[16
February 2024] In exercise of the powers
conferred by sub-section (3) of section 66 of the Maharashtra Jeevan Authority
Act, 1976 (Mah. XLVIII of 1976), the Government of Maharashtra is hereby
pleased to make the following regulations regulating recruitment to the post of
Deputy Engineers (Civil) in the Maharashtra Jeevan Authority under the
administrative control of the Water Supply and Sanitation Department of the
Government of Maharashtra, namely: These regulations may be
called the Deputy Engineer (Civil), Group A, in the Maharashtra Jeevan
Authority (Recruitment) Regulations, 2024. (1)
In these regulations, unless the context
requires otherwise, (a)
"Assistant Engineer, Grade II in the
Rural Water Supply Division of Zilla Parishads" means the Junior Engineer
working in the Rural Water Supply Division of Zilla Parishads and declared to
be Assistant Engineer, Grade II under Government Resolution No.
ZNG-1484/CR2639/11, dated the 9th June 1986, issued by the Rural Development
Department; (b)
"Authority" means the Maharashtra
Jeevan Authority established under the Maharashtra Jeevan Authority Act, 1976
(Mah. XLVIII of 1976); (c)
"Civil Engineering Degree" means a
degree in Civil Engineering of a statutory University or any other
qualification declared by the Government to be equivalent thereto; (d)
"Commission" means the Maharashtra
Public Service Commission; (e)
"Department" means the Water Supply
and Sanitation Department of the Government; (f)
"eligibility for promotion" means
the eligibility for promotion in accordance with the terms and conditions
specified for promotion in rules, resolutions or orders issued by the General
Administration Department of the Government, from time to time; (g)
"Government" means the Government
of Maharashtra; (h)
"Section Engineer in the Rural Water
Supply Division of Zilla Parishads" means Junior Engineer working in the
Rural Water Supply Division of Zilla Parishads and declared to be Section
Engineer under Government Resolution No. ZNG-1484/CR-2639/11, dated the 9th
June 1986, issued by the Rural Development Department; (i)
"Section Engineer in the Authority"
means Junior Engineer working in the Authority and declared to be Section
Engineer under various orders of the Authority. (2)
Words and expressions used but not defined in
these regulations shall have the same meaning assigned to them in the
Maharashtra Jeevan Authority Act, 1976 (Mah. XLVIII of 1976). Appointment to the post of
Deputy Engineer (Civil), Group A, in the Authority shall be made either, (a)
by promotion of a suitable person on the
basis of common seniority subject to fitness, having eligibility for promotion
from amongst the persons holding the posts of, (i)
Assistant Engineer (Civil), Grade II in the
Authority, and having not less than three years regular and continuous service
in that post ; or (ii)
Section Engineer (Civil) in the Authority,
and having not less than five years regular and continuous service in that post
: Provided that, the person to
be appointed by promotion on the post of Deputy Engineer (Civil), Group A, in
the Authority must have passed Departmental/professional examination prescribed
for the posts of Assistant Engineer (Civil), Grade II and Section Engineer
(Civil) in the Authority, as the case may be, unless he has been exempted from
passing of this examination; or (b)
by nomination from amongst the candidates
recommended by the Commission on the basis of result of competitive examination
conducted therefor, who fulfills the following criteria, namely: (i)
Age Limit. (A)
Lower Age Limit.- Eighteen years of age
completed as on the last date of receipt of application as per the
advertisement for recruitment to the post. (B)
Upper Age Limit.- Thirty-eight years of age
completed for the persons not belonging to reserved categories and forty-three
years of age completed for the persons belonging to reserved categories as on
the last date of receipt of application as per the advertisement for
recruitment to the post. (ii)
Minimum Educational Qualification.- Degree of
a statutory University in Civil Engineering. Appointment to the post of
Deputy Engineer (Civil), Group A, in the Rural Water Supply Department of the
Zilla Parishads shall be made,- (a)
by promotion of a suitable person on the
basis of seniority subject to fitness, having eligibility for promotion, from
amongst the persons holding the post of, (i)
Assistant Engineer (Civil), Grade II working
in the Rural Water Supply Division of Zilla Parishads and having not less than
three years regular and continuous service in that post; or (ii)
Section Engineer (Civil) working in the Rural
Water Supply Division of Zilla Parishads and having not less than five years
regular and continuous service in that post: Provided that, a person to
be appointed to the post of Deputy Engineer (Civil), Group A, in the Authority
must have passed the Departmental/professional examination prescribed for the
posts of Assistant Engineer (Civil), Grade II and Section Engineer (Civil), in
the Rural Water Supply Division of Zilla Parishads, as the case may be, unless
he has been exempted from passing of this examination; (b)
by nomination from amongst the candidates
recommended by the Commission on the basis of result of competitive examination
conducted therefor, who fulfills the following criteria, namely: (i)
Age Limit. (A)
Lower Age Limit.- Eighteen years of age
completed as on the last date of receipt of application as per the
advertisement for recruitment to the post. (B)
Upper Age Limit.- Thirty-eight years of age
completed for the persons not belonging to reserved categories and forty-three
years of age completed for the persons belonging to reserved categories as on
the last date of receipt of application as per the advertisement for
recruitment to the post. (ii)
Minimum Educational Qualification.- A degree
of a statutory University in Civil Engineering. (a)
The appointment to the post mentioned in
regulation 3 shall be made by promotion and nomination in the ratio of 80:20,
respectively, of the total number of seats sanctioned for the post mentioned in
regulation 3; (b)
The appointment by promotion to the post
mentioned in sub-clauses (i) and (ii) of clause (a) of regulation 3, shall be
made in the ratio of 50:50, respectively, from the total number of posts
available for promotion under the said clause (a). (a)
The appointment to the posts mentioned in
regulation 4, shall be made by promotion and nomination in the ratio of 80:20,
respectively, of the total number of seats sanctioned for the post mentioned in
regulation 4; (b)
The appointment by promotion to the post
mentioned in sub-clauses (i) and (ii) of the clause (a) of regulation 4, shall
be made in the ratio of 50:50, respectively, from the total number of posts
available for promotion under the said clause (a) of regulation 4. The person appointed to the
posts mentioned in regulations 3 and 4, by nomination, shall be on probation
for a period of two years. The probation period may be extended upto one year.
