The KERALA PUBLIC SERVICE COMMISSION (ADDITIONAL FUNCTIONS) ACT, 1963

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THE KERALA PUBLIC SERVICE COMMISSION
(ADDITIONAL FUNCTIONS) ACT, 1963
(Act 16 of 1964)
CONTENTS
Preamble.
Sections:
1. Short title and commencement.
2. Definitions.
3. Functions of the Public Service Commission in respect of services under the 
Electricity Board.
4. Power to make rules.
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THE KERALA PUBLIC SERVICE COMMISSION 
(ADDITIONAL FUNCTIONS) ACT, 1963 *
(Act 16 of 1964)
An act to provide for the exercise of certain additional functions by the Kerala Public
Service Commission.
Preamble.—WHEREAS it is expedient to provide for the exercise of certain 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 follows:—
1.  Short  title  and  commencement.—(1)  This  Act  may  be  called  the  Kerala  Public
Service Commission (Additional Functions) Act, 1963.
(2) It shall come into force on 1such date as the Government may, by notification in
the Gazette, appoint.
2. Definitions.—In 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.  Functions  of  the  Public  Service  Commission  in  respect  of  services  under  the
Electricity 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 making promotions and transfers from one service to
another and on the suitability of candidates for such appointments, promotions or transfers;
(c) on any claim by or in respect of a person who is serving or has served under
the Electricity Board that any costs incurred by him in defending legal proceedings instituted
against  him  in  respect  of  acts  done  or  purporting  to  be  dTHE  KERALA  STAY  OF
EVICTION PROCEEDINGS ACT, 2001one in the execution of his duty should be paid out
of the funds of the Electricity Board;
* Received the assent of the President on the 29 th  day of April, 1964 and published in the Kerala Gazette
Extraordinary No.75 dated 4th May,  1964.
1.w.e.f. 01.10.1966 (vide  S.R.O. No.309/66  dated 05.08.1966).
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(d) on any claim for the award of a pension in respect of injuries sustained by a
person while serving under the Electricity 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 shall not be
necessary for the Public Service Commission to be consulted.
(2) In the case of any difference of opinion between the Public Service 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  taking  a  decision  against  the  advice  of  the
Commission shall refer the matter to the Commission.
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
rules may provide for—
(a) the procedure to be followed by the Electricity Board 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) 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 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.

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