Section 31D in Maharashtra Public Trust Rules, 1951
31D. Terms and conditions of service of Secretary.
(1)Appointment to the post of the Secretary shall be made.(a)by promotion from amongst the Class III employees of [the Charity Organization that is to say, the Office of the Charity Commissioner and the Public Trusts Registration Offices] [Substituted by Notification No. 29306/P, dated 25th October 1966.] preference being given to persons with Legal qualifications, or(b)by transfer of any officer from any Department of the State Government, or(c)by nomination from amongst candidates, who(i)unless already in the service of the Government of Maharashtra, are not more than 35 years of age :Provided that the upper age limit may be relaxed in the case of candidates having good qualifications or experience, and(ii)holds at least a degree in Arts, Science, Commerce or Law of a recognized university, and(iii)are either practicing lawyers of not less than two years standing or have at least five years' administrative experience in any responsible position in any Government office or local authority or in any commercial or industrial organization.(2)A person appointed to the post by nomination shall be on probation for two years.(3)A person appointed to the post either by promotion or by nomination shall be required to pass such examination in the regional language and in Hindi as may be prescribed by the State Government.(4)The post of the Secretary shall be permanent and personable.(5)The Secretary shall be the servant of the State Government and shall draw his pay, pension and allowances from the Consolidated Fund of the State. There shall be credited every year, out of the Management Fund to the Public Trusts Administration Fund, all the costs on account of the pay, pension, leave and allowances of the Secretary.(6)Leave and allowances payable to the Secretary shall be regulated by the Bombay Civil Service Rules, 1959. The chairman of the committee shall be competent to grant causal leave to the Secretary, Leave other than casual leave shall be granted by the Charity Commissioner on the recommendation of the committee which shall be recorded in the service book of the Secretary.(7)The Secretary shall be the Chief Executive Officer of the committee and shall be under the administrative control of the Charity Commissioner.(8)The Secretary shall reside at the headquarter of the committee.(9)The services of the Secretary shall be liable to be transferred from one committee to another.(10)The Secretary, if entrusted with the custody of cash, shall be required to furnish security of such amount as shall be determined by the committee.(11)Subject to the provisions of the Act and these rules, the Secretary shall perform such duties and exercise such powers as may be specified in the regulations made by the committee.
