Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LEADERS OF OPPOSITION IN MAHARASHTRA LEGISLATURE (APPOINTMENT OF PERSONAL ASSISTANT) RULES, 1982 CONTENTS 1. Short title and commencement 2. Definitions 3. Free services of personal assistant 4. Appointment of persona assistant 5. Appointment or termination order 6. Remuneration of personal assistant 7. Personal Assistant not a Government servant LEADERS OF OPPOSITION IN MAHARASHTRA LEGISLATURE (APPOINTMENT OF PERSONAL ASSISTANT) RULES, 1982 LEADERS OF OPPOSITION IN MAHARASHTRA LEGISLATURE (APPOINTMENT OF PERSONAL ASSISTANT) RULES, 1982 1. Short title and commencement :- (1) These rules may be called the Leaders Of Opposition In Maharashtra Legislature (Appointment of Personal Assistant) Rules, 1982. (2) These rules except sub-rule (2) of the Rule 4, shall be deemed to have come into force on the 18th September, 1981. Sub-rule (2) of Rule 4 shall come into force on the 1st day of August, 1982. 2. Definitions :- In these rules, unless the context otherwise requires,- (a) "the Act" means the Leaders of Opposition in Maharashtra Legislature Salaries and Allowancss Act, 1978; (b) "Leader of the Opposition" means the Leader of the Opposition as defined in the Act; (c) "Personal assistant" means a person appointed by the Leader of Opposition at his discretion as his personal assistant under Section 10-A of the Act. 3. Free services of personal assistant :- Each Leader of Opposition shall be entitled, free of charge, to the services of a personal assistant throughout his term of office, in addition to the staff placed at his disposal by the State Government. 4. Appointment of persona assistant :- (1) The Leader of the Opposition may appoint any person, other than a member of his family, as his personal assistant. Explanation - For the purpose of this sub-rule, the expression "member of his family" means the husband, wife, son, daughter, father, mother, brother or sister of the Leader of the Opposition. (2) On and after the 1st day of August, 1982. the person to be appointed or continued as personal assistant shall possess the minimum educational qualification of having passed the Secondary School Certificate examination held by any Statutory Board or any examination recognised by Government as equivalent to that examination, which is the requisite qualification prescribed by Government for recruitment to the post of a clerk in a Government office, and the fact that the person so appointed or continued possesses such qualification shall be certified by an officer, not below the rank of Deputy Secretary, in the Maharashtra Legislature Secretariat, Vidhan Bhavan, Bombay 400 032. 5. Appointment or termination order :- (1) The appointment or termination order in respect of a personal assistant shall be made in Form A appended to these rules. The appointment of a personal assistant, unless terminated earlier by the Leader of the Opposition, shall be coterminous with his term of office of the Leader of the Opposition. (2) The Leader of the Opposition shall forward a copy of the appointment order or the termination order, as the case may be, to the Secretary, Maharashtra Legislature Secretariat and to the Officer-in-charge of the Treasury or Sub-Treasury, as may be designated by the Leader of the Opposition from where the personal assistant shall be entitled to draw his salary and also to the personal assistant. 6. Remuneration of personal assistant :- (1) The personal assistant shall be entitled to a remuneration of Rs. 500 per month as long as he is working with the Leader of the Opposition. He shall not be entitled to any travelling or daily allowance or any other allowances, or remuneration. (2) The personal assistant shall prefer his claim for his salary with the Treasury or Sub-Treasury referrred to in Rule 5. The claim shall be countersigned by the Leader of the Opposition, with whom the personal assistant is working and the personal assistant shall receive the salary from the Treasury or Sub-Treasury, as the case may be, 7. Personal Assistant not a Government servant :- A person appointed as a personal assistant under these rules shall not be treated as a Government servant for any purpose.