Section 18 in Karnataka Public Service Commission (Conduct of Business and Additional Functions) Act, 1959
18. Rules.
(1)The Government may, in consultation with the Commission by notification in the Official Gazette make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made for the following matters namely:-(i)the procedure to be followed by the Commission in advertising posts, inviting applications, scrutinising the same, conducting examinations and selecting candidates to carry out the purposes of section 17;(ii)the procedure to be followed by the local authority or any other competent authority for consultation with the Commission;(iii)any matter which is incidental to, or necessary for, the purpose of consultation with the Commission;(iv)any matter for which rules have to be made under this Act.(3)All rules made under this Act shall be laid as soon as they are made before each House of the State Legislature while it is in session, for a total period of thirty days which may be comprised in one session or in two or more sessions and if before the expiry of that period, either House of the State Legislature makes any modification in any rule or directs that any rule shall not have effect, and if the modification or direction is agreed to by the other House, the said 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.NotificationBangalore, dated 30th August 1960. [No. GAD 15 OSR 60]In exercise of the powers conferred by sub-section (2) of Section 1 of the Mysore Public Service Commission (Conduct of Business and Additional Functions) Act, 1959 (Mysore Act 20 of 1959), the Government of Mysore hereby appoints the 1st day of October 1960, to be the date on which Chapter III of the said Act shall come into force.
