Section 34 in The Gujarat Secondary and Higher Secondary Education Act, 1972
34. Recruitment and conditions of service of persons appointed in registered private secondary schools [or registered private higher secondary schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.].
(1)Fifteen per cent of vacancies of the teaching staff of a registered private secondary school [and registered private higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] shall be filled up by persons belonging to the Scheduled Castes and the Scheduled Tribes:Provided that, where a person belonging to a Scheduled Caste or Scheduled Tribe is not available for filling any such vacancy, the vacancy shall be filled up as otherwise provided in this Act.Explanation. - In this sub-section,-(a)"Scheduled Castes" means such castes, races or tribes, or parts of, or groups within, such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Gujarat under Article 341 of the Constitution of India.(b)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Gujarat under Article 342 of the Constitution of India.(2)Subject to sub-section (1), the Board shall by regulations regulate the recruitment and conditions of service including conduct and discipline of persons appointed as headmaster, teachers and members of non-teaching staff of registered private secondary schools [or registered private higher secondary schools] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] in the State:Provided that, the conditions of service applicable immediately before the appointed day to the guaranteed staff shall not be varied to their disadvantage except with the previous approval of the State Government:Provided further that, it shall be lawful for any registered private secondary school [or registered private higher secondary school] [These words inserted by Gujarat 14 of 2002, dated 6th April, 2002.] imparting post basic education to make, with the previous approval of the Board, additional regulations, consistent with the basic nature and concept of post basic education and not inconsistent with the regulations made by the Board for regulating the conditions of service of persons appointed as headmaster, teachers and members of non-teaching staff of that school.
