Section 31 in Uttarakhand Right of Children to Free and Compulsory Education Rules, 2011
31. Duties to be performed by teachers.
(1)Every teacher shall perform all the duties prescribed in sub-section (1) of section 24 of the Act.(2)Besides, every teacher shall maintain a cumulative record of every child, which will form the basis for award of the completion certificate specified in sub-section (2) of section 30 of the Act.(3)The teacher shall assess the performance of every child periodically as per the prescribed curriculum and take up special training measures of those children who do not reach expected learning levels in each subject.(4)The teacher shall also participate in the regular training programmes, preparation of curriculum, textbooks, training modules and Teaching Learning Material development organised by the Cluster Resource Center/Block Resource Center/District Institute of Education and Training and other academic agencies without causing continuous disruption of the academic work of the school.(5)No teacher shall use corporal punishment or mental harassment as a method of disciplining the child.(6)Hold regular meeting with parents/guardians and apprise them about the regularity in the attendance, ability to learn, progress made in learning and any other relevant information about the child.(7)The teacher shall provide quality education to every child in congenial learning environment.(8)The teacher shall not discriminate any child on the basis of Caste, Gender, Region, Religion and Language etc.(9)The teacher shall inculcate expected human values among students.(10)The teacher shall keep positive attitude about teaching profession.(11)No teacher shall engage himself/herself in private tution.
