State of Tamilnadu- Act
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
TAMILNADU
India
India
Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974
Rule TAMIL-NADU-RECOGNISED-PRIVATE-SCHOOLS-REGULATION-RULES-1974 of 1974
- Published on 29 November 1974
- Commenced on 29 November 1974
- [This is the version of this document from 29 November 1974.]
- [Note: The original publication document is not available and this content could not be verified.]
1. Short title and commencement.
2. Definitions.
- In these rules, unless the context otherwise requires, -3. Stages of education.
4. Power to grant permission.
- The competent authorities to grant permission to open a private school or to upgrade an existing school or to open higher standards or additional sections in an existing school shall be the following, namely: -| Schools | Power to grant permission to open a new school or to upgradean existing school | Power to grant permission to open higher standard oradditional section in an existing school |
| (1) | (2) | (3) |
| Pre-primary, Primary and Middle Schools. | Chief Educational Officer. | District Educational Officer. |
| High Schools[xxx] [These expression 'Teachers Training Institutes' was omitted by G.O. Ms. No. 1141, Education. Science and Technology (UI). dated the 6th December 1994.] | Joint Director of School Education (Secondary Education). | Chief Educational Officer. |
| [Teacher's Training Institute [Added by G.O. Ms. No. 1141, Education. Science and Technology (111), dated (he 6th December 1994.] | Deputy Director (Teachers Education) | Deputy Director (Teachers Education)] |
| Higher Secondary Schools | Joint Director of School Education (Higher Secondary) | Chief Educational Officer. |
5. Application for permission.
| (1) | Pre-primary School | Rs. 25 |
| (2) | Primary School | Rs. 50 |
| (3) | Middle School | Rs. 75 |
| (4) | Teachers' Training Institute | Rs. 100 |
| (5) | High School | Rs. 100 |
| (6) | Higher Secondary School | Rs. 100 |
6. Grant of permission.
7. Approval of transfer of permission.
8. Minority school to send statement.
9. Recognition.
| Rs. | ||
| (a) | Pre-primary School | 10,000 |
| Existing Pre-primary School to be upgraded asPrimary School | 15,000 | |
| (b) | Primary School | 25,000 |
| Existing Primary School to be upgraded as MiddleSchool | 25,000 | |
| (c) | Middle School | 50,000 |
| Existing Middle School to be upgraded as HighSchool | 50,000 | |
| (d) | Teachers' Training Institute | 1,00,000 |
| (e) | High Schools | 1,00,000 |
| (f) | High School to be upgraded as Higher SecondarySchools | 25,000 |
10. Withdrawal of recognition.
| Schools | Competent authority |
| Pre-primary, Primary and Middle schools | Chief Educational Officer. |
| High Schools[xxx] [These expression 'Teachers Training Institutes' was omitted by G.O. Ms. No. 1141. Education. Science and Technology (Ui). dated the 6th December 1994.] | Joint Director of School Education(Secondary Education) |
| [Teachers' Training Institutes [Added by G.O. Ms. No 1141. Education. Science and Technology (UI). dated the 6th December 1994.] | Deputy Director of Teacher Education] |
| Higher Secondary School | Joint Director of School Education (HigherSecondary) |
11. Payment of grant.
12. Constitution of the School Committee.
| Members | |
| (i) Representatives of the Educational agencywho shall be nominated by such educational agency: | |
| Provided that the employees of the school shallnot be nominated under this category. | 6 |
| (ii) Headmaster of, the School (Ex-officio) | 1 |
| (iii) Senior most teachers of the school | 3 |
| (iv) Parent-Teacher Association nominee | 1 |
| (v) Senior-most non teaching staff (ifavailable) | 1 |
13. Secretary of the School Committee.
14. Meetings of the School Committee.
15. Qualifications, conditions of service of teachers and other persons.
| Institution | Authority |
| (1) | (2) |
| Pre-primary, Primary or Middle Schools | Chief Educational Officer. |
| High School or Higher Secondary School (inrespect of a person other than Headmaster) Post-GraduateAssistant (both Academic and Languages) or Physical Director. | Joint Director of School Education (SecondaryEducation) |
| Teachers' Training Institutes | Deputy Director (Teacher Education) |
| Higher Secondary School (in respect ofHeadmaster Post-Graduate Assistant (both Academic and Languages)or Physical Director. | Joint Director of School Education (HigherSecondary) |
15A. [ Probation. [Rule 15A was inserted by G.O. Ms. No. 2234, Education, dated the 3rd December 1979.]
- Every person appointed to a category shall, from the date on which he joins duty, be on probation for a total period of two years on duty within a continuous period of three years:Provided that persons who had already commenced their probation in aided educational institutions prior to the 2nd May 1977, shall however, be required to complete initial probation for one year and subsequent probation in the case of those who migrate to another aided school, be on probation for one more year.]16. Teachers and other persons employed in private schools to be governed by Code of Conduct.
17. Dismissal, removal or reduction in rank or suspension of teacher or other persons employed in private school.
17A. [ Educational agencies not to obtain compulsorily resignation letter either at the time of appointment or subsequently from the employees in their school. [Rule 17(A) was inserted by G.O. Ms. No. 586, Education, dated the 2nd April 1981.]
18. Appeal against orders of punishment imposed on teacher and other person employed in private schools.
- The competent authorities, to whom an appeal under section 23 of the Act shall be from any teacher or person employed in a private school against any order of dismissal, removal or reduction in rank or whose appointments otherwise terminated or whose pay and allowances or any of whose conditions of service are altered shall be the following, namely: -19. Pay and allowances of teachers and other persons employed in private schools to be paid in the prescribed manner.
- The procedure for payment of pay and allowances to teachers and other persons employed in private schools shall be as in Annexure III.20. [ Conditions for closure of private school, class and course of instruction therein. [Rule 20 was substituted by G.O. Ms. No. 1071, Education, dated the 4th June 1998.]
21. Educational agency to send list of properties.
- Every-educational agency shall send on or before the 1st January of each year, commencing from 1st January 1975, to the District Educational Officer concerned a statement in triplicate of all movable properties, the value of which, individually is not less than Rs. 50 (Rupees fifty only) and where there are more than one articles of the same category, if the total value of such article exceeds Rs. 200 (Rupees two hundred only) and of all immovable properties. In respect of immovable property, the statement shall contain the following particulars and shall be authenticated by the educational agency: -22. Restriction of transfer of property of private school.
| Schools | Competent Authority |
| (1) | (2) |
| (a) Pre-primary, Primary and Middle Schools. | District Educational Officer |
| (b) High Schools, Higher Secondary Schools andTeachers' Training Institutes. | Chief Educational Officer |
23. Fees and other charges.
24. Utilisation of funds and property of private school.
25. Accounts.
- Every private school shall maintain registers and records specified in Annexure IV. The registers and records in respect of the Pre-primary, Primary and Middle Schools, shall be produced to the Deputy Inspector of Schools and in respect of the High Schools and Higher Secondary Schools to the District Educational Officer whenever required. The Director of School Education may add, revise or modify the list of registers or records.26. Annual Audit of Accounts.
| Schools | Competent Authority |
| (1) | (2) |
| (a) Pre-primary, Primary and Middle Schools. | Deputy Inspector of Schools. |
| (b) High Schools, Higher Secondary Schools andTeachers' Training Institutes. | Departmental Auditors. |
27. Inspection or inquiry.
| Schools | Competent Authority |
| (1) | (2) |
| (a) Pre-primary, Primary and Middle Schools. | District Educational Officer. |
| (b) High Schools, Higher Secondary Schools andTeachers' Training Institutes. | Chief Educational officer. |
28. Furnishing of returns.
- The competent authorities to whom the returns, statistics and other information shall be furnished by the educational agency under section 40 of the Act shall be the following, namely. -| Schools | Competent Authority |
| (1) | (2) |
| (a) Pre-primary, Primary and Middle Schools. | Deputy Inspector of Schools. |
| (b) High Schools, Higher Secondary Schools andTeachers' Training Institutes. | District Educational Officer. |
