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 instrument issued in this behalf, the Governor of
Maharashtra is hereby pleased to make the following rules regulating
recruitment to the posts of Sub-Registrar (Grade 1) or Inspector of Stamps,
Group B (Non Gazetted) and Senior Clerk or Supervisor, Group C, under the
Inspector General of Registration and Controller of Stamps under the
administrative control of the Revenue and Forests Department, Government of
Maharashtra, namely:-- These Rules may be called the Sub-Registrar
(Grade 1) or Inspector of Stamps, Group B (Non Gazetted) and Senior Clerk or
Supervisor, Group C (Recruitment) Rules, 2022. In these Rules, unless the context requires
otherwise,-- (a)
"Degree"
means a degree of a statutory university ; (b)
"Government"
means the Government of Maharashtra. Appointment to the post of Sub-Registrar
(Grade-1) or Inspector of Stamps, Group-B (Non-Gazetted) in the office of the
Inspector General of Registration and Controller of Stamps 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 Senior Clerk or Supervisor, having
not less than three years regular service on that post; or (b)
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: Provided that age limit shall be relaxed up
to five years in case of persons belonging to the Reserved Category; (ii)
Possess
a degree of a statutory university. Appointment to the post of Senior Clerk or
Supervisor in the office of the Inspector General of Registration and
Controller of Stamps shall be made by promotion of a suitable person on the
basis of seniority, subject to fitness, from amongst the persons holding the
post of Junior Clerk or Stamp Vendor, having not less than three years of
regular service on that post. Appointment to the post mentioned in Rule 3
by promotion and nomination shall be made in the ratio of 50 : 50. 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 further for a period of one year. A person
appointed to the said post shall be required to complete the probation period
successfully within the prescribed period. If he fails to complete the
probation period successfully or is not found suitable, then he shall be liable
to be terminated from service. A person appointed to the post mentioned in
rule 3 shall be required to pass the Departmental Examination. If he does not
pass the prescribed Departmental Examination, within the prescribed period, he
shall be liable to be terminated from service. A person appointed to the post mentioned in
rule 3, 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 and 4, shall be required to possess a Certificate in Computer Operation
as prescribed by the Directorate of Information Technology, Government, from
time to time. A person appointed to the posts mentioned in
rules 3 and 4 shall be liable for transfer anywhere in the State of
Maharashtra.SUB-REGISTRAR
(GRADE 1) OR INSPECTOR OF STAMPS, GROUP B (NON GAZETTED) AND SENIOR CLERK OR
SUPERVISOR, GROUP C (RECRUITMENT) RULES, 2022
PREAMBLE