Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA LEGISLATIVE COUNCIL (CHAIRMAN AND DEPUTY CHAIRMAN) AND MAHARASHTRA LEGISLATIVE ASSEMBLY (SPEAKER AND DEPUTY SPEAKER) (APPOINTMENT OF PERSONAL ASSISTANT) RULES, 1982 CONTENTS 1. Short title and commencement 2. Definitions 3. Free services for personal assistant 4. Appointment of personal assistant 5. Appointment or termination order 6. Remuneration of personal assistant 7. Personal Assistant not a Government servant MAHARASHTRA LEGISLATIVE COUNCIL (CHAIRMAN AND DEPUTY CHAIRMAN) AND MAHARASHTRA LEGISLATIVE ASSEMBLY (SPEAKER AND DEPUTY SPEAKER) (APPOINTMENT OF PERSONAL ASSISTANT) RULES, 1982 In exercise of the powers conferred by Section 13 of the Maharashtra Legislative Council (Chairman and Deputy Chairman) and Maharashtra Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act (Bom. XLVII of 1956), the Government of Maharashtra, in consultation with the Chairman and the Speaker, hereby makes the following rules, namely 1. Short title and commencement :- (1) These rules may be called the Maharashtra Legislative Council (Chairman and Deputy Chairman) and The Maharashtra Legislative Assembly (Speaker and Deputy Speaker) (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 requires otherwise .- (a) "the Act" means the Maharashtra Legislative Council (Chairman and Deputy Chairman) and The Maharashtra Legislative Assembly (Speaker and Deputy Speaker) Salaries and Allowances Act., 1956. (b) "the Chairman", "the Deputy Chairman", "the Speaker" and "the Deputy Speaker" respectively, means, Chairman, Deputy Chairman, Speaker and Deputy Speaker as defined in the Act; (c) "personal assistant" means a person appointed by the Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker, as the case may be, at his discretion as his personal assistant under Section 12-B, of the Act. 3. Free services for personal assistant :- The Chairman, the Deputy Chairman, the Speaker and the Deputy Speaker, each of them, 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 personal assistant :- (1) The Chairman, the Deputy Chairman, the Speaker and the Deputy Speaker, as the case may be, may appoint any person, other than a member of his family, as his personal assistant. Explanation For the purposes of this sub-rule, the expression "member of his family" means the husband, wife, son, daughter, father, mother, brother or sister of the appointing authority. (2) On and after the 1st day of August, 1982, the person to be appointed or continued as a 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 spot 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 Legislative 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 Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker, concerned, shall be coterminous with his term of office. (2) The Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker, as the case may be, shall forward a copy of the appointment order or the termination order made by him to the Secretary, Maharashtra Legislature Secretariat and to the Officer- in-charge of the Treasury or Sub-Treasury, as may be designated by him 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 salary of Rs. 500 per month as long as he is working with the Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker, as the case may be. He shall not be entitled to any travelling or daily allowances or any other allowances or remuneration. (2) The personal assistant shall prefer his claim for his salary with the Treasury or Sub-Treasury referred to in Rule 5. The claim shall be countersigned by the Chairman, the Deputy Chairman, the Speaker or the Deputy Speaker, as the case may be, 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.