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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005

(1)After completion of every three years service, the contract period of "Samvida Shala Shikshak" may be extended for a further period of three years by the Panchayat on recommendation of the Committee specified in Schedule III. The Committee shall recommend the extension on the basis of work, conduct, performance and the result of annual examination of the students of the classes, which he/she has been teaching. On completion of every three year period of contract employment, "Samvida Shala Shikshak" shall be entitled to 15% increase in his/her contract remuneration as compared to his/her previous contract remuneration :Provided that after every completion of nine years of the contract period of "Samvida Shala Shikshak", it may be extended for further three years by the Panchayat on the basis of the recommendation of the Committee specified in Schedule-Ill. The Committee shall recommend the extension on the basis of medical examination, opinion of Parent Teacher Association of the concerned school and assessment of performance, work and result of last nine years of annual examinations of the students of classes in which he/she has been teaching.