29. Appeal against order of competent authority.
- Any person aggrieved by any order, decision or direction of the competent authority under any provision (other than section 34) of the Act may prefer an appeal under section 41 of the Act, against such orders, decision or direction to the following authorities, namely: -| Section under the Act | Category of Schools | Competent Authority passing orders | Appellate Authority |
| (1) | (2) | (3) | (4) |
| Section 6 | Pre-primary, Primary and Middle Schools | (a) Opening of new schools -Chief EducationalOfficer. | Joint Director of School Education (ElementaryEducation). |
| (b) Opening of additional standards or sections- District Educational Officer. | Chief Educational Officer. | ||
| High Schools | (a) Opening of new schools - Joint Director ofSchool Education (Secondary Education). | Director of School Education. | |
| (b) Opening of additional standards or sections- Chief Educational Officer. | Joint Director of School Education (SecondaryEducation). | ||
| Higher Secondary Schools | (a) Opening of new Schools - Joint Director ofSchool Education (Higher Secondary). | Director of School Education. | |
| (b) Opening of additional Standards or Sections- Chief Educational Officer. | Joint Director of School Education (HigherSecondary.) | ||
| Section 8 | Pre-primary, Primary and Middle Schools | Chief Educational Officer | Joint Director of School Education (ElementaryEducation). |
| High Schools | Joint Director of School Education (SecondaryEducation). | Director of School Education | |
| Higher Secondary Schools | Joint Director of School Education (HigherSecondary). | Director of School Education. | |
| Section 11 | Pre-primary. Primary and Middle Schools (a) NewSchools. | Chief Educational Officer | Joint Director of School Education (ElementaryEducation |
| (b) Higher standard or Additional sections. | District Educational Officer. | Chief Educational Officer | |
| (c) Grant of continuance of recognition. | District Educational Officer. | Chief Educational Officer | |
| High Schools [xxx] (a) New Schools | Joint Director of School Education (Secondary Education) | Director of SchoolEducation | |
| (b) Higher standard or Additional section | Chief Educational Officer | Joint Director of School Education (SecondaryEducation) | |
| (c) Grant of continuance or recognition | Chief Educational Officer | Joint Director of School Officer Education(Secondary) | |
| Teachers Training Institutes, New Teachers’Training Institutes or Additional section in Teachers’Training Institutes or Grant of continuance of recognition. | Deputy Director (Teachers Education) | Director of Teachers Education Research andTraining | |
| Higher Secondary Schools (a) New Schools | Joint Director of School Education (HigherSecondary) | Director of School Education | |
| (b) Higher standards or Additional sections | Joint Director of School Education (HigherSecondary) | Director of School Education | |
| (c) Grant of continuance or recognition | Joint Director of School Education (HigherSecondary) | Director of School Education | |
| Section 12 | Pre-primary, Primary and Middle Schools | Chief Educational Officer. | Joint Director of School Education (ElementaryEducation) |
| High Schools | Joint Director of School Education (SecondaryEducation) | Director of School Education | |
| Higher Secondary Schools | Joint Director of School Education (HigherSecondary) | Director of School Education | |
| Section 14 | Pre-primary, Primary and Middle Schools | (1) Payment of grant - District EducationalOfficer | Chief Educational Officer. |
| (2) Withholding of grant - Joint Director ofSchool Education (Elementary Education) | Director of School Education | ||
| High Schools | (1) Payment of grant - District EducationalOfficer. | Chief Educational Officer | |
| (2) Withholding of grant - Joint Director ofSchool Education (Secondary Education) | Director of School Education. | ||
| Higher Secondary Schools | (1) Payment of grant-District EducationalOfficer. | Chief Educational Officer | |
| (2) Withholding of grant - Joint Director ofSchool Education (Higher Secondary Education) | Director of School Education | ||
| Section 22 | Pre-primary, Primary and Middle Schools | District Educational Officer. | Chief Educational officer |
| High Schools | Chief Educational Officer | Joint Director of School Education (SecondaryEducation). | |
| Higher Secondary Schools (in respect of Officer,persons other than Headmasters, Post-Graduate Assistants (bothAcademic and Languages) and Physical Directors | Chief Educational Officer | Joint Director of School Education (Secondary). | |
| Higher Secondary Schools (in respect ofHeadmasters, Postgraduate Assistants (both Academic andLanguages) and Physical Director. | Chief Educational Officer | Joint Director of School Education (Secondary). | |
| Section 29 | Pre-primary, Primary and Middle Schools | (a) Closure of Schools - Chief EducationalOfficer | Joint Director of School Education (ElementaryEducation). |
| (b) Closure of standards or section - DistrictEducational Officer. | Chief Educational Officer. | ||
| High Schools | (a) Closure of Schools - Joint Director ofSchool Education (Secondary Education) | Director of School Education. | |
| (b) Closure of Standards or Sections or Courseof Instructions-Chief Educational Officer | Joint Director, of School Education (HigherSecondary), | ||
| Higher Secondary Schools | (a) Closure of Schools - Joint Director ofSchool Education (Secondary Education) | Director of School Education. | |
| (b) Closure of Standards or Sections or Courseof instructions in +1 and +2 levels - Chief Educational Officer | Joint Director of School Education (HigherSecondary) | ||
| Section 31 | Pre-primary, Primary and Middle Schools | District Educational Officer. | Chief Educational Officer |
| High Schools | Chief Educational Officer. | Joint Director of School Education (SecondaryEducation). | |
| Higher Secondary School | Chief Educational Officer. | Joint Director of School Education (HigherSecondary). | |
| Section 32 | Pre-primary, Primary and Middle Schools | Chief Educational Officer. | Joint Director of School Education (ElementaryEducation). |
| High Schools | Chief Educational Officer. | Joint Director of School Education (SecondaryEducation). | |
| Higher Secondary School | Chief Educational Officer. | Joint Director of School Education (HigherSecondary). |
30. Deposit with the Tribunal of pay and allowances of teachers and other persons employed in private schools in certain cases.
- In cases of appeal contemplated in sub-section (1) of section 44 of the Act, the Educational Agency shall deposit, at the time of appeal into the Tribunal, all arrears of pay and allowances due to such teachers or other persons from the date of their dismissal or removal or reduction in rank or termination of their appointment upto the date of deposit.Annexure I[Vide rule 11 (3)]Payment of GrantRecognised Private Schools may be paid grants from State Funds on the basis of orders issued, from time to time.The grant payable to recognised private schools are the following, namely: -1. Every Teacher or other person employed in a private school shall discharge his duties efficiently and diligently and shall conform to the rules and regulations.
2. No teacher or other person employed in a private school shall absent himself from his duties without prior permission. In cases of sickness or absence on medical grounds, a medical certificate to the satisfaction of the school authorities shall be produced within a week.
3. No teacher or other person employed in a private school shall engage directly or indirectly in any trade or business. In the case of remunerative work like private institutions, specific written sanction of the schools authorities shall be obtained.
4. (a) No teacher or other person employed in a private school shall send any application for employment under any other agency except through the school committee of the School.
5. Prior permission of the school committee shall be obtained in a case where any teacher or other person employed in a private school seeks to accept honorary work without detriment to his duties as a teacher.
6. A teacher or other person employed in a private school who becomes involved in a criminal proceedings shall inform the school committee of such proceedings.
7. No teacher or other person employed in a private school shall engage himself in any political activity. He shall not be associated with any political party or any organisation which takes part in politics or shall subscribe to, or assist in, any other manner any political movements.
8. No teacher or other person employed in private school shall contest or participate in, or canvass for, any elections. Such restriction will not, however, apply to the teachers in respect of elections to the Teachers' Constituencies.
9. No teacher or other person employed in a private school shall bring or attempt to bring any political or outside pressure on his superior authority in respect of his individual service interests.
10. No teacher or other person employed in a private school shall engage himself or participate in any demonstration or activity which is prejudicial to the sovereignty and integrity of India, the security of the State, the friendly relation with foreign States, public orders, decency or morality or which involves contempt of Court, defamation or incitement to an offence.
11. No teacher or other person employed in a private school shall indulge in any criticism of the policies of the Government either directly or indirectly or participate in activity which bring disrepute to the Government.
