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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(2)A full-time teacher in a Secondary School or Junior College or Junior College of Education who is teaching in classes with an average enrolment of 30 or less number of pupils shall do actual teaching work for 19 hours per week. A teacher who is teaching in classes with an average enrolment from 31 to 50 pupils shall do actual teaching work for 18 hours per week. A teacher who is teaching in classes with an average enrolment of more than 50 pupils shall do actual teaching work for 17 hours per week.Note 1 : All work provided in the time table should be spread over within the respective hours of work specified in this sub-rule.Note 2 : A teacher shall, as far as possible, be given full load of 17 to 19 hours of teaching work according to the enrolment of the classes in the time table of the Secondary School or Junior College or Junior College of Education, but in case full load cannot be given for genuine reasons, it shall not affect adversely the payment of salary to such teacher.Note 3 : In the case of school having shift system, full work-load as specified in sub-rule (2) above shall be allowed to an employee in one shift as far as possible.Note 4 : In the case of Night School teachers, they shall have half the work-load specified for the full-time teachers.