The KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS AS RESPECTS THE SERVICES UNDER THE WAQF BOARD) REPEALING ACT, 2022

GOVERNMENT OF KERALA 
Law (Legislation-B) Department 
NOTIFICATION 
 
 
 
In pursuance of clause (3) of Article 348 of the Constitution of India, the Governor is 
pleased to authorise the publication in the Gazette of the following translation in English 
language of the Kerala Public Service Commission (Additional Functions as re spects the 
services under the Waqf Board) Repealing Act, 2022 (15  of 2023). 
  
 By order of the Governor, 
 V. HARI  NAIR, 
 Law Secretary. 
No. 41/Leg.B2/2022/Law.            Dated, Thiruvananthapuram,  21st March, 2023 
7th Meenam, 1198 
30th Phalguna, 1944. 
3
 
This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
[Translation in English of the “2022-ടേ കേരള പബ്ലിേ് സര്‍ച്വീസ് േമ്മീഷൻ (വഖഫ് 
കബാര്‍ച്ഡിടെ േീെിേുള്ള സര്‍ച്വീസുേടള സംബന്ധിച േൂെുതല്‍  ചുമതേേള്‍) റദ്ദാക്കല്‍ 
ആേ്റ്” published under the authority of the Governor.] 
ACT 15 OF 2023 
THE KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS 
AS RESPECTS THE SERVICES UNDER THE WAQF BOARD) 
REPEALING ACT, 2022 
An Act to repeal the Kerala Public Service Commission (Additional Functions as respects the 
services under the Waqf Board) Act, 2021. 
Preamble.—WHEREAS, it is expedient to repeal the Kerala Public Service Commission 
(Additional Functions as respects the services under the Waqf Board) Act, 2021 (Act 15 of 
2021); 
BE it enacted in the Seventy-third Year of the Republic of India as follows:— 
1.  Short title and commencement.—(1) This Act may be called the Kerala Public Service 
Commission (Additional Functions as respects the services under the Waqf Board) Repealing 
Act, 2022. 
(2)  It shall come into force at once. 
2. Repeal of the Act 15 of 2021.—(1) The Kerala Public Service Commission (Additional 
Functions as respects the services under the Waqf  Board) Act, 2021 (Act 15 of 2021) 
(hereinafter referred to as the repealed Act) is hereby repealed. 
3. Saving.—Notwithstanding such repeal, such repeal shall not affect the validity, 
invalidity, effect or consequence of anything done or suffered, or any right, title, obligation or 
liability already acquired, accrued or incurred  under the repealed Act, from the date of 
commencement of the Kerala Public Service Commission (Additional Functions as respects 
the services under the Waqf Board) Act, 2021 (Act 15 of 2021) to the date of commencement 
of the repealed Act. 
 
 
4
 
This is a digitally signed Gazette.
Authenticity may be verified through https://compose.kerala.gov.in/
____________________________________________________________________________________________________________________________
PUBLISHED BY THE SUPERINTENDENT OF GOVERNMENT PRESSES
AT THE GOVERNMENT CENTRAL PRESS, THIRUVANANTHAPURAM, 2023

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