Section 2 in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005
2. Definitions.
- In these rules, unless the context otherwise requires :-(a)"Act" means the Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 (No. 1 of 1994);(b)"Appeal Committee" means a Committee specified in Column (6) of Schcdule-II to hear and examine the objections received with respect to provisional selection list prepared by the Employing Authority;(c)"Authorized Agency" means an agency prescribed by the State Government to conduct the eligibility examination for employment of Samvida Shala Shikshak as per Rule 6 of these rules;(d)"Contract" means a contract entered into between a Panchayat and a selected candidate for teaching in any particular school as per Appendix to these rules;(e)"Contract Extension Committee" means a Contract Extension Committee specified in Column (3) of Schedule-III;(f)"Employing Authority" in relation to "Samvida Shala Shikshak" means an authority specified in Column (4) of Schedule-I;(g)"Employment" means contract for Samvida Shala Shikshak by the Panchayat for a specific school under these rules;(h)"Government" means the Government of Madhya Pradesh;(i)"Panchayat" means Zila Panchayat or Janpad Panchayat, as the case may be, constituted under the Act;(j)"Qualification" means the qualifications specified in Schedule-II;(k)"Samvida Shala Shikshak" means a person employed by a Zila Panchayat or Janpad Panchayat, as the case may be, for teaching in the schools under their control;(l)"Samvida Shala Shikshak Eligibility Examination" means eligibility examination to be conducted by an agency prescribed by the Government for the purpose of employment of "Samvida Shala Shikshak";(m)"Schedule" means Schedule appended to these rules; and(n)"State" means the State of Madhya Pradesh.
