Section 14(iii) in Right of children to Free and compulsory Education Rules, 2011
(iii)In case of teachers of school not falling under sub-clause (i) and (iii) of clause (n) of section 2, salary and allowances and their terms and conditions of service shall be decided by the respective school management subject to legislations and regulations, if any in force. The State Government, from time to time, may issue directions, in its discretion, in this regard that shall be binding on the management.
