[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 Executive Engineers (Civil), Group A, 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 Executive 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 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 section 3 of the
Maharashtra Jeevan Authority Act, 1976 (Mah. XLVIII of 1976); (c)
"Department"
means the Water Supply and Sanitation Department of the Government; (d)
"direct
recruitment" means appointment made by nomination through the Maharashtra
Public Service Commission; (e)
"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; (f)
"Government"
means the Government of Maharashtra; (g)
"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; (h)
"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 Executive Engineer (Civil), Group A, in the Authority shall be
made 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 Deputy Engineer (Civil), Group A, in the Authority, who is appointed to
the said post either by,- (a)
direct recruitment
and having not less than five years regular and continuous service in that
post; or (b)
promotion from the
posts of the Assistant Engineers (Civil), Grade II, in the Authority and Rural
Water Supply Division of Zilla Parishads and having not less than five years
regular and continuous service in that post; or (c)
promotion from
Section Engineers in the Authority and Rural Water Supply Division of Zilla
Parishads, and having not less than five years regular and continuous service
in that post: Provided
that, the person to be appointed on the post of Executive Engineer (Civil)
Group A, in the Authority must have passed the Departmental/professional
examination prescribed for the post of Deputy Engineer (Civil) Group A, in the
Authority unless he has been exempted from passing of this examination. The
appointment to the posts mentioned in clauses (a), (b) and (c) of regulation 3
shall be made by promotion in the ratio 50:35:15, respectively. A
person to be appointed to the post mentioned in regulation 3, by promotion,
shall pass the Marathi and Hindi languages examination 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 of those examinations before getting promoted
to the said post, otherwise such person shall not be eligible for promotion to
the post of Executive Engineer (Civil). A
person to be appointed to the post mentioned in regulation 3, by promotion,
shall possess a certificate of Computer Operations 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. (1)
A person to be
appointed to the post mentioned in regulation 3, by promotion, 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 of 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 service of the Authority. The
seniority list of the persons appointed to the post mentioned in regulation 3,
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.Executive Engineer
(Civil), Group A, In The Maharashtra Jeevan Authority (Recruitment)
Regulations, 2024