Bill Summary

The Kerala Public Service Commission (Additional Functions as Respects Certain Corporations and Companies) Amendment Bill, 2023

• The Kerala Public Service Commission (Additional Functions as Respects Certain Corporations and Companies) Amendment Bill, 2023 was introduced in the Kerala Legislative Assembly on March 8, 2023.  The Bill amends the Kerala Public Service Commission (Additional Functions as respects certain Corporations and Companies) Act, 1970.  The Act allows certain state corporations to consult the Kerala Public Service Commission for recruitment.

• Addition of new corporations:  Under the Act, a corporation may consult the Kerala Public Service Commission on matters of recruitment, and principles to be followed for appointments by direct recruitment.  These corporations include the Kerala state Financial Corporation, the Kerala State Warehousing Corporation, the Kerala Khadi and Village Industries Board and the Kerala Water Supply Authority.  It also includes boards of labour fund and welfare funds for toddy, headload, and motor transport workers.  The Bill expands the list of corporations.  These are: (i) the Kerala Agricultural Workers’ Welfare Fund Board, (ii) the Kerala Building and Other Construction Workers’ Welfare Board, (iii) the Kerala Shops and Commercial Establishments Workers’ Welfare Fund Board, and (iv) the Kerala Akbari Workers’ Welfare Fund Board.