Section 13 in Maharashtra State Human Rights Commission Rules, 2000
13. Officers and other employees of State Commission.
- All officers and employees of the State Commission shall constitute the Maharashtra State Human Rights Commission Service.The number of employees of the state Commission, their qualifications, method of appointment and scale of pay shall be [***] [Deleted by Notification No. HRC-0114/CR 6/Pol-14. dated 1.9.2017 (w.e.f. 18.8.2000).] decided by the State Government from time to time.Selection of candidates for appointment to select categories or grades in the service shall be made by departmental promotion committee constituted by the State Commission.The officers and other employees of the State Commission shall be entitled to all allowances and benefits admissible to State Government employees with corresponding scales of pay.In matters relating to age for appointment, probation, pay and allowances, disciplinary actions, benefits and entitlements and age of retirement, the officers and other employees of the State Commission shall be governed by the rules as are applicable to persons holding equivalent posts in the services of State Government.
