Maharashtra Board and Faculty of Ayurvedic and Unani Systems of Medicine (Conditions of Service of Registrar and Staff) Rules, 1968

The Maharashtra Board and Faculty of Ayurvedic and Unani Systems of Medicine (Conditions of Service of Registrar and Staff) Rules, 1968

Published vide Notification No. G.N., U.D., P.H. and H.D., No. MMP 1666/ 44281-H, dated 14th May, 1969 (M.G., Part 4-B, page 622)

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In exercise of the powers conferred by clauses (da), (r) and (s) of subsection (2) of Section 30, read with sub-sections (1) and (5) of Section 6 of the Maharashtra Medical Practitioners Act, 1961 (Maharashtra XXVIII of 1961), and of all other powers enabling it in that behalf, the Government of Maharashtra hereby makes the following Rules, the same having been previously published as required by sub-section (1) of said Section 30, namely

1. Short title.- These Rules may be called the Maharashtra Board and Faculty of Ayurvedic and Unani Systems of Medicine (Conditions of Service of Registrar and Staff) Rules, 1968.
2. Pay and allowances of Registrar.- (1) The Registrar shall draw pay in the scale of Rs. 270- 15 -360- E.B. 015- 450 (City plus dearness allowance at the rate admissible to Government servants drawing the same pay.

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

3. Tenure of post of Registrar and probation.- The post of Registrar k shall be of a permanent tenure. The Registrar shall be a full-time officer of the Board and the Faculty and will not undertake any other employment except with the approval of the Board. Any person, on his first appointment to a clear vacancy of the post of Registrar, shall be on probation for a period of two years after which he shall be confirmed by Government if they are satisfied as to his efficiency and general conduct. The probationary period may, however, be extended if considered necessary.
4. Other employees.- All other officers and servants of the Board and Faculty will also be permanent and full-time employees and shall not accept any other employment except with the approval of the Board or Faculty as the case may be;

Provided that the Executive Committee of the Board or Faculty, as the case may be, may appoint servants for a period not exceeding three months under intimation to the State Government where the Registrar requires additional assistance for the work of the Board or Faculty, as the case may be.

5. Provident Fund.- The Provident Fund Rules of the Board shall apply to the Registrar.
6. Leave.- The provisions made in the Bombay Civil Services Rules In regard to grant of leave to Government servants shall mutatis mutandisapply to the Registrar and other employees of the Board and the Faculty and it shall be competent to the Registrar from time to time to grant leave to the staffs.
7. Attendance.- (1) The Registrar and other employees of the Board and the Faculty shall, except on public holidays, attend the office during the hours prescribed by Government for Government offices in Greater Bombay and at such other times as may be necessary.
8. Retirement.- The age of retirement for all the employees including the Registrar shall be 58 years:

Provided that the Board or the Faculty may, with the previous sanction of the Government re-employee a retired employee for periods not exceeding one year at a time, till he completes the age 60 years.

9. Resignation.- No employee of the Board or Faculty shall leave service without giving one calendar month's notice in the case of the temporary employees and three calendar months' notice in case of permanent employees. In case of failure to give the required notice the employees will have to forfeit his pay equal to the period of notice.
10. Termination of services.- (1) The Board or the Faculty as the case may be, may terminate the services of an employee other than the Registrar after due enquiry giving such employee fair opportunity to explain as to why his services should not be terminated. The Board or the Faculty may also impose any other minor penalty on any employee other than the Registrar after giving such employee a show cause notice :

Provided that, it shall be lawful for the Board or the Faculty to terminate the services of its employee who is appointed on a purely temporary basis and who has given as undertaking that his services are liable to be terminated at any time without notice and without assigning any reason.

(2) The Board or the Faculty, as the case may be, may, for good and sufficient reasons to be recorded in writing, suspend any employee other than the Registrar pending enquiry into his misconduct. During the period of suspension, such employee may be paid subsistence allowance according to the provisions of the Bombay Civil Services Rules, 1959.

11. Supervisory powers of Registrar.- The Registrar shall have general control over the management of the office. All the employees will be directly under the control of the Registrar, who shall assign to them their duties under the direction of the Executive Committee concerned.