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State of Jharkhand - Section

Section 72 in The Bihar Primary and Middle Education Rules, 1961

72. Preparation of a list of suitable candidates for appointment as teachers.

(1)A list of suitable candidates for the post of teachers shall be prepared by the Planning Committee at least once a year. Ordinarily, the annual list should be prepared within one month of the publication of the results of the examination in Training Schools. The annual list of suitable candidates prepared by the Planning Committee may be subsequently supplemented during the course of the year and shall be valid till the preparation of the next annual list.
(2)The list of suitable candidates for employment as teachers drawn up by the Planning Committee shall be arranged in order of preference, sub-divisionwise and according to such instructions as may be issued by the Department from time to time.
(3)At the time of the preparation of the list of suitable candidates, the Planning Committee shall consult the Regional Employment Officer and the Principals of Senior and Junior Training Schools in the district.
(4)While advertisements inviting applications should be issued in advance, the Planning Committee may also obtain lists of trainees, or trained personnel from the heads of training institutions and others.
(5)In the matter of reservation of posts for, or preference to be given to, members of particular communities, the Planning Committee shall be guided by instructions which may be issued from time to time by the State Government.
(6)The minimum qualifications of the candidates shall be laid down by the Director from time to time, but preference shall invariably-be given to a trained candidate over an untrained candidate.
(7)Every list prepared by the Planning Committee shall be submitted forthwith to the Director, who may, after specifying the grounds, direct the Committee to re-examine the list in the light of his advice and make necessary changes. The list when prepared and finalised shall be given wide publicity and copies thereof shall be supplied to the Chairman of the District Board, all inspecting officers in the district and all organisations running the educational institutions, such as authorities of Christian Missions, Adimjati Sewa Mandal, etc.
(8)The Planning Committee may interview candidates and also hold written competitive tests.
(9)If an existing school included in the District Plan has on its staff a qualified teacher whose initiative and efforts have contributed towards the building up of the institution, such teacher or teachers shall be appointed to the sanctioned posts by the District Superintendent subject to the approval of the Planning Committee.
(10)If there be a dearth of names in the approved lists and if the Planning Committee is not likely to meet immediately, the District Superintendent, in consultation with the Chairman of the District Board and the President of the Planning Committee, may make provisional appointment of a teacher or teachers, subject to the approval of the Planning Committee at its next meeting. All such appointments shall be reported to the Director alongwith the reasons for making them.