Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 8 in The Rajasthan Education Department (Primary and Secondary Teachers) Benevolent Fund Rules, 1975

8.

The Fund will be regulated and administered by a Committee consisting of the following:-
1. Director of Primary and Secondary Education Chairman
2. Addl. Director (Primary and Secondary) Education Vice-Chairman
3. Inspector of Schools (one) Member
4. Principal, Higher Secondary School (one) to be nominated byMember Member
5. Headmaster, Hr. Section School (one)/ R.E.S.A. Member
6. Headmaster, Secondary School (one) Member
7. Senior Teachers (two)/ to be nominated by Member Member
8. Second Grade Teachers (two).Teachers Association Member
9. Third Grade teachers (two) Member
10. Representative of Ministerial Staff (one)/ to be nominated byMinisterial Staff Association) Member
11. Representative of Class IV (one) to be nominated by Class IVServants Association, Rajasthan Member
12. Secretary, Board of Secondary Educations, Rajasthan, Ajmer Member
13. Senior Accountants Officer (Hqrs.) Treasurer
14. Dy. Director (Administration) (Hqrs). to be nominated by theDirector (Primary & Secondary) Education Secretary
Note. - The Secretary in consultation with the Chairman and Treasurer shall make rules for keeping the accounts of the funds and prescribe necessary forms and registers.