Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 5 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964

5. Appointment of teachers' representative and the term of his membership.

(1)The appointment of teachers, representative shall be made by the Headmaster, in rotation strictly in order of seniority according to the length of service, in the school for a period of one year from the date of his appointment.
(2)A dispute, if any, regarding the seniority of a teacher shall be referred by the Headmaster or the person aggrieved to the Inspectress, in case of a school for girls and, in other cases, to the District Education Officer of the area, whose decision in the matter shall be final.
(3)In the event of a casual vacancy, the teachers' representative shall be appointed by the Headmaster in the manner laid down in sub-rule (1). The teachers' representative so appointed, shall hold office only for the unexpired portion of the term of membership but shall also be eligible for appointment in his turn in rotation.