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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(9) in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005

(9)Criterion of Selection. - Alter the scrutiny of the applications received by Employing Authority, the categorywise merit list of the candidates belonging to unreserved category, Scheduled Castes, Scheduled Tribes and Other Backward Classes shall be prepared. For preparing the merit list, a maximum of 100 marks shall be awarded as under :-
(a)[ A maximum of 80 marks shall be awarded to the candidate in proportion to the marks obtained by him/her in the Samvida Shala Shikshak Eligibility Examination;] [Substituted by Notification No. F-1-3-2008-P-2, dated 24-4-2008.]
(b)A maximum of 15 marks shall be awarded for teaching experience in any school. For experience of one year, two years and three years, 05, 10 and 15 marks shall be awarded respectively.
[Omitted] [Omitted by Notification No. F-1-3-2008-P-2, dated 24-4-2008.]
(c)20 Marks shall be awarded to the candidate of each Samvida Shala Shikshak Grade-I for B.Ed./B.Ed. (Special Education), Samvida Shala Shikshak Grade-II for B.Ed./B.Ed. (Special Education), B.TI./D.Ed./D.S.E. and Samvida Shala Shikshak Grade-Ill for D.Ed./B.TC./D.S.E.
Explanation. - (1) In awarding marks to the candidates for holding required Degree/Diploma/Certificate with respect to the said training, the marks obtained by the candidates in the examination conducted for the said Degree/Diploma/Certificate shall not be taken into account.