Section 12 in The M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005
12. Other Conditions.
(a)A person employed under these rules shall work under the administrative control of Panchayat through its Chief Executive Officer and other Officers as prescribed.(b)A person employed under these rules shall only be entitled to travelling allowance as per rules applicable to Class-Ill employees of Panchayat.(c)A person employed under these rules shall not be entitled to any pensionary benefits.(d)A person employed under these rules shall be entitled to thirteen days casual leave and three days optional leave in a year. In case of women "Samvida Shala Shikshak", she shall be entitled to ninety days maternity leave and in case of male "Samvida Shala Shikshak" he shall be entitled to fifteen days paternity leave, but no "Samvida Shala Shikshak" shall be entitled to any other kind of leave.(e)"Samvida Shala Shikshak" shall not be transferred from his/her place of posting and he/she shall make his/her place of posting as his/her headquarter.(f)No dearness allowance, house rent or any other allowance shall be payable to a person employed under these rules.(g)Before the expiry of the contract term, service under these rules may be terminated by either side by giving one month's notice or by paying one month's contract remuneration in lieu thereof.(h)A person employed under these rules shall be governed by the Madhya Pradesh Panchayat Service (Conduct) Rules, 1998. Other conditions of service shall be such as may be specified in the contract.
