[04th
February 2025] In exercise of the powers
conferred by section 325 of the said Code, and of all other powers enabling it
in that behalf, and in supersession of the Maharashtra Land Revenue (Revenue
Tribunal) Rules, 2007, the Government of Maharashtra hereby, makes the
following rules, the same having been previously published as required by
sub-section (i) of section 329 of the said Code, namely. These rules may be called
the Maharashtra Land Revenue Tribunal Rules, 2025. (1)
In these rules, unless the context otherwise
requires,- (a)
"Code" means the Maharashtra Land
Revenue Code, 1966 (Mah. XLI of 1966) ; (b)
"Government" means the Government
of Maharashtra; (c)
"member" means a member of the
Tribunal. (2)
Words and expressions used but not defined in
these rules shall have the same meanings as are respectively assigned to them
under the Code. (1)
The President shall be a person,- (i)
who is or has been a Judge of a High Court,
or (ii)
who has for a period of not less than five
years held the office, or as the case may be, exercised the powers of,- (a)
the Secretary, Law and Judiciary Department, (b)
the Principal Judge of the City Civil Court,
Mumbai, (c)
a District Judge, or (d)
a member. (2)
A member shall be a person, who is holding or
has held an office not lower in rank than of,- (i)
a Collector, or (ii)
a District Judge. (1)
The age of the person to be appointed as the
President or the member of the Tribunal shall not be more than sixty two years
at the time of appointment. (2)
The President and the members shall hold
office for such period not exceeding three years as may be specified by the
State Government. (3)
A person who has held office as a President
or a member for the period mentioned in sub-rule (2) shall be eligible for
re-appointment. (4)
The person appointed as the President or the
member shall not hold the office as the President or member, after attaining
the age of sixty five years. (5)
The President or any member may at any time
resign his office by writing under his hand addressed to the Government and his
resignation shall take effect from the date on which it is accepted. (6)
Notwithstanding anything contained in this
rule, the Government may at any time terminate the appointment of the President
or any member, if in its opinion, such President or member is unable or unfit
to continue to perform the duties of his office. (1)
The Government shall call for applications by
publishing an advertisement in the newspaper for filling up the vacancies for
the post of President and members. (2)
(a) There shall be a Selection Committee for
the appointment to the post of the President and Judicial member which shall
consist of the following members, namely. (i)
the Chief Secretary-Chairman; (ii)
the Principal Secretary, Law and Judiciary
Department-Member ; and (iii)
the Principal Secretary (Revenue), Revenue
and Forest Department Member Secretary. (b) There shall be a
Selection Committee for the appointment to the post of the administrative
member which shall consist of the following members, namely. (i)
the Chief Secretary - Chairman; (ii)
the Principal Secretary (Services), General
Administration Department - Member; and (iii)
the Principal Secretary (Revenue), Revenue
and Forest Department - Member Secretary. (3)
The Selection Committee shall scrutinize the
applications received by the Government and recommend three names for the
appointment to the post of President or member each, as the case may be. (4)
The Government shall appoint one of the
candidates from the names recommended by the Selection Committee to the post of
President or member, as the case may be. (5)
The procedure specified for appointment of
President and member in this rule shall also be followed in case of
reappointment of President or the member, as the case may be. (1)
The Registrar shall be a Revenue Officer not
below the rank of Assistant Collector or Deputy Collector. (2)
The Deputy Registrar shall be a Revenue
Officer not below the rank of Tahsildar. Sufficient notice about the
sitting of Tribunal outside Brihan Mumbai, Pune, Chhatrapati Sambhajinagar and
Nagpur shall be given by publication on the notice board of the Tribunal and in
such other manner as may be laid down in the regulations made by the President
under section 319 of the Code. The Registrar or the Deputy
Registrar shall arrange for the sitting of the Tribunal for hearing the appeals
and applications for revision and publish the dates fixed for the hearing
thereof on the notice board of the Tribunal sufficiently in advance.Maharashtra
Land Revenue Tribunal Rules, 2025
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