Section 6 in The Rajasthan Grant-in-Aid to Agricultural Institutions Rules, 1977
6. 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 Agriculture. The agreement must be executed within one month of the appointment of the persons on probation.(b)The scales 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 scale, grants-in-aid shall be admissible at the prescribed Government Scales only. The Government may in special cases allow grants-in-aid at higher scales.(c)Rules governing private tuitions and appearing at public examinations for members of the staff of the institution 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 unauthorised out shall be made therein. The Director of Agriculture 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 person 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 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 a criminal charge: or(ii)Where it is not practicable to give that person an opportunity of showing cause and the Government's consent has been obtained before the action is 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 Government 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 order 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 Department of Agriculture. Rajasthan may deduct it from the next grant-in-aid and if necessary, from subsequent grants-in-aid bills also and pay to 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 institution as framed by the Department/University/Universities to be established.
