LexThe Maharashtra Creation of Supernumerary Posts and Appointment of Selected Candidates Act, 2022.
Maharashtra · state statute
Open in Lexace · Ask the AI about this act2022 : Mah. XLV] (i)
THE MAHARASHTRA CREATION OF SUPERNUMERARY POSTS AND
APPOINTMENT OF SELECTED CANDIDATES ACT, 2022
[Text as on 19th April 2023]
________________
CONTENTS
PREAMBLE.
SECTIONS.
1. Short title.
2. Definitions.
3. Creation of supernumerary posts.
4. Validation of selection of candidates in civil services and posts; and their appointments.
5. Power to remove difficulty.
SCHEDULE
2022 : Mah. XLV] The Maharashtra Creation of Supernumerary Posts and (ii)
Appointment of Selected Candidates Act, 2022
LIST OF AMENDMENT ACTS
1. Amended by Mah. 8 of 2023 (13-01-2023)
Note.- The date mentioned in the bracket indicates the date of commencement of the Act.
2022 : Mah. XLV] The Maharashtra Creation of Supernumerary Posts and 1
Appointment of Selected Candidates Act, 2022
MAHARASHTRA ACT No. XLV OF 20221
[THE MAHARASHTRA CREATION OF SUPERNUMERARY POSTS AND APPOINTMENT OF
SELECTED CANDIDATES ACT, 2022.]
[This Act received the assent of the Governor on the 8th September 2022; assent first published, in
the Maharashtra Government Gazette, Part VIII, on the 8th September 2022.]
An Act to provide for creation of supernumerary posts in the cadre of civil services and
posts of the Government, Government Departments and offices or authorities subordinate
thereto and to appoint candidates selected and recommended by selection authorities thereon.
WHEREAS, it is expedient to provide for creation of supernumerary posts in the cadre of civil
services and posts of the Government, Government Departments and offices or authorities subordinate
thereto and to appoint candidates selected and r ecommended by selection authorities thereon and for
matters connected therewith or incidental thereto; it is hereby enacted in the Seventy -third Year of the
Republic of India as follows :—
1. Short title.— This Act may be called the Maharashtra Creation of Supernumerary Posts and
Appointment of Selected Candidates Act, 2022.
2. Definitions.— In this Act, unless the context otherwise requires,—
(a) ―Competent Authority ‖ means the authority competent to select or appoint the
candidates on the posts in the cadres specified in the Schedule ;
(b) ―Government‖ means the Government of Maharashtra;
(c) ―Schedule‖ means the Schedule appended to this Act;
(d) ―Selection Authority‖ means the Maharashtra Public Service Commission, District
Selection Committees and other Selection Authorities competent to select the candidates for the
services and posts of the Government, Government Departments and offices or au thorities
subordinate thereto;
(e) ―candidates‖ means the candidates selected and recommended by the concerned
Selection Authority for the appointments in the cadre of civil services and posts mentioned in the
Schedule.
3. Creation of supernumerary posts.— Notwithstanding anything contained in any judgment,
decree or order of any court or in the recruitment rules or orders issued by the Government,
Government Departments and offices or authorities subordinate thereto, the supernumerary posts shall
be created in the cadres of civil services and posts mentioned in the Schedule.
4. Validation of selection of candidates in civil services and posts; and their appointments.— (1)
Notwithstanding anything contained in any judgment, decree or order of any court or in the recruitment
rules or orders issued by the Government, the candidates who are selected by the Selection Authority
for appointments to the civil services and posts of the Government, Government Departments and
offices or authorities subordinate thereto, and whose names are recommended for such appointments to
the Government or Government Departments and offices or authorities subordinate thereto or to the
Competent Authorities, on or before the 9 th September 2020, in the cadre of civil services and posts
mentioned in the Schedule, shall be deemed to have been validly selected and such candidates shall be
appointed on the supernumerary posts created under section 3 in the respective cadres of the
Government, Government Departments and offices or autho rities subordinate thereto, in accordance
with the procedure of the relevant rules applicable to the said cadres and posts.
