In exercise of the powers conferred by the
proviso to article 309 read with article 165 of the Constitution of India, the
Governor of Maharashtra is hereby pleased to make the following rules further
to amend the Maharashtra Law Officers (Appointment, Conditions of Service and
Remuneration) Rules, 1984, as amended by the Government Notification, Law and
Judiciary Department No. Sankirna. 5915/(27)/D-14, dated the 3rd February 2015,
Corrigendum of even No. dated the 13th February 2015, as follows: These rules may be called the Maharashtra Law Officers (Appointment,
Conditions of Service and Remuneration) (First Amendment) Rules, 2016. In the Maharashtra Law Officers (Appointment, Conditions of Service and
Remuneration) Rules, 1984, in rule 13, in sub-rule (2A), in the Table for entry
3, the following entry shall be substituted, namely: "3.
(A) Chief Presenting Officer and Presenting Officer for the Maharashtra
Administrative Tribunal at Mumbai. (i) the
person nominated by the Advocate General; (ii) the
Legal Adviser-cum-Joint Secretary, Law and Judiciary Department, Mantralaya,
Mumbai. (B) Chief
Presenting Officer and Presenting Officer for the Maharashtra Administrative
Tribunal at Aurangabad. (i) the
person nominated by the Advocate General; (ii) the
Joint Secretary, Law and Judiciary Department, Aurangabad. (C) Chief
Presenting Officer and Presenting Officer for the Maharashtra Administrative
Tribunal at Nagpur. (i) the
person nominated by the Advocate General; (ii) the
Joint Secretary, Law and Judiciary Department, Nagpur.".MAHARASHTRA LAW OFFICERS
(APPOINTMENT, CONDITIONS OF SERVICE AND REMUNERATION) (FIRST AMENDMENT) RULES,
2016
PREAMBLE