Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 19 in The U.P. Right of Children to Free and Compulsory Education Rules, 2011

19. Duties to be performed by teachers [Section 24(l)(f)].

- [(1) A teacher shall -(a)be accountable to respective local authority and School Management Committee in regard to maintain regularity and punctuality in attending school, regular teaching, regular correction of the written work of the students and completion of entire curriculum within the specified time;(b)monitor the regular attendance, learning ability and progress of every child in school thereof, share students' performance with parents on a regular basis;(c)cooperate in managing the affairs of School Management Committee, when required;(d)help the local authority for admission of all children in school, as required, within the jurisdiction of local authority;(e)shall maintain a file containing the pupil cumulative record for every child to check child's understanding of knowledge and his or her ability to apply the same and for continuous evaluation, and on the basis of which shall award the completion certificate(f)assess the learning ability of each child and accordingly supplement additional instruction, if any, as required.]
(2)In addition to the duties mentioned in sub-rule (1) and the functions specified in Clauses (a) to (e) of sub-section (1) of Section 24, a teacher shall perform the following duties assigned to him or her-
(a)participation in training programmes;
(b)participation in curriculum formulation, and development of syllabi, training modules and textbook development;
(c)cooperate in internal and external school assessment initiatives.
(3)The appointing authority of teachers shall incorporate duties mentioned in Section 24( 1) of the Act and responsibility as laid down in Rules 19(1) and (2) above, in the service rules of the teachers as conditions of service. The service rules shall also provide for consideration of outcomes of internal and external school assessments as conducted under Rules 22(3-a) and (3-b) in deciding rewards and punishments as well as career growth of teachers.