A person appointed to the post shall be required to complete the probation
period and the training satisfactorily within the prescribed period. If he does
not complete the probation period and training satisfactorily or is not found
suitable for the post then he shall liable to be terminated from the service. (a)
A person appointed to the post mentioned in
regulations 3 and 4, by promotion shall pass the Departmental/professional
Examination prescribed for the post within the prescribed period, otherwise he
shall not be eligible for annual increment or for promotion to the next
promotional post until he passes the same or has been exempted from passing
this examination. (b)
A person appointed to the post of Deputy
Engineer (Civil), Group A, by nomination shall pass the
Departmental/professional Examination prescribed for the post within three
years. If he does not pass the Departmental/professional Examination his
probation shall not be completed and he shall liable to be terminated from the
service. (a)
A person to be appointed to the post
mentioned in regulations 3 and 4, by promotion shall pass the Marathi and Hindi
languages examinations as per the rules made in that behalf by the Government,
from time to time, unless he has already passed or has been exempted from
passing those examination, before getting promoted to the said post. (b)
A person appointed to the post mentioned in
regulations 3 and 4, by nomination shall pass the Marathi and Hindi languages
examinations as per the rules made in that behalf by the Government, from time
to time, within the prescribed time limit after appointment, unless he has
already passed or has been exempted from passing those examination. He shall
not be eligible for annual increment or promotion to the next promotional post
until he passes those examinations. (a)
A person to be appointed to the post
mentioned in regulations 3 and 4, by promotion shall possess the certificate of
Computer Operation prescribed by rules or orders issued in that behalf by the
Government, from time to time, unless he has been exempted therefrom before
getting promoted to the said post. (b)
A person appointed to the post mentioned in
regulations 3 and 4, by nomination shall possess the certificate of Computer
Operation prescribed by the Government, from time to time, within the
prescribed time limit after appointment, unless he has been exempted from
possessing such certificate of Computer Operation, otherwise he shall not be
eligible for annual increment or for promotion to the next promotional post
until he possesses the same. (1)
A person to be appointed to the post
mentioned in regulations 3 and 4, by nomination shall submit a Declaration of
Small Family as per the provisions of the Maharashtra Civil Services
(Declaration of Small Family) Rules, 2005 or any other rules, orders or any
instruments issued in this behalf by the Government, from time to time. (2)
A person having more than two children on the
date of submission of Declaration of Small Family, shall be disqualified for
the appointment in service the Authority. (3)
After appointment of a person in the
Authority service, if it is proved that he has more than two children at the
time of appointment or thereafter, then he shall be disqualified for continuing
on the said post in the service of the Authority. (1)
There shall be a common seniority list of the
persons promoted to the post of Deputy Engineer (Civil) under sub-clause (i) of
clause (a) of regulations 3 and 4. (2)
There shall be common seniority list of the
persons promoted to the post of Deputy Engineer (Civil) under sub-clause (ii)
of clause (a) of regulations 3 and 4. (3)
There shall be common seniority list of the
persons appointed to the post of Deputy Engineer (Civil) under clause (b) of
regulations 3 and 4. (4)
Seniority lists shall be maintained at State
level by the Authority, therefore such person shall be eligible to be
transferred anywhere in the State of Maharashtra. The terms and conditions
specified by the Government and the Authority, subsequent to the appointment of
any employee of the Authority, in any rules, orders or resolutions issued by
the Government and the Authority, from time to time, shall also be applicable
to the employee of the Authority.Deputy Engineer
(Civil), Group A, In The Maharashtra Jeevan Authority (Recruitment)
Regulations, 2024