Section 10 in Chhattisgarh Panchayat Samvida Shala Shikshak (Appointment and Conditions of Service) Rules, 2004
10. Reappointment.
(1)Appointing authority shall evaluate the work of persons appointed under Rule 8 and Rule 9 and reappointed under sub-rule (2) of Rule 10, and if in the opinion of the appointing authority the work of the person so appointed is good, then that person may be appointed for another period of one year by the appointing authority.(2)If persons reappointed under sub-rule (1) of Rule 10 acquire the qualification of B.Ed. or D.Ed., then their work shall be evaluated by the appointing authority, and if in the opinion of the appointing authority the work of persons so appointed is good, then that person may be appointed for another period of one year by the appointing authority.(3)If a Samvida Shala Shikshak does not require the qualification of B.Ed., or D.Ed., within two years of first appointment to the post of Samvida Shala Shikshak, then such a person shall not be eligible lo be reappointed to the post of Samvida Shala Shikshak.
