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 made in this
behalf, the Governor of Maharashtra is hereby pleased to make the following
rules regulating recruitment to the post of Secretary, Stage Performances
Scrutiny Board, Group "B" (Gazetted), in the Board, under the administrative
control of Tourism and Cultural Affairs Department of the Government of
Maharashtra, namely:-- These rules may be
called the Secretary, Stage Performances Scrutiny Board, Group "B"
(Gazetted) (Recruitment) Rules, 2014. In these rules unless
the context requires otherwise,-- (a)
"Board" means the
Stage Performance Scrutiny Board, under the administrative control of the
Department; (b)
"Degree" means the
degree of a statutory university; (c)
"Department" means
the Tourism and Cultural Affairs Department of the Government; (d)
"Government" means
the Government of Maharashtra. Appointment to the
post of Secretary, Stage Performance Scrutiny Board in the Board shall be 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 Superintendent in the Board having not less than three
years regular service in that post: Provided that, if the
post does not filled by promotion, then the appointment to the post shall be made
either,-- (b)
by nomination from amongst
the candidates who,-- (i)
are not more than thirty
three years of age: Provided that the
upper age limit shall be relaxed upto five years in respect of those
candidates, who are already in the Government service, (ii)
possess a degree, (iii)
possess practical experience
of administrative work for a minimum period of three years on the post of
superintendent or its equivalent post in any Department or office of the
Government or in Semi Government office or Local Authority, (iv)
possess adequate knowledge
of Marathi, Hindi and English. (c)
by transfer on deputation of
a suitable person holding an equivalent post in any Department or office of the
Government, possessing qualification prescribed in sub-rule (b) (ii), (iii) and
(iv) of this rule. A person appointed to
the post mentioned in rule 3 by nomination shall be on probation for a period
of two years. The probation period may be extended maximum upto one year. A
person appointed shall be required to complete the probation period
successfully within prescribed period. If he could not complete the probation
period successfully or is found unsuitable for the post within prescribed
period, he shall be liable for termination from the services. A person appointed to
the post mentioned in rule 3 shall be required to pass the examinations in
Marathi and Hindi, according to the rules made in that behalf, unless he has
already passed or has been exempted from passing those examinations. A person appointed on
the post mentioned in rule 3 should possess a certificate in Computer Operation
as prescribed by the Directorate of Information Technology, Government of
Maharashtra, from time to time.SECRETARY, STAGE PERFORMANCES
SCRUTINY BOARD, GROUP "B" (GAZETTED) (RECRUITMENT) RULES, 2014
PREAMBLE