Section 2 in M.P. Nagreeya Nikay 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 Municipal Corporation Act, 1956 (No. 23 of 1956) and Madhya Pradesh Municipalities Act, 1961 (No. 37 of 1961);(b)"Appeal Committee" means a Committee specified in Column (6) of Schedule-11 to hear and examine the objections received with respect to provisional selection list prepared by the Employing Authority;(c)"Authorised 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 Nagreeya Nikay 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 the appointing authority as specified under Section 58 of the Madhya Pradesh Municipal Corporation Act, 1956 in case of Municipal Corporation and under Section 94 of the Madhya Pradesh Municipalities Act, 1961 in case of Municipality and Nagar Panchayat (Schedule-I);(g)"Employment" means contract for Samvida Shala Shikshak by the Nagreeya Nikay for a specific school under these Rules;(h)"Government" means the Government of Madhya Pradesh;(i)"Nagreeya Nikay" means any Municipal Corporation constituted under Section 7 of the Madhya Pradesh Municipal Corporation Act, 1956 or any Municipality or Nagar Panchayat constituted under Section 5 of the Madhya Pradesh Municipalities Act, 1961;(j)"Qualification" means the qualifications specified in Schedule-II;(k)"Samvida Shala Shikshak" means a person employed by a Nagreeya Nikay 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.
