Section 32 in Tamil Nadu Private Schools (Regulation) Act, 2018
32. Appointment of staff of schools and their conditions of service.
(1)Subject to the provisions of this Act and the rules made thereunder, the school committee of a private school may appoint such staff as may be considered necessary for the efficient functioning of the school.(2)The qualifications and the strength of the staff of the private school shall be such as may be prescribed:Provided that the qualifications prescribed under this sub-section shall not apply to any person who, on or before the date of commencement of this Act has been employed in any private school whose appointment has been made in accordance with the qualifications in vogue at the time of such appointment.(3)The salary and allowances shall be truly reflected in the expenditure statement towards salary and other allowances of the staff submitted by such school to the Fee Determination Committee constituted under the Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009 (Tamil Nadu Act 22 of 2009).(4)The pay and allowances of the staff of every private school shall be paid on or before such date of every month and in such manner as may be prescribed.(5)Every private school shall enter into an agreement with its staff with regard to the terms and conditions of service as may be prescribed:Provided that, where no agreement of service has been entered into with the staff already in service on the date of commencement of this Act, such agreement of service shall be executed within a period of six months from the date of commencement of this Act.
