Section 20 in The Right of Children to Free and Compulsory Education Rules, 2010
20. Salary and allowances and conditions of service of teachers.
(1)The Central Government or the appropriate Government or the local authority, as the case may be, shall notify terms and conditions of service and salary and allowances of teachers of schools owned and managed by them in order to create a professional and permanent cadre of teachers.(2)In particular and without prejudice to sub-rule (1), the terms and conditions of service shall take into account the following, namely:-(a)accountability of teachers to the School Management Committee;(b)provisions enabling long term stake of teachers in the teaching profession.(3)The scales of pay and allowances, medical facilities, pension, gratuity, provident fund, and other prescribed benefits of teachers shall be at par for similar qualification, work and experience.
