PEON, GROUP-D IN THE OFFICES OF THE MAHARASHTRA RENT CONTROL COMPETENT AUTHORITY (RECRUITMENT) RULES, 2018

PREAMBLE

In exercise of the powers conferred by the proviso to article 309 of the Constitution of India, the Governor of Maharashtra is hereby pleased to make the following rules regulating the recruitment to the post of Peon, Group-D in the Offices of the Maharashtra Rent Control Competent Authority under the Housing Department of the Government of Maharashtra.

Rule - 1.

These rules may be called the Peon, Group-D in the Offices of the Maharashtra Rent Control Competent Authority (Recruitment) Rules, 2018.

Rule - 2.

In these rules, unless the context requires otherwise,--

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

(b)      "Secondary School Certificate Examination" means the Secondary School Certificate Examination conducted by the Divisional Boards constituted under the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 (Mah. XLI of 1965) and includes any other examination declared by the Government to be equivalent thereto.

(c)      "Selection Board" means the Selection Board appointed by the Government, from time to time, to select the persons in the Government Offices.

Rule - 3.

Appointment to the post of Peon, Group-D in the Offices of the Maharashtra Rent Control Competent Authority shall be made by nomination from amongst the persons who,

(i)       are not less than nineteen years of age and not more than thirty-eight years of age in case of persons belonging to General Category, and not more than forty-three years of age in case of persons belonging to the Reserved Category; and

(ii)        possess the Secondary School Certificate Examination.