Officer (Administration Wing) Group A And Group B (Gazetted) In The Office Of The Commissioner For Co-Operation And Registrar, Co-Operative Societies (Recruitment) Rules, 2024

[23rd January 2025]

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution of India and in supersession of all existing rules, orders or instruments issued in this behalf, the Governor of Maharashtra is hereby pleased to make the following rules regulating recruitment to the posts of Director of Marketing or Additional Commissioner and Special Registrar, Co-operative Societies, Additional Registrar Co-operative Societies or Director (Sugar), Joint Registrar, Co-operative Societies or Joint Director or Joint Commissioner, Deputy Registrar, Co-operative Societies or Deputy Director or Deputy Commissioner, Group A and Assistant Registrar, Co-operative Societies or Assistant Director or Assistant Commissioner, Group B (Gazetted), (Administration Wing) in the Office of the Commissioner for Co-operation and Registrar, Co-operative Societies under the administrative control of the Co-operation, Marketing and Textiles Department of the Government of Maharashtra, namely :-

Rule 1.

These rules may be called the Officer (Administration Wing) Group A and Group B (Gazetted) in the Office of the Commissioner for Co-operation and Registrar, Co-operative Societies (Recruitment) Rules, 2024.

Rule 2. Definitions.

In these rules, unless the context requires otherwise,-

(a)      "Appointing Authority" means,-

(i)       the Chief Minister, in relation to the post of the Director of Marketing or Additional Commissioner and Special Registrar, Co-operative Societies, Additional Registrar, Cooperative Societies or Director (Sugar), Joint Registrar, Co-operative Societies or Joint Director or Joint Commissioner, Group A; and

(ii)      the Minister in charge of the Department, in relation to the post of the Deputy Registrar, Co-operative Societies or the Deputy Director or Deputy Commissioner, Group A and the Assistant Registrar, Co-operative Societies or the Assistant Director or Assistant Commissioner, Group B (Gazetted);

(b)      "Assistant Commissioner" means the Assistant Commissioner of Textiles.

(c)      "Assistant Director" means the Assistant Director of Sugar or Marketing;

(d)      "Commission" means the Maharashtra Public Service Commission;

(e)      "Commissioner" means the Commissioner for Co-operation and Registrar, Co-operative Societies, Maharashtra State, Pune under the administrative control of the Department;

(f)       "degree" means a degree of a statutory university;

(g)      "Department" means the Co-operation, Marketing and Textiles Department of the Government of Maharashtra;

(h)     "Deputy Commissioner" means the Deputy Commissioner of Textiles.

(i)       "Deputy Director" means the Deputy Director of Sugar or Marketing;

(j)       "eligibility for promotion" means the eligibility for promotion in accordance with the terms and conditions specified in the rules, resolutions or orders issued by the General Administration Department of the Government, from time to time;

(k)      "Government" means the Government of Maharashtra;

(l)       "Government Diploma in Co-operation and Accountancy" means the Government Diploma in Co-operation and Accountancy awarded by the Board established as per Government Resolution, Revenue Department, No. 252-A, dated the 24th September 1936.

(m)    "Joint Commissioner" means the Joint Commissioner of Textiles.

(n)     "Joint Director" means the Joint Director of Marketing and Sugar.

Rule 3.

Appointment to the post of Director of Marketing / Additional Commissioner and Special Registrar, Group A shall be made either,-

(a)      By promotion of a suitable person on the basis of strict selection with due regard to seniority from amongst the persons holding the post of Additional Registrar, Group A having not less than three years regular service in that post ;

Or

(b)      By transfer of a member from Indian Administrative Services in the senior time scale.

Rule 4.

Appointment to the post of Additional Registrar and Director, Group A shall be made either,-

(a)      By promotion of a suitable person on the basis of strict selection with due regard to seniority from amongst the persons holding the post of Joint Registrar/Joint Director, Group A having not less than three years regular service in that post ; or

(b)      By transfer of a member from Indian Administrative Services.

Rule 5.

Appointment to the post of the Joint Registrar, Co-operative Societies or the Joint Director or the Joint Commissioner, Group A, in the office of the Commissioner shall be made by promotion of a suitable person having eligibility for promotion, on the basis of strict selection with due regard to seniority, from amongst the persons holding the post of the Deputy Registrar, Co-operative Societies or the Deputy Director or Deputy Commissioner, Group A in the said office and having not less than three years of regular service on that post.

Rule 6.

Appointment to the post of the Deputy Registrar, Co-operative Societies or the Deputy Director or the Deputy Commissioner, Group A in the office of the Commissioner shall be made either,-

(a)      by promotion of a suitable person having eligibility for promotion on the basis of seniority subject to fitness from amongst the persons holding the post of the Assistant Registrar, Cooperative Societies or the Assistant Director or the Assistant Commissioner, Group B in the said office and having not less than three years regular and continuous service on the said post; or

(b)      by nomination from amongst candidates recommended by the Commission on the basis of result of Competitive Examination conducted therefor, who fulfils the following criteria, namely :-

(i)       Age Limit.-

(A)     Lower Age Limit.- Eighteen years of age completed as on the last date of receipt of application as per the advertisement for recruitment to the post;

(B)     Upper Age Limit.- Thirty-eight years of age completed for the persons not belonging to reserved category and forty-three years of age completed for the persons belonging to reserved category as on the last date of receipt of application as per the advertisement for recruitment to the post;

(ii)      Minimum Educational Qualification.- A degree of a statutory university or any other qualification declared by the Government to be equivalent thereto.

