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State of Kerala - Act

Kerala Public Services Act, 1968

KERALA
India

Kerala Public Services Act, 1968

Act 19 of 1968

  • Published on 17 September 1968
  • Commenced on 17 September 1968
  • [This is the version of this document from 17 September 1968.]
  • [Note: The original publication document is not available and this content could not be verified.]
Kerala Public Services Act, 1968(Act No. 19 of 1968)Last Updated 3rd December, 2019An Act to regulate the recruitment, and conditions of service of persons appointed, to public services and posts in connection with the affairs of the State of KeralaPreamble. Whereas it is considered necessary that the recruitment, and conditions of service of persons appointed, to public services 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 Nineteenth Year of the Republic of India as follows: -

1. [ Short title and commencement. [Substituted by Act No. 20 of 1979.]

(1)This Act may be called the Kerala Public Services Act, 1968.
(2)Section 3 shall come into force on the 17th day of September, 1968 and the remaining provisions of this Act shall be deemed to have come into force on the 1st day of November, 1956.]

2. Regulation of recruitment and conditions of service.

(1)The Government may make rules [either prospectively or retrospectively] [Inserted by Act No. 5 of 1970.] to regulate the recruitment, and conditions of service of persons appointed, to public 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 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 agrees that the rule should be either modified or annulled, 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.

3. [ Continuance of existing rules. [Substituted by Act No. 20 of 1979.]

- 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 immediately before the 17th September, 1968, shall be deemed to have been made under this Act and shall continue to be in force unless ad until they are superseded by rules made under this Act.]

4. [ Act and rules thereunder to apply to certain persons notwithstanding anything in the Industrial Disputes Act or any other law. [Inserted by Act No. 4 of 1984.]

- Notwithstanding anything contained in Chapter VA or in any other provision of the Industrial Disputes Act, 1947 (Central Act 14 of 1947) or in any other law for the time being in force, or in any judgment, decree or order of any court, the appointment of any person to any public service or post in connection with the affairs of the State of Kerala and the conditions of service (including termination of service) of any person appointed to any such service or post shall be governed by the provisions of this Act and the rules made or deemed to have been made thereunder.]