Kerala act 015 of 1988 : The Kerala Public Service Commission (Additional Functions as Respect the Services Under Local Authorities) Amendment Act, 1988 (Act 15 of 1988)

é ^.c)\@\- Government ^of

Kaala \J ¹⁹⁸⁸ \«\ ^.

KERALA GAZEWE

,.

EXTRAORDINARY

'

PUBLISHED BY

AUTHORITY

I

mm 16th

May

1988

Vol.

XXXIII]

Trivandrum,

Monday, [No.

427~

.

26th

Vaisakha 1910 -_ "-Wm

-

..

GOVERNMENT ^OF

KERALA

Law

(legislation-C)

Department

NOTIFICATION

No.

6395!Leg.

C2188'Law.

Dated,

Trivandrum,

16th

May,

1988!"

26th

Vaisakha,

1910.

A

A The

followmg

Act of the

Kerala.

State

Legislature

is

hereby published ^for

general

infomation.^TheBillas

passed

by ^the Legislative

Assembly

received ^theassent^oftheGovernor^onthe 13th

day

of

'May,

1983.

By

order^{of the}

Governor,

P.

GOPINATHA

PILLAI,

Special Secretary

(Law). '

PRINTED AND PUBLISHED BY THE

S.

G. P. AT THE

GOVERNMENT

2

ACT 15 OF

1988

THE KERALA

PUBLIC SERVICE COMMISSION

(ADDITIONAL

FUNCTIONS AS

RESPECTS^THE

SERVICES UNDER

LOCAL

AUTHORITIES) AMENDMENT

ACT, ¹⁹⁸⁸

'

An. ^Act

further ^to

amend ^theKerala Pub/1c Serum Cammmwn

(Addztwnal

Functions ^as Respect: ^theScrum: under

Local

Ant/tonnes) ^Act,

1973.

Proamble.—VVHEREAS ^ItIS

expedient

further ^to

amend ^the

Kerala Public Servncc CommISSIon

(Additional

Functions^as

Respects ^the

Serwces under Local

Authérities)

Act, 1973, ^forthe

purpose hereinafter appearing, BE. ^itenacted ^1nthe

Thirty-ninth ^Year01the

Republic ^ofIndia^as follows:—-—

1 Short tzfle and

commencement—(l)

T1115 Act

may be

called

the Kerala Public

Sewice Commission

(Additional

FunctIons ^as

Respects ^the

Semces under

Local

Authorities)

Amendment

Act,

1988.

(2) ^Itshall^comeIntoforce ^atUHCC

2. Amendmmt

qf

sectton 2 ^—In

clause

(b)

of section^{2of the}Kerala Public SchIce Commisswn

(Additional

Functions ^as

Respects ^the

Servxccs under Local

Authorities)

Act,

1973

(23

of

1973).

for the words

figures

and )Kbrackets ^"andIncludes ^theKerala

State

Rural

Development

Board consti- tuted under ^theKerala State

Rural

Development

Board

Act,

1971,

the Trivandrum Town

Planning

Trust

constituted

under^the

Town

Planning Act

(IV

of

1108),

the Calicut

Town

Planning

Trust

commuted

urider the Madras ^Town

Planning

Act,

1920^andthe

Greater Cochin

Development Authority

constituted

under ^theTown

Planning ^Act

(IV ^of

1108) ^andthe Madras ^Town

Planning

Act, 1920", ^the

words,

figures

and

brackets ^"or a Town

Planning

Trust

or a"

development authority

constituted under the Town

Planning ^Act

(IV

of

1108) ^orthe Madras Town

Planning

Act,

1920

(VII ^of

1920) ^or

under^bothand

includes ^theKcrala State Rural

Develop- ment Board constituted

under the Kemla State Rural

Development

Board Act, ¹⁹⁷¹

(15

of1971)"

shall^besubstituted.

A