Section 4 in The Rules for Payment Of Grant-in-Aid to Non-Government Educational, Cultural & Physical Education Institutions, 1963
4. Conditions of Service of the staff.
(a)The conditions of service of every member of the teaching and ministerial staff appointed substantively shall be governed by an agreement executed by him and the Governing Body/Council or the Managing Committee, in the form given in Appendix III. Variations in minor details may be approved by the Director of Education. The agreement must be executed within one month of the appointment of the persons on probation.(b)The scale of pay and allowances to the staff of the institutions shall not be less than those prescribed by the Government for the staff of similar category in Government institutions. In case of higher salary scales grant-in-aid shall ordinarily be admissible at the prescribed Government scales only. The Government may in special cases allow grant on higher scales.(c)Rules governing private tuitions and appearing at public examinations for members of the staff of the institutions shall not be more liberal than those prescribed for Government institutions of the same type and standard.(d)Salaries to the staff shall be paid in full and regularly every month and no un-authorised cut shall be made therein. The Director of Education may, if he considers it necessary, direct the Governing Body/Council or the Management of any particular institution to discharge salaries by cheque.(e)No persons on the staff of the institution shall be dismissed or removed or reduced in rank until he has been given a reasonable opportunity of showing cause against the action proposed to be taken in regard to him provided that this clause shall not apply:-(i)Where a person is dismissed or removed or reduced in rank on the ground of conduct which led to his conviction on criminal charge: or(ii)Where it is not practicable to give that person an opportunity of showing cause and the Department's consent has been obtained before the action taken.(f)An order imposing punishment of the kind referred to in clause (e) above shall contain the reasons thereof and a copy of it shall be given to the person concerned immediately and sent to the Department for information within a month.(g)An appeal shall lie to the authority mentioned in Appendix V from every order of the Governing Body/Council or the Managing Committee imposing punishment referred to in clause (e) above.(h)The management shall implement the order passed by the appellate authority mentioned in (g) above within three months of the receipt of the copy thereof unless such implementation is stayed by the orders of any court or any higher authority.(i)In case the management fails without sufficient reason to pay the amount, if any, specified in the order of the appellate authority, the Director may deduct it from the next grant-in-aid and. if necessary, from subsequent grant-in-aid bills also and pay the person concerned on behalf of the management. This would be deemed to be a payment to the management of the institution itself.(j)P.F. Rules are to be followed by the institutions as framed by the Department/Board of Secondary Education/University/Universities to be established.[Provided that the institutions shall follow the directions issued by the Government of Rajasthan with regard to investment of past accumulations as well as current and future accretions to the C.P.F. account and ancillary matters from time to time.Note. - The Department/Board of Secondary Education/University/Universities to be established shall make necessary amendments in the respective rules framed by them.(k)(i)All accumulated, current and future accretions to the P.F. amount of the employees and contribution of the institution shall be deposited in the interest bearing personnel deposit account by the institution in Government Treasury in the manner and as per directions laid down by the State Government from time to time.(ii)The reserve funds and deposits etc. of institutions shall also be invested in the State Government. Securities or National Savings Securities viz. Post Office Savings Bank Account, National Defence Certificates or Defence Deposit Certificates only.(iii)All the other recurring and non-recurring grants which are not needed within a period of three months shall be deposited in the Post Office Saving Account.Note. - Reserve Funds will be invested in the manner prescribed under (ii) above only if under the relevant rules the maintenance of such funds is a condition precedent for entitlement of grant- in-aid.]
