Section 14 in Right of children to Free and compulsory Education Rules, 2011
14. Salary and allowances and terms and conditions of service of teacher.
- Salary and allowances payable to teacher and their terms and conditions of service shall be as follows-(i)In case of government teachers their salary, allowance and terms and conditions of service shall be such as decided by the State Government from time to time.(ii)In case of teacher of the local authority, their salary and allowances and terms and conditions shall be as decided by the State Government from time to time under the provisions of the Madhya Pradesh Municipalities Act, 1956.(iii)In case of teachers of school not falling under sub-clause (i) and (iii) of clause (n) of section 2, salary and allowances and their terms and conditions of service shall be decided by the respective school management subject to legislations and regulations, if any in force. The State Government, from time to time, may issue directions, in its discretion, in this regard that shall be binding on the management.
