The KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS AS RESPECTS THE LIBRARY COUNCILS) ACT, 2014

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THE KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL
 FUNCTIONS AS RESPECTS THE LIBRARY 
COUNCILS) ACT, 2014
(ACT No. 33 OF 2014)
CONTENTS
Preamble.
Sections:
1. Short title and commencement.
2. Definitions.
3. Functions of the Public Service Commission.
4. Power to make rules.
5. Repeal and saving.
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[Translation in Englilsh of “2014-ലെ കേ
രള പബ്ലി
് സര്‍വ്വീസ് 
മ്മീഷന്‍ (ലൈബ്രറി 
ൗണ്‍സിലു
ലെള സംബന്ധിച്ച
കൂടുതല്‍ ചുമത
ള്‍) ആക്റ്റ്" published under the authority of the Governor.]
ACT No. 33 OF 2014
THE KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL
 FUNCTIONS AS RESPECTS THE LIBRARY 
COUNCILS) ACT, 2014*
An Act to provide for the exercise of certain additional functions by the Kerala Public Service
Commission as respects the services under the Library Councils.
Preamble.—WHEREAS, it  is  expedient  to  provide  for  the  exercise  of  certain  additional
functions by the Kerala Public Service Commission as respects the services under the Library
Councils;
BE it enacted in the Sixty-fifth 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 Library Councils) Act, 2014.
(2) It shall be deemed to have come into force on the 20th day of July, 2014.
2. Definitions.—In this Act, unless the context otherwise requires,—
(a) “Government” means the Government of Kerala;
(b) “Library Councils” means the Kerala State Library Council, the District Library
Councils and the Taluk Library Councils constituted under section 3, section 10 and section 18,
respectively, of the Kerala Public Libraries (Kerala Granthasala Sanghom) Act, 1989 (15 of 1989);
(c) “prescribed” means prescribed by rules made under this Act;
(d) “Public Service Commission” means the Kerala Public Service Commission;
(e) “services” means the services under the Library Councils. 
3. Functions of the Public Service Commission. —(1) The Kerala  State Library Council shall
consult the Public Service Commission,—
(a) on all matters relating to the method of recruitment of the officers and employees of
the Library Councils;
(b) on the principles to be followed in making appointments by direct recruitment to the
posts under the Library Councils and the suitability of candidates for such appointments.
(2) Where the Public Service Commission is consulted on a matter under sub-section (1),
the Commission shall advise the Kerala  State Library Council on that matter.
* Received the assent of the Governor on the 23 rd day of December, 2014 and published in the Kerala Gazette
Extraordinary No. 3145 dated  23rd December, 2014.
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(3) In the case of any difference of opinion between the Public Service Commission and
the Kerala State Library Council on a matter under sub-section (1), the Kerala State Library Council
shall refer the matter to the Government and the decision of the Government thereon shall be final:
Provided that the Government shall, before taking a decision against the advise of the Public
Service Commission, refer the matter to the Public Service Commission.
4.  Power  to  make  rules.—(1)  The  Government  may,  by  notification  in  the  Gazette,  in
consultation  with  the  Public  Service  Commission  and  the  Kerala  State  Library  Council,  by
notification in the Gazette, make rules for carrying out the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules
may provide for,—
(a) the procedure to be followed by the Kerala State Library Council 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 in respect of which it shall not be necessary to consult the Public Service
Commission.
(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 session 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 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.
5. Repeal and saving. —(1) The Kerala Public Service Commission (Additional Functions as
Respects the Library Councils) Ordinance, 2014 (19 of 2014) is hereby repealed.
(2)  Notwithstanding  such  repeal,  anything  done  or  any  action  taken  under  the  said
Ordinance shall be deemed to have been done or taken under this Act.
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