(2) The concerned Government Departments and offices or authorities subordinate thereto shall
give appointment to the said candidates by following procedure therefor.
1 For Statement of Objects and Reasons, see Maharashtra Government Gazette , Part V-A, dated 25th August 2022, pages
7-8.
2 The Maharashtra Creation of Supernumerary Posts and [2022 : Mah. XLV
Appointment of Selected Candidates Act, 2022
(3) The option shall be given to such candidates to join the service. The candidates shall join the
service within the period specified therein. After expiry of the said period, no candidate shall be
allowed to join the service.
(4) The Government may issue necessary instructions or orders for compliance of the Act.
5. Power to remove difficulty.— (1) If any difficulty arises in giving effect to the provisions of
this Act, the Government may, as occasion arises, by an order published in the Official Gazette, do
anything not inconsistent with the provisions of this Act, which appears to it to be necess ary or
expedient for removing the difficulty :
Provided that, no such order shall be made after the expiry of a period of two years from the date
of commencement of this Act.
(2) Every order made under this section shall be laid, as soon as may be, after it is made, before
each House of the State Legislature.
2022 : Mah. XLV] The Maharashtra Creation of Supernumerary Posts and 3
Appointment of Selected Candidates Act, 2022
1[SCHEDULE
(See sections 3 and 4)
Sr.
No.
Name of the
Department
Cadre Group Number of
Posts
(1) (2) (3) (4) (5)
1 General
Administration
Department
(i) Desk Officer B 6
(ii) Clerk-cum-Typist C 12
2 Revenue and
Forests Department
(i) Deputy Collector A 3
(ii) Tahasildar A 18
(iii) Deputy
Superintendent
B 3
(iv) Naib Tahasildar B 25
(v) Forest Guard C 15
(vi) Clerk C 6
(vii) Talathi C 35
(viii) Post Group C Grade 4 C 12
(ix) Peon D 13
(x) Guard D 1
3 Agriculture,
Animal Husbandry,
Dairy Development
and Fisheries
Department
(i) Agriculture Assistant C 71
4 Finance
Department
(i) Assistant
Commissioner of
State Taxes
A 7
(ii) State Tax Inspector B 13
(iii) Account Clerk C 2
(iv) Junior Auditor C 1
(v) Tax Assistant C 20
5 Rural Development
Department
(i) Deputy Chief Executive
Officer/Block
Development Officer
A 7
(ii) Assistant Block
Development Officer
B 5
(iii) Senior Assistant
(Accounts)
C 1
(iv) Health Worker
(Male)
C 4
(v) Gram Sevak C 2
1 SCHEDULE was substituted by Mah. 8 of 2023, s.2.
4 The Maharashtra Creation of Supernumerary Posts and [2022 : Mah. XLV
Appointment of Selected Candidates Act, 2022
SCHEDULE—Contd.
(1) (2) (3) (4) (5)
(vi) Contractual Gram Sevak C 5
(vii) Health Worker
(Female)
C 20
(viii) Junior Engineer Micro
Irrigation
C 1
(ix) Assistant Civil Engineer C 15
(x) Junior Civil Engineer
(Irrigation)
C 1
(xi) Junior Assistant
(Rural Water Supply)
C 1
(xii) Livestock Supervisor C 4
(xiii) Junior Assistant
(Accounts)
C 1
(xiv) Pharmacist C 4
(xv) Junior Assistant (Mantra) C 1
(xvi) Extention Officer
(Agriculture)
C 1
(xvii) Supervisor (Female) C 1
(xviii) Peon D 25
6 Urban
Development
Department
(i) Veterinary Officer A 2
(ii) Associate Professor
(Obstetric and
Gynaecologist)
A 1
(iii) Assistant Professor
(Anesthesiologist)
A 1
(iv) Junior Engineer (Civil) B 2
(v) Sub - Engineer (Civil) B 2
(vi) Sub – Engineer
(Mechanic & Electric)
B 1
(vii) Birth Registration Clerk /
Death Registration Clerk/
Notice Clerk
C 9
(viii) Sectional Engineer B 1
(ix) Junior Engineer C 1
2022 : Mah. XLV] The Maharashtra Creation of Supernumerary Posts and 5
Appointment of Selected Candidates Act, 2022
SCHEDULE—Contd.
