[12th 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 further to amend the Maharashtra Development Service
(Constitution, Classification and Recruitment) Rules, 1973, namely :- These
rules may be called the Maharashtra Development Service (Constitution,
Classification and Recruitment) (Amendment) Rules, 2024. In rule
6 of the Maharashtra Development Service (Constitution, Classification and
Recruitment) Rules, 1973 (hereinafter referred to as "the Principal
Rules"),- (a)
in sub-rule (1),
for clause (b), the following clause shall be substituted, namely :- "(b) by
promotion of the persons holding the posts mentioned in the table appended
hereto and having experience of at least seven years of regular service in that
post on the basis of seniority in accordance with the percentage of reservation
mentioned in the following table :- Sr. No. Service Percentage of Reservation (1) (2) (3) 1 District
Technical Services (Class-III) (Agriculture) 15 2 District
Technical Services (Class-III) (Animal Husbandry) 5 3 District
Technical Services (Class-III) (Education-Non teaching) 5 4 District Services
(Class-III) (Ministerial) 15 5 District
Services (Class-III) (Statistical) 10 6 District
Services (Class-III) (Executive and Village Extension) 40 7 District
Technical Services (Class-III) (Social Welfare) 5 8 District
Technical Services (Class-III) (Health) 5.â€; (b)
sub-rules
(2), (3), (4) and (5) shall be deleted; (c)
in
sub-rule (6), for clause (6), the following clause shall be substituted, namely
:- "(6) Appointment to the post of Assistant Block Development Officer,
Group-B (Gazetted), shall be made by promotion and nomination, in the ratio of
50:50, respectively.". For
rule 9 of the Principal Rules, the following rule shall be substituted, namely
:- "9. (1) A person to be appointed to the post mentioned in rule 6 (b) by
promotion shall pass the Marathi and Hindi languages examinations as per the
rules made or orders issued in that behalf by the Government, from time to
time, unless he has already passed or has been exempted from passing those
examinations before getting promoted to the said post. (2)
A person appointed to the post mentioned in rule 6 (a) by nomination shall pass
the Marathi and Hindi languages examinations as per the rules made or order
issued 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 examinations. He shall not be eligible for
annual increment or promotion to the next promotional post until he passes
those examinations.". For
rule 10 of the Principal Rules, the following rule shall be substituted, namely
:- "10. (1) A person to be appointed to the post mentioned in rule 6 (b) by
promotion shall possess a Certificate of Computer Operations prescribed by
rules made 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. (2)
A person appointed to the post mentioned in rule 6 (a) 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 possessing 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.". For
rule 12 of the Principal Rules, the following rule shall be substituted, namely
:- "12. (1) A person appointed to the post of Assistant Block Development
Officer, Group-B (Gazetted), by nomination, shall be on probation for a period
of two years. The probation period may be extended maximum up to one year.
Completion of the probation period (including extended period) satisfactorily
as per the probation policy of the Government, is mandatory. In the event of
failing to complete the probation period (including extended period)
satisfactorily as per the probation policy of the Government, his services
shall be liable to be terminated. (2)
The rules and regulations of Combined Probationary Training Programme (CPTP),
prescribed by the General Administration Department, from time to time, for the
seniority, Departmental examination and other consentaneous matters, shall be
applicable to the officers appointed by nomination on post mentioned in rule 6
(a) and taking training under the combined training programme.". After
rule 12 of the Principal Rules, the following rules shall be added, namely :- "13. (1) A person recommended for appointment by nomination to the post
mentioned in rule 6 (a) 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 the 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 the Government
service. 14. The
terms and conditions specified by the Government, subsequent to the appointment
of any Government Servant in any rules, orders or resolutions issued in this
behalf by the Government, from time to time, shall also be applicable to the
Government servant.".Maharashtra
Development Service (Constitution, Classification And Recruitment) (Amendment)
Rules, 2024