The Maharashtra Government Servants Inquiries (Evidence of Corruption) Act, 1965

1965 : Mah. XLIV]  1 
THE MAHARASHTRA GOVERNMENT SERVANTS INQUIRIES  
(EVIDENCE OF CORRUPTION) ACT, 1965 
[Text as on 16th November 2023] 
______________ 
CONTENTS 
PREAMBLE. 
SECTIONS. 
 1.  Short title. 
 2.  Definition. 
 3.  Presumption of misconduct. 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 The Maharashtra Government Servants Inquiries [1965 : Mah. XLIV 
(Evidence of Corruption) act, 1965 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
1965 : Mah. XLIV]  The Maharashtra Government Servants Inquiries  3
 (Evidence of Corruption) act, 1965  
MAHARASHTRA ACT NO. XLIV OF 19651 
[THE MAHARASHTRA GOVERNMENT SERVANTS INQUIRIES (EVIDENCE OF  
CORRUPTION) ACT, 1965.] 
[26th October 1965] 
[This Act received the assent of the President on the 17th October 1965; assent was first published in 
the Maharashtra Government Gazette, Part IV, extraordinary, on the 26th October 1965.] 
 
An Act to make better provision for dealing with corruption among public servants. 
WHEREAS it is necessary to make provision for the more effective dealing with public servants 
accused of corruption, and for that purpose to provide for a presumption of misconduct in certain 
circumstances ; It is hereby enacted in the Sixteenth Year of the Republic India as follows :— 
1. Short title. — This Act may be called the Maharashtra Government Servants Inquiries 
(Evidence of Corruption) Act, 1965. 
2. Definition.— In this Act, unless the context otherwise requires, “Government Servant” means 
a person appointed to any public service or post in connection with the affairs of the State of 
Maharashtra, whose conditions of service the State Legislature is competent to regulate. 
3. Presumption of misconduct. — If in an inquiry held against a government servant for 
corruption, it is proved that the Government servant or any person on his behalf is in possession, or 
has, at any time during the period of office of such servant, been in possession, for which such s ervant 
cannot satisfactorily account, of pecuniary resources or property disproportionate to his known sources 
of income, then on such proof the Inquiry Officer and any other authority concerned shall presume, 
unless the contrary is proved, that such servant is guilty of misconduct. 
 
 
 
                                                   
1  For Statement of Objects and Reasons see Maharashtra Government Gazette, 1965, Part V, Extra., p. 271 

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