Section 5 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
5. Qualifications and Appointment of Assistant Head and Supervisor.
(1)Management of secondary school with more than twenty classes shall appoint Assistant Head to assist the Head in his organizational administrative and supervisory duties.[Provided that, where in accordance with the rules in force before the commencement of the Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981 the Management has appointed a Supervisor instead of an Assistant Head, then -(i)on the commencement of the Maharashtra Employees of Private Schools (Conditions of Service) (Amendment) Rules, 1984 the Supervisor so appointed shall be appointed as Assistant Head if he is the senior-most teacher eligible for being appointed as Assistant Head; or(ii)if the Supervisor so appointed is not the senior-most teacher and his term of appointment as such Supervisor is to expire after the commencement of the Maharashtra Employees of Private Schools (Conditions of Service) (Amendment) Rules, 1984, the Management shall appoint the senior-most teacher eligible for being appointed as an Assistant Head under these rules, as the Assistant Head immediately after expiry of the term of appointment of such Supervisor.](2)Subject to the provisions of sub-rule (5) the provisions of rule 3 relating to qualifications and appointment of Head shall mutatis mutandis apply to the post of an Assistant Head and Supervisor.(3)[ Every secondary school with more than ten classes shall have one or more Supervisors in accordance with the provisions of sub-rule (4).] [Sub-rule (3) was substituted by Notification No. PST.1083/194/SE-3-Cell, dated 20.12.1984.](4)The number of posts of Supervisors in a school shall be regulated in the following manner, namely :(i)schools having 10 or less than 10 classes. No Supervisor.(ii)schools having more than 10 classes but not exceeding 30 classes. (1 post of Supervisor)(iii)schools having more than 30 classes but not exceeding 40 classes. (2 posts of Supervisors.)(iv)schools having more than 40 classes. (3 posts of Supervisors.)[Provided that, where a post of Assistant Head is required to be kept vacant for a period of three years or less under sub-clause (ii) of clause (b) of sub-rule (10) of rule 9, one more post of Supervisor in addition to the posts of Supervisors under clauses (ii), (iii) or (iv) shall be admissible during such period.] [Proviso was added by Notification No. PST.1083/194/SE-3-Cell, dated 20.12.1984.](5)The posts of supervisors shall be filled in only from amongst the permanent staff strictly on the basis of seniority-cum-merit. Seniority shall be determined on the basis of guidelines given in Schedule "F". Merit shall be determined in accordance with the record of service within the meaning of that expression in the explanation below sub-rule (6) of rule 3.
