Section 3 in The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968
3. Qualifications for conferral of powers of Assistant or Deputy Collector.
- [A person who may be invested with powers of an Assistant or Deputy Collectors under the Code shall be a person who-] [Substituted by G.N. of 6.1.1969.](i)has held the office of an Assistant or Deputy Collector in the State; or(ii)is a graduate of any recognised university and holding an office under any department of Government or local authority which in the opinion of the State Government is not lower in rank than of an Assistant or Deputy Collector; or(iii)has passed the Secondary School Certificate Examination or an examination recognised by the State Government as equivalent to that examination and is holding an office continuously for a period of not less than three years under any department of Government, or local authority which in the opinion of the State government in not lower rank than that of as Assistant or Deputy Collector.
