Section 8(h) in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008
(h)The person who is appointed or merged under these rules shall perform the following duties as prescribed in section 24 of the Right of Children to free and compulsory Eduction Act, 2009 (No. 35 of 2009), namely:-(i)Maintain regularity and Punctuality in attending school;(ii)Conduct and complete the curriculum;(iii)Complete entire curriculum within specified time;(iv)asses the learning ability of each child and accordingly, supplement additional instructions, if any, as required;(v)hold regular meetings with parents and guardians and apprise them about the regularity in attendance, ability to learn, progress made in learning and any other relevant information about the child; and(vi)perform such other duties as may be prescribed.
