Section 12 in Uttaranchal School Education Act, 2006
12. Employment, of part-time teachers or part-time instructors.
(1)Notwithstanding anything contained in this Act, the management of an institutions may, from-its own resource, employ-(i)as an interim measure, part-time teachers for imparting instructions in any subject or group of subjects or for a higher class for which recognition is given or in any section of-an existing class for which permission is granted under Section 10 (e);(ii)part-time instructors to impart instructions in moral education or any trade or craft under socially useful productive work or vocational course.(2)No recognition shall be given and no permission shall be granted under Section 11 unless the Committee of Management furnishes such security in cash or by way of Bank guarantee to the District Education Officer as may be specified by the State Government from time to time.(3)No part-time teacher shall be employed in- an institution unless such conditions as may be specified by the State Government by order in this behalf are complied with.(4)No part-time teacher or part-time instructor, shall be employed unless or he possesses such minimum qualifications as may be prescribed.-(5)A part-time teacher or a part-time instructor shall be paid such honorarium as may be fixed by the, State Government by general or special order, in this behalf.-(6)Nothing in this Act shall preclude a person already sewing an a teacher in an institution from being employed as a part-time teacher or a part-time instructor under Section 12.
