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THE SIKKIM STATE PUBLIC SERVICES ACT, 2006
THE SIKKIM STATE PUBLIC SERVICES ACT, 2006
ACT NO. 10 OF 2006
AN ACT to provide for a legislation on State Public Service.
Be it enacted by the Legislature of Sikkim in the Fifty-Seventh year of the Republic of India, as follows:-
Short title and commencement.
1. (1) This Act may be called the Sikkim State Public Services Act, 2006.
(2) It shall be deemed to have come into force on the 21st day of May, 2004.
Definition.
2. In this Act, -
(a) “Government” means the State Government of Sikkim;
(b) “services” means employment of a person by such designation as may be the case by the Government in the affairs of the State for such period as the Government may require providing such allowances, monetary benefits and facilities as may be specified in the order/orders issued from time to time but shall not include any civil post.
(bb) “person” means an individual who is a senior citizen, social worker, former legislator or such person who is of eminence and who has made substantial contribution to the society and the State in any sphere of activities other than a sitting member of the State Legislative Assembly.
(c) “State” means the State of Sikkim.
Power to employ and conditions of service.
3. (1) The State Government may from time to time employ such person whom it may consider suitable to render advisory or other similar services in connection with the affairs of the state.
(2) The incumbent in such service shall hold the position or remain in the employment during the pleasure of the Government and shall not be eligible for any post-employment benefits or entitlement or remunerations or allowances etc.
(3) Notwithstanding anything contained in any other law, rules or regulations for the time being in force, the State Government shall be competent to make such employment as it may consider expedient and the financial concurrence of the State Government shall always be deemed to exist and shall always be deemed to have been obtained.
Validation of action taken.
4. Notwithstanding anything contained in any other law, rules or regulations or any other instruments for the time being in force, all employment made by the State Government in public services in connection with the affairs of the State shall always be deemed to have been made under this Act.
