The KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS AS RESPECTS THE SERVICES UNDER THE KERALA STATE POLLUTION CONTROL BOARD) ACT, 2015)

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GOVERNMENT OF KERALA 
.re-
Law (Legislation-F) Dep art ment 
NOTIFICATION 
Ne. 23308/Leg. f2 /20!2/Law. . 26th Dece mb er, 2015 
Dat ed. Thiruvananthapumm. 10th Dha1111, 1191 
5th Pousha. 193 7. 
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Ip pursuance of clause (3) of Article 348 of the Constitution of India, 
the Goven1or of Kerala is pleased to authorise the publication in the 
Gazette of the following translation in English lang uage of the Kerala 
Public Service Commission (Additiona l FunctiOns as respects the services 
under the Kerala State Pollution €antral Board) Act, 2015 (22 of 2015) . 
By order of the Governo r, 
B. G. HARINDRANATH, 
La.I' Secretary. 
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[Translation in English of '·2015-6>8.l a:c£na>gi nJ6Q.Jl c!h crurng,tlm) c£hll!Zl'1cii:JCT3 
(a:<B. J cruonuoom '2l8.Jlm'1c£h©6Tn mlw lom6Tn a: mwrncwl@o'A cfh'1'918.lJIDID 
crurn<}dicru~c£b6J~ cruo611Jrn.ulq.,1 cfhJSJ®~ .oJJlll®EJcfhu8) ~tth'c;f' published 
under the authority of the Governor.] 
ACT 22 OF 2015 
THE KERALA , PUBLIC SERV ICE COMMISSJQN 
(ADDITION AL FUNCTIONS AS RESPECTS THE SERVICES 
UNDER TiiE KERALA STATE POLLUTION 
CONTROL BOARD) ACT, 2015 
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An Act to provide for the exe rCise of certain additional .fimctions by 
the Kera/a Public ~ervice Commis sion as respec ts the services 
imder ·ihe Kera/a State Polluti on Control Board . 
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Preamble.-WHEREAS,.it -is expedient to provide for the .exei:cise 
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of "'" · 
cer,tain additional functions by th~ Kerala Public Service Cbmmission as 
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respects the servii..:es under the Kerala State Pollution Control Board; 
BE it enact ~d in the Sixty ~ sixth Year of the Republic . of India as 
follows:-
1. Shor t titl e and commencemen t.-This Act may be called the 
Kerala Public Service Commission (~dditional Function.s as respects the 
Services under the Kera la State Pollution Control Board) Act, 2015. 
(2) It 'shall come into force at once. 
2. Dt;/initions.-ln this Act, unless the context otherwise requires,-
, (a) . "Kerala State Pollution Control Board" means the Kera la 
State Polluti on Control Board c ~ nstitu ted under section 4 of the Water 
(Prevention and Control of Pollution) Act, 1974 (Central Act 6 of 1974) 
and it shall also be deemed to be the State Board for the Prevention and 
Control of Air Pollution under section 4 of the -Air (Prevention and 
~antral of Pollution). Act, 1981 (Central Act 14. of 1981 ); 
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(b) '"Public Service Commission" means th e Kerala ~ Ol< l ic 
Service Commission; 
(c) "'Services " means the serv ic es under the Keral a State 
Pollution Control Board ; 
(d) "Government" means the Government of Kera la. 
3. F1111ctinns of the Public Service Commission in respect of the 
servic es under the Kerrrla State Poll uti on Control Board.-(1) It sha ll 
be the duty ()f the Public Servi1:e Commission to prepa re the select list of 
candidates .for making appointmen t by direct recruitment to· the posts under 
the services of the Board. · 
(2) The Kerala State Poll uti on Control Board shall consult the 
Public Service Co1pmission,~ 
(a) on all matters relating to direct recrui tment to the posts , 
other than the post of Watch man and Part~time Sweeper, under the 
services of the Kerala State Pollution Control .Board; 
(b) on ~he principles to be followed in mak ing appointments 
by direct recruilf!1ent, promotio ns and by transfer to the posts under the 
services of the Kerala State Pollution Con trol Board and on the suitability 
of candidates for such appoin tments . 
(3) It shall be the duty of the Pub lic Service Commissi on to 
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tender advice · on any matt er on which the ir advice ·or ins truction und er ,,:;,,,.-·'·=-
sub-se ction (2) is sought: 
Provid ed that the Gove rnme nt may make rules specifying the matter s 
in which eit11er generally, or in any particular case or in particular class of 
cases or in any particular circu msta nces, it shall not be necessary for · the 
Public Service Commission to be consulted. 
(4) In case of any difference of opinion between t~e Pub lic 
Service Commission and the Kerala State Pollution Control Board on any 
matter, the Kerala State Pollution Control Board shall refer the matter to 
the Government and the decision of the Governm ent thereon ·shall be final: 
Provided that the Government shall, before ta.king a decision against 
the advice of the Public Service Commision , refer the matter to the Pub lic 
Service Commission. ' 
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4. Power to make rules.--{ 1) The Government may, in consultation 
with • .ie Public Service Commission and the Kerala State Pollution Control 
Board, by notification in the Gazette , make rule s for carrying out the 
purposes of this Act. 
(2) In particular , and without prejudice to the generality of the 
foregoing power, such rules nrny provide for,-
(a) the procedure to be followed by th e Kerala State 
Pollutio n Contro l Bo ard for consultation w ith the Public Service 
Commission; 
(b) the matt ers in which it shall not be necessary for the 
Public Service Commission to be consulted ; 
·(c) any matter which is incidental to, or necessary for, the 
purpose of any consultation with the Public Service Commission. 
(3) Every rule m~de 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 immediate ly followi ng the Legislative 
Assembly makes any modification in the rule or decid es that the rule 
should not be made , the rule shall thereafter have effect only in such 
modifi ed 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 as per that rule. 
3}.4865 '2015 15-23 . 

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