The Kerala Public service Commission (Additional functions as respects the LIBRARY COUNSILS ) act, 2014

  
  
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Regn. No. KERBIL/2012/45073. 
dated 5-9-2012 wilh RNI 
Rep. No KLE V(NV634/2012- 142 
© 
ganag modapod 
Government of Kerala 
- 2014     
GOK mawod 
KERALA GAZETTE 
IIVICMIOSMa 
: EXTRAORDINARY 
AHUIOIOLM MIT Un. JAVTADHA|S{HH}ADD 
PUBLIS sane YAU TH OTE       
  
   
  
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“ACT No, 33 0 F 201 i 
  
a ‘the Kerala 
the Library 
  
ree On the 30th diy of: 
  
  
(b) “Library Councils” “means: the | Kerala State Library Guahet tie. Di istrict Libr: rary Councils aud the Taluk L ibrary Councils: cc 
section 3, section 10 and section 18, respectively, of the Kerak Pub (Keates Grgnihass a eee Act, 1989 (15 of 1989); 
   
  
   
    
   
   
  
e “(ay ““Publie Service C oOmmission” means the Keral 
Comision 
| Oe services” means the services under the: Libary      
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7 
Functions: of the Public Service © ammiission.- 14 The Ke ‘ral State 
Libhuy © ‘ouneil sh all consult the Public Se rice Commission,-~ 
  
(a) on all matters relating fo the method of recrusimie nt ol toe Offs 
and emplayees of the fb brary Councils; y 
(by on the principl es to he followed in ee appuumiments by divest 
recruitment to the: posts | under the Library: © wanes Wi We vay of 
  
   
  
   
candidates for such appointments. = 
  
(2) Where the | Public s 
sub-section (2). the: Commissic 
that matter. - 
7 
Gy ) In the case of any ; 
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matter i 
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lac © or the session immediately following, the Legislative Assembly m eS an 
modification in the rule or decides that the rdle should not be mad the 
shall thereafter have effect only in such madified em or be of ne effect, a 
case may be: so however that any such modificntio or annulment shall b 
without prejudice to the validity of ee Potvigtiey done tmdey that ul 
  
  
    
                
      
  
    
  
    
  
  
  
  
  
    
  
  
    
  
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