[02nd
January 2024] 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
regulating recruitment to the post of Legal Assistant, Group-B (Non-Gazetted)
on the establishment of the Charity Organization under the Law and Judiciary
Department of Government of Maharashtra, as follows, namely :- These rules may be called
the Legal Assistant, Group-B (Non-Gazetted) on the establishment of the Charity
Organization, under the Law and Judiciary Department (Recruitment) Rules, 2024. In these rules, unless the
context require otherwise,- (a)
"Appointing Authority" means
Charity Commissioner, Maharashtra State ; (b)
"Charity Organization" means the
Office of the Charity Commissioner and other offices working thereunder in the
State of Maharashtra including its regional offices for the purposes of
provisions of the Maharashtra Public Trusts Act (Bom. XXIX of 1950) ; (c)
"Degree in Law" means the three
years or five years degree course in law of a Statutory University ; (d)
"Department" means Law and Judiciary
Department of Government of Maharashtra ; (e)
"Government" means the Government
of Maharashtra ; (f)
"Selection Committee" means a State
Level Selection Committee constituted, from time to time, by the Government for
the purpose of selection of candidates for direct recruitment to the post of
Group B (Non-Gazetted) and Group C, in the Charity Organization. Appointment on the post of
Legal Assistant, Group B (Non-Gazetted) shall be made by nomination from
amongst the candidates recommended by the Selection Committee on the basis of
result of Competitive Examination conducted therefor, who fulfills following
criteria, namely :- (i)
Age limit.- (A)
Lower Age Limit-Nineteen years completed as
on the last date of receipt of applications as per advertisement for
recruitment to the post. (B)
Upper Age Limit-Thirty-eight years completed
for the persons not belonging to reserved categories and forty three years
completed for the persons belonging to reserved categories as on the last date
of receipt of applications as per advertisement for recruitment to the post. (ii)
Minimum Educational Qualification.-who posses
a Degree in Law of a statutory University or any other qualification declared
by Government to be equivalent thereto : Provided that, in case the
candidates held eligible by the Selection Committee secure equal marks
preference will be given to the,- (i)
candidate holding Masters Degree in Law of
statutory University or any other qualification declared by Government to be
equivalent thereto ; or (ii)
candidate having three years experience in
handling work related to Charity Organisation in private or Government offices. A person appointed to the
post mentioned in rule 3 by nomination shall pass the Post Recruitment
Examination as per rules made in 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 examinations. He shall not be
eligible for annual increment or promotion to the next promotional post until
he passes the examinations. A person appointed to the
post mentioned in rule 3 by nomination shall pass the Marathi and Hindi
languages examinations as per rules made in 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 examinations. He shall
not be eligible for annual increment or promotion to the next promotional post
until he passes those examinations. A person appointed to the
post mentioned in rule 3 by nomination shall possess a Certificate of Computer
Operations prescribed by the Government, from time to time, within the
prescribed time limit after appointment, unless he has been exempted from
passing such Certificate of Computer Operations, otherwise he shall not be
eligible for annual increment or promotion to the next promotional post until
he possess the same. (1)
A person recommended for appointment by
nomination to the post mentioned in rule 3 shall submit a declaration of Small
Family as per the provisions of the Maharashtra Civil Services (Small Family
Declaration) 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 Government Service. (3)
After appointment of a person in the
Government 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 Government Service. A person appointed to the
post under rule 3 shall be liable for transfer anywhere in the State of
Maharashtra. The terms and conditions
specified by the Government, subsequent to the appointment of Government
Servant in any rules, orders or resolutions issued by the Government, form time
to time, shall also be applicable to the Government Servant.Group-B
(Non-Gazetted) On The Establishment Of The Charity Organization, Under The Law
And Judiciary Department (Recruitment) Rules, 2024