Section 4 in The Maharashtra Land Revenue (Qualification for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968
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.
