Section 19 in Right of Children to Free and Compulsory Education Rules, 2012
19. Salary and allowances and conditions of service of Vidkyasahqyaks or teachers.
(1)The State Government shall notify terms and conditions of service and salary and allowances of teachers and Vidyasahayaks of schools established owned or controlled by the State Government or local authority in order to create a professional and permanent cadre of teachers.(2)In particular and without prejudice to sub rule (1), the following terms and conditions of service shall be taken into account, namely:-(a)Accountability of teachers to the School Management Committee constituted under section 21.(b)Provisions enabling long term stake of teachers and Vidyasahayaks in the teaching profession.