Adoption of legitimate methods of ventilating grievances however shall not be considered as criticism of the Government.Annexure III[Vide Rule 19]Procedure For Payment of Pay and Allowances To Teachers and Other Persons In Private Schools1. List of registers to be maintained by Pre-primary, Primary and Middle Schools:
2. List of registers to be maintained by High Schools and Higher Secondary Schools:
3. List of registers to be maintained by Training Institutes:
| Name of the Post | Qualifications |
| (1) | (2) |
| 1. Headmaster (High Schools) | (1) B.A or B.Sc., or its equivalent; and B.Ed.or B.T. or L.T.; and Trained Teachers Certificate CollegiateGrade.(2) Should have worked as Teacher in recognised schools fora period of not less than five years after obtaining B.T. or itsequivalent degree. |
| 2. B.T. Assistant | B.A. or B.Sc. or its equivalent; and,B.T. orB.Ed, or L.T.; andTrained Teachers Certificate to CollegiateGrade. |
| 3. Secondary Grade Teacher | (1) S.S.L.C.(2) T.S.L.C. of Secondary Grade orits equivalent. |
| 4. Elementary Grade Teacher | E.S.L.C. or its equivalent and Trained TeachersCertificate of Elementary Grade or its equivalent.Teachers whohave passed the Nursery, Montessori and Kinder-garden SchoolLeaving Certificate Examination of Secondary Grade shall beemployed to handle Standards I and II only. |
| 5. Tamil Pandits | (1) M.A. (Tamil) or B.A. (Tamil) or B.Litt.,(Tamil) M.O.L. (Tamil) or B.O.L. (Tamil) and B.Ed, or B.T orPandits Training or L.T. or Secondary Grade Training; or(2)S.S.L.C. completed; and Oriental Title of Chennai, Madurai orAnnamalai University; andPandits Training Certificate orSecondary Grade Training Certificate:Provided that persons whohave passed Pulavar Panditham Examinations of the Madurai TamilSangam to be held up to April 1977 only with Pandits Training orSecondary Grade Training are also eligible for appointment asTamil Pandits in Schools:Provided further that persons appointedas Tamil Pandit in any school prior to the 1st April 1976 shallbe eligible for appointment in any other school even after 1stApril 1976. |
| 6. Pandit of other Languages (Languages otherthan Tamil) | (1) Degree of any University in the State or itsequivalent with oriental language as special study; and Degree orDiploma in teaching of an University in the State or itsequivalent; or(2) S.S.L.C. completed; andTitles or Certificateof Proficiency in oriental learning of an University in the Stateor its equivalent; andPandits Training or Secondary GradeTraining. |
| 7. Physical Director | A Degree in Physical Education of any Universityin the State or its equivalent. |
| 8. Physical Education Teacher(a) Grade -I | (1) A pass in first year B.A. or its equivalentdegree, or(2) Intermediate; or(3) T.S.L.C. or Secondary Grade;or(4) Senior Basic Grade; andGovernment Teachers certificate ofHigher Grade in physical education, |
| (b) Grade - II | S.S.L.C. Eligible; and Government TeachersCertificate in Physical Education.Explanation. - In highschools, the first physical education teacher should be a holderof Higher Grade Certificate. If a higher grade certificate holderis not available, a person with Government Teachers' Certificatein Physical Education may be appointed on regular basis.However,if any, additional Physical Education teacher is to be appointed,he shall be a holder of Higher Grade Certificate in PhysicalEducation. |
| 9. Wood Work Instructor | (1) S.S.L.C. completed; and(2) IndustrialSchool Certificate; or Certificate course in Elementary WoodWorking (Old Regulation) issued by the College of Arts andCrafts, Chennai; orDiploma Course in Wood Work issued by Collegeof Arts and Crafts (New Regulations), Chennai; and(3) TechnicalTeachers' Certificate; or Crafts Instructor's Course Certificateof Teachers' College, Saidapet; and(4) National TradeCertificate in the Trade of Carpentry. One Year Course (with) Oneyear paid (untrained teaching experience) or one year (paid) workexperience in a Standard Wood Work Factory or Institution; and(5) National Apprentice Certificate issued by the NationalCouncil for Training in Vocational Trades (Wood Work). |
| 10. Spinning and Weaving Instructor | (1) S.S.L.C. completed; and(2) Artisan Courseor Instructor's Course Certificate of the Government TextileInstitute, Chennai; orGovernment Technical ExaminationCertificate (Lower Grade); orBunayee or Khadi Pravisaka Course(one year) of the All India Spinners Association, Tirupur; orThree years course certificate in Handloom and Powerloom Weavingissued by the SMRV Technical Institute, Nagercoil awarded priorto 1961; orTwelve months Craftsman Certificate in handloomweaving of SMRV Technical Institute, Nagercoil; or National TradeCertificate awarded by the National Council, for training invocational Trades, Government of India,Director-General ofResettlement and Employment, New Delhi in Hand Weaving Trade; orDiploma in Handloom Technology, awarded by the Indian Instituteof Handloom Technology, All-India Handloom Board, Salem; and |
| Technical Teacher's Certificate; or CraftInstructor's Course Certificate of Teachers College, Saidapet. | |
| 11. Instructor in Gardening and Agriculture. | (1) S.S.L.C. completed or its equivalent; andGovernment Technical Examination Certificate (Lower Grade); and,Technical Teachers' Certificate; or(2) Completed SecondarySchool Leaving Certificate with thirty-five per cent inAgriculture (Theory and Practical separately) under theDiversified Course; and Technical Teachers' Certificate. |
| 12. Instructor in Home Craft | (1) S.S.L.C. completed; and(2) GovernmentTechnical Examination (Higher Grade in Needle Work andDress-making and Higher Grade in Embroidery) Industrial SchoolCertificate; orNational Trade Certificate awarded by theNational Council for Training in Vocational Trades, Government ofIndia or the Diploma awarded by the Director-General ofResettlement and Employment, New Delhi, in Embroidery and Needlework; orDiploma in Costume Designing and Dress-making issued bythe State Board of Technical Education and Training, Chennai; and(3) Technical Teacher's Certificate. |
| 13. Instructor in Music | (1) Degree with Music under Part III; orS.S.L.C. completed; andSangeetha Bushana of AnnamalaiUniversity; orSangeetha Vidwan title in Music awarded by theDirector of Government Examinations, Chennai; orSangeethaSirpnmani of the Chennai University; Diploma in music of theChennai University or Madurai University; andTechnical Teacher'sCertificate; or(2) S.S.L.C. completed; and Government TechnicalExamination Certificate (Higher Grade in Music); and TechnicalTeachers' Certificate; or(3) Completed S.S.L.C with forty percent in Music (Theory and Practical separately under thediversified courses); andTechnical Teachers' Certificate; orDiploma in Music Teaching awarded, by the Director of GovernmentExaminations.(4) Teachers' certificate in Indian Music issued bythe Director of Government Examinations. |
| 14. Drawing Master | (1) (a) Degree with Drawing and Painting underPart III of an University in the State or its equivalent; orDiploma in Painting or Diploma in Drawing of the AnnamalaiUniversity; or(b) S.S.L.C. completed; and Government TechnicalExaminations (Higher Grade) in Free hand outline and ModelDrawing; or Government Diploma in Drawing; and(2) TechnicalTeachers' Certificate. |
| 15. Metal Work Instructor, Electric WiringInstructor, Book-Binding Instructor, Tailoring Instructor,Leather Work Instructor, Clay Modelling and Paper Making, CoirInstructor, Basketing and Ratan Work Instructor. | (1) S.S.L.C. completed; and(2) IndustrialSchool Certificate; or Government Technical Examination of LowerGrade in the subject; orCertificate of the Government of India,Director of Resettlement and Employment (Ministry of Labour).Explanation. - The Industrial School Certificate should,ordinarily, be of not less than two years duration and for theparticular subject alone and not for a number of subjects. |
| Diversified Course:16. Secretarial Assistant | (1) B.Com., Degree of Chennai or Madurai orAnnamalai University; andB.T. or its equivalent Degree; orTechnical Teacher's Diploma;(2) D.Com. issued formerly by theCommissioner of Government Examinations or D.Com. issuedthereafter under the Scheme of Government Technical Examinationsby the Board of Examinations (Technical Examination); andTechnical Teacher's Diploma. |
| 17. CommercialInstructor | (1) Government Technical Examination inTypewriting (Higher Grade); andTechnical Teachers' Certificates |
| Engineering:18. Senior Instructor | (1) B.E. (Mechanical) or B.E. (Electrical) or adegree equivalent thereto; or(a) L.M.E. or D.M.E. or L.E.E. orD.E.E.; or(b) (i) B.Sc. (Physics Main) and Electrical; orMechanical Engineering subsidiary;(ii) Workshop experience orteaching experience in a recognised institution for a period ofthree years; B.T. or B.Ed, or L.T. with not less than two years'workshop experience or teaching experience in a recognisedschool. |
| 19. Assistant Instructor | L.M.E. or D.M.E. or L.E.E.; orD.M.E. with aminimum of one year practical experience in engineering workshopor as Instructor in a recognised technical school. |
