The Kerala Public Service Commission (Additional Functions as respects services under Local Authorities )Act 1973

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THE KERALA PUBLIC SERVICE COMMISSION (ADDI-
TIONAL FUNCTIONS AS RESPECTS THE SERVICES
UNDER LOCAL AUTHORITIES) ACT, 1973
(Act 23 of 1973)
CONTENTS
Preamble.
Sections
1. Short title and commencement.
2 Definitions
3. Functions of the Public Service Commission in respect
of services under local authorities.
4. Power to make rules.
THE KERALA PUBLIC SERVICE COMMISSION
(ADDITIONAL FUNCTIONS AS RESPECTS THE
SERVICES UNDER LOCAL AUTHORITIES) ACT, 1973‘
(Act 23 of 1973)
An Act to provide for the exerc se of certain additional func-
tions by the Kerala Public Service Commission as
respects the services under certain local authorities.
Preamble —WHEREAS it is expedient to provide for the
exermse of certain additional functions by the Kerala Public
Service Commission in respect of appointments of officers and
servants of certain local authorities in the State of Kerala and
their conditions of service;
BE it enacted in the Twenty-fourth year of the Republic
of India as fOIIOWS:—-
1 Short title and commencement—(1) This Act may be
called the Kerala Public Service Commission (Additional
Functions as Respects the Services under Local Authorities)
Act, 1973.
'Pubhshed m the Gazette Extraordinary No 709 dated 4th
August, 1973.
A-

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(2) It shall come into force on such date as the Govern-
ment may, by notificatmn in the Gazette, appoint.
2. Definitions—In this Act, unless the context otherwise
requires,—
(a) "appointing authority" means the officer or authority
empowered to make appointments to services and posts under
a local authority;
(b) "Local authority“ means a municipal corporation or
a municipal council or a township committee or a, Panchayat
or a city improvement trust or any other authority by what-
ever name called, constituted under any law for the time being
in force for the purpose of local self Government,
(c) “Public Service Commission” means the Kerala
Public Service Commission.
3. Functions of the Publzc Service Commission in respect
of se'rmces under local authorities—(1) Notwrthstanding any-
thing contained in any law relating to the recruitment and
conditions of servrce of officers and servants of local authorities
or any rule, bye-law or regulation made under any such law,
the Public Service Commission shall be consulted—
(a) on all matters relating to methods of recruitment
to services and posts under a local authority;
(b) on the principles to be followed in making
appointments to serwces and posts under a local authority
and in making promotions and transfers from one service to
another and on the suitability of candidates for such appomt—
ments, promotions or transfers. and it shall be the duty of the
Public Service Commission to advise on any matter so
referred to them:
'
Provided that the Government may make rules specifying
the matters in which either generally, or in any particular
class of case or in any particular circumstances, it shall not
be necessary for the Public Service Commission to be
consulted.
(2) In the case of any difference of opinion between the
Public Service Commission and an appointing authority on
any matter, the appointing authority shall refer the matter

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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 Servxce Commission, shall
refer the matter to the Public Service Commission.
4. Power to make rules—(1) The Government may, in
consultation with the Public Service Commission, make rules
for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the
generality of the foregoing power, such rule may provide for—
(a) the procedure to be followed by an appomting
authority for consultation with the Public Service
Commission;
(b) any matter which is incidental to, or necessary
for, the purpose of consultation with the Public SerVice
Commission;
(c) any matter for which rules have to be or may be,
made under this Act.
(3) Every rule made 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 sessmn 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 there-
after 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 any-
thing previously done under that rule.
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