General Guideline for Newly Appoined Employees-PSC
1.The specimen of SPARK Form No. 1– DOWNLOAD
2. Statement of Properties – DOWNLOAD
3. Form for the Police Verification (Annexure 1) – DOWNLOAD
4.Medical Fitness Certificate – DOWNLOAD
Guideline
The appointment is provisional, subject to Rule 3(c) of General Rules of K.S. & S.S.R., 1958. They should produce the following documents in original with self attested copies of the certificates mentioned.
(1) Necessary certificate in original to prove date of birth.
(2) Certificate to prove educational qualifications
(3) Candidates under respective reservation quota should bring original and attested copies of Non-Creamy Layer Certificate/Community Certificate/Disability Certificate whichever is applicable.
(4) Medical Fitness Certificate obtained from a Medical Officer not below the rank of Civil Surgeon with finger. Impression and photo attested as prescribed in G.O. (P) No. 20/2011/P&ARD dated 30.06.2011.
(5) Duly filled Annexure I Form for Police Verification
(6) Form for “Details of the movalle and immovable properties to be filed at the time of joining service” as per G.O. (P) No. 171/2016/Fin. dated 15.11.2016
(7) 3 copies of passport size photograph.
If the candidate has prior service in Government/Public Sector Undertakings, relieving order from the concerned authority should be produced at the time of joining duty in the respective offices.
The appointment will be regularized subsequently on verification of character and antecedents from the Police Department and after obtaining verification certificate from the Kerala Public Service Commission. He/She will be on probation from the date of joining duty, for a period of two years on duty within a continuous service of three years in this Department.
Since the selection to this post is made from a common selective list, in the event of discharge from service for want of vacancies, the candidate may either re-register his/her name in the office of the P.S.C./District Office of the PS.C. from where he/she was advise and get themselves re-appointed on further advice by the P.S.C. or they may wait for their turns for re- appointment to the post in this Department, in case they desires to continue as probationer in the post from which he/she was discharged (vide Government Circular Memorandum No. 3737/Rules- 1/90/P&ARD dated 29.03.1990 and G.O. (P) No.7/91/P&ARD dated 15.02.1991).
The candidate should enroll herself/himself in S.LL, G.I.S. and G.P.F. immediately on Joining duty. Application for correction of date of birth, if any, needed shall be made within five years from the date of entry in service as per G.O. (P) No. 45/91/P&ARD dated 20.12.1991. He/She is directed to submit the duly filled SPARK Form No. I to the Drawing and Disbursing Officer concerned.