| 20. Senior Mechanic | Diploma in Mechanical or Electrical Engineeringissued by the State Board of Technical Education and Training,Chennai or by any other recognised institution or Board, orIndustrial School Certificate issued by the Department ofIndustries and Commerce or by the Department of Employment andTraining in general; mechanical course of Fitting or MotorMechanic or Turner or Carpenter or Machinist (Composite) tradesor Workshop Foreman Mechanic, orCraftsman Trained Diploma issuedby the Government of India in Fitting or Motor Mechanic or Turneror Carpenter or Machinist (Composite) trade, orNational TradeCertificate issued by the National Council for Training inVocational Trades in Fitting or Motor Mechanics or Turner orCarpenter or Machinist (Composite); and |
| (2) Two years' teaching experience or practicalexperience; orCertificate of apprenticeship training issuedunder the National Apprenticeship Training Scheme by theDirectorate-General of Employment and Training and NationalCouncil for Training in Vocational Trades in the Trades ofFitting or Motor Mechanic or Turner or Carpentry or Machinist(Composite) with two years' teaching or practical experience; orNational Apprenticeship Certificate issued under the ApprenticeAct by the National Council for Training in Fitter or MotorMechanic or Turner or Carpenter or Machinist (composite) with oneyear's teaching or practical experience. | |
| 21. Junior Mechanic | Industrial School Certificate issued by theDepartment of Industries and Commerce or by the Department ofEmployment and Training, Tamil Nadu in the Trade of Carpenter andCabinet Maker; orCertificate of Craftsman Training Diploma inCarpentry issued by the Government of India or National TradeCertificate in Carpentry issued by the National Council forTraining Vocational Trades; orCertificate of apprenticeship inCarpenter issued under the National Apprenticeship TrainingScheme by the Directorate General of Employment and Training andNational Council for Training in Vocational Trades; or NationalApprenticeship Certificate in Carpentry issued under theApprentice Act by the National Council for Training in VocationalTrades; or Craft Instructors Certificate in Wood work awarded bythe Teachers College, Saidapet. |
| 22. Instructor in Agriculture | B.Sc., Agriculture; or B.A. or B.Sc. withAgriculture as a subject in a degree courses; or B.Sc. withAgriculture as a subject in the Intermediate; orB.A. or B.Sc.,(Botany or Zoology) with Higher Grade Certificate in Agriculture.If persons possessing the qualifications prescribed above, arenot available, any of the qualifications specified below may bedeemed as sufficient: -Licentiate in Agriculture (Mysore); orS.S.L.C. eligible or completed with Agriculture Higher Grade andT.T.C. in Agriculture; orS.S.L.C. eligible or completed withAgriculture under the diversified course (From 1976). |
| 23. Instructor in Textile Technology | Licentiate or Diploma in Textile Technology; andWork experience in Weaving in a recognised Textile manufacturingconcern for a period of not less than two years. |
| 24. Instructor in Home Science | (1) A degree in Home Science, and L.T. or B.T.or B.Ed. |
| 25. Drawing and Painting Instructor. | Degree with Drawing and Painting under Part IIIof an University in the State or its equivalent; orDiploma inPainting or Diploma in Drawing of the Annamalai University; orS.S.L.C. completed; andA Diploma in Drawing - Second Class orpainting granted by the College of Arts and Crafts, Chennai orGovernment Diploma in Drawing. |
| 26. Instructor in Music | (1) A degree with Music in Part III; or(2)Diploma or title holder in Music, or S.S.L.C. or its equivalent;or Sangeetha Sironmani or Sangeetha Bhushana title. |
| 27. Instructor in Dancing | Diploma in Dancing awarded by Kalakshetra,Thiruvanmiyur; orHigher Grade Certificate awarded by theDirector for Government Examinations, Chennai; or Natya VisharadaExamination Certificate conducted by the Tamil Nadu MusicCollege, Adyar. |
| Explanation. - The Technical Teachers'Certificate means the Technical Teachers Certificate awarded bythe Education Department and includes the Teachers TrainingCertificate issued by the Department of Industries and Commercebefore 1963 and the Technical Teachers' Course Certificate issuedby the Department of Employment and Training on and from the 1stJanuary 1963. |
| Name of the post | Qualifications | |
| (1) | (2) | |
| 1. | Headmaster in the Special Schools for Deaf andDumb (High School). | B.A. or B.Sc., or its equivalent; and TrainedTeachers Certificate of Collegiate Grade; and Senior Diploma inteaching the Deaf and Dumb, |
| 2. | Headmaster in the Special Schools for the Blind(High School) | B.A., or B.Sc., or its equivalent; and TrainedTeachers Certificate of Collegiate Grade; and Senior Diploma inTeaching the Blind. |
| 3. | Headmaster in the Special School for theMentally Regarded (High School). | B.A., or B.Sc., or its equivalent; and TrainedTeachers Certificate of Collegiate Grade; and Senior Diploma inteaching the mentally retarded. |
| 4. | Teachers in the Special School for the Deaf andDumb (High School Standard IX to XI). | B.A., or B.Sc., or its equivalent; and TrainedTeachers Certificate of Collegiate Grade; and Senior Diploma inteaching the Deaf and Dumb. |
| 5. | Teachers in the Special School for the Blind(High School Standard IX to XI). | B.A. or B.Sc., or its equivalent; and TrainedTeachers Certificate of Collegiate Grade; and Senior Diploma inteaching the Blind. |
| 6. | Teachers in the Special School for the mentallyretarded (High School Standard IX to XI). | B.A., or B.Sc., or its equivalent; and TrainedTeachers Certificate of Collegiate Grade; and Senior Diploma inteaching the mentally retarded. |
| 7. | Teachers in the Special School for the Deaf andDumb (Primary and Middle School Standard). | S.S.L.C. or its equivalent; and Trained TeachersCertificate of Secondary Grade; and Junior Diploma in teachingthe Deaf and Dumb. |
| 8. | Teachers in the Special School for the Blind(Primary and Middle School Standards). | Trained Teachers Certificate of Secondary Grade;and Junior Diploma in Teaching the Blind. |
| 9. | Teachers in the Special School for the mentallyretarded (Primary and Middle School Standard). | Trained Teachers Certificate of Secondary Grade;and Junior Diploma in teaching the mentally retarded. |
| Name of the post | Qualifications | |
| (1) | (2) | |
| 1. | Clerks including Library Clerk. | S.S.L.C. with eligibility for College Course. |
| 2. | Record Clerk, Laboratory and Library Assistant. | S.S.L.C. completed. |
| 3. | Peons. | A pass in Standard VIII. |
| 4. | Watchman, Waterman, Gardener, Sweeper andScavanger. | To read and write Tamil. |
| Name of the post | Qualification | |
| (1) | (2) | |
| 1. | Headmaster or Headmistress (Higher SecondarySchools) | (i) A Master's Degree of a University in theState for teaching any of the languages under Parts I and II orsubjects under Part III, Group "A” of the syllabus forHigher Secondary Courses or a Master's Degree of equivalentstandard in any one of the subjects or languages specified in thesaid syllabus or a certificate issued by the University ofChennai for having undergone the Certificate Course in Scienceand Humanities for Graduate Teachers in High Schools during theyear 1960-1964;] |
| (ii) B.T. or B.Ed., degree or its equivalent,(iii) Experience for a period of not less than ten years as B.T.School Assistant or Pandit in a Secondary school or TrainingSchool or Higher Secondary School recognised by the Director ofSchool Education: | ||
| Provided that the experience in the category ofHeadmaster and Headmistress in a School recognised by theDirector of School Education shall be taken into account forcalculating the experience in the category of B.T. Assistant. | ||
| 2. | Post-Graduate Assistants Academic subjects. | (i) A Master's Degree or its equivalent standardin the subject in respect of which appointment is made:Providedthat persons holding the certificate in Science and Humanitiesfor Graduate Teachers in High Schools shall be considered forappointment as teachers in the subject relating to Science andHumanities:Provided further that, other things being equal,preference shall be given to those who have studied the samesubject in which he has obtained the Post-Graduate degree as mainsubject under Part III in degree level:Provided also that forappointment to certain subjects in which Master's degree are notawarded, persons possessing Master's degree in other subjectsshall be considered:Provided also that a Master's degree inStatistics or its equivalent standard in Statistics shall be analternative qualification for appointment as subject teachers inMaths by promotion; and(ii) B.T. or B.Ed, degree or itsequivalent. |
| 3. | Post-Graduate Assistants Languages (Tamil) | (i) A Master's degree in Tamil or itsequivalent; and(ii) B.T. or B.Ed. degree or its equivalent:Provided that for appointment to the post by recruitment bytransfer from the Post of Tamil Pandit in the High School, thePandit Training or |
| Secondary Grade Training shall "beconsidered as equivalent qualification to the B.T. or B.Ed.Degree. Provided further that, other things being equal,preference shall be given to those who have studied Tamil as aMain Subject both in degree and Master's degree levels. | ||
