In exercise of the
powers conferred by sub-section (1) read with clause (c) of sub-section (2) of
section 35 and section 36A of the Administrative Tribunals Act, 1985 (13 of
1985), the Central Government hereby makes the following rules further to amend
the Maharashtra Administrative Tribunal (Salaries and Allowances and Conditions
of Service of Chairman, Vice-Chairmen and Members) Rules, 1986, namely :- (1)
These rules may be called the
Maharashtra Administrative Tribunal (Salaries and Allowances and Conditions of
Service of Chairman, Vice-Chairmen and Members) Amendment Rules, 2018. (2)
These rules shall be applicable
to the Chairman, Vice-Chairmen and Members of the Maharashtra Administrative
Tribunal appointed before the 19th February, 2007. In rule 8 of the
Maharashtra Administrative Tribunal (Salaries and Allowances and Conditions of
Service of Chairman, Vice-Chairmen and Members) Rules, 1986, in sub-rule (2),
for the words "rupees fourteen thousand five hundred and thirty two per
annum", the words "rupees forty thousand eight hundred and thirty six
per annum" shall be substituted and shall be deemed to have been
substituted with effect from the 1st day of January, 2016.MAHARASHTRA ADMINISTRATIVE
TRIBUNAL (SALARIES AND ALLOWANCES AND CONDITIONS OF SERVICE OF CHAIRMAN,
VICE-CHAIRMEN AND MEMBERS) AMENDMENT RULES, 2018
PREAMBLE