult the Public Service Commission,— 
as respects matters relating to direct recruitment to the 
posts under the services of the Tribunal 
on the principles to be followed in making appointments 
by direct recruitment of the officers and employees of the Tribunal and 
on the suitability of candidates for such appointments. 
(3) It shall be the duty of the Public Service Commission to 
advise on any matter as per sub-seôtion (2), where the Public Service 
Commission shall be consulted: 
Provided that the Government may make rules specifying the matters 
in which, either generally, or in any particular case or class of cases or in 
any particular circumstances, it shall not be necessary for the Public 
Service Commission to be consulted; 
(4) In the case of any difference of opinion between the Public 
Service Commission and the Tribunal on a matter to be consulted as per 
sub-section (2), the Tribunal shall refer the matter to the Government and 
the decision of the Government thereon shall be final: 
Provided that the Government, before taking a decision against the 
advice of the Public Service Commission, shall refer the matter to the 
Public Service Commission. 
4. Poiver to make rules.—(l) The Government may, by notification 
in the Gazette make rules, in consultation with the Public Service 
Commission and the Tribunal for carrying out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the 
foregoing power, such rules may provide for,— 
the procedure to be followed by the Tribunal for consultation 
with the Public Service Commission; 
any matter which is incidental to, or necessary for, the 
purpose of consultation with the Public Service Commission. 
(3) Every rule imide under this Act shall be laid, as soon as may 
be after it is made, before the Legislative Assembly while it is in session 
for a total period of fourteen days which may be comprised in one session 
or in two successive sessions, and if, before the expiry of the session in 
which it is so laid, or the session immediately following, the Legislative 
Assembly makes any modification in the rule or decides that the rule 
should not be made, the rule shall thereafter have effect only in such 
modified form or be of nc 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. 
I of two years from the date of commencement of this Act. 
Provided that no such order shall be made after the expiry of a period 
(2) Every order made as per sub-section (1) shall, as soon as may 
be after it is made, be laid before the Legislative Assembly. 
5. Power to remove diftIcu/iies.—(l) If any difficulty arises in 
giving effect to the provisions of this Act, the Government may, by order 
published in the Gazette, make provisions not inconsistent with the 
provisions of this Act which appear to it to be necessary or expedient, for 
removing such difficulty: 
33/3238/201 7 S-6. 
10 
6. Repeal and saving.—( 1) The Kerala Public Service Commission 
(Additional Functions as respects the services under the Kerala 
Administrative Tribunal) Ordinance, 2017 (16 of 2017) is hereby repealed. 
(2) Notwithstanding such repeal, anything done or any action taken 
under the said Ordinance shall be deemed to have been done or taken 
under this Act. 
MM 

‹ Prev All Kerala acts Next ›