The Kerala Public Services Act, 1968 (No.19 of 1968)

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THE KERALA PUBLIC SERVICES ACT, 1968 
(Act 19 of 1968) 
PREAMBLE. 
Sr:CTIONS. 
l . Short tltle. 
CoNTENTs 
2. Regulation of recruitment and conditions of service. 
3. Continuance of exisung rules. 
THE KERALA PUBLIC SERVICES ACT, 1960* 
Act 19 of 1968 
An A't to regulate the recruitmuzt, and condttzons of service of persons 
appoznted, to publzc servzces and posts in connectzon wzth 
tlze affazrs of the State of Kerala 
Preamb!e.-\VHERr:As tt is cons1dcred necessary that the recruitment, 
and condit10ns of set vice of persons appointed, to public scrvrces and 
posts in connection with the affairs of the State of Kerala should be 
regulated by an Act of the Kerala State Legislature; 
BE it enacted in the N tneteeth Year of the Republic of India as 
follows:-
1. Short tztle.-This Act may be called the Kerala Public 
Services Act, 1968. 
2. Regulatwn of recruztment and condttwns of servzce -(I) The 
Government may make rules to regulate the recruitment, and conditions 
of service ofper .:lons appointed, to pub I ic services and posts in connection 
with the affairs of the State of Kerala. 
(2) Every rule made under this section shall be laid as soon as 
may be after it is made before the LegislatiVe Assembly whJlc it is In 
session for a total period of fourteen days which may be compri sed in 
one sessiOn or in two successive sessions, and if before the expiry of the 
session in wh1ch it 1s so latd or the scssi:m immediately Collow1ng, the 
Legislative Assembly agrees that the rule should be either modIfied or 
annulled, the rule shall thereafter have effect only in such mod1fied 
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 
an vthing p1 eviously done under that rule. 
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• Publtshed m the Gazette C\.traordm ary No. 225, dated 17th September, I9G8. 
78 
3. Continuance of existing rules.-All rules made under the proviso 
to Article 309 of the Constitution of India, regulating the recruitment, 
and conditions of service of persons appointed, to public services and 
posts in connection with the affairs of the State of Kerala and in force 
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immediately before the commencement of this Act, shall be deemed to 
have been made under this Act as if this Act had been in force on the 
date on which such rules were made and shall continue to be in force 
unless and until they are superseded by any rules made under this Act. 
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