Section 18 in Maharashtra Real Estate Regulatory Authority, Chairperson, Members Officers and other Employees (Appointment and Service Conditions) Rules, 2017
18. Residuary provisions.
- Matters relating to the terms and conditions of service of the Chairperson and Members with respect to which no express provision has been made in these rules, shall be referred by the Authority to the State Government for its decision, and the decision of the State Government thereon shall be binding on the Chairperson or Members, as the case may be.Form - I[See Rule 9(1)]Form of Oath of Office for the Chairperson/Members of the Maharashtra Real Estate Regulatory AuthorityI,...................................... having been appointed as the Chairperson/Member (cross the portion not applicable) solemnly affirm and (or) do swear in the name of God, that I will faithfully and conscientiously discharge my duties as the Chairperson/Member (cross the portion not applicable), of the Maharashtra Real Estate Regulatory Authority, to the best of my ability, knowledge and judgement, without fear or favour, affection or ill-will.(Name of the Chairperson/Member)Maharashtra Real Estate Regulatory Authority.Dated :Form - II[See Rule 9(2)]Form of Oath of Secrecy for the Chairperson/Members of the Maharashtra Real Estate Regulatory AuthorityI, ........................................... having been appointed as the Chairperson/a Member (cross out portion not applicable) do solemnly affirm and (or) do swear in the name of God that I will not directly or indirectly communicate or reveal to any person or persons any matter which shall be brought under my consideration or shall become known to me as the Chairperson/Member (cross out portion not applicable), of the Maharashtra Real Estate Regulatory Authority except as may be required for the due discharge of my duties as the Chairperson/a Member (cross out portion not applicable).(Name of the Chairperson/Member)Maharashtra Real Estate Regulatory Authority.DatedForm - III(See Rule 10)Declaration against acquisition of any adverse financial or other interestI, .................................. having been appointed as the Chairperson/Member (cross out portion not applicable) of the Maharashtra Real Estate Regulatory Authority, do solemnly affirm and declare that I do not have, nor shall have in future any financial or other interest which is likely to affect pre-judicially my functioning as the Chairperson/Member (cross out portion not applicable), of the Maharashtra Real Estate Regulatory Authority.(Name of the Chairperson/Member)Maharashtra Real Estate Regulatory Authority.Dated :
