ASSISTANT COMMISSIONER OF LABOUR,
GROUP-A, GOVERNMENT LABOUR OFFICER, GROUP-B (GAZETTED) IN THE OFFICE OF THE
COMMISSIONER OF LABOUR (RECRUITMENT) RULES, 2021
PREAMBLE
In
exercise of the powers conferred by the proviso to article 309 of the
Constitution of India and in supersession of all existing rules, orders or
instruments made in this behalf, the Governor of Maharashtra is hereby pleased
to make the following rules regulating recruitment to the post of Assistant
Commissioner of Labour, Group-A (Gazetted), and Government Labour Officer,
Group-B (Gazetted) in the office of the Commissioner of Labour under the
Industries, Energy and Labour Department of the Government of Maharashtra,
namely:-
Rule 1.
These rules may be called
the Assistant Commissioner of Labour, Group-A, Government Labour Officer,
Group-B (Gazetted) in the office of the Commissioner of Labour (Recruitment)
Rules, 2021.
Rule 2.
In these rules, unless the
context requires otherwise.-
(a)
"Commission" means
Maharashtra Public Service Commission;
(b)
"Commissioner" means
the Commissioner of Labour, Maharashtra State;
(c)
"Degree" means the
degree of any statutory University or any other equivalent qualification
declared by the Government;
(d)
"Department" means
Industries, Energy and Labour Department of the Government of Maharashtra;
(e)
"Government" means the
Government of Maharashtra.
Rule 3.
Appointment to the post of
"Assistant Commissioner of Labour", Group-A shall be made either.-
(a)
by promotion of a suitable person
on the basis of seniority subject to fitness from amongst the persons holding
the post of Government Labour Officer, under the Commissioner having completed
minimum three years regular service in that post;
or
(b)
by nomination from amongst the
following candidates who,-
(i)
are not less than nineteen years
of age and not more than thirty-eight years of age, in case of persons
belonging to general category, and not more than forty-three years of age , in
case of persons belonging to reserved category; and
(ii)
possess a degree in any faculty
from any statutory university.
Rule 4.
Appointment to the post of
Government Labour Officer, Group-B shall be made either.-
(a)
by promotion of a suitable person
on the basis of the seniority subject to fitness from amongst the persons,
holding any of the posts mentioned below and having completed minimum three
years regular service in that post:
(i)
Superintendent in all the offices
(including mofussil areas) under the administrative control of the Commissioner
of Labour;
(ii)
Shop Inspector Grade-1 working
under the administrative control of the Commissioner of Labour;
(iii)
Senior Labour Investigator
working under the administrative control of the Commissioner of Labour;
or
(b)
by nomination from amongst the
following candidates who,-
(i)
are not less than nineteen years
of age and not more than thirty-eight years of age, in case of persons
belonging to general category, and not more than forty-three years of age , in
case of persons belonging to reserved category; and
(ii)
possess a degree in any faculty
from any statutory university.
Rule 5.
Appointment by promotion
and nomination to the post mentioned in rule 3 and 4 shall be made in the ratio
of 50:50.
Rule 6.
A person appointed to the
post mentioned in rule 4 through promotion shall be required to pass the
prescribed qualifying examination.
Rule 7.
It is mandatory to
complete the Combined Probationary Training Programme (CPTP) for a person who
is appointed by nomination to the post mentioned in rule 3 and 4. The
provisions that are laid down by various Government Resolutions, Government Circulars,
rules and Notifications from time to time by CPTP (Training) desk of General
Administration Department will be applicable with respect to probationary
training, probationary period, seniority, departmental examination and all
other related matters of officers going through this training.
Rule 8.
A person appointed to the
post mentioned in rule 3 and 4 shall be required to pass the examinations in
Marathi and Hindi languages according to the rules made in that behalf, unless
he has already passed, or has been exempted from passing those examinations.
Rule 9.
A person appointed to the
post mentioned in rule 3 and 4 should possess a certificate in computer
operations as prescribed by the Directorate of Information Technology,
Government of Maharashtra, from time to time.
Rule 10.
A person appointed to the
post mentioned in rule 3 and 4 shall be liable for transfer anywhere in the
State of Maharashtra.