(1)
These rules may be called the Maharashtra
Legislature Members' (Appointment of Driver) Rules, 2021. (2)
These rules shall be deemed to have come into
force on the 1st day of January 2021. (1)
In these rules, unless the context otherwise
requires, (a)
"Act" means the Maharashtra
Legislature Members' Salaries and Allowances Act (XLIX of 1956); (b)
"Driver" means a person not being a
member of the family of the Member who is appointed by the Member at his
discretion as a driver under sub-section (6) of section 6 of the Act. (2)
The words and expressions used in these rules
but not defined herein shall have the same meaning as respectively assigned to
them under the Act. Every Member shall subject to the
provisions of the Act and these rules be entitled free of charge to the
services of a driver throughout his term of office. (1)
The appointment or termination order in
respect of a driver shall be in Form 'A' appended to these rules. The
appointment of driver, unless, terminated earlier shall be co-terminus with the
term of office of the Member. The member shall forward a copy of the
appointment order or the termination order to the Under Secretary cum Drawing
and Disbursing Officer, from where the Member draws his salary and allowances,
the Principal Secretary, Maharashtra Legislature Secretariat and the Driver. (2)
The person appointed as driver shall hold
valid driver's license and should not have completed sixty years of age and
both these shall be certified by the Member appointing the driver. (3)
If the person appointed as driver completes
60 years of his age before the completion of the term of office of the Member
or is terminated by the Member during his term of office, the services of the
driver shall automatically be terminated the same day. (1)
The Driver shall be entitled to such a
remuneration as may be specified by order issued by the State Government, from
time to time, under sub-section 6 of section 6 of the Act as long as he is
working with the Member He shall not be entitled to any travelling or daily
allowance or any other allowances. A person appointed as driver under the
Act and these rules shall not be treated as a Government Servant for any
purpose.MAHARASHTRA LEGISLATURE MEMBERS'
(APPOINTMENT OF DRIVER) RULES, 2021