Section 2 in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008
2. Definitions.
- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam. 1993 (No. 1 of 1994);(b)"Appointing Authority" in relation to the teacher means the authority specified in column (4) of Schedule-1;(c)"Government" means the Government of Madhya Pradesh;(d)"Qualification" means the qualifications of Adhyapak Samvarg specified in Schedule-II;(e)"Panchayat" means any Jila Panchayat or Janpad Panchayat as the case may be constituted under the Act;(f)"Adhyapak Samvarg" means the person employed or merged by Zila Panchayat or Janpad Panchayat for teaching in the schools under their control;(g)"Shiksha Karmi" means a person appointed for teaching by the Zila Panchayat or Janpad Panchayat, as the case may be, under the Madhya Pradesh Panchayat Shiksha Karmi (Recruitment and Conditions of Services) Rules, 1997;(h)"Samvida Shala Shikshak" means a person employed/appointed by Zila Panchayat or Janpad Panchayat, as the case may be, under the Madhya Pradesh Panchayat Samvida Shala Shikshak (Conditions of Employment and Contract) Rules, 2005 for teaching in the schools under their control;(i)"Scheduled Castes" means any caste, race or tribe or part of, or groups within a caste, race or tribe specified as Scheduled Castes with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;(j)"Scheduled Tribes" means any tribe or tribal community or part of or group within a tribe or tribal community specified as Scheduled Tribes with respect lo the Stale of Madhya Pradesh under Article 342 of the Constitution of India;(k)"Other Backward Classes" means the Other Backward Classes of citizen as specified by the State Government vide Notification No. F-8-5-XXV-4-84, dated 26th December, 1994 as amended from time to time;(l)"Schedule" means Schedule appended to these rules; and(m)"State" means the Stale of Madhya Pradesh.