(1) (2) (3) (4) (5)
(x) Junior Engineer (Signaling
& Telecommunication) II
C 1
(xi) Junior Engineer (Store) C 1
(xii) Station Controller C 3
(xiii) Safety Supervisor II C 1
(xiv) Technician Civil II C 1
(xv) Technician (Emergency
& Maintenance)
C 1
(xvi) Technician (Emergency
& Maintenance) II
C 2
(xvii) Technician I C 1
(xviii) Technician (Signaling
& Telecommunication)
II
C 9
(xix) Technician II C 16
(xx) Helper D 2
7 Industries,
Energy and
Labour
Department
(i) Industries Deputy
Director (Technical)
A 2
(ii) Industries Officer B 12
MIDC (iii) Executive Engineer A 1
(iv) Deputy Engineer 4
(v) Executive Engineer (Civil) B 1
(vi) Deputy Engineer
(Mechanic & Electric)
B 1
(vii) Assistant B 3
MAHAJENCO (viii) Technical-III C 85
MAHADISCOM (ix) Additional Executive
Engineer (Civil)
Pay
Group 1
2
(x) Additional Executive
Engineer (Distribution)
Pay
Group 1
6
(xi) Deputy Executive
Engineer (Distribution)
Pay
Group 2
7
(xii) Deputy Executive
Engineer (Civil)
Pay
Group 2
1
(xiii) Assistant Engineer
(Civil)
Pay
Group 2
6
6 The Maharashtra Creation of Supernumerary Posts and [2022 : Mah. XLV
Appointment of Selected Candidates Act, 2022
SCHEDULE—Contd.
(1) (2) (3) (4) (5)
(xiv) Junior Engineer
(Civil)
Pay
Group 3
3
(xv) Assistant
(Electric)
Pay
Group 4
582
(xvi) Graduate
Engineer
Trainee (Civil)
B 4
(xvii) Diploma Engineer
Trainee
(Distribution)
C 46
(xviii) Diploma Engineer
Trainee (Civil)
C 3
(xix) Diploma Engineer
Trainee (Distribution)
(Internal Notification)
C 5
(xx) Upkendra Sahayyak C 301
8 Tribal
Development
Department
(i) Superintendent (Female) C 1
(ii) Assistant Project
Officer/ Statistics
Officer/ Administrative
Officer/ Search Officer/
Home/ Registrar
B 4
9 Public Works
Department
(i) Civil Engineering Assistant B 3
(ii) Junior Civil Engineer B 2
(iii) Junior Clerk C 3
(iv) Junior Clerk-Typist C 3
(v) Driver C 1
(vi) Khansama D 2
(vii) Mileman D 6
(viii) Watchman D 2
(ix) Peon D 3
10 Home Department (i) Deputy Superintendent of
Police/Assistant
Commissioner of Police
A 12
(ii) Assistant Regional
Transport Officer
B 2
State Excise (iii) Assistant Commissioner B 1
2022 : Mah. XLV] The Maharashtra Creation of Supernumerary Posts and 7
Appointment of Selected Candidates Act, 2022
SCHEDULE—Contd.
(1) (2) (3) (4) (5)
(iv) Deputy
Superintendent
B 5
(v) Sub Inspector C 3
11 School Education
Department
(i) Deputy Education Officer A 4
12 Medical
Education and
Drugs Department
(i) Senior Clerk C 1
Total 1553.].