| 4. | Post-Graduate Assistants in Language (Other thanTamil) | (i) A Master's Degree in the Language in respectof which appointment is made or its equivalent; and(ii) B.T. orB.Ed. Degree or its equivalent: Provided that for appointment tothe post by recruitment by transfer from the post of Pandit andMunshie in the High Schools, the Pandit Training or SecondaryGrade Training shall be considered as equivalent qualification tothe B.T. or B.Ed., degree:Provided further that, other thingsbeing equal, preference shall be given to those who have studiedthe same subject in degree and Master's degree levels. |
| 5. | Physical Directors and Physical Directoress inHigher Secondary Schools | (i) A.M.P.Ed. Degree or equivalent; or(ii) ADiploma equivalent to M.P.Ed. degree. |
| Name of the Post | Qualifications | |
| (1) | (2) | |
| 1. | Junior Grade B.Ed. Teacher in High Schools andHigher Secondary Schools. | B.A. or B.Sc. of any University in the State orits equivalent and B.T. or B.Ed. |
| 2. | Junior Grade B.Ed. Teacher in Middle Schools. | B.A. or B.Sc. of any University in the State orits equivalent and B.T. or B.Ed. |
| 3. | Junior Grade Secondary Grade Teacher. | S.S.L.C. and Diploma in Teacher EducationCertificate of Tamil Nadu or its equivalent. |
| 4. | Junior Grade Elementary Grade Teacher (Trainedin Nursery, Montessori and Kinder Garden). | S.S.L.C or its equivalent and Trained TeachersCertificate of Pre-Primary Teachers Training or Pre-BasicTeachers Training in Nursery, Montessori., Kinder Garden Course:Provided that the teachers who have passed in Pre-School TeacherTraining Course or Pre Basic Teacher Training Course shall beemployed to handle Standard I and II only. |
| 5. | Junior Grade Tamil Pandits | (1) B.A. (Tamil) or B.Litt.(Tamil) or B.O.L.(Tamil) and B.Ed., or Pandits Training or Secondary GradeTraining or its equivalent.(2) A pass in S.S.L.C.; andOrientalTitle of [Chennai], Madurai or Annamalai University; andPanditsTraining Certificate or Secondary Grade Training Certificate:Provided that persons who have passed Pulavar PandithamExaminations of the Madurai Tamil |
| Sangam held up to April 1977 with PanditsTraining or Secondary Grade Training are also eligible forappointment as Tamil Pandits in School. | ||
| 6. | Junior Grade Pandits of other languages | (1) Degree of any University in the State or itsequivalent with oriental language as special study and B.Ed., orPandit Training or Secondary Grade Training or its equivalent; or(2) A pass in S.S.L.C.; and |
| Titles or Certificates of proficiency inoriental learning of any University in the State or itsequivalent and Pandits Training or Secondary Grade Training orits equivalent. | ||
| 7. | Junior Grade Physical Director in High Schools | A. B. P. Ed. degree or its equivalent. |
| 8. | Junior Grade Physical Education Teacher | (1) A pass in first year B.A., or its equivalentdegree or Higher Secondary Course or TSLC or Secondary Grade orSenior Basic; and(2) Government Teachers Certificate of HigherGrade in Physical Education or Certificate in Physical EducationCourse. |
| 9. | Junior Grade Instructor in Sewing | (1) A pass in S.S.L.C.; and(2) GovernmentTechnical Examination (Higher Grade in Needle work andDress-making and Higher Grade in Embroidery); or IndustrialSchool Certificate; or National Trade Certificate awarded by theNational Council for Training in Vocational Trades, Government ofIndia or the Diploma awarded by the Director-General ofResettlement and Employment, New Delhi in Embroidery and Needlework; or Diploma in Costume Designing and Dress-making issued bythe State Board of Technical Education and Training, Chennai; and(3) Technical Teacher's Certificate. |
| 10. | Junior Grade Instructor in Music | (1) Degree with Music under Part III; orS.S.L.C. Completed; and Sangeetha Bushana of AnnamalaiUniversity; orSangeetha Vidwan title in Music awarded by theDirector of Government Examinations, Chennai; or SangeethaSironmani of the Chennai University; orDiploma in Music of theChennai University or Madurai University; and Technical Teacher'sCertificate; or(2) S.S.L.C. Passed; and Government TechnicalExamination Certificate (Higher Grade in Music); and TechnicalTeacher's Certificate; or(3) A pass in S.S.L.C. with forty percent in Music (Theory and Practical separately under thediversified courses); and Technical Teacher's Certificate; orDiploma in Music Teaching awarded by the Director of GovernmentExaminations; or(4) Teacher's Certificate in 'Indian Music'issued by the Director of Government Examinations. |
| 11. | Junior Grade Drawing Master | (1) (a) Degree with Drawing and Painting underPart III of any University in the State or its equivalent; orDiploma in Painting or Diploma in Drawing of the AnnamalaiUniversity; or(b) S.S.L.C. passed; and Government TechnicalExaminations (Higher Grade) in Free-hand outline and ModelDrawing; or Government Diploma in Drawing; and(2) TechnicalTeacher's Certificate. |
| 12. | Junior Grade Pre-vocational Teachers | A pass in S.S.L.C.; andA Certificate in HigherGrade of the relevant subject. |
| Name of the Post | Qualifications | |
| (1) | (2) | |
| 1. | Junior Grade Post-Graduate Assistants inAcademic Subjects | (i) A Master's Degree or its equivalent in therelevant subject; and(ii) B.T., or B.Ed., Degree or itsequivalent. |
| 2. | Junior Grade Post-Graduate Assistants inLanguages (Tamil) | (i) A Master's degree in Tamil or itsequivalent; and(ii) B.T., or B.Ed., Degree or its equivalent. |
| 3. | Junior Grade Post-Graduate Assistant inlanguages (Other than Tamil) | (i) A Master's Degree in the Languages inrespect of which appointment is made or its equivalent; and(ii)B.T. or B.Ed., Degree or its equivalent |
| 4. | Junior Grade Physical Directors | (i) A M.P.Ed., Degree or its equivalent; or(ii)A Diploma equivalent to M.P.Ed., Degree. ' |
2. The institute should be located at a suitable central place which is well linked with various part of the district, but preferably away from the District headquarters.
3. Admission into the institute should be open to all without discrimination based on religion, castes, communities and place of birth.
4. Pucca building should be designed in such a manner as to satisfy aesthetic tastes with sufficient light, fans and ventilation facilities, giving sufficient passages, sanitary blocks, etc.
5. [ Building:
6. Adequate space should be left for tree plantation, development of lawns gardens and for agricultural activities; [A Kitchen Garden and a Botanical Garden catering to science syllabus shall be provided.] [Added by G.O, Ms. No. 804, Education, Science and Tech., dated the 16th September 1994.]
7. Fire protection appliances, as prescribed by rules should be provided.
II. Amenities:1. [ Protected water supply. - Protected drinking water shall be provided in water drums in rooms or through ten taps from a storage tank in each Teacher Training Institute. [Substituted by G. O. Ms. No. 804, Edit., Science and Tech., dated the 16th September 1994.]
2. Sanitary Teachers. - Based on the well laid down rules given in the Tamil Nadu Grant-in-aid-code, there shall be following sanitary faculties in each Teacher Training Institute: -
3. Hostel. - Safe hostel facility shall be provided for Girls students coming from far off places. A warden's quarters shall also be provided.
4. Ventilation. - All rooms in each Teacher Training Institute shall have ventilation facilities and shall be provided with fans.
5. Electricity. - In addition to lighting facilities, plug points to tap power for audio visual education shows shall be provided in each Teacher Training Institute.
III. Equipment:1. [ Library. - At least one thousand and five hundred titles on different areas as suggested in the syllabus shall be stocked. In addition, journals shall have to be substituted. Current text-books published by the Tamil Nadu Text Book Corporation and the National Council for Education, Research and Training shall be stocked in sufficient numbers. Current syllabus in different subjects shall also be kept. Suggested book from the list prepared by the Director of Teacher Education, Research and Training for guidance and updated, from time to time, shall be stocked in each Teacher Training Institute. [Substituted by G. O. Ms. No. 804, Edit., Science and Tech., dated the 16th September 1994.]
2. Furniture. - Minimum furniture as prescribed by the Director of Teacher Education, Research and Training shall be provided in Teacher Training Institute.
3. Laboratory equipment. - Minimum quantity and variety of equipments as prescribed by the Director of Teacher Education, Research and Training shall be provided in each Teacher Training Institute.
4. Teaching appliances, audio and Visual equipments, maps and charts, etc. - Teaching appliances, audio visual equipments, maps, charts, etc. as prescribed, by the Director of Teacher Education, Research and Training shall be provided in each Teacher Training Institute.
5. Sports and Games materials, Arts and Music equipments, etc. - Sports and Games materials, Art and Music equipments as prescribed by the Director of Teacher Education, Research and Training shall be provided in each Teacher Training Institute.
6. Work experience. - Each Teacher Training Institute shall arrange to provide one work experience activity. In addition, provision shall be made to give training in such activities as clay modelling fret-work, paper-bamboo work, etc.,as prescribed in the syllabus.
7. Others. - Provision shall be made in each Teacher Training Institute for extension activities in the field of non-formal education.]
