The Kerala Public Service Commission (Additional Functions) Act, 1963 (No.16 of 1963)

136 
THE KERALA PUBLIC SERVICE COMMISSION 
(ADDITIONAL FUNCTIONS) ACT, 1963 
Preamble. 
Sections 
(Act 16 of 1964) 
CoNTENTs 
1. Short title and commencement. 
2. Definitions. 
3. Functions of the Public Service Commission in respect of 
services under the Electricity Boaro. 
4. Power to make rules. 
THE KERALA PUBLIC SERVICE COMMISSION 
(ADDITIONAL FUNCTIONS) ACT, 1963 
(Act 16 of 1964) • 
An ad~ PtoVIde for the exewsc of ccrtam addztzonal junctwns by the 
Kerala Publzc Servzcc Commiss1011. 
Prcamble.-WHEREA~ it is expedient to provide for the exercise of 
certam additional functions by the Kerala Public Service Commission 
in respect of appointments of officers and servants of the Kerala State 
Electricity Board and their conditions of service ; 
BE it enacted in the Fourteenth Year of the Republic of India as 
follow:-:-
1. Short tztle and commencemrut.-( I) This Act may be called the 
Kerala Public Service Commission (AdditiOnal Functions) Act, 1963. 
(2) It shall come into force on such date as the Government 
may, by notification in the Gazette, appoint. 
* Published in the Gazette Extra ordinary dated 4th May, 1964. 
Received the assent of the President on the 29th day of April, 1964. 
For Statement of Objects and Reasons-See Gazette Extraordinary 
dated 14th January, 1963. 
For Report of the Select Committee-See Gazette Extraordinary 
dated 22nd October, 1963. 
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2. Definitions.-ln this' Act, unless the context otherwise 
requires,-
( a) " Electricity Board '.' means the Kerala State Electricity 
Board constituted under section 5 of the Electricity (Supply) Act, 1948; 
(b) " Public Service Commission " means the Kerala Public 
Service Commission. 
3. Functzons of the Public Servzcc Commrsszon m respect of services 
under the Electrzczty Board.-( 1) Notwithstanding anything contained in 
the Electricity (Supply) Act·(Central Act 54 of 1948), or'the rules or 
regulations made thereunder regarding the recruitment and conditions 
of service of officers and servants of the Electricity Board, the Public 
Service Commission shall be consulted-
(a) on all matters relating to methods of recruitment to services 
and posts under the Electricity Board ; 
(b) on the principles to be followed in making appointments to 
services and posts under the Electricity Board and in makmg promo­
tions and transfers from one service to another and on the suitabtlity of 
candidates for such appointments, promotions or transfers ; 
(c) on any claim by or in respect of a person who is servmg or 
has served under the Electricity Board that any costs incurred by him 
in defending legal proceedings instituted against him in rt>spect of acts 
done or purporting to be done in the execution of hts duty should be 
paid out of the funds of the Electricity Board; 
(d) on any claim for the award of a pension m respect of in­
juries sustained by a person while serving under the Electncity Board 
and any question as to the amount of such award ; 
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 cases or 
in any particular circumstances, it ~hall not be necessary for the Public 
Service Comm~~ion to be consulted. 
(2) In the case of any dt!ference of opinion between the Public 
Serv1cc Commission and the Electricity Board on any matter, the 
Electricity Board shall refer the matter to the Government and the 
decision of the Government thereon shall be final : 
Provided that the Government before takmg a decision against 
the advice of th<! Commission ~hall refer the matter to the Comm1ssion. 
4. Power to make rules.-(1) The Government may, in consultation 
with the Public Service Commission, make rules for carrying out the 
purpose of this Act. 
(2) In particular, and without prejudice to the generality of the 
foregoing power, such !ules may provtde for-
( a) the procedure to be followed by the Electricity Board for 
consultation with the Public Service Commt~swn ; 
(b) any matter which is incidental to, or necessary for, the 
purpose of consultation w1th the Public Servtce CommiSSion ; 
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(c) matters in which it shall not be necessary for the Public 
Service Commission to be consulted. 
(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 ses­
sion 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 Legisla­
tive 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 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. 
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