Chief Accounts Officer, Maharashtra Industrial Development Corporation (Recruitment) Rules, 1982
Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CHIEF ACCOUNTS OFFICER, MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION (RECRUITMENT) RULES, 1982 CONTENTS 1. Short title 2. Definitions 3. . 4. . 5. . 6. . 7. . CHIEF ACCOUNTS OFFICER, MAHARASHTRA INDUSTRIAL DEVELOPMENT CORPORATION (RECRUITMENT) RULES, 1982 In exercise of the powers conferred by sub-section (1) and clause (b) of sub-section (2) of Section 63 of the Maharashtra Industrial Development Act. 1961 (Mah. III of 1962) 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 Chief Accounts Officer, Maharashtra Industrial Development Corporation, namely : 1. Short title :- These rules may be called the Chief Accounts Officer, Maharashtra Industrial Development Corporation (Recruitment) Rules, 1982. 2. Definitions :- In these rules unless the context otherwise requires , (a) "Act" means the Maharashtra Industrial Development Act, 1961; (b) "degree" means a degree of a Statutory University; (c) "Corporation" means the Maharashtra Industrial Development Corporation; (d) "Government" means the Government of Maharashtra; (e) "recognised institutions" means the institutions recognised by Government. 3. . :- Appointment to the post of Chief Accounts Officer in Corporation shall be made either : (a) by promotion of a suitable Deputy Chief Accounts Officer having not less than ten years service in the Accounts and Finance Department, out of which five years should be as Deputy Chief Accounts Officer and possessing qualifications prescribed for appointment by nomination in clause (c) of this Rule; or (b) by deputation of a suitable person holding equivalent post in the service of the Government or Government of India or any local authority or statutory Corporation possessing the qualifications and experience prescribed for appointment by nomination in clause (c) of this rule; or (c) by nomination from amongst candidates who , (i) unless already in the service of the Corporation or Government are not more than 45 years of age; (ii) possess a degree or Master's Degree in Arts, Science, Commerce at least in Second Class; (iii) passed final examination of the Institute of Cost and Works Accountants; or Institute of Chartered Accountants; or S.A.S. Examination of the Indian Audit Department; or Management and Business Administration (M.B.A.) with specialisation in Finance; or Maharashtra Finance and Accounts Service (Class I); and (iv) have experience of Finance and Accounts Department of Government of India or any Public Sector Undertaking of Central or State Government for not less than five years in the position which the appointing authority considers responsible: Provided that, preference shall be given to candidates having knowledge of Public Works Accounts: Provided further that, the age limit may be relaxed by Government in favour of a candidate having exceptional qualifications or experience or both: 4. . :- 1 * * * * * 1. Deleted by 26-6-1984 5. . :- 1 * * * * * 1. Deleted by 26-6-1984 6. . :- A person appointed to the post by nomination shall be on probation of a period of two years. 7. . :- A person appointed to the post shall be liable for transfer anywhere in the State of Maharashtra.
Act Metadata
- Title: Chief Accounts Officer, Maharashtra Industrial Development Corporation (Recruitment) Rules, 1982
- Type: S
- Subtype: Maharashtra
- Act ID: 20224
- Digitised on: 13 Aug 2025