(3)Subject to he provisions of this Act the Government shall by rules made under the Kerala Public Services Act, 1968 (19 of 1968), regulate the classification, method of recruitment, conditions of service, pay and allowances, and discipline and conduct of the Secretaries appointed under sub-section (1) and such rules may also provide for the constitution of separate service or cadre either for the whole state or for each district including the Secretary along with such other Government Servants as are considered necessary by the Government.
