Section 21 in Rajasthan Right of Children to Free and Compulsory Education Rules, 2011
21. Maintaining Pupil-Teacher Ratio in each School
. (1) The sanctioned strength of teachers in a school shall be notified by the State Government or the local authority, as the case may be :Provided that the State Government or the local authority, as the case may be, shall, within three months of such notification, redeploy teachers of schools having strength in excess of the sanctioned strength prior to the notification referred to in sub-rule (1).(2)The requirement of teachers in every school owned or controlled by the State Government or the local authority shall be assessed every year on the basis of the number of students appearing in the last summative evaluation in the preceding academic session in the following manner :-(a)At the School level, the Head Master of the School shall, in consultation with the School Management Committee, prepare a report in the proforma to be specified by the State Government for this purpose. This report shall be prepared in consonance with the norms of the Act regarding pupil-teacher ratio and shall be sent by 10th of April every year to the concerned Block Elementary Education officer;(b)The Block Elementary Education Officer shall prepare a consolidated report of all the Primary and Upper Primary Schools in the Block in the proforma to be specified by the State Government for this purpose. This report shall form the basis for a rationalization of the postings of teachers in the various schools in the Block. The Block Elementary Education Officer shall, by the 10th of May every year, send the report of surplus/shortfall of teachers as per norms prescribed in the Act to the District Elementary Education Officer;(c)The District Elementary Education Officer shall prepare a consolidated report for the district on the basis of the reports received from the Block Elementary Education Officers. This report shall form the basis for transfer/postings of teachers from one Block of the district to another Block. The District Elementary Education Officer shall, by the 20th of May every year, send the report of surplus/shortfall of teachers as per norms prescribed in the Act to the Director, Elementary Education;(d)The Director, Elementary Education shall prepare the consolidated report of the State on the basis of the reports received from the District Elementary Education Officers and shall take appropriate action regarding shortfall/surplus of the teachers, if any, and shall send the report to the State Government by 15th of June every year.(3)If any person of the State Government or the local authority violates the provisions of sub-section (2) of section 25, he or she shall be personally liable for disciplinary action.Part - VIICurriculum and Completion of Elementary Education
