Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Legal Advisor (Group A), in the Office of the Director General and Inspector General of Police (Recruitment) Rules, 2007 CONTENTS 1. . 2. . 3. . 4. . 5. . 6. . 7. . Legal Advisor (Group A), in the Office of the Director General and Inspector General of Police (Recruitment) Rules, 2007 No. SSP. 2003/CR-57/POL-10.- In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, and in suppression of all the existing rules, orders or instruments made in this behalf, the Governor of Maharashtra is hereby pleased to make the following rules regulating recruitment to the posts of Legal Advisor (Group A) and Law Officers (Group A), in the office of the Director General and Inspector General of Police, Maharashtra State, Mumbai, under the administrative control of the Home Department of the Government of Maharashtra, namely : - 1. . :- These Rules may be called the Legal Advisor (Group A), in the Office of the Director General and Inspector General of Police (Recruitment) Rules, 2007. 2. . :- In these rules, unless the context requires otherwise - (a) "degree" means a degree of a statutory university ; (b) "Director General and Inspector General of Police" means the Director General and Inspector General of Police, Maharashtra State Mumbai, under the administrative control of the Home Department of the Government ; (c) "Government" means the Government of Maharashtra ; (d) "Law Officer" means a person appointed to the post of Law Officer, in the office of the director General and Inspector General of Police ; (e) "Legal Advisor" means a person appointed to the post of Legal Advisor, in the office of the Director General and Inspector General of Police ; (f) "Commission" means Maharashtra Public Service Commission; 3. . :- Appointment to the post of Legal Advisor (Group A), in the office of the Director General and Inspector General of Police shall be made either, - (a) by promotion of a suitable person on the basis of strict selection with due regard to seniority, from amongst the persons holding the post of Law Officer, and having not less than three years regular service in that post ; or (b) by nomination from amongst the candidates who, - (i) are not more than forty years of age : Provided that, the age limit may be relaxed by five years in case of candidates who are already in the Government service ; (ii) possess a degree in Law of statutory University ; and (iii) possess experience of working as an Advocate in the High Court or in a Court subordinate thereto, for a period of not less than ten years ; or (iv) who are holding or have held the post of law Officer, for a period not less than five years ; or (c) by transfer of a suitable person from the equivalent cadre, in any of the Department or office of the Government, who possess the qualification and experience mentioned in sub-clause (ii) and (iii) of clause (b). 4. . :- Appointment to the post of Law Officer (Group A), in the office of Director General and Inspector General of Police shall be made either, - (a) by nomination from amongst the candidates who, - (i) are not more than thirty-five years of age : Provided that, the age limit may be relaxed by five years in case of candidates who are already in the Government services; (ii) possess a degree in Law of statutory University ;and (iii) possess experience of working as an Advocate in the High Court or in a Court subordinate thereto, for a period of not less than five years; or (b) by transfer of a suitable person from equivalent cadre, in any of the Department or office of the Government, who possess qualification and experience mentioned in sub-clause (ii) and (iii) of Clause (a). 5. . :- A person appointed by nomination to any of the posts mentioned in rule 3 and rule 4 shall on probation for a period of two period of two years. The probation period may be extended upto one years only. A person appointed to any of the posts mentioned in rule 3 and rule 4 shall be required to complete the probation successfully. If such person does not complete the probation successfully within a prescribed or extended period or is not found to be suitable for the post during the probation period, he shall be liable to be terminated from service without prior notice. 6. . :- person appointed to any of the posts mentioned in rule 3 and rule 4, whether by way of promotion or nomination, shall be required to pass examination in Hindi and Marathi, according to the rules made in that behalf, unless he has already passed, or been exempted from passing, those examinations. 7. . :- A person appointed to any of the posts mentioned in rule 3 and rule 4, shall possess a "Certification in Computer Operation", as prescribed, from time to time, by the Directorate of Information Technology, Government of Maharashtra.