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Kerala act 033 of 2014 : The Kerala Public service Commission (Additional functions as respects the LIBRARY COUNSILS ) act, 2014

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Hf Regn. No. KERBIL/2012/45073. dated 5-9-2012 wilh RNI Rep. No KLE V(NV634/2012- 142

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Government of Kerala

- 2014

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KERALA GAZETTE

IIVICMIOSMa

: EXTRAORDINARY

AHUIOIOLM MIT Un. JAVTADHA|S{HH}ADD PUBLIS sane YAU TH OTE

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he (Trans! ation j in 'Bnet lish: of 201d a © eax SEMiTVIEhoog Tvomimutts| : under the AulRosity of the G Te th Og sen flay fo ropes a a8 ; ORO o jaciyes eed, iy i wii hed

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"ACT No, 33 0 F 201 i a 'the Kerala

the Library

ree On the 30th diy of:

(b) "Library Councils" "means: the | Kerala State Library Guahet tie. Di strict Libr: rary Councils aud the Taluk L ibrary Councils: cc section 3, section 10 and section 18, respectively, of the Kerak Pub (Keates Grgnihass a eee Act, 1989 (15 of 1989);

e "(ay ""Publie Service C oOmmission" means the Keral Comision

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Oe services" means the services under the: Libary amScanner _

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Functions: of the Public Service © ammiission.- 14 The Ke 'ral State

Libhuy © 'ouneil sh all consult t he Public Se rice Commission, -~

(a) on all matters relating fo the method of recrusi mie nt ol toe Offs

and emplayees of the fb brary C ouncils;

y

(by on the principl es to he fol lowed in ee appuumiments by divest

recruitment to the: posts | under the L ibrary: © wanes Wi We vay

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candidates for such appointments. =

(2) Where the | Public s sub-section (2). the: Commissic that matter. -

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Gy ) In the case of any ; ars matter i

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lac © or the session immediately following, the Legisl ative Assembly m eS an

modification in the rule or decides that the rdle sho uld not be mad the

shall thereafter have effect only in such madified em or be of ne effect, a

case may be: so however that any such modificntio or annulment shall b

without prejudice to the validity of ee Potvigtiey done tmdey that ul

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