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State of Maharashtra - Act

The Maharashtra Government Servants Inquiries (Evidence Of Corruption) Act, 1965

MAHARASHTRA
India

The Maharashtra Government Servants Inquiries (Evidence Of Corruption) Act, 1965

Act 44 of 1965

  • Published in Gazette 44 on 19 January 2017
  • Assented to on 19 January 2017
  • Commenced on 19 January 2017
  • [This is the version of this document from 19 January 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Maharashtra Government Servants Inquiries (Evidence Of Corruption) Act, 1965No. XLIV of 19651

26th. October 1965.

An Act to make better provision for dealing with corruption among public servants.WHEREAS it is necessary to make provision for the more effective dealing with public servants accused of corruption, and for that purpose to provide for a presumption of misconduct in certain circumstances; It is hereby enacted in the Sixteenth Year of the Republic India as follows :—

1. Short title:—

This Act may be called the Maharashtra Government Servants Inquiries (Evidence of Corruption) Act, 1965.

2. Definition:—

In this Act, unless the context otherwise requires, "Government Servant" means, a person appointed to any public service or post in connection with the affairs of the State of Maharashtra, whose conditions of service the State Legislature is competent to regulate.

3. Presumption of misconduct:—

If in any inquiry held against a Government servant for corruption, it is proved that the Government servant or any person on his behalf is in possession, or has, at any time during the period of office of such servant, been in possession, for which such servant cannot satisfactorily account, of pecuniary resources or property disproportionate to his known sources of income, then on such proof the Inquiry Officer and any other authority concerned shall presume, unless the contrary is proved, that such servant is guilty of misconduct.