The following draft of rules to amend the
Maharashtra Rent Control Competent Authority, Officers and Employees (Appointment
and Service Conditions) Rules, 2017, which the Government of Maharashtra
proposes to make in exercise of the powers conferred by subsection (1) and
clause (g) of sub-section (2) of section 57 read with section 40 of the
Maharashtra Rent Control Act, 1999 (Mah. XVIII of 2000) and of all other powers
enabling it in this behalf, is hereby published as required by sub-section (1)
of section 57 of the said Act, for information of all persons likely to be
affected thereby; and notice is hereby given that the said draft will be taken
into consideration by the Government of Maharashtra on or after the 31st day of
March 2019. Any objections or suggestions which may be
received by the Additional Chief Secretary, Housing Department, Mantralaya,
Madam Cama Marg, HutatmaRajguru Chowk, Mumbai 400 032, from any person with
respect to the said draft before the aforesaid date will be considered by the
Government. These rules may be called the Maharashtra
Rent Control Competent Authority, Officers and Employees (Appointment and
Service Conditions) Amendment Rules, 2019. In rule 3 of the Maharashtra Rent Control
Competent Authority, Officers and Employees (Appointment and Service
Conditions) Rules, 2017(hereinafter referred to as "the principal
Rules"), after clause (b), the following proviso shall be inserted,
namely: "Provided that, while appointing the
person by transfer under clause (a), on deputation from Deputy Collector as a
Competent Authority, preference shall be given to a person who,-- (i)
is
having knowledge of law; (ii)
is
having experience of conducting Rent Control matters; and (iii)
decides
the quasi-judicial proceedings.". For rule 4 of the principal Rules, the
following rule shall be substituted, namely: "4. Salaries, allowances and other conditions of
service of Competent Authority. The salary, allowances and other conditions
of service of the Competent Authority appointed by nomination shall be
equivalent to that of the Deputy Collector.".MAHARASHTRA RENT CONTROL COMPETENT
AUTHORITY, OFFICERS AND EMPLOYEES (APPOINTMENT AND SERVICE CONDITIONS)
AMENDMENT RULES, 2019
PREAMBLE