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. These rules may be called the Peon, Group-D
in the Offices of the Maharashtra Rent Control Competent Authority
(Recruitment) Rules, 2018. 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. 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.PEON, GROUP-D IN THE OFFICES OF THE
MAHARASHTRA RENT CONTROL COMPETENT AUTHORITY (RECRUITMENT) RULES, 2018
PREAMBLE