Karnataka State Civil Services (Amendment) Act, 2002*
| [Karnataka Act No. 17 of 2003] | [4th April, 2003] |
An Act further to amend the Karnataka State Civil Services Act, 1978.
Whereas it is expedient further to amend the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990) for the purposes hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the fifty-third year of the Republic of India, as follows:-
* Received the assent of the Governor on the 4th day of April, 2003 and First published in the Karnataka Gazette Extra-ordinary on the 8th day of April, 2003
STATEMENT OF OBJECTS AND REASONS
It is considered necessary to reduce the period of 30 days specified in clause (a) of sub-section (2) of section 3 of the Karnataka State Civil Services Act, 1978 to 15 days in order to enable more expeditious completion of the process of making rules.
Hence the Bill.
[L.A. BILL No. 31 of 2002]
[Entry 41 of List-II of Seventh Schedule to the Constitution of India]
1. Short title and commencement.- (1) This Act may be called the Karnataka State Civil Services (Amendment) Act, 2002.
(2) It shall come into force at once.
2. Amendment of section 3.- In section 3 of the Karnataka State Civil Services Act, 1978 (Karnataka Act 14 of 1990) in sub-section (2), in clause (a), for the words "thirty days" the words "fifteen days" shall be substituted.