23. Staff selection committee and appointment of teachers. - (1) There shall be a staff selection committee for every [authorised municipality ad for every district within the jurisdiction of a district panchayat].
(2)The staff selection committee shall consist of the [Educational Inspector of the district] or an other officer designated by the Director, [the Chairman of the municipal school board in the case of an authorsied municipality and the Chairman of the Education Committee of a district panchayat in the case of a district within the jurisdiction of such panchayat] and the Administrative Officer:[Provided that where in the case of any such district, a District Primary Education Staff Selection Committee has been appointed under sub-section (3) of section 211 of the Gujarat Panchayat Act, 1961, (Gujarat VI of 1962), the Committee so appointed shall be deemed to be the Staff Selection Committee for such district in so far as the recruitment of primary teachers and such other staff in connection with primary education may be prescribed under the said sub-section (3) of section 211 is concerned.](3)The Administrative Officer shall act as secretary to the staff selection committee.(4)The committee shall select candidates for appointments as Assistant Administrative Officers, Supervisors, Attendance Officers and teachers; and in the case of district school boards, also members of the other staff excluding inferior servants. The committee shall also select teachers to be deputed for training. The selection of candidates and teachers shall be made in accordance with the instructions issued, by the [State] Government.(5)The school board or the authorised municipality or the Administrative Officer as the case may be, shall make appointments of the candidates, so selected in accordance with the directions given by the staff selection committee.[23A. Vidyasahayaks. - (1) For selection of Vidyasahayaks there shall be a Selection Committee -(a)for every district, consisting of such persons as may be prescribed;(b)for the area of every authorised municipality, consisting of such persons as may be prescribed;(c)for recognised private primary schools consisting of such persons as may be prescribed;(2)The qualifications for appointment of Vidyasahayaks shall be such as may be prescribed.(3)The Selection Committee shall select candidates for appointment as Vidyasahayak on such criteria and in such manner, as may be prescribed.(4)A District Primary Education Officer or an Administrative Officer of the Municipal School Board or the managing trustee in private primary grant-in-aid school with the approval of the District Primary Education Officer, as the case may be, may make appointments of the candidates in accordance with the directions given by the Selection Committee and subject to such terms and conditions as laid down in Vidyasahayak Scheme as may be prescribed.(5)No person shall be appointed as Vidyasahayak unless he has entered into a contract with the District Primary Education Officer or the Administrative Officer of the Municipal School Board or the management in case of recognised grant-in-aid private primary school with the approval of the District Primary Education Officer/ District Education Officer, as the case may be, in such form and subject to such terms and conditions, as may be prescribed.(6)The duties of Vidyasahayak shall be such as may be prescribed.(7)The provisions of this section shall have effect, notwithstanding anything to the contrary contained in sections 20 and 23 of this Act and in any provision of the Gujarat Panchayats Act, 1993 (Gujarat 18 of 1993).]
