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State of Madhya Pradesh - Section

Section 5 in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008

5. Selection and Method of appointment.

- The recruitment in Adhyapak Samvarg after commencement of these rules shall be done in accordance with the following method, namely :-
(1)By merger of the Shiksha Karmies appointed under the Madhya Pradesh Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1997;Explanation :
(i)Shiksha Karmi Grade-1 shall be merged on the post and pay scale of Varishth Adhyapak.
(ii)Shiksha Karmi Grade-2 shall be merged on the post and pay scale of Adhyapak.
(iii)Shiksha Karmi Grade-3 shall be merged on the post and pay scale of Sahayak Adhyapak.
(iv)Every person merged in Adhyapak Samvarg on dated 1-4-2007 while fixing his pay in Adhyapak Samvarg, a person having three year continuous service as a Shiksha Karmi shall be given the benefit of one increment in Adhyapak Samvarg. The date of next increment shall be effective from 1-4-2008.
(2)[ The Samvida Shala Shikshak shall be appointed on the relevant post of the Adhyapak Samvarg' under the following conditions :- [Substituted by Notification dated 14.12.2017, published in M.P. Government Gazette dated 14.12.2017, Extraordinary, pages 1352 (2) to 1352(4).]
(a)In the Adhyapak Samvarg, such Samvida Shala Shikshak shall be appointed who has completed the three years contract appointment period and have been found eligible as per the norms specified by the State Government and fixed by the Scrutiny Committee constituted to consider the eligibility for appointment in Adhyapak Samvarg.
(b)Samvida Shala Shikshak Grade-1 shall be appointed as Varishth Adhyapak, Samvida Shala Shikshak Grade-2 as Adhyapak and Samvida Shala Shikshak Grade-3 as Sahayak Adhyapak respectively on minimum of the pay scale of Adhyapak Samvarg. The date of next increment shall be after completion of one year service.
(c)In Adhyapak Samvarg such Samvida Shala Shikshak shall be appointed who have acquired the educational and teaching/training qualification as prescribed in Column (3) of the Schedule-II.
(d)A committee shall be constituted known as Scrutiny Committee for the appointment of Adhyapak Samvarg which shall consist of the following persons :-
(i) Chief Executive Officer, Jila Panchayat President
(ii) Chief Executive Officer, Janpad Panchayat (Concerned) Member
(iii) District Education Officer/Assistant Commissioner. TribalWelfare Member Secretary
(iv) One Officer from the Scheduled Caste/Scheduled Tribe category Member]
(3)At the time of appointment/merger, the provisions of' Madhya Pradesh Lok Seva (Reservation for Scheduled Caste, Scheduled Tribe and Other Backward Classes) Act, 1994 (No. 21 of 1994) and the instructions issued by General Administration Department vide its Notification No. F-6-l-2002-A.P.-One, dated 19-9-2002 shall be complied with and action shall be taken in pursuance of the orders issued from time to time.