Section 31 in Karnataka Nursing and Paramedical Sciences Education (Regulation) Authority Act, 2012
31. Schedule of employment to be maintained.
(1)Every private educational institution shall maintain a Schedule of employees indicating therein the number of persons in its employment, the name and qualification of each employee, the grade of pay, mode of payment and such other particulars as may be prescribed and shall be submitted to the Authority every year before the due date prescribed by the Authority.(2)Within three months from the date of commencement of this Act and within a like period after any alteration in such schedule is made, a private educational institution shall submit a copy of the schedule or alterations made therein, as the case may be, to the Authority or such other officer as may be notified for this purpose.(3)The schedule of appointments for the time being in force shall be kept at the office of the private educational institution and shall during office hours, be open free of charge, to inspection by any employee of that private educational institution. The names and qualifications of the teaching staff shall be displayed in a prominent place in the institution.
