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 recruitment to the
posts of Registrar (Legal) Group-A (Gazetted), Registrar (Administration)
Group-A (Gazetted) and Accounts Officer, Group-B (Gazetted), in the office of
the State Commission, Maharashtra and the Registrar, Group-B (Gazetted) in the
office of the District Forum, under the Food, Civil Supplies and Consumer
Protection Department of the Government of Maharashtra, namely: These rules may be called the Registrar
(Legal) Group-A (Gazetted), Registrar (Administration) Group-A (Gazetted) and
Accounts Officer, Group-B (Gazetted), in the office of the State Commission,
Maharashtra and the Registrar, Group-B (Gazetted) in the office of the District
Forum, under the Food, Civil Supplies and Consumer Protection Department of the
Government of Maharashtra (Recruitment) Rules, 2014. In these rules, unless the context requires
otherwise, (a)
"
Commission " means the Maharashtra Public Service Commission; (b)
"
Department " means Food, Civil Supplies and Consumer Protection Department
of Government of Maharashtra; (c)
"
Degree " or " Law Degree " means a Law Degree of a Statutory
University; (d)
"
District Forum " means the District Consumer Grievance Redressal Forum as
constituted under section 9 of the Consumer Protection Act, 1986 (68 of 1986); (e)
"
Government " means the Government of Maharashtra; (f)
"
State Commission " means the State Consumer Grievance Redressal
Commission, Mumbai as constituted under section 9 of the Consumer Protection
Act, 1986 and includes its Circuit Benches. Appointment to the post of Registrar (Legal)
Group-A (Gazetted) in the office of the State Commission, Maharashtra shall be
made either, (a)
by
promotion of a suitable person on the basis of seniority, subject to strict
selection from amongst the persons holding the post of Registrar
(Administration) Group A, having minimum three years continuous service in that
post and possess a degree in law; OR (b)
by
transfer on deputation of a suitable person from equivalent post and possess a
degree in law, as may be decided by the Government in consultation with State
Commission. Appointment to the post of Registrar
(Administration) Group-A (Gazetted) in the office of State Commission,
Maharashtra shall be made by promotion of a suitable person on the basis of
seniority, subject to fitness from amongst the persons holding the post and the
Registrar (Group-B) from the office of the District Forum, having a minimum
three years continuous service on that post. Appointment to the post of Registrar, Group-B
(Gazetted) in the office of District Forum shall made either, (a)
by
promotion of a suitable person on the basis of seniority, subject to fitness
from amongst the persons holding the post of Shirastedar, Office Superintendent,
Public Relation Officer, in State Commission or District Forum, having a
minimum five years continuous service; OR (b)
by
transfer on deputation of a suitable person from equivalent post, as may be
decided by the Government in consultation with State Commission; OR (c)
by
nomination from amongst the candidates who, (i)
are
not more than thirty-three years of age: Provided that, the upper age limit may be
relaxed by five years in the case of a candidate already working in the service
of the Government; (ii)
possesses
a degree in Law. Appointment to the post of Accounts Officer,
Group-B (Gazetted), in the office of the State Commission and its Circuit
Benches shall be made by transfer of a suitable person from the cadre of
Accounts Officer, Group-B (Gazetted) in the Directorate of Accounts and
Treasuries under the Finance Department of the Government. Appointment to the post mentioned in rule 5
by promotion and by nomination shall be made in the ratio of 50:50: Provided that, appointment of Registrar,
Group-B (Gazetted) by deputation on transfer of a suitable person made until
nominated candidates available on this post. A person appointed to the post mentioned in
rule 5 by nomination shall be on probation for a period of two years. Probation
period may be extended maximum upto one year only. A person appointed to the
post shall be required to pass the departmental examination (if any) within the
probation period and to prescribed complete the probation period successfully.
If he does not pass the departmental examination or does not complete probation
period successfully or is not found suitable for the post, his services shall
be liable to be terminated. A person appointed to the post mentioned in
rules 3, 4, 5 and 6 shall be required to pass examinations in Hindi and Marathi
according to the rules made in that behalf, unless he has already passed or has
been exempted from passing, those examinations. A person appointed to the post mentioned in
rules 3, 4, 5 and 6 should possess a certificate in computer operation,
prescribed by the Directorate of Information Technology, Government of
Maharashtra, from time to time. A person appointed to the post mentioned in
rules 3 and 5 shall be liable to transfer anywhere in the office of District
Forums in the State of Maharashtra. A person appointed to the post mentioned in
rules 4 is only in the office of State Commission, Maharashtra shall not be
liable to transfer anywhere in the State of Maharashtra. REGISTRAR
(LEGAL) GROUP-A (GAZETTED), REGISTRAR (ADMINISTRATION) GROUP-A (GAZETTED) AND
ACCOUNTS OFFICER, GROUP-B (GAZETTED), IN THE OFFICE OF THE STATE COMMISSION,
MAHARASHTRA AND THE REGISTRAR, GROUP-B (GAZETTED) IN THE OFFICE OF THE DISTRICT
FORUM, UNDER THE FOOD, CIVIL SUPPLIES AND CONSUMER PROTECTION DEPARTMENT OF THE
GOVERNMENT OF MAHARASHTRA (RECRUITMENT) RULES, 2014
PREAMBLE