(i)Every stipendiary student shall as soon as possible after he joins the training institution, enter into an agreement, to be executed in such form, as may, from time to time, be prescribed (Appendix 22), binding himself (1) to remain in the institutions during the period prescribed and during that time to abide by such rules as may be laid down for regulating his attendance and conduct; (2) to abstain while under training, from engaging in any other avocation or from participating in or inciting or encouraging strike inside or outside the training school or the hostel, if any, attached to it (G. O. Ms. No. 1589, Education, dated the 13th September 1967); (3) to abstain from attending any other institution except with the permission of the head of the training college or school; (4) to appear for such examination as may be prescribed by the controlling authority; (5) (a) to serve as a teacher in a recognised institution or in a Matriculation School recognised by the Madras University or keep and teach in a recognised elementary or secondary school within the jurisdiction of the Tamil Nadu Educational or other departments of Government, wherein teachers are employed for at least three years in the case of a male students, and two years in the case of a female student within a period of six years after the completion of the training course; (6) to supply to the head of the institution, every six months after the completion of the training course and until the expiry of the period of the service mentioned in clause (5) above, information regarding residence, appointment held, salary, and any other particulars which may be needed to enable the head of the institution to keep a history of the students trained in it; and (7) to make good any loss sustained by the Government due to failure on his part to give such information as is necessary to fulfill the terms of the bond to the department then and there promptly to the authorities concerned and to get the bond cancelled. This information shall be supplied in the case of Elementary teacher through the Deputy Inspector of the range, in the case of secondary teachers through the District Educational Officer of the district in which the teacher is employed and direct in the case of teacher trained in a college.
