Section 5 in The Haryana Guest Teachers Service Act, 2019
5. Duty.
(1)A guest teacher shall perform following duties in the order of preference in the school where he is posted:-(i)classroom teaching due to vacancy of one or more regular teachers against sanctioned strength;(ii)classroom teaching due to non-availability of one or more regular teachers whether caused due to authorized leave, training, retirement, unauthorized absence or death;(iii)non-classroom academic work like remedial teaching, supervision and evaluation of tests, experiments in laboratory etc.;(iv)administrative duties like supervision of Mid Day Meal Scheme, enrolment drive, awareness drive in community through interaction with parents of students or any data collection or survey related works authorized by the Department.(2)If a guest teacher has not performed any duty under any of the clauses (i), (ii) or (iii) above for one full month and it is likely that he would not be called upon to so perform any duty under any of the said clauses for the next month too, Head of the School shall intimate the Appropriate Authority who shall relocate the guest teacher to a school where requirement for performing of duty under any of the said clauses exists.(3)A guest teacher shall be liable to serve at any place in the State of Haryana.