Rule 7.

Appointment to the post of the Assistant Registrar, Co-operative Societies or Assistant Director or the Assistant Commissioner , Group B in the office of the Commissioner shall be made either,-

(a)      by promotion of a suitable person having eligibility for promotion on the basis of seniority subject to fitness from amongst the persons holding the post of Co-operative Officer, Grade I and Office Superintendent and having not less than three years regular and continuous service on the said post and who has also passed the Government Diploma in Co-operation and Accountancy (G.D.C. & A.); or

(b)      by nomination from amongst candidates recommended by the Commission on the basis of result of Competitive Examination conducted therefor, who fulfils the following criteria, namely :-

(i)       Age Limit.-

(A)     Lower Age Limit.- Eighteen years of age completed as on the last date of receipt of application as per the advertisement for recruitment to the post;

(B)     Upper Age Limit.- Thirty-eight years of age completed for the persons not belonging to reserved category and forty-three years of age completed for the persons belonging to reserved category as on the last date of receipt of application as per the advertisement for recruitment to the post;

(ii)      Minimum Educational Qualification.- A degree of a statutory university or any other qualification declared to be equivalent thereto.

Rule 8.

The appointment to the post mentioned in rule 6 shall be made by promotion and nomination in the ratio of 75:25, respectively, for the total number of sanctioned posts to be filled under the rule 6.

Rule 9.

The appointment to the post mentioned in rule 7 shall be made by promotion and nomination in the ratio of 50:50, respectively, for the total number of sanctioned posts to be filled under the rule 7.

Rule 10.

Appointment to the posts mentioned in rules 3, 4, 5, 6 and 7 shall be made by the Appointing Authority.

Rule 11.

A person appointed to the posts mentioned in rules 6 and 7 by nomination, shall be required to pass the prescribed Departmental Examination for the post, within the prescribed time limit, unless he has been exempted from passing that examination. If such person shall not pass the prescribed Departmental Examination within the prescribed time limit, then he shall not be entitled for annual increment till passing of the said examination.

Rule 12.

A person appointed by nomination to the posts mentioned in rules 6 and 7 shall be on probation for a period of two years. Probation period may be extended maximum upto one year. Completion of the probation period (including extended period) satisfactorily as per the probation policy of the Government, passing of the prescribed Departmental examination, if any, and completion of prescribe training, if any, are mandatory. In the event of failing to complete the probation period (including extended period) satisfactorily as per the probation policy of the Government or in the event of failing to pass the prescribed Departmental examination, if any, during the probation period or in the event of not completing the prescribe training, if any, his services shall be liable to be terminated.

Rule 13.

The rules and regulations of Combined Probationary Training Programme (CPTP) prescribed by the General Administration Department, if any, from time to time, for the seniority, departmental examination, training and other consequential matters shall be applicable to the persons appointed to the posts mentioned in rules 6 and 7.

Rule 14.

(1)     A person to be appointed to the posts mentioned in rules 3, 4, 5, 6 and 7 by promotion shall pass the Marathi and Hindi languages examinations as per the rules made in that behalf by the Government, from time to time, unless he has already passed or has been exempted from passing those examinations, before getting promoted to the said post.

(2)     A person appointed to the posts mentioned in rules 6 and 7 by nomination shall pass the Marathi and Hindi languages examinations as per the rules made in that behalf by the Government, from time to time, within the prescribed time limit after appointment, unless he has already passed or has been exempted from passing those examinations. He shall not be eligible for annual increment or promotion to the next promotional post until he passes those examinations.

Rule 15.

(1)     A person to be appointed to the posts mentioned in rules 3, 4, 5, 6 and 7 by promotion shall possess a Certificate of Computer Operations prescribed by rules or orders issued in that behalf by the Government, from time to time, unless he already possesses such Certificate or has been exempted therefrom, before getting promoted to the said post.

(2)     A person appointed to the posts mentioned in rules 6 and 7 by nomination shall possess a Certificate of Computer Operations prescribed by the Government, from time to time, within the prescribed time limit after appointment, unless he already possess or has been exempted from possessing such Certificate, otherwise he shall not be eligible for annual increment or promotion to the next promotional post until he possess the same.

Rule 16.

(1)     A person recommended for appointment by nomination to the posts mentioned in rules 6 and 7 shall submit a declaration of Small Family as per the provisions of the Maharashtra Civil Services (Declaration of Small Family) Rules, 2005 or any other rules, orders or any instruments issued in this behalf by the Government, from time to time.

(2)     A person having more than two children on the date of submission of Declaration of Small Family shall be disqualified for the appointment in Government Service.

(3)     After appointment of a person in the Government service, if it is proved that he has more than two children at the time of appointment or thereafter, then he shall be disqualified for continuing on the said post in Government service.

Rule 17.

The persons appointed to the posts mentioned in rules 3, 4, 5, 6 and 7 shall be liable to be transferred anywhere in the State of Maharashtra.

Rule 18.

The terms and conditions specified by the Government, subsequent to the appointment of any Government Servant in any rules, orders or resolutions issued by the Government, from time to time, shall also be applicable to the Government Servant.