Section 22 in Code of Regulations for Matriculation Schools, Tamil Nadu
22. Agreement.
- The management shall enter into an agreement with the teacher or a member of non-teaching staff in forms given in Annexure VIII if the appointment is for a period exceeding six months.Three copies of the agreement shall be executed. One copy shall be furnished to the teacher or a member of non-teaching staff concerned, the other copy shall be retained by the management and the third copy shall be forwarded to the Inspector.
