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State of Maharashtra - Act

The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968

MAHARASHTRA
India

The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968

Rule THE-MAHARASHTRA-LAND-REVENUE-QUALIFICATION-FOR-CONFERRAL-OF-POWERS-OF-ASSISTANT-OR-DEPUTY-COLLECTOR-OR-TAHSILDAR-RULES-1968 of 1968

  • Published on 8 March 1968
  • Commenced on 8 March 1968
  • [This is the version of this document from 8 March 1968.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968Published vide Government Notification No. UNF. 1467(n)-R, dated 8th March, 1968, (M.G. Part 4B, page 363)In exercise of the powers conferred by clause (iii) of subscriber-section (2) of section 328 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966), the Government of Maharashtra hereby makes the following Rules, the same having been previous published as required by subscriber-section (1) of section 329 of the said code, namely.

1. Short title.

- These Rules may be called the Maharashtra Land revenue (Qualifications for conferral of powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968.

2. Definitions.

- In these Rules, unless the context otherwise requires,-
(a)"Code" means the Maharashtra Land Revenue Code, 1966;
(b)"Local Authority" means a municipal corporation, Municipal Council, Zilla Parishad or any other authority duly constituted under any law for the time being in force and approved by the state Government for the purposes of these Rules;
(c)"recognised university" means [a university] [Substituted by G.N. of 6.1.1969.] which has been recognised by the State Government for the purpose of these Rules;
(d)"section" means a section of the Code;

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.

4. Qualification for conferral of powers of Tahsildar.

- [A person who may be invested with powers of Tahsildar under the code shall be a person who-] [Substituted by G.N. of 6.1.1969.]
(i)has held an office of a Naib-Tahsildar or a Tahsildar in the State; or
(ii)has held an office of a revenue officer not below the rank of an Aval Karkun continuously for a period of not less than three years and has passed the revenue qualifying examination; or
(iii)is a graduate of a recognised and is 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 that of a Tahsildar; or
(iv)has passed the Secondary School Certificate Examination or an examination and is holding an office continuously for not less that three years under any department of Government or local authority which, in the opinion of the State Government, is not lower in rank than that of Tahsildar; or
(v)is holding the office of liquidator appointed under section 42 of the Co-operative Societies Act, 1912, or Section 103 of the Maharashtra Co-operative Societies Act, 1960.