IV. Laboratory & V. Library. - [Omitted by G.O. Ms. No. 804, Education, Science and Technology, dated the 16th September 1994.]VI. Play Ground. - Play Ground space for sports, gymnastics and other physical education activities with an area of about 5 acres should be provided. If the institute is meant for both, sexes, another 3 acres of land should be provided exclusively for women candidates. The playground should be provided adjacent to the main institution building within the campus and not in a remote place away from the institution.Sports articles for all games should be provided with sufficient extra numbers.VII. Crafts. - To acquaint the teacher-training with the productive occupation of the community and to develop in them a spirit of recognition and respect for manual work and workers employed in them, they have to be trained in socially useful productive work.VIII. Teaching Practice. - At least one full-fledged recognised middle school with Standards I to VII should be functioning under the same management of every Teacher Training Institute making recognition, for the purpose of providing teaching practice to the trainees. This will be pre-condition even at the time of sending in applications for recognition of Teacher Training Institutes. The practical aspects of the training will be assessed by the competent Board to be constituted by the concerned authority. [The Model School shall be with Tamil medium in standard I to VIII. In addition, the Teacher Training Institute should get consent letters from schools in the neighbouring area to arrange for teaching practice in standards I to VIII for the trainees of the Teacher Training Institute.] [Substituted by G.O. Ms. No. 804, Edu., Science and Tech., dated the 16th September 1994.]IX. Strength. - [Each Teacher Training Institute shall admit only forty students at the maximum. The Government shall have the power to order reduction in the intake of students or suspend the training in a year depending on the need for trained teachers in a year.] [Substituted by G.O. Ms. No. 804, Edit., Science and Tech., dated the 16th September 1994.]X. Endowment. - [The educational agency of a Private Teacher Training Institute shall create an endowments of Rs. 1,00,000 (Rupees One lakh only) as per rule 9(2)(c)(i) of these rules and the endowments shall be invested as provided for in the said rules. The Educational Agency of a Private Teacher Training Institute shall also make a deposit of one month's salary in respect of all staff of the Institute as per rule 9(2)(c)(ii) of the said rules.] [Substituted by G.O. Ms. No. 804, Edu., Science and Tech., dated the 16th September 1994.]XI. Certificate to be enclosed. - 1. A structural stability certificates of the institution building issued by the Territorial Executive Engineer of the Public Works Department.2. The sanitary certificates issued by the Health Officer of the locality.
3. A licence permitting the use of the school building as public building under the Tamil Nadu Public Building (Licensing) Act, 1965 (Tamil Nadu Act XIII of 1965).
4. If the above building licence has been issued for a separate period, a fresh licence shall be produced before the expiry of the period of validity of the said licence.
5. [ Evidence of ownership of land in the name of the institution of Educational Agency with periodically updated encumbrance certificate shall be produced:
Provided that, -2. The institution shall follow the course of studies and the syllabus prepared by the Department.
3. The institution shall not collect fees or donations compulsorily other than the special fees permitted by the authorities.
4. The institution shall make admission only by following procedure and other norms fixed by the authorities.
5. Admission to the Institution shall be open to all without discrimination, based on religion, caste, creed and place of birth.
6. The institution shall carry out the instructions issued by the [Director of Teacher Education, Research and Training] [Substituted by G. O. Ms. No. 804, Edit., Science and Tech., dated the 16th September 1994.] or other officers subordinate to him with a view to maintain the academic standards and to safeguard the interest of teachers and the pupils including the linguistic minorities.
7. The application for recognitions shall be made within three months from the date of opening of the institution by minority institutes and before starting the Teacher Training Institute in case of non-minority institutes. Where temporary recognition is accorded, application for continuance shall be made not later than three months prior to the expiry of the period of the temporary recognition. Only on the specific request through prescribed application, the question of further continuance will be considered and the same will not be accorded automatically.
8. The need for the opening of the institution in that area will be assessed by a District Committee with a Joint Director nominated by the [Director of Teacher Education, Research and Training] [Substituted by G. O. Ms. No. 804, Edit., Science and Tech., dated the 16th September 1994.] is Chairman with Chief Educational Officer and District Educational Officer/Inspectress of Girls Schools as members, as the case maybe. This Committee will submit a report about satisfaction of norms based on which the competent authority will consider recognition for the institution.
9. The authority competent to grant recognition shall take into account the need for granting such recognition to Teacher Training Institutes taking into consideration the trained teachers already available and waiting for appointment and the potential to absorb the teachers to be trained in future, in the services of Government and private schools.
XIII. Rejection. - It shall be open to the competent authority to reject the application for recognition, if he considers that any one or more of the requirements referred to under this conditions has not been satisfied. Every order of such authority rejecting the application shall specify the grounds for such rejection. An appeal shall be to the authorities as specified in the rules.XIV. Inspection. - The recognised institutions will be inspected by the inspecting officers, from time to time, to ensure that the conditions laid down for recognition are fulfilled and instructions are followed by the institutions and also to take steps to remove the deficiencies or irregularities, if any, at the time of such inspections, the management should provide all the records and registers for scrutiny.[XV. Staff requirements: [Added by G.O. Ms. No. 804, Edu., Science and Tech., dated the 16th September 1994.]| Teaching staff | Qualification, etc. |
| (1) | (2) |
| (a) Headmaster | A post graduate degree in any subject taught inmiddle school; or in Psychology and M.Ed., degree with a minimumof five years of teaching experience in recognised schools. |
| (b) Subject teacher | A post graduate degree in the relevant subjectand M.Ed., degree with teaching experience preferably inrecognised schools. There shall be four subject teachers tohandle Tamil, English, Mathematics, Science and Social Science.The Headmaster shall handle one of the five subjects. |
| (c) Specialist Teacher:(i) Physical EducationTeacher(ii) Craft Instructor | Graduates/S.S.L.C.; and Certificate in PhysicalEducation. S.S.L.C. and Government Technical ExaminationCertificate in the relevant craft subject as prescribed in therelevant provisions in Annexure V of these rules and TechnicalTeacher's Certificate. |
| (d) Non-teaching staff(1) A Junior Assistant(2) A Library Attender(3) A Laboratory Assistant(4) One OfficeAssistant.(5) A Watchman | Qualification as prescribed by the Governmentfor appointment in schools] |
1. (a) Name of the centre (in Block letters) where the Pre-Primary, Primary/Middle School is proposed to be opened.
2. Revenue District, Taluk and Post Office.
3. (i) Details of the educational agency which proposes to open the school
4. Standards proposed to be opened.
5. Whether the centre where the proposed school is to be opened lies in -
6. (a) Population of the centre and also of the contiguous place from where pupils might seek admission into the school (men and women should be furnished separately).
Explanation. - The names of villages, population and distance to the centre should be furnished separately.| Boys | Girls | Total |
7. (a) Name of other Pre-Primary/Primary/Middle Schools in the locality.
8. Name of the schools that are likely to feed the proposed school together with their distance from the proposed school. (The standard-wise particulars regarding strength, etc., to be furnished.)
9. Whether there is any natural barrier between the existing schools and the proposed school, if so, the same may be explained in full detail. A rough sketch plan should be enclosed.
10. Whether an application was made for permission in previous years. If so, the reference number and date and the nature of orders passed by the competent authority should be furnished.
11. Whether the, proposal is for the conversion of a pre-primary school into primary school or a primary school into a middle or for opening a new school.
12. What is the accommodation proposed to be provided for the proposed school ?
13. Whether the educational agency is prepared to create -
14. A rough sketch of the place where the schools proposed to be opened, specifying the following particulars should be submitted.
15. Number of pupils expected to join in each of the standards of the proposed school.
| Place:Date: | Signature of the personduly authorisedby theEducational Agency. |
1. (a) Name of place where the new school is proposed to be opened
2. Revenue District, Taluk and Post Office.
3. (i) Details of the educational agency which proposes to open the High School.
4. Standards proposed to be opened (new or upgrading, details may be furnished).
5. Population of the villages within eight kilometres radius.
6. Population of children in the school-age group 11-17 or 14-17 in the villages within eight kilometres radius. (Particulars in respect of boys and girls should be furnished separately).
7. Number of Primary and Middle Schools functioning within eight kilometres radius with their standard-wise strength.
8. Details of High Schools within the distance of eight kilometres, together with their standard-wise strength.
9. Whether there is any natural barrier between the proposed school and the existing schools.
10. (a) Name of the Pre-Primary/Primary/Middle/High Schools in the locality.
11. Number of pupils expected to join in each of the standards of the proposed school.
12. Whether the educational agency is prepared to create -
13. Details of the accommodation, playground area, furniture, etc. proposed to be provided for the school.
| Place:Date: | Signature of the personduly authorisedby theEducational Agency. |
1. Name of the School
2. Whether aided/Mission/Local Body or Government.
3. Name of the Corporation, Municipality or Panchayat Union in which the school is located.
4. Names of Higher Secondary Schools already upgraded in that Corporation/Municipality or Panchayat Union Area.
5. List of Higher Secondary Schools within a radius of eight Kms. and their strength in the first year & distance from proposed school.
