Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LAND REVENUE (QUALIFICATIONS FOR CONFERRAL OF POWERS OF ASSISTANT OR DEPUTY COLLECTOR OR TAHSILDAR) RULES, 1968 CONTENTS 1. Short title 2. Definitions 3 . Qualifications for conferral of powers of Assistant or Deputy Collector 4. Qualification for conferral of powers of Tahsildar MAHARASHTRA LAND REVENUE (QUALIFICATIONS FOR CONFERRAL OF POWERS OF ASSISTANT OR DEPUTY COLLECTOR OR TAHSILDAR) RULES, 1968 In exercise of the powers conferred by clause (iii) of sub-section (2) of Section 328 of the Maharashtra Land Revenue Code, 1966 (Mah. XLI of 1966), the Government of Maharashtra hereby makes the following Rules, the same having been previously published as required by subsection (1), of Section 239 of the said Code, namely 1. Short title :- These Rules may be called the Maharashtra Land Revenue (Qualifications for Conferral of Powers of Assistant or Deputy Collector or Tahsildar) Rules, 1968. 2. Definitions :- In these Rules, unless the context otherwise requires ,- (a) "Code" means the Maharashtra Land Revenue Code, 1966; (b) "Local authority" means a Municipal Corporation, Municipal Council, Zilla Parishad or any other authority duly constituted under any law for the time being in force and approved by the State Government for the purposes of these Rules; (c) "recognised university" means 1 [a university] which has been recognised by the State Government for the purpose of these Rules; (d) "section' means a section of the Code. 1. Substituted by G.N. of 6-1-1969. 3. Qualifications for conferral of powers of Assistant or Deputy Collector :- 1 [A person who may be invested with powers of an Assistant or Deputy Collector under the Code shall be a person who ] (i) has held the office of an Assistant or Deputy Collector in the State ; or (ii) is a graduate of any recognised university and is holding an office under any department of Government or local authority which in the opinion of the State Government is not lower in rank than that of an Assistant or Deputy Collector; or (iii) has passed the Secondary School Certificate Examination or an examination recognised by the State Government as equivalent to that examination and is holding an office continuously for a period of not less than three years under any department of Government, or local authority which in the opinion of the State Government is not lower in rank than that of an Assistant or Deputy Collector. 1. Substituted by G. N. of 6-1-1969. 4. Qualification for conferral of powers of Tahsildar :- 1 [A person who may be invested with powers of Tahsildar under the Code shall be a person who ] (i) has held the office of a Naib-Tahsildar or Tahsildar in the State; or (ii) has held an office of the revenue officer not below the rank of Aval Karkun continuously for a period of not less than three years and has passed the revenue qualifying examination; or (iii) is a graduate of a recognised university and is holding an office under .any department of a Government of local authority which in the opinion of the State Government is not lower in rank than that of a Tahsildar; or (iv) has passed the Secondary School Certificate Examination or an examination recognised by the State Government as equivalent to that examination and is holding an office continuously for a period of not less than three years under any department of Government, or local authority which in the opinion of the State Government is not lower in rank than that of a Tahsildar; or (v) is holding the office of a liquidator appointed under Section 42 of the Co-operative Societies Act, 1912, or Section 103 of the Maharashtra Co-operative Societies Act, 1960. 1. Substituted by G. N. of 6-1-1969.