Registrar of the Maharashtra Council of Homoeopathy (Recruitment and Conditions of Service) Rules, 1997

The Registrar of the Maharashtra Council of Homoeopathy (Recruitment and Conditions of Service) Rules, 1997

Published vide Notification No. MHC. 1092/783/69/92-Act, dated 26th August, 1997 (M.G.G., Part 4-B, dated 30.6.1998, pages 1360-1361)

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In exercise of the powers conferred by sub-section (1) and clause (e) and (r) of sub-section (2) of section 33 read with sub-section (1) of section 15 of the Bombay Homoeopathic Practitioners Act, 1959 (Bombay XII of 1960) and of all other powers enabling it in this behalf, the Government of Maharashtra hereby makes the following rules regulating recruitment to the post of Registrar, in the Maharashtra Council of Homoeopathy, the same having been previously published as required by sub-section (1) of said section 33, namely :-

1. Short title.- These rules maybe called the Registrar of the Maharashtra Council of Homoeopathy (Recruitment and Conditions of Service) Rules, 1997.
2. Definitions.- In these rules, unless the context otherwise requires,-

(a) "Council" means the Maharashtra Council of Homoeopathy established under section 3 of the Bombay Homoeopathic Practitioners' Act, 1959;

(b) "degree" means a degree of a Statutory University;

(c) "Government" means the Government of Maharashtra.

3. Recruitment.- Appointment to the post of Registrar of the Council shall be made either -

(a) by promotion of a suitable person, on the basis of seniority subject to fitness, from amongst the persons holding the post of Deputy Registrar in the Council, having not less than three years of regular service in that post; or

(b) by nomination from amongst candidates who,-

(i) unless already in the service of the Council, are not more than thirty years of age;

(ii) possess a degree in arts or science or commerce :

Provided that, preference may be given to the candidates possessing a degree in law faculty;

(iii) possess supervisory experience for a period of not less than three years in a post, not below the rank of Superintendent or an equivalent post under Government or such equivalent post in a local authority, gained after acquiring the qualification prescribed in sub-clause (ii) above;

(iv) have adequate knowledge of Marathi so as to be able to speak read and write Marathi; or

(c) by deputation of a person from an equivalent cadre.

[Provided that, appointment by the nomination under clause (b) or, as the case may be, by deputation under clause (c), may be made, if the Council does not have person qualified to be appointed by promotion under clause (a).]

4. Tenure of the post of Registrar and probation.- The post of Registrar shall have a permanent tenure. The Registrar shall be a full time officer of the Council and shall not undertake any other employment except with the approval of the Council. Any person on his first appointment to a clear vacancy in the post of Registrar, shall be on probation for a period of two years after which he shall be confirmed by Government if his efficiency and general conduct is satisfactory. The probationary period may, however, be extended, if considered necessary.
5. Passing of Hindi and Marathi Examinations.- A person appointed to the post of Registrar, whether by promotion or nomination, shall be required to pass the examination in Hindi and Marathi according to the rules made in that behalf, unless he has already passed, or has been exempted from passing those examinations.
6. Pay and allowances of Registrar.- (1) The Registrar shall draw pay in the scale of Rs. 2,000-60-2,3000-EB-3,200-100-3,500 plus dearness allowance at the rate admissible to Government servants drawing the equivalent pay.

(2) The Registrar shall, while on tour outside the limits of Greater Bombay in connection with the business of the Council draw travelling and daily allowance at the rates prescribed under the Maharashtra Civil Services Rules, for Government servants drawing the Equivalent pay.