6. Total strength of the proposed school.
7. Strength in X Standard in the School seeking for upgrading medium-wise.
8. Whether the management is willing to create endowment of Rs. 25,000 as stipulated by Government in respect of Aided Schools. The opinion of the Headmaster and Parent Teachers Association may be obtained about the public contribution of Rs. 25,000.
9. Facilities available in the proposed school -
10. Is the locality predominantly populated by Backward Classes, Scheduled Castes or Tribes ?
11. If selected will the school take both academic and vocational courses ?
12. Other Special reasons, if any.
13. Signature of the Correspondent.
14. Recommendation of the Inspecting Officer.
15. Recommendation of the Chief Educational Officer.
| Place:Date: | Signature of the personduly authorisedby theEducational Agency. |
1. (a) Name of the centre (in Block letters) where the Primary/Pre-Primary/Middle/ High School/Higher Secondary School.
2. Revenue district, Taluk, Post Office.
3. (a) Name of the educational agency managing the school;
4. Whether the centre, where the school is situated lies in -
5. Details of the standards now functioning.
6. (i) Standard-wise strength and average attendance;
7. Details regarding the accommodation provided for the school - (a) A rough sketch showing the accommodation for class room, etc., duly marked should be enclosed.
8. Whether separate latrines and urinals are provided for teachers and pupils (boys and girls) separately.
Playground -9.
10.
11. Details regrading availability of -
12. Sources of income, including the income from endowment.
13. Name of the Secretary.
14. Particulars of the staff (teaching and non-teaching)
| SI. No. | Name of the .teachers of other persons | Qualifications | Pay | Remarks | |||
| Designation | General | Provisional | Date of birth | ||||
| (1) | (2) | (3) | (4) | (5) | (6) | (7) | (8) |
| Place:Date: | Signature of the personduly authorisedby theEducational Agency. |
| Place:Date: | Signature of the personduly authorisedby theEducational Agency. |
| Place: | Signature of the person duly |
| Date: | authorised by the educationalagency transferringthe School. |
1. (i) Name of the centre where the minority school is situated,
2. Name of school (in Block Letters) and postal address.
3. The medium of instruction.
4. The date of opening of the school.
5. Details of standards and sections now functioning.
6. Standard-wise strength and attendance.
7. (a) Name of the educational agency of the School.
8. The minority to be served by the educational agency.
9. Details of accommodation in the school (a rough sketch should be enclosed).
10. Details regarding the play ground, sanitary facilities, garden, furniture, equipment, etc.
11. Particulars regarding the staff (names of teachers and other persons, qualifications, age, salary, etc.).
12. Population of the centre and also the contiguous places from where pupils might seek admission (particular of men and women should be furnished separately).
13. Number of school-age children in the centre -
| (i) | Age group 6-11 years,: | Boys | Girls | Total |
| (ii) | Age group 11-14 years,: | Boys | Girls | Total |
| (iii) | Age group 14-17 years,: | Boys | Girls | Total |
14. Number of school-age children in the centre [out of the figures furnished in column (13)] who will seek admission in the school.
15. (a) Whether the educational agency has created endowment as required in rule 9(2)(c)(i) or proposes to create endowment and, if so, the details may be furnished.
16. (a) The name of other Pre-primary/Primary/Middle/High Schools in the locality.
17. Whether the school has any other sources of income and, if so, the details may be furnished.
| Place:Date: | Signature of the person dulyauthorised by the educational agency |
1. Name of the school With full address.
2. Date of opening of the school. (Reference number and date of orders of the competent authority permitting the opening of the school to be furnished). In case of minority schools and other schools existing on the date of commencement of the Act, the reference number and date of submission of the statement should be indicated.
3. Name of the educational agency managing the school.
4. Name of the Secretary.
5. Standards for which recognition is sought for.
6. (a) Standard-wise strength and attendance.
7. (a) Details of accommodation and sanitation available should be enclosed.
8. (a) Details of furniture, appliances and apparatus,
9. (a) Whether a library is provided.
10. Whether registers are maintained in the prescribed forms.
11. Whether arrangements have been made for the compulsory medical inspection of the pupils.
12. Playground -
13. (i) Whether the school has created, -
14. Whether the educational agency is agreeable to abide by the conditions for recognition in rule 9 and the provisions of the Tamil Nadu recognised Private Schools (Regulation) Act, 1973 (Tamil Nadu Act 29 of 1974) and the rules made thereunder.
DeclarationOn behalf of the educational agency of the school, I hereby declare that all the conditions specified in the rules and the departmental orders have been fulfilled. I also declare that we shall abide by the conditions for recognition in rule 9 and the provisions of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 (Tamil Nadu Act 29 of 1974) and the rules made thereunder.| Place:Date: | Signature of the person duly authorisedby the educational agency |
1. That the School Committee shall employ the said teacher and the said teacher shall serve as a teacher in the school at ........... from the date of his/her taking charge of such appointment until such employment shall be determined as hereinafter provided.
2. That the said teacher shall be on probation for a period of one year from the date of taking charge of his/her appointment. The School Committees may, however, be extend it to a further period hot exceeding one year or two years, as the case may be for reasons to be recorded in writing.
If no order, extending the probation are passed in writing within six months after the period of probation, the said person shall be deemed to have completed his/her probation.Termination of the probation shall be done only, with the previous permission of the competent authority specified in rule 17.3. (a) That the said teacher shall employ himself/herself honestly, efficiently and diligently under the orders and instructions of the Headmaster or School Committee of the said school.
4. That the said teacher shall not normally or on any pretence absent himself/herself from his/her duties without first having obtained the permission of the Headmaster and if he/she is a Headmaster/Headmistress of the School Committee. In case of sickness or other inevitable causes, he/she shall forward a proper medical certificate or communication explaining the extraordinary circumstances to the Headmaster, or if the said person is a Headmaster/Headmistress, he/she shall send such communication to the School Committee.
5. That the said teacher shall devote his/her whole time to the duties of the said employment and will not on his/her own account or otherwise either directly or indirectly carry on or be concerned in any trade, business or canvassing work, private tuition or the like, of a remunerative kind without the specific written sanction of the School Committee.
6. That the said teacher and the School Committee shall conform to all the provisions of the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 (Tamil Nadu Act 29 of 1974) and the Tamil Nadu Recognised Private Schools (Regulation) Rules, 1974.
7. That the School Committee shall not dismiss, remove or reduce in rank or terminate the services of the said teacher without informing him/her in writing on the grounds on which they intend to take action and shall adopt the following procedure before taking any final decision regarding the punishment to be imposed.
8. It shall be open to the School Committee, at any time if satisfied on medical evidence that the said teacher is unfit to discharge his/her duties for reasons of ill health, to terminate his/her services on paying him/her three months pay and allowances less any amount which might have been paid to him/her as leave pay,, after the date of his/her last appearance in the school for the regular discharge of his/her duties and subject to a minimum of one month's full pay and allowances.
9. That the said teacher shall be entitled to have his/her service terminated either by giving to the School Committee three months notice thereof in writing or by paying the School Committee three months pay and allowances in lieu of such notice if he/she is a permanent teacher. In case of a teacher who is not permanent, the period of notice shall be two months and the amount payable in lieu thereof shall be two months pay and allowance.
10. That the School Committee may impose major punishment, such as dismissal, removal or reduction in rank or termination of services as mentioned earlier or any of the following minor punishments on the said teacher for any irregularity or breach of the code of conduct on the part of the said teacher.
11. That the said teacher shall be paid a sum of Rs ........... monthly in the scale of ............... with effect from ............. and the other allowances granted by Government, from time to time. Such teacher shall be entitled to increments indicated in the scale.
12. Any permanent teacher whose certificate is suspended as a temporary measure or who is declared unfit to hold the post for a temporary period, shall have a right to claim for reinstatement in service in the school in which he was working prior to his relief on the expiry of the term of his punishment
The School Committee shall reinstate him in the post which he held before such punishment was imposed.In witness whereof the School Committee and the teacher have here unto set their hand.Signature of the Secretary of the School Committee.In the presence ofFirst WitnessSignature:Name:Address:Occupation:Second WitnessSignature:Address:Occupation:Signature of the Teacher.In the presence of -First WitnessSignature:Name:Address:Occupation:Second WitnessSignature:Name:Address:Occupation:Note: - In respect of employees other than teachers, the designation of such employee shall be substituted in the place of teacher wherever it occurs in the form of agreement.Form VII-B(Vide rule 15)Form of Agreement to be Executed by the School Committee of A Private School In Respect of Temporary TeachersAgreement made this ...... day of two thousand and ............. between the School Committee of ................... School of the one part and ............... (Teacher) of the other Part;Whereas the School Committee has offered to engage the said Thiru/Thirumathi/Selvi....... to serve in the .......... School in the capacity of a teacher on a purely temporary basis and on the pay and allowances hereinafter mentioned.And Whereas the Said Thiru/Thirumathi/Selvi ............ has accepted to serve as a teacher.Now these present witness and the parties hereto do hereby agree as follows: -1. That the School Committee shall employ the said teacher and the said teacher shall serve as a teacher in the school at ........... purely on a temporary basis from the date of his/her taking charge of his/her appointment until such appointment is determined as hereinafter provided.
