Section 22 in Code of Regulations for Approved Nursery and Primary Schools
22. Agreements.
- Tire management shall enter into an agreement with the teacher or a member of non-teaching staff in Forms given in Annexure V, if the appointment is for a period exceeding six months.Three copies of the Agreement shall be executed. One copy shall be furnished to the teacher or a member of non-teaching staff concerned, the other copy shall be retained by the management and the third copy shall be forwarded to the Director or an Officer authorised by him.(a)In all cases of punishment, except in cases, of censure, an appeal lies with the Director or an Officer authorised by him in respect of Headmaster/ Headmistress, teachers and other staff of the Schools. A second appeal shall lie with the Director of Elementary Education against the orders passed by the officer authorised by him. If the appeal is made after two months from the receipt of orders of punishment, it will be considered as belated.
