Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- 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 Jharkhand - Section

Section 154 in Bihar Education Code, 1961

154. Rates of pay in Non-Government recognised middle and primary schools.

- The following rates of pay have been prescribed by State Government for non-Government recognised middle and primary schools with effect from the 1st April, 1956.
Middle and Primary Schools
Qualification of the teachers.   [Prescribed scales of pay.] [Now see new Pay Scales.]
      Rs.  
1. Trained graduates .. ..   100-5-125-E.B.-4-145-3-175
2. Untrained graduates or trained Intermediates.   70-3-85-E.B.-4-105-2-115.
3. Untrained Intermediates or trained Matriculates.   50-2-70-E.B.-2-90.
4. Trained Non-Matriculates ... ...   40-2-50-E.B.-1-61-2-75.
5. Untrained Matriculates ... ...   40-2-50-E.B.-1-60.
6. Untrained Non-Matriculates and trained U.P.s.   30-1 (bi)-40
(G.O. No. 8896, dated the 22nd December, 1956)
1. Weaving teachers (instructor) employed in Middle and PrimarySchools and eligible to be treated as trained Matriculates.   50-2-70-E.B.-2-90.
2. Weaving teachers (instructor) employed in Middle and PrimarySchools and eligible to be treated as trained Non-Matriculates.   20-2-50-E.B.-1-60.
(G.O. No. 4632, dated the 30th July 1957 andG.O. no. 1373, dated the 13th March 1958)
Senior and Junior Trained Women Teachers
1. Matric Senior Trained .. ..   50-2-70-E.B.-2-90.
2. Non-Matric Senior Trained ..   40-2-50-E.B.-1-61-2-75.
(G.O. no. 36-E, dated the 3rd January 1950 andno. 8896, dated the 22nd December 1956.)
*Notes. - (1) Preference should invariably be given to a trained teacher over untrained teachers in matters of appointment in Primary and Middle Schools.
(2)The teachers who hold certificate from National Universities recognised by the State Government as equivalent to Matric, I.A., B.A. will get the pay prescribed for teachers of similar qualifications.(*G.O. no. 763, dated the 28th January 1956 and no. 5259, dated the 22nd August 1957.)
(1)Primary Schools. - (a) Primary schools will either be (i) of U. P. standard with five classes or (ii) of L. P. standard with three classes.
(b)The authorised establishment of a five-class U. P. School will be five teachers of whom four should be trained. The authorised establishment for a three-class L. P. School will be three teachers of whom at least two should be trained.
(c)The maximum qualification of any teacher in a primary school will not be more than a trained matriculate.
(2)Middle Schools. - (a) Middle schools will consist of either (i) seven or eight classes, i.e., from class I to class VII or VIII, or (ii) four or five classes from class IV to VII or VIII.
(b)The authorised establishment of teachers in a seven-class middle school will be eight teachers and in eight-class school nine teachers of whom at least five should be trained. The authorised establishment of a middle school with four classes will be five teachers and of a middle school with five classes six teachers of whom at least three should be trained.
(c)The normal qualification of the Headmaster of middle school will be a trained graduate and minimum will be trained I.A. or I.Sc. The maximum qualification for the other teachers in a middle school will be trained I.A. or I. Sc. and the minimum qualification will be untrained teachers prescribed vide sub-paragraph (b) above.
(3)If a teacher in a primary school improves his qualification beyond that of a trained matriculate, he should seek employment in a middle school but if he chooses to continue to be employed in a primary school, he will not be entitled to any scale of pay higher than what is admissible to a trained matriculate.
(4)Similarly, if a teacher in a middle school, other than the Headmaster, acquires a qualification of a trained graduate, he should seek employment in a High School but if he chooses to continue to be employed in a middle school he will not be entitled to any scale of pay higher than what is admissible to a trained I.A. or I.Sc.(G.O. no. 326, dated the 19th January, 1957.)