Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com MAHARASHTRA SLUM AREAS (IMPROVEMENT, CLEARANCE AND REDEVELOPMENT) TRIBUNAL RULES, 1972 CONTENTS 1. Short title 2. Definitions 3. Period of Office of President and Member 4. Age of Retirement of President and Member 5. Resignation by President or Member 6. Termination of Appointment of President or Member 7. Appointment of Registrar 8. Period of Appointment of Registrar 9. Pay and Allowances of Registrar 10. Oilier Staff of Tribunal 11. Recruitment and Conditions of Service of Staff MAHARASHTRA SLUM AREAS (IMPROVEMENT, CLEARANCE AND REDEVELOPMENT) TRIBUNAL RULES, 1972 In exercise of the powers conferred by Sub-Section (1) of Section 46 read with Sub-Section (3) of Section 45 ol the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act. 1971 (Mah.XXVIII of 1971), and of all other powers enabling it in this behalf, the Government of Maharashtra hereby makes the following rules, the same having been previously published us required by sub-section (1) of the said section 46. 1. Short title :- These rules may be called the MAHARASHTRA SLUM AREAS (IMPROVEMENT, CLEARANCE AND REDEVELOPMENT) TRIBUNAL RULES, 1972 2. Definitions :- In these rules, unless the context otherwise requires, - (i) "Act" means the Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971 ; (ii) "President" means the President of the Tribunal; (iii) "Member" means a member of the Tribunal; (iv) "Registrar" means Registrar of the Tribunal; (v) All words and expressions used in these rules and not defined therein shall have the meanings respectively assigned to them in the Act. 3. Period of Office of President and Member :- (1) The President and the Member of the tribunal shall hold office for such period not exceeding two years as may be specified by the State Government. (2) A person who has held office as President or a Member for the period mentioned in sub- rule (1) shall be eligible for re- appointment. 4. Age of Retirement of President and Member :- No person appointed as the President or as Member shall hold office after he has attained the age of 60 years: Provided that, the State Government may in suitable cases, for reasons to be recorded in writing, extend the age-limit by a further period not exceeding one year. 5. Resignation by President or Member :- The President or Member may, at any time by writing under his hand addressed to the State Government, resign his office, and his resignation shall take effect from the date on which it is accepted. 6. Termination of Appointment of President or Member :- Notwithstanding anything contained in Rule 3, the State Government may at any time terminate the appointment of the President or Member if, in its opinion, such President or Member is unable or unfit to continue to perform the duties of his office. 7. Appointment of Registrar :- A Superintendent in any Department of the Secretariat holding office as such for a continuous period of not less than five years may be appointed by transfer to be the Registrar. 8. Period of Appointment of Registrar :- The appointment of the Registrar shall be for such period as may be specified by the State Government in this behalf. 9. Pay and Allowances of Registrar :- The Registrar shall receive his grade pay and such allowances as may be admissible to him from time to time during the period of his deputation. 10. Oilier Staff of Tribunal :- In addition to the Registrar, the following staff may be appointed to assist the Tribunal, namely:- 11. Recruitment and Conditions of Service of Staff :- (1) The recruitment to the posts referred to in Rule 10 shall be made in the same manner in which recruitment to those posts is made in the offices of the State Government in Greater Bombay : Provided that, the post of Senior Clerk will be filled in - (a) either by promotion from the post of a Clerk-Typist, or (b) by nomination, in which case the candidate should be a graduate of arts, science or commerce with experience of not less than 3 years in any Government or Semi-Government office. (2) The terms and conditions of service of persons employed on such posts as respects pay, allowances, leave, transfer, retirement, pension, provident fund and other conditions of service shall be regulated by the rules and orders which regulate the conditions of service of the members of the appropriate cadres in the offices of the State Government in Greater Bombay.