[16
February 2024] In
exercise of the powers conferred by the sub-section (3) of section 66 of the
Maharashtra Jeevan Authority Act, 1976 (Mah. XLVIII of 1976), the Government of
Maharashtra is hereby pleased to make the following regulations, regulating
recruitment to the post of Superintending Engineers (Civil), Group A, in the
Maharashtra Jeevan Authority under the administrative control of the Water
Supply and Sanitation Department of the Government of Maharashtra, namely These
regulations may be called the Superintending Engineer (Civil), Group A, in
Maharashtra Jeevan Authority (Recruitment) Regulations, 2024. (1)
In these regulations,
unless the context requires otherwise,- (a)
"Authority"
means the Maharashtra Jeevan Authority established under section 3 of the
Maharashtra Jeevan Authority Act, 1976 (Mah. XLVIII of 1976); (b)
"Civil
Engineering Degree" means degree in Civil Engineering of a statutory
University or any other qualification declared by the Government to be
equivalent thereto; (c)
"Department"
means the Water Supply and Sanitation Department of the Government; (d)
"eligibility for
promotion" means the eligibility for promotion in accordance with the
terms and conditions specified for promotion in rules, resolutions or orders
issued by the General Administration Department of the Government, from time to
time; (e)
"Government"
means the Government of Maharashtra. (2)
Words and expressions
used but not defined in these regulations shall have the same meaning assigned
to them in the Maharashtra Jeevan Authority Act, 1976 (Mah. XLVIII of 1976). Appointment
to the post of Superintending Engineers (Civil), Group A, in the Authority
shall be made by promotion of a suitable person having eligibility for
promotion and having not less than five years regular and continuous service on
the post of Executive Engineer (Civil), Group A, and who possess a degree in Civil
Engineering on the basis of common seniority subject to fitness, from amongst
the persons holding the said post. A
person to be appointed to the post mentioned in regulation 3, by promotion,
shall pass the Marathi and Hindi languages examination as per the rules made in
that behalf by the Government, from time to time, unless he has already passed
or has been exempted from passing of those examinations before getting promoted
to the said post. A
person to be appointed to the post mentioned in regulation 3, by promotion,
shall possess a certificate of Computer Operations prescribed by rules or
orders issued in that behalf by the Government, from time to time, unless he
has been exempted therefrom, before getting promoted to the said post. (1)
A person to be
appointed to the post mentioned in regulation 3, by promotion, shall submit a
Declaration of Small Family as per the provisions of the Maharashtra Civil
Services (Declaration of Small Family) Rules, 2005 or any other rules, orders
or any instruments issued in this behalf by the Government, from time to time ; (2)
A person having more
than two children on the date of submission of Declaration of Small Family
shall be disqualified for the appointment in the service of the Authority ; (3)
After appointment of
a person in the Authority service, if it is proved that he has more than two
children at the time of appointment or thereafter, then he shall be
disqualified for continuing on the said post in service of the Authority. The
seniority list of the persons appointed to the post mentioned in regulation 3,
shall be maintained at the State level by the Authority, therefore such person
shall be liable for transfer anywhere in the State of Maharashtra. The
terms and conditions specified by the Government and the Authority, subsequent
to the appointment of any employee of the Authority, in any rules, orders or
resolutions issued by the Government and the Authority, from time to time,
shall also be applicable to the employee of the Authority.Superintending
Engineer (Civil), Group A, In Maharashtra Jeevan Authority (Recruitment)
Regulations, 2024