327. Teachers liable to pass public examination in Hindi, Urdu and Bengali.
- No person shall be appointed to teach in a High/Higher Secondary school unless he has passed a public examination in Hindi or Urdu, or in a school in which the medium of instruction is Bengali, unless he has passed a public examination in Bengali; provided that teacher who has not passed such an examination may be appointed if he gives an undertaking to pass within 18 months from the date of his appointment, and that if he fails to comply with the undertaking he shall not be confirmed in his post, provided also that a school authority may in an exceptional case make an appointment not covered by this rule subject to the approval of the District Education Officer or Inspectress of schools, as the case may be. A candidate shall be deemed to have passed a public examination in a language at the Matriculation or Secondary School Examination or at any higher examination held by a University.(Government notification No. 1927-E., dated the 21st October 1937 and notification No. 5086-E., dated the 29th June 1949.)
