ASSISTANT ENGINEERS (CIVIL), GRADE II, IN THE MAHARASHTRA SERVICE OF ENGINEERS, GROUP B (RECRUITMENT) (AMENDMENT) RULES, 2017

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the Governor of Maharashtra is hereby pleased to make the following rules further to amend the Assistant Engineers (Civil) Grade II, in the Maharashtra Service of Engineers, Group B (Recruitment) Rules, 1997 under the administrative control of the Water Resources Department of Government of Maharashtra, namely:--

Rule 1.

These rules may be called the Assistant Engineers (Civil), Grade II, in the Maharashtra Service of Engineers, Group B (Recruitment) (Amendment) Rules, 2017.

Rule 2.

For rule 3 of the Assistant Engineers (Civil), Grade II, in the Maharashtra Service of Engineers, Group B (Recruitment) Rules 1997 (hereinafter referred to as "the Principal Rules"), the following rule shall be substituted, namely:--

"3.   Appointment to the post of Assistant Engineers (Civil), Grade II, in the Maharashtra Service of Engineers, Group B, in the Department, shall be made on the basis of the result of a combined competitive examination for the posts in Group A and Group B, in the Maharashtra Service of Engineers held by the Maharashtra Public Service Commission, from amongst the candidates who,--

(i)       are not more than 38 years of age from open category and not more than 43 years of age from backward class category; and

(ii)      possess degree of a statutory university in Civil Engineering or any other qualification declared by the Government, to be equivalent thereto".

Rule 3.

for Rule 4 in the Principal Rules the following rule shall be substituted, namely:--

"4. A person appointed to the post mentioned in rule 3 by nomination shall be on probation for a period of two years. Such person shall be required to undergo such a training and pass such professional examination as may be prescribed for the post by the Government in the probation period. Probation period may be extended maximum up to one year by the Government.

If he or she does not pass the prescribed Professional examination within the probation period, or does not complete the probation period satisfactorily, he or she shall be liable to be terminated from the service:

Provided that, persons appointed to the post of Assistant Engineer (Civil) Grade-II on probation and who have not passed the Professional examination within probation period, he or she shall be given one more opportunity to pass, by way of last chance, to appear for the professional examination which will be held by the Department after the date of commencement of the Assistant Engineers (Civil), Grade II, in the Maharashtra Service of Engineers, Group B (Recruitment) (Amendment) Rules, 2017.

If he or she does not pass the said Professional examination in the said last chance, he or she shall be liable to be terminated from the service".

Rule 4.

After Rule 8 of the Principal Rules, the following rule shall be added, namely:--

"9.   A person appointed to the post mentioned in rule 3, should possess a Certificate in Computer Operation prescribed by the Directorate of Information Technology, Government of Maharashtra, from time to time".