MAHARASHTRA LAND
REVENUE (QUALIFICATION FOR CONFERRAL OF POWERS OF ASSISTANT OR DEPUTY COLLECTOR
OR TAHSILDAR) RULES, 1968
[MAHARASHTRA LAND
REVENUE (QUALIFICATION FOR CONFERRAL OF POWERS OF ASSISTANT OR DEPUTY COLLECTOR
OR TAHSILDAR) RULES, 1968][1]
PREAMBLE
In exercise of the powers conferred by clause (iii) of sub-section (2)
of Section 328 of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966),
the Government of Maharashtra hereby makes the following Rules, the same having
been previously published as required by sub-section (1) of Section 329 of the
said Code, namely:
Rule - 1.Short title.
These
Rules may be called the Maharashtra Land Revenue (Qualifications for conferral
of powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968.
Rule - 2.Definitions.
In these
Rules, unless the context otherwise requires,-
(a) Code"
means the Maharashtra Land Revenue Code, 1966;
(b) Local
authority" means a Municipal Corporation, Municipal Council, ZillaParishad
or any other authority duly constituted under any law for the time being in
force and approved by the State Government for the purposes of these Rules;
(c) recognised
university means [2][a
university] which has been recognised by the State Government for the purpose
of these Rules;
(d) section
means a section of the Code.
Rule - 3.Qualifications for conferral of powers of Assistant or Deputy Collector.
[3][A person
who may be invested with powers of an Assistant or Deputy Collector under the
Code shall be a person who-]
(i) has held
the office of an Assistant or Deputy Collector in the State; or
(ii) is a
graduate of any recognised university and is holding an office under any
department of Government or local authority which in the opinion of the State
Government is not lower in rank than that of an Assistant or Deputy Collector;
or
(iii) has passed
the Secondary School Certificate Examination or an examination recognised by
the State Government as equivalent to that examination and is holding an office
continuously for a period of not less than three years under any department of
Government, or local authority which in the opinion of the State Government is
not lower in rank than that of an Assistant or Deputy Collector.
Rule - 4.Qualification for conferral of powers of Tahsildar.
[4][A person
who may be invested with powers of Tahsildar under the Code shall be a person
who -]
(i) has held
the office of a Naib-Tahsildar or a Tahsildar in the State; or
(ii) has held
an office of a revenue officer not below the rank of an Aval Karkun
continuously for a period of not less than three years and has passed the
revenue qualifying examination; or
(iii) is a
graduate of a recognised university and is holding an office under any
department of Government or local authority which in the opinion of the State
Government is not lower in rank than that of a Tahsildar; or
(iv) has passed
the Secondary School Certificate Examination or an examination recognised by
the State Government as equivalent to that examination and is holding an office
continuously for not less than three years under any department of Government
or local authority which, in the opinion of the State Government, is not lower
in rank than that of a Tahsildar; or
(v) is holding
the office of a liquidator appointed under Section 42 of the Co-operative
Societies Act, 1912, or Section 103 of the Maharashtra Co-operative Societies
Act, 1960.