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State of Jharkhand - Section

Section 155 in Bihar Education Code, 1961

155. Clarification regarding equivalent of certain qualifications.

- The following instructions are issued in this connection.-
(a)Teachers who pave passed examinations conducted by recognised National Universities will be treated as possessing the equivalent qualifications up to the extent prescribed in Government of Bihar, Appointment Department's letter on. 3726-A, dated the 20th May 1948 and no. 7609-A., dated the 27th October 1948.
(b)Teachers possessing recognised qualifications in Madhyama in Sanskrit and above and Maulavi in Persian or Arabic and above and who are not trained will be treated for purposes of pay as untrained matriculates, provided they satisfy the conditions laid down in the following note. In case they are trained, they will be treated as equivalent to trained matriculates.
(c)Teachers who are V. M, i.e. those who, after completing their middle school examination underwent a three years' of training and V.M.C.Ts. will be treated for purposes of pay as trained Matriculates.
(d)Matriculate teachers who have successfully completed the Junior Training Course for Non-Matriculate trained teachers but who have subsequently passed the Secondary School Examination will be treated for purposes of pay as trained Matriculates with effect from 1st April 1956.
(e)If the Sub-divisional Education Officer or the Deputy Inspector of Schools is satisfied that a Maulavi or Sanskrit teacher can teach the whole of the course prescribed for the class of school in which, he is employed, he may be paid at the same rate as a trained teacher, but not otherwise.
(G.O. no. 8896, dated the 22nd December 1956.)Notes. - (i) No person should be classed as a Maulavi unless he has passed at least the Wastania examination of the Madrasa Examination Board, and no person should be classed as a Sanskrit teacher unless he has passed at least the Prathama examination of the Board of Sanskrit Education. Maulavis who have passed only the Wastania examination and Sanskrit teachers who have passed only the Prathama examination should on receipt of the Sub-divisional Education Officer or the Deputy Inspector's certificate, be deemed to be equivalent only to teachers who have passed the middle standard. Those Maulavis, however, who have passed the Maulavi examination or a higher examination of the Madrasa Examination Board and those Sanskrit teachers who have passed the Madhyama examination or a higher examination of the Board of Sanskrit Education or Sanskrit University should, on receipt of the Sub-divisional Education Officer or the Deputy Inspector's certificate, be deemed equivalent to teachers trained on the middle vernacular basis.
(ii)For the purpose of calculating subscriptions to Provident Funds, the standard pay only is taken into account.