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State of Chattisgarh - Section

Section 13 in Chhattisgarh Panchayat Samvida Shala Shikshak (Appointment and Conditions of Service) Rules, 2004

13. Other Conditions.

(1)The rules applicable to the employees of the Panchayat for medical facilities and travel allowance shall also be applicable to Samvida Shala Shikshaks.
(2)Samvida Shala Shikshaks appointed under these rules shall be eligible to get 13 days casual leave and 3 days optional leave. Female Samvida Shala Shikshaks shall also be eligible to get maternity leave according to the orders issued from time to time by Government of Chhattisgarh regarding maternity leave for class three government employees. They shall not be eligible for any other leave.
(3)Samvida Shala Shikshaks appointed under these rules shall not be eligible to receive any pay or allowances other than the contract amount.
(4)The services of a Samvida Shala Shikshak appointed under these rules, may be terminated at any time before the expiry of the period of appointment by the appointing authority without assigning any reason by giving a one month notice or the contract amount of one month, similarly Samvida Shala Shikshaks appointed under these rules, may resign by giving one month notice or the contract amount of one month to the appointing authority.
(5)The Samvida Shala Shikshaks appointed under these rules shall be governed by the Chhattisgarh Panchayat Seva (Achran) Niyam, 1998.
(6)Other conditions mentioned in the appointment order shall also apply to the persons appointed under these rules.
(7)The headquarters of Samvida Shala Shikshaks appointed under these rules shall be that village where the school to which they have been appointed is located, and it shall be mandatory for Samvida Shala Shikshaks to reside at their headquarters, and in the event of not residing at their headquarters, the appointing authority may terminate their services.
(8)In addition to the regular teaching work, Samvida Shala Shikshaks appointed under these rules shall be required to do all the work given to them by the concerned Panchayat, including training, enrolment of drop-out children, conducting special classes for children who have failed in examinations, etc.
(9)Samvida Shala Shikshaks shall be appointed to a specific school under these rules, and they shall not be transferred under any circumstances.
(10)Samvida Shala Shikshaks. who die while in service will be eligible to get exgratia relief according to the instructions issued by Government of Chhattisgarh for exgratia relief to class three government employees.