Section 13(1) in Rules for the Grant of Recognition and Aid to Elementary Schools
(1)(i)Every teacher working in a school under private management, except schools under the Railway management, shall possess a teachers' service register issued by the District Educational Officer. It shall be the duty of the manager to specify clearly in the service register, the terms of service under which the teacher is recruited stating whether he is appointed on probation or temporarily (if so, for what period) or permanently and his salary and scale of pay, if any. It shall further be the duty of the manager to get the service register counter-signed by the Deputy Inspector concerned.(ii)No qualified teacher shall be appointed in a permanent vacancy on a temporary basis or for a stipulated period. All appointments in permanent vacancies shall be made only on probation for a period of one year, but the management may before the expiry of that period extend it to a further period of not exceeding 12 months for reason to be approved by the Deputy Inspector of Schools. In the absence of any such extension, the teacher shall be deemed to have completed his probation satisfactorily and be confirmed or deemed permanent from the date of completion of probation. A teacher whose probation is extended shall be deemed to have satisfactorily completed his probation at the end of such extended period unless his service is terminated after following the procedure laid down in sub-rule (2) before the last day of the period of probation and he shall be confirmed or deemed permanent from the date of completion of probation.(iii)In case of aided elementary schools which are granted permanent recognition, the number of teachers employed at that time shall represent the number of permanent posts and any vacancy which arises in permanent posts shall be considered as a permanent, vacancy for the; purpose of clause (ii) above. If schools with temporary recognition consisting of Standards I to V or I to VII or VI to VIII or I to III recognised as feeder schools are allowed to continue beyond one year, the teachers employed in them may be considered as probationers from the date of their appointment in the school.(iv)Appointment in vacancies arising out of bifurcation of standards of elementary schools shall be made on a temporary basis and a teacher appointed in such a vacancy shall be continued in service so long as there is need for a continuance of sections unless his services are terminated after following the procedure laid down in sub-rule (2). However, if a teacher appointed in such a vacancy is continued in service for three years, he shall be confirmed or deemed permanent from the date of completion of three years of service.
