20. District school board, authorised municipality to maintain adequate staff, pay, etc. - (1) Every district school board with the approval of the [State] Government and every authorised municipality shall maintain an adequate staff of Assistant Administrative Officers, Supervisors, Attendance Officers, clerks, primary school teachers and inferior servants and other staff (including engineering staff), as may in the opinion of the [State] Government be necessary for the administration, management and control of approved schools within its area [or for enabling a Primary School Panchayat constituted under Section 36B to discharge its functions under this Act.]
[(1A) Every district school board, and every authorised municipality and recognised private primary school shall, with the approval of the State Government or of an authorised officer, maintain such number of Vidyasahayaks as may, in the opinion of the State Government or an authorised officer, as the case may be, be necessary.](2)The staff maintained under sub-section (1) shall be servants of the district school board or of the authorised municipality, as the case may be, and shall receive their pay, allowances, [***] gratuities and pensions from its primary education fund. [Such staff maintained by a district school board shall receive their provident fund from the provident fund from fund established under section 46A and the primary school teachers maintained by an authorized municipality shall receive their provident fund from the primary education fund.][(2A) The rates of subscriptions and contributions and other conditions of the provident fund established by the [State] Government under section 46A of the members of the staff maintained by the district school board [***] shall be such as may be prescribed.](3)The rates of the pay and allowances and terms of employment in respect of [all the members of the staff maintained by a district school board and of the primary school teachers maintained by an authorised municipality] shall be as fixed from time to time by the [State] Government.(4)The [State] Government may from time to time prescribe the duties to be performed by the staff maintained under sub-section (1).[(5) The State Government may constitute State Level Committee, namely, Vidyasahayak Committee to exercise such powers and perform such functions as may be prescribed.(6)The State Government may constitute Village Education Committee and Village School Construction Committee to exercise such powers and perform such functions as may be prescribed.]
