MAHARASHTRA CIVIL SERVICES
(CONDUCT) (AMENDMENT) RULES, 2014
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 Maharashtra Civil Services (Conduct) Rules, 1979, namely:
Rule - 1.
These rules may be called the Maharashtra
Civil Services (Conduct) (amendment) Rules, 2014.
Rule - 2.
In rule 3 of the Maharashtra Civil Services
(Conduct) Rules, 1979,
(a)
in
sub-rule (1), at the end, the following explanation shall be added, namely:
"Explanation. A Government servant who
habitually fails to perform the task assigned to him within the time set for
the purpose and with the quality of performance expected of him shall be deemed
to be lacking in devotion to duty within the meaning of clause (ii) of sub-rule
(1)."
(b)
for
sub-rule (3), the following sub-rule shall be substituted, namely:
"(3) (i) No
Government servant shall, in the performance of his official duties, or in the
exercise of powers conferred on him, act otherwise than in his own best
judgment to be true and correct except when he is acting under the direction of
his official superior;
(ii) The direction of the official superior
shall ordinarily be in writing. Oral direction to subordinates shall be
avoided, as far as possible. Where the issue of oral direction becomes
unavoidable, the official superior shall confirm it in writing immediately
thereafter;
(iii) A Government servant who has received
oral direction from his official superior shall seek confirmation of the same
in writing, as early as possible and in such case, it shall be the duty of the
official superior to confirm the direction in writing."
(c)
This
notification of Maharashtra Government is available at the website
www.maharashtra.gov.in. Notification No. for this is 201402241442534107. This
notification has been signed digitally.