Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com LEAGLE ADVISER (MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY) (RECRUITMENT) RULES, 1979 CONTENTS 1. Short title 2. Definitions 3. Appointment to the post of Legal Advisor 4. Probation, when a person is appointed to the post by nomination 5. Person appointed to pass examination in Hindi and Marathi LEAGLE ADVISER (MAHARASHTRA HOUSING AND AREA DEVELOPMENT AUTHORITY) (RECRUITMENT) RULES, 1979 In exercise of the powers conferred by clause (i) of sub-section (2) of Section 184, read with sub-section (5) of Section 19 of the Maharashtra Housing and Area Development Act, 1976 (Mah. XXVIII of 1977), 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 (3) of the said Section 184, namely 1. Short title :- These rules may be called the Legal Adviser (Maharashtra Housing and Area Development Authority) (Recruitment) Rules, 1979. 2. Definitions :- (1) In these rules, unless the context requires otherwise, the expression "Authority" means the Maharashtra Housing and Area Development Authority. 3. Appointment to the post of Legal Advisor :- Appointment to the post of Legal Adviser in the Authority shall be made either, (a) by promotion of a Law Officer in the Authority having not less than 1[seven] years of service as such Law Officer in the said Authority: or (b) by transfer or deputation of a suitable person who is holding or has held- (i) a post not lower in rank than that of a Deputy Secretary on the legal side in the Law and Judiciary Department of the Government of Maharashtra for a period of not less than five years; or (ii) a Judicial [officer] not lower in rank than that of a District Judge for a period of not less than three years; or (c) by re-employment of a suitable retired person who has held any of the posts mentioned in clause (a) or clause (b) of this rule for a period specified therein; or (d) by nomination from amongst candidates who have practiced as an adjudicate or attorney for not less than fifteen years in the High Court or any Court subordinate thereto; 4. Probation, when a person is appointed to the post by nomination :- A person appointed to the post by nomination shall be on probation for a period of two years: Provided that the Authority may, for reasons to be recorded in writing, reduce the period of probation. 5. Person appointed to pass examination in Hindi and Marathi :- A person appointed to the post, whether by promotion, transfer, or nomination, shall be required to pass examinations 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.