Section 12 in M.P. Nagreeya Nikay Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005
12. Other Conditions.
(a)A person employed under these rules shall work under the administrative control of Nagar Palik Nigam through its Commissioner in case of Nagar Palik Nigam and Chief Municipal Officer in case of Nagar Palika or Nagar Panchayat and other officers as prescribed.(b)A person employed under these rules shall only be entitled to travelling allowance as per rules applicable to Class-III employees of Nagreeya Nikay.(c)A person employed under these rules shall not be entitled to any pensionary benefits.(d)A person employed under these rules shall be entitled to thirteen days casual leave and three days optional leave in a year. In case of women "Samvida Shala Shikshak", she shall be entitled to ninety days maternity leave and in case of male "Samvida Shala Shikshak" he shall be entitled to fifteen days paternity leave, but no "Samvida Shala Shikshak" shall be entitled to any other kind of leave.(e)"Samvida Shala Shikshak" shall not be transferred from his/her place of posting and he/she shall make his/her place of posting as his/her headquarter.(f)No dearness allowance, house rent or any other allowance shall be payable to a person employed under these rules.(g)Before the expiry of the contract term, services under these rules may be terminated by either side by giving one month's notice or by paying one month's contract remuneration in lieu thereof.(h)A person employed under these rules shall be governed by the conduct rules as applicable to the employees of Nagreeya Nikay. Other conditions of service shall be such as may be specified in the contract.
