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State of Madhya Pradesh - Section

Section 8 in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008

8. Other Conditions.

(a)A person employed under these rules shall discharge his duties under the administrative and disciplinary control of Zila Panchayat or Janpad Panchayat. Disciplinary Authority for 'Adhyapak Samvarg' shall be :-
S.No. Adhyapak Samvarg Disciplinary Authority Appellate Authority
(1) (2) (3) (4)
1. Varishth Adhyapak Appointing Authority/Additional Chief Executive Officer Schooleducation/Tribal Welfare Department as the case may be. District Collector
2. Adhyapak Appointing Authority/Additional Chief Executive Officer,School Education/Tribal Welfare Department as the case may be. District Collector
3. Sahayak Adhyapak Appointing Authority/Additional Chief Executive Officer,School Education,Tribal Welfare Department as the case may be. District Collector
Note : Disciplinary Authority as specified in column (3) shall exercise disciplinary powers as per specified procedure.
(b)A person employed or merged under these rules shall be entitled for leave similar as regular teachers in School Education Department.
(c)A person employed under these rules shall be governed by the Madhya Pradesh Panchayat Seva (Conduct) Rules, 1998.
(d)The date of superannuation of a person working in the Adhyapak Samvarg shall be 62 years.
(e)The conditions for deputation of a person employed under these rules shall be as may be notified by the State Government in this behalf.
(f)Dearness allowance and other allowance shall be payable to a person employed under these rules as the State Government notify time to time for Adhyapak Samvarg.
(g)[ The instruction issued by the State Government from time to time regarding recording of attendance in schools and dress code shall be binding for the person who is appointed or merged these rules. [Added by Notification dated 14.12.2017, published in M.P. Government Gazette dated 14.12.2017, Extraordinary, pages 1352 (2) to 1352(4).]
(h)The person who is appointed or merged under these rules shall perform the following duties as prescribed in section 24 of the Right of Children to free and compulsory Eduction Act, 2009 (No. 35 of 2009), namely:-
(i)Maintain regularity and Punctuality in attending school;
(ii)Conduct and complete the curriculum;
(iii)Complete entire curriculum within specified time;
(iv)asses the learning ability of each child and accordingly, supplement additional instructions, if any, as required;
(v)hold regular meetings with parents and guardians and apprise them about the regularity in attendance, ability to learn, progress made in learning and any other relevant information about the child; and
(vi)perform such other duties as may be prescribed.
(i)The annual work performance appraisal of a person who is appointed or merged under this rules shall be as may be notified by the state Government in this behalf.]