Section 3(2) in Karnataka State Civil Services Act, 1978
(2)[ The power to make rules conferred by sub-section (1) shall be subject to the following conditions, namely: -(a)the rules shall be made after previous publication for a period not less than [fifteen days] ;(b)where the proposed rules relate to the methods of recruitment to civil services or civil posts in respect of which the Karnataka Public Service Commission has to be consulted under clause (3) of Article 320 of the Constitution of India and in the case of officers and servants of the High Court under the proviso to clause (I) of Article 229 of the Constitution of India, a copy of the draft rules as published under clause (a) shall be forwarded to the Secretary of the Karnataka Public Service Commission for communicating the views of the Commission on the proposed rules within the period specified under the said clause;(c)the State Government or the Chief Justice of the High Court or the Special Board shall consider the views of the Karnataka Public Service Commission and any objection or suggestion from any person likely to be affected by the said rules received before the expiry of the period specified under clause (a) and make the rules with such modifications as it or he may deem fit;Provided that nothing in this sub-section shall apply to rules regulating the pay and other emoluments of persons appointed to public services.] [Substituted by Act 37 of 1991 w.e.f. 10.12.1991.][Provided further that nothing in clause (a) shall apply to rules specifying the number and nature of the posts.] [Inserted by Act 20 of 2010 w.e.f. 06.05.2010.]
