Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Maharashtra Government Servants Regulation Of Transfers And Prevention Of Delay In Discharge Of Official Duties (Amendment) Act, 2007 13 of 2007 [20 April 2007] CONTENTS 1. Short Title 2. Amendment Of Section 1 Of Mah. Xxi Of 2006 3. Amendment Of Section 4 Of Mah. Xxi Of 2006 4. Amendment Of Section 6 Of Mah. Xxi Of 2006 5. Amendment Of Section 10 Of Mah. Xxi Of 2006 Maharashtra Government Servants Regulation Of Transfers And Prevention Of Delay In Discharge Of Official Duties (Amendment) Act, 2007 13 of 2007 [20 April 2007] PREAMBLE An Act to amend the Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005; WHEREAS it is expedient to amend the Maharashtra Government Servants Regulation of Transfer and Prevention of Delay in Discharge of Official Duties Act, 2005 (Mah. XXI of 2006), for the purposes hereinafter appearing; it is hereby enacted in the Fifty- eighth Year of the Republic of India as follows:- 1. Short Title :- This Act may be called the Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties (Amendment) Act, 2007. 2. Amendment Of Section 1 Of Mah. Xxi Of 2006 :- In section 1 of the Maharashtra Government Servants Regulation of Transfers and Prevention of Delay in Discharge of Official Duties Act, 2005 (Mah. XXI of 2006) (hereinafter referred to as "the principal Act"), in sub-section (3), in the proviso, the words and letters "and Chapter III shall not apply to All India Service Officers of the Maharashtra Cadre" shall be deleted. 3. Amendment Of Section 4 Of Mah. Xxi Of 2006 :- I n section 4 of the principal Act, in subsection (5), for the words "permission of the immediately preceding Competent" the words "approval of the immediately superior" shall be substituted. 4. Amendment Of Section 6 Of Mah. Xxi Of 2006 :- In section 6 of the principal Act, in the TABLE,- (a) in entry (b), in column (1), for the words "and all Officers" the words "and all Gazetted Officers" shall be substituted; (b) in entry (c), in column (1), for the words and letter "employees in Group "C"" the words and letters "Non-Gazetted employees in Group "B" and "C"" shall be substituted. 5. Amendment Of Section 10 Of Mah. Xxi Of 2006 :- In section 10 of the principal Act, in subsection (2), for the words "disciplinary action under the" the words and figures "disciplinary action under the All India Services (Discipline and Appeal) Rules, 1969, the" shall be inserted.