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State of Madhya Pradesh - Section

Section 17 in Right of children to Free and compulsory Education Rules, 2011

17. Maintaining Pupil-Teacher Ratio in each school.

(1)The State Government or the local authority within 6 months from the date of commencement of the Act local authority, as the case may be, to redress the problems of urban, rural and other spatial imbalances in teacher placements and initiate the process of recruitment of new teachers to fill vacant posts as per pupil teacher ratio stipulated in the Schedule of the Act.
(2)District Education Officer shall provide updated school wise information of teachers and class wise enrollment of students on the Government education portal. The Rajya Shiksha Kendra shall review the teacher positioning every year before the academic session.
(3)If any person of the State Government or the local authority violates the provisions of sub-section (2) of section 25, he shall be personally liable for disciplinary action.