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State of Goa - Section

Section 80 in The Goa, Daman and Diu School Education Rules, 1986

80. Admissibility of Staff and Norms for calculating Teachers in Middle and Secondary Schools.

(1)The number of teachers in a Middle/Secondary Schools shall be calculated on the basis of 18 hours minimum actual teaching workload per week excluding the workload of extra-curricular/co-curricular activities and remedial teaching.While calculating requirement of teachers for any school, the work load of approved optional subjects (prior approval of the Directorate to introduce optional subjects when there is an additional liabilities is necessary) shall be taken into consideration. After keeping aside the workload for the Headmasters, Asstt. Headmasters, Supervisors, etc., as prescribed elsewhere in the rules, the requirement of teachers be calculated by dividing the teaching workload by 18 hours per teacher.["While calculating the number of teachers as above, if the fraction of the number of teachers comes up to 4 and below, it shall be ignored and if it comes upto 5 and above it shall be rounded up to one. In case the existing part-time teachers cannot be converted to full-time teachers as per above calculations, such part-time teachers shall be given preference for appointment against full-time vacancies that may occur in future".] [Substituted by (Amendment) Rules, 1988. (O. G. Series I No. 3 dated 21-4-1988).]
(2)As a general rule the ratio of graduate Trained Teachers and ["trained under graduate category teachers"] [These words have been substituted for the letters 'S. S. C., D. Ed.' by (Amendment) Rules, 1994. (Official Gazette, Series I No. 28 dated 14-10-1994).] in a full-fledged secondary school shall be 7:3 i. e. 70% graduate and 30% ["trained under graduate category teachers"] [The word 'matriculate' has been substituted by the words 'trained under graduate category teachers'.]. In case, a secondary school adds divisions only to higher classes (VIII, IX and X) the case for granting graduate trained teachers over and above the prescribed 70% can be considered at the discretion of the Director of Education, provided the total number of higher classes (VIII to X) are more than the total number of lower classes (V to VII). Further, in case the secondary school adds division to the lower classes, the additional teachers to be sanctioned shall be only in ["trained under graduate category teachers"] [These words have been substituted for the letters 'S. S. C., D. Ed.' by (Amendment) Rules, 1994. (Official Gazette, Series I No. 28 dated 14-10-1994).] scale by proportionately increasing the ["trained under graduate category teachers"] [These words have been substituted for the letters 'S. S. C., D. Ed.' by (Amendment) Rules, 1994. (Official Gazette, Series I No. 28 dated 14-10-1994).] quota from the prescribed 30% limit. However, these norms are subject to modification on recommendations of the Advisory Board.
(3)The middle school (V to VII classes) will be entitled to only one trained graduate teacher or a cadre post middle school headmaster, but, however the school will be eligible for a middle school cadre headmaster only when Std. VII is permitted. All the remaining teachers shall be in S.S.C., D. Ed. scale only.
(4)In case of a secondary school, the school shall be eligible for the post of a regular cadre Headmaster of a secondary school when Std. VIII is opened, provided that when the same middle school is up-graded to a secondary school, the post of middle school cadre headmaster shall be abolished when a regular post of Headmaster of secondary school is sanctioned.
(5)A full fledged secondary school, shall be eligible to the following teaching staff in addition to what is prescribed in sub-rules (1) to (4):-
(a)an Assistant Headmaster, when the classes (from Std. V to X, or from VIII to X as the case may be are ["15 or more but less than 30"] [In these words and figures have been substituted for the words and figures 'more than 20 (Twenty)' by (Amendment) Rules, 1994. (Official Gazette Series I No. 28 dated 14-10-94.] to assist the Headmaster in his organizational, administrative and supervisory duties. The allotment of work shall be [made by the Headmaster"] [These words have been substituted for the words 'given by the Headmaster'.] in consultation with the Management.
(b)[ one post of Assistant Headmaster in addition to the one provided in clause (a) when the number of divisions are thirty and above.";] [Clause (b) has been substituted.]
(c)two posts of Supervisors, when the number of classes are more than 30.
[* * *] [The note below clause (c) has been omitted, by (Amendment) Rules, 1994 (O. G. Series I, No. 28 dated 14-10-1994.]
(6)The rules for granting teaching and non-teaching staff to the Higher Secondary schools and Primary Teachers' Training Institute shall be as specified by the Administrator for the purpose.
(7)The admissibility of non-teaching staff to the Aided Middle Secondary and Higher Secondary Schools shall be as follows:
(a) Ministerial staff:    
  (1) Schools having pupils up to 200   1 L.D.C. cum-librarian.
  (2) Schools having pupils over 200 but upto 600   1 U.D.C.1 L.D.C. cum librarian.
  (3) Schools having pupils over 600 but upto 1200   1 Head Clerk.1 U.D.C.1 L.D.C.1 L.D.C. cumlibrarian.
  (4) Schools having pupils over 1200   I Head Clerk.2 U.D.Cs.1 L.D.C.1 L.D.C. cumlibrarian.
(b) [ [Clause (b) sub-rule (7) substituted by Amendment Rules published in the Official Gazette, Series I No. 35 dated 25-11-2004.] Librarian and Library Attendant in Higher Secondary Schools:    
  (1) Higher Secondary Schools having upto 100 students   1 Library Attendant.
  (2) Higher Secondary Schools having over 100 but upto 200 students   1 Librarian (Grade II)1 Library Attendant.
  (3) Higher Secondary Schools having over 200 students   1 Librarian (Grade I)1 Library Attendant].
(c) Laboratory Asstts.:    
  (1) Secondary Schools having a strength of 120 or more in Std. VIIIto X   1 Lab. Asstt. provided the cost of Laboratory apparatus is morethan Rs. 7500/-.
  (2) Higher Secondary Schools having Science faculty   3 Lab. Asstts. for 3 Laboratories.
(d) Menial Staff:    
  (1) Schools having upto 6 class (V - X)   Upto 2 "D" Group posts
  (2) Schools having more than 6 classes   1 for every additional set of 6 classes and a part thereofexcluding the first 6 classes.
  (3) Schools having less than 100 pupils   1 Post.
  (4) Each Higher Secondary school will have 1 Night Watchman and inaddition, 3 Lab. Attendants where Science wing is attached.
Note: The norms under this rule are subject to revision by the Government on the recommendations of the Advisory Board:Provided that the managements shall create the posts in their schools as per the norms under this rule only after getting prior approval of the Director of Education and mere eligibility shall not entitle a school management to create posts and make appointments and any appointment made in violation of this proviso shall not be eligible for any aid.