LexThe tamil nadu public service commission (additional funcitons) act, 2022
Tamil Nadu · state statute
Open in Lexace · Ask the AI about this act[ 71 ]IV-2 Ex. (83)—1
© [Regd. No. TN/CCN/467/2012-14.
GOVERNMENT OF TAMIL NADU [R. Dis. No. 197/2009.
2022 [Price: Rs. 2.40 Paise.
TAMIL NADU
GOVERNMENT GAZETTE
EXTRAORDINARY PUBLISHED BY AUTHORITY
No. 83] CHENNAI, MONDAY, JANUARY 31, 2022
Thai 18, Pilava, Thiruvalluvar Aandu–2053
Part IV—Section 2
Tamil Nadu Acts and Ordinances
Pages.
ACTS:
No.12 of 2022— The Tamil Nadu Town and Country Planning (Amendment)
Act, 2022. .. .. .. .. 72
No. 13 of 2022—The Tamil Nadu Co-operative Societies (Amendment) Act, 2022.. 73-74
No. 14 of 2022—The Tamil Nadu Public Service Commission (Additional Functions)
Act, 2022. 75-76
CONTENTS
75
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
The following Act of the Tamil Nadu Legislative Assembly received the
assent of the Governor on the 31st January 2022 and is hereby published
for general information: —
Act No. 14 of 2022.
An Act to provide for entrustment of additional functions to the
Tamil Nadu Public Service Commission as respects certain posts in State
owned Public Sector Undertakings, State Corporations, statutory Boards
and Authorities.
BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the
Seventy-second Year of the Republic of India as follows:—
1. (1) This Act may be called the Tamil Nadu Public Service Commission
(Additional Functions) Act, 2022.
Short title and
commence-
ment.
(2) It shall come into force on such date as the State Government may, by
notification, appoint.
2. In this Act, unless the context otherwise requires,— Definitions.
(a) “Commission” means the Tamil Nadu Public Service Commission;
(b) “Government” means the State Government;
(c) “organisation” means a State owned Public Sector Undertaking, State
Corporation, or a statutory Board or Authority under the control of the Government;
(d) “prescribed” means prescribed by rules made under this Act;
(e) “reserve list” means a list which is prepared so as to contain not less
than twenty five percent of the candidates of each reservation group including
general category in the selection list;
(f) “State” means the State of Tamil Nadu.
Tamil Nadu Act
14 of 2016.
3. Notwithstanding anything contained in any State law for the time being
in force, any organisation may request the Commission, in such form as may be
prescribed, to recruit candidates for appointment to posts in that organisation:
Provided that no such request shall be made in respect of the post of
Driver and the posts classified as Group D in the Tamil Nadu Government Servants
(Conditions of Service) Act, 2016.
Request for
recruitment.
Tamil Nadu Act
14 of 2016.
4. (1) The Commission shall consolidate requisitions received under section
3 from time to time, conduct recruitments twice in a year, select the candidates
and prepare a selection list as well as a reserve list, for each post by following
the principles of reservation of appointments specified in section 27 of Tamil Nadu
Government Servants (Conditions of Service) Act, 2016 and forward the selection
lists to the organisations concerned:
Recruitment by
Commission.
Provided that the Commission may conduct recruitment at any time, on
requisition under special circumstances from any organisation.
(2) The reserve list shall be in force for a period of one year from the
date of forwarding the selection list or until a selection list is drawn subsequently,
whichever is earlier.
76
TAMIL NADU GOVERNMENT GAZETTE EXTRAORDINARY
Appointment of
candidates.
5. (1) On receipt of the selection list, the organisation shall issue appointment
orders to the selected candidates.
(2) If any selected candidate fails to join duty in the organisation within a
period of three months from the date of receipt of the appointment order, he shall
forfeit his right for appointment:
Provided that the organisation may, in special circumstances, provide
further period not exceeding three months to join duty.
(3) On the failure of the candidate to join duty within the said period, the
organisation may request the Commission to send a candidate from the reserve list
for appointment.
Power to
remove
difficulties.
6. If any difficulty arises in giving effect to the provisions of this Act, the
Government may, by order, published in the Tamil Nadu Government Gazette, make
such provisions not inconsistent with the provisions of this Act, as appear to them to
be necessary or expedient for removing the difficulty:
Provided that no such order shall be made after the expiry of two years from
the date of commencement of this Act.
Power to make
rules.
7. (1) The Government may make rules to carry out the provisions of this Act.
(2) (a) All rules made under this Act shall be published in the Tamil Nadu
Government Gazette and unless they are expressed to come into force on a particular
day, shall come into force on the day on which they are so published.
(b) All notifications issued under this Act shall, unless they are
expressed to come into force on a particular day, come into force on the day on
which they are so published.
(3) Every rule made or notification or order issued under this Act shall, as
soon as possible, after it is made or issued, be placed on the table of the Legislative
Assembly, and if, before the expiry of the session in which it is so placed or the next
session, the Assembly makes any modification in any such rule or notification or
order, or the Assembly decides that the rule or notification or order should not be
made or issued, the rule or notification or order 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 or notification or order.
(By order of the Governor)
C. GOPI RAVIKUMAR,
Secretary to Government (Legislation),
Law Department.
PRINTED AND PUBLISHED BY THE COMMISSIONER OF STATIONERY AND PRINTING, CHENNAI
ON BEHALF OF THE GOVERNMENT OF TAMIL NADU