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
further to amend the Sectional Engineer (Civil), Group B, in the Maharashtra
Service of Engineers (Recruitment) Rules, 1997, namely :- These rules may be
called the Sectional Engineers (Civil), Group-B, in the Maharashtra Service of
Engineers (Recruitment) (Amendment), Rules, 2018. In the Sectional
Engineer (Civil), Group-B, in the Maharashtra Service of Engineers
(Recruitment) Rules, 1997 (hereinafter referred to as " the Principal
Rules"), in the preamble for the words "Irrigation Department "
the words " Water Resources Department " shall be substituted. ?In rule 2 of the principal Rules, in clause
(a) for the words "Irrigation Department " the words " Water
Resources Department " shall be substituted. For rule 3 of the
Principal Rules, the following rule shall be substituted, namely,- "3 Appointment
to the post of Sectional Engineer (Civil), Group-B, (Gazette), in the
Maharashtra Services of Engineers shall be made on the basis of seniority
subject to fitness, from amongst the persons holding the post of Junior
Engineer who,- (a)
Possess a degree of
statutory University or of recognized institute, in Civil Engineering or any
other qualification declared by the Government to be equivalent thereto, and
joined in this cadre willingly, and have put in not less than five years
regular service as a Junior Engineer on regular establishment in the Department
; or (b)
Possess a three years
Diploma of Statutory University or awarded by the State Technical Education
Board in Civil Engineering or any other qualification declared by the
Government to be equivalent thereto ; and have put not less than five years
regular service as Junior Engineer on regular establishment in the Department ;
or (c)
Possess an Upper Subordinate
Certificate awarded by the Osmania University, or any other qualification
declared by the Government to be equivalent thereto, and have put in not less
than seven years regular service as Junior Engineer on regular establishment in
the Department ; or (d)
Does not possess any of the
qualifications mentioned in clause (a) (b) and (c) above but have put in not
less than ten years regular service as a Junior Engineer on regular
establishment in the Department : Provided that, Junior
Engineer possessing the qualifications and experience in clause (a), (b), (c)
and (d) above should have passed the Professional Examination specified in
Appendix-I of the Maharashtra Public Works Manual for the post of Junior
Engineer, before appointing to the post of Sectional Engineer (Civil), Grade-B
". For rule 4 of the
Principal Rules, the following rule shall be substituted namely:- "4. A person
should have passed the Examinations in Hindi and Marathi according to the rules
made in that behalf, unless be has already passed or has been exempted, from
passing those examination, before appointing to the post of Sectional Engineer
(Civil) Group-B ". After Rule 5 of the
Principal Rules, the following shall be added namely:- "6. A person
should possess a Certificate in Computer Operation prescribed by the
Directorate of Information Technology of the Government of Maharashtra from
time to time before appointing to the post of Sectional Engineer (Civil)
Group-B ".SECTIONAL ENGINEERS (CIVIL),
GROUP-B, IN THE MAHARASHTRA SERVICE OF ENGINEERS (RECRUITMENT) (AMENDMENT),
RULES, 2018
PREAMBLE