The Kerala Public Service Commission (Additional Functions as Respects the Kerala State Road Transport Corporations, Act, 1970 (No.3 (970)

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i THE KERALA PUBLIC SERVICE COMMISSION (ADDI­
TIONAL FUNCTIONS AS RESPECTS THE KERALA 
STATE ROAD TRANSPORT CORPORATION) 
Preamble. 
Sections 
1. Short htle. 
2. Defimtwns 
ACT, 1970 
(Act 3 of 1Y70) 
CONTENTS 
3 Functions of the Pubhc• Service Commtsswn m res­
pect of services under the CorporatiOn 
4. Power to make rules. 
5 Repeal and savmg 
THE KERALA Pt;RLIC SERVICE COMMISSION 
(ADDITIONAL FUNCTIONS AS RESPLCTS 
THE KERALA STATE ROAD TRAN'~­
PORT (.ORPORATION) 
ACT, 1970"' 
(Act 3 of HJ70) 
An Act to provide for the exercise of certain additional 
functions by the Kerala Public Service Commissioo 
as respects the services of the Kerala State Road 
Transport Corporation 
Preamble.-WHEREAS It IS expedient to provide for the 
exercise of certam add1t10nal functiOns by the Kerala Pubhc 
Service CommissiOn as respects the services of the Kerala 
State Road Transport CorporatiOn 
BE rt enacted m the Twentreth Year of the Republic of 
Indra as follows·-
• Published m the Gazette Extrdordmary No 37, d..!led '•th 
February, 1970 
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1 Short title.-Th1s Act may be called the Kerala Pub­
be Serv1ce CommiSSIOn (AdditiOnal Funct1ons as respects the 
Kerala State Road Transport CorporatiOn) Act, 1970 
2. Definitions.-In th1s Act, unless the context otherw1se 
reqUires,-
( a) "Corporat1on" means the Kerala State Road 
Transport CorporatiOn established under sectwn 3 of the 
Road Transport CorporatiOns Act, 1950 (Central Act 64 of 
1950); 
(b) "Pubhc Servtce C·Jmm1sswn" means the Kerala 
Public Serv1ce CommiSSIOn 
3 Functions of the l'ublic Service Commission 111 reo,­
pect of services under the Corporation.-(!) The Corporation 
may consult the Public Serv1ce Comm!SS!on-
(a) on all matters relatmg to the methods of recrUit­
ment of the officers and servants of the Corporation other 
than the Ch1ef Executive Officer or General Manager and 
the Ch1ef Accounts Officer , 
(b) on the pnnc1ples to be followed m makmg ap-
pomtments by d1rect recrUitment of the officers and servants :..:,_ 
of the CorporatiOn other than the Ch1ef Executive Officer or 
r_;t-nerdl Manager and the Ch1ef Accounts Officu and on the 
su1tab1lity oi candidates for such appomtments 
(2) Where the Public Serv1ce CommiSSIOn IS consulted 
on any matter under sub-sectwn (1 ), it shall be the duty of 
the CommiSSIOn to advise the CorporatiOn on that matter. 
(3) In the case of any difference of opm10n between 
the Public Service CommiSsiOn and the CorporatiOn on any 
matter, the CorporatiOn shall refer the matter to the Govern­
ment and the deciswn of the Government thereon shall be 
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Prov1ded that the Government, before takmg a deciSIOn 
ago.mst the adv1ce of the Public Serv1ce Comm1sswn, sh'all 
refer the matter to the Commis~10n. -~-
4 Power to make rules.-(1) The Government may, 111 
consultatwn with the Public Serv1ce Comm1sswn and the 
CorporatiOn, make rules for carrymg out the purposes of 
th1s Act 
(2) In particular, and without preJudice to the 
generality of the foregoing power, such rules may prov1de for-
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(a) the procedure to be followed by the Corporation 
fur consultatiOn Wtth the Fubltc Service Com.ntsswn , 
(b) any matter whtch IS mctdental to or necessary 
Cor, the purpose of consultatiOn wtth the Public Service Com­
n!!SSlOn 
(3) Every rule made under thts Act shall be latd, dS soon as 
may be after It IS made, before the Legislative A:>sembly 
whtlc It IS m sesswn for a total penod of fourteen days which 
may be compnsed m one sess10n or m two successtve 
sesswns and tf, before the exptry of the sess10n m whtch 1t i!, 
so laid, or the sessiOn Immediately followmg, the Legislative 
Assembly makes any modificatiOn m the rule or dectcles that 
the rule should not be made, the rule shall there,lfter have 
effect only m such modified form or be of no effect, as the 
case may be; so however that any such mod1ficat10n or annul­
ment shall be without preJUdice to the validity of anythmg 
previOusly done under that rule. 
5 Repeal and sav.ing.-(1) The Kerala 
Commission (AdditiOnal FunctiOns) Ordmance, 
is hereby repealed. 
Public Service 
Hl6!l (8 of liJG!J) 
(2) Notwithstanding such repeal, anythmg done or 
any actwn taken under the said Ordmnnce shall be deemed to 
have been done or taken under thi~ Act as If this Act hucl 
commenced on the 17th day of December, 1 !:169 . 
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