2. (a) That the said teacher shall employ himself/herself honestly, efficiently and diligently under the orders and instruction of the Headmaster or the School Committee.
3. That the said teacher will not normally or on any pretence absent himself/ herself from his/her duties without first having obtained the permission of the Headmaster, and if he/she is a Headmaster of the School Committee. In case of sickness or other inevitable causes, he/she shall forward a proper medical certificate or communication explaining the extraordinary circumstances to the Headmaster. If the said persons is a Headmaster, he/she will send to such communication to the School Committee.
4. That the said teacher will devote his/her whole time to the duties of the said employment and will not on his/her own account or otherwise either directly or indirectly carry on or be concerned in any trade, business or canvassing work private, tuition or the like, of a remunerative kind without the specific written sanction of the School Committee.
5. That the School Committee shall have the right to discharge the said teacher without assigning any reasons at the end of the specific period for which he/she has been engaged as a temporary teacher or earlier.
6. That the said teacher shall be entitled to relinquish his/her appointment at the end of the specific period for which he/she been appointed or earlier if he/she so desires.
7. That the said teacher shall be paid a sum of Rs............. monthly as pay and other allowances with effect from the date of his/her taking charge as such teacher.
In witness whereof, the school committee............ and............. have here unto set their hand.Signature of the Secretary of the School Committee.In the presence ofFirst WitnessName:Address:Occupation:Second WitnessSignature:Name:Address:Occupation:Signature of the Teacher.In the presence of -First WitnessSignature:Name:Address:Occupation:Second WitnessSignature:Name:Address:Occupation:Note. -In respect of employees other than teacher designation of such employees shall be substituted in the place of teacher wherever it occurs in the form of agreement.Form VII-C[Vide rule 15 (2) (1-a)]Form of Agreement to be Executed by the School Committee of A Private School In Respect of Junior Grade TeachersAgreement made this day of two thousand and between the School Committee of ............. School of the one part and .............. (Junior Grade Teachers) of the other Part:Whereas, the School Committee has offered to engage the said Thiru/Thirumathi/Selvi ........... to serve in the School ............... as a Junior Grade Teachers on consolidated pay for five years.And Whereas, the said Thiru/Thirumathi/Selvi ............ has accepted to serve as a Junior Grade Teachers.Now These Present Witness and the parties hereto do hereby agree as follows: -1. That the School Committee shall employ the said Junior Grade Teachers and the said Junior Grade Teachers shall serve as a Junior Grade Teachers in the school at on consolidated pay from the date of his/her taking charge of his/her appointment until such appointment is determined as hereinafter provided.
2. (a) That the said Junior Grade Teachers shall employ himself/herself honestly, efficiently and diligently under the orders and instruction of the Headmaster or the School Committee.
3. That the said Junior Grade Teachers will not normally or on any pretence absent himself/herself from his/her duties without first having obtained the permission of the Headmaster. In case of sickness or other inevitable causes, he /she shall forward a proper medical certificate or communication explaining the extraordinary circumstances to the Headmaster.
4. That the said Junior Grade Teachers will devote his/her whole time to the duties of the said employment and will not on his/her own account or otherwise either directly or indirectly carry on or be concerned in any trade, business of canvassing work, private tuition or the like, of a remunerative kind without the specific written sanction of the School Committee.
5. That the said Junior Grade Teacher shall be entitled to time scale of pay after the completion of five years of service on consolidated pay.
6. That the said Junior Grade Teachers shall be paid a sum of Rs. (Rupees only) monthly as consolidated pay with effect from the date of his/her taking charge as such Junior Grade Teachers.
In Witness Where of, the school committee .............. and....have hereunto set their hand.Signature of the Secretary of the School Committee.In the presence of -First Witness -Signature:Name:Address:Occupation:Second Witness -Signature:Name:Address:Occupation:In the presence of -First Witness -Signature:Name:Address:Occupation:Second Witness -Signature:Name:Address:Occupation:Form VIII[Vide rule 20(1)]Form of Notice to be Given by the Management to the Competent Authority In Case of Closure of Private School1. Date of opening of the school.
2. Name of the educational institution.
3. Whether it is located in own building/rented/rent free.
4. Mention the media of instruction in the school.
5. Name of educational district.
6. Names of other recognised schools of similar type functioning within a radius of 5 k.m. from the school under reference.
7. Details of standards now functioning in the school. (Standard-wise strength particulars of boys and girls as on 1st September of the year in which notice is given should also be furnished).
8. Nature of recognition enjoyed by the school. If temporary, period upto which the recognition has been granted and conditions laid down for grant of temporary recognition, etc.
9. Particulars of staff employed as approved by the Department (Teaching and non-teaching should be furnished separately).
10. Whether the constitution of the educational agency provides for the closure of the school. Furnish an extract of the constitution.
11. Reasons for the closure to be given clearly.
12. Alternative arrangements made or proposed to be made for the continuance of instruction of the pupils of the school.
13. Whether a resolution has been passed by the School Committee as per rules supporting the proposal. (A copy of such resolution duly attested should be enclosed in the case of non-minority school).
14. Cash balance in the general fund account on the date of notice.
15. Details of endowments created:
Full details to be given in respect of immovable property and cash endowment.16. Details of public contribution realised for the benefit of the school from the date of opening of the school
| Cash | : | Rs. |
| Kind | : | Movable: |
| Immovable: Present value Rs. P. |
17. Liabilities, if any, to be discharged by the management. Details to be specified. The arrangements made to settled them to be furnished.
18. Grants other than staff grant received from Government should be furnished in detail -
19. Whether the educational agency proposes to run any other educational institution any where else in the State ? If so, the details may be furnished.
20. Flow the endowed property movable/immovable, cash balance in the general fund account is proposed to be used for constitutional purposes.
21. Whether the educational agency is prepared to refund the full amount of grant drawn from Government.
22. Whether the educational agency is willing to transfer to Government unconditionally, the site, buildings, furniture, endowment, staff of the school, in case a Government school is opened to provide alternative arrangement for catering to the educational needs of the locality.
23. Whether any special scheme of scholarship, etc., has been instituted for the benefit of students of the school. Full details of the scheme to be given.
24. Whether there are any orders passed by the department as appellate authority remaining without compliance.
25. Whether there is any case pending in a Court of law concerning the school.
26. Whether any action against the school committee is pending.
27. The date of notice signed by the Secretary of the School Committee/ Correspondent of the school.
Declaration2. I agree to make alternative arrangements for the continuance of instructions to the pupils in the course of study for which they have admitted.
3. In case the permission required is refused by the competent authority, I shall continue to run the institution.
4. In the event of closure of the institution with the permission, I shall abide by the orders of the Department with regard to transfer of staff, school properties, settlement of accounts, etc.
| Place: | Signature of the applicant, Secretary of the Schoolcommittee/Correspondent of the Minority School |
| Date: |
1. Name of the school.
2. The media of instruction in the school.
3. Name of the educational district.
4. Details of standards/sections now functioning in the school. [Standard-wise strength (Boys-Girls) should be furnished.]
5. Details of courses/medium introduced in the school. The dates from which such courses are offered.
6. Details of recognition accorded to each standard. Period upto which recognition accorded should also be noted.
7. Particulars of approved staff employed in the school including non-teaching staff for the class or course of instruction or medium of instruction proposed to be closed.
8. Whether the proposal is for closure of -
9. Reason for such closure.
10. Alternative arrangements made/proposed to be made for the continuance of instructions to the pupils for the class/course of instruction.
11. Whether a resolution has been passed as per rules by the School Committee. (Copy of a resolution duly attested to be enclosed in the case of non-minority school).
12. The date of notice signed by the Secretary of School Committee/Correspondent of the school.
Declaration1.
I agree that the class/course will be closed only after obtaining the prior approval of the competent authority and the closure shall take effect from the expiry of an academic year.2.
I agree to make alternative arrangements for the continuance of the pupils in the course for which they have been admitted.3. In case the permission requested is refused by the competent authority, I shall continue to conduct the class/course of instruction.
4. I shall abide by the conditions/rules that are specified by the Government, from time to time, for the closure of class by course of instruction.
5. If due to the proposals of closure of class/course of instruction, any staff is rendered surplus, their services will not be dispensed with and they will be allowed to continue in service till further orders are received regarding their absorption in needy schools.
| Place: | Signature of the applicant |
| Date: |