Section 22 in Gujarat Elementary Education Rules, 2010
22. Duties to be performed by Vidhyasahayaks or teachers.
(1)In performance of the functions specified in sub-section (1) of section 23 and in order to fulfill the requirements of clause (h) of sub-section (2) of section 28, the teacher shall maintain a file containing the pupil cumulative record for every child which will the basis for the awarding the completion certificate specified in sub-section (2) of section 29.(2)In addition to the functions specified in clauses (a) to (e) of sub-section (1) of section 23, a teacher may perform the following duties assigned to him or her, without interfering with regular teaching:(a)Participation in training programmes;(b)Participation in curriculum formulation, and development of syllabi, training modules and text book development;(3)AttendanceEvery school shall maintain an attendance register for every class, in which daily attendance of student shall be marked. If a student remains absent for more than 10 days in a month, without prior permission, the school shall send a latter to the parents and the school management committee, who shall make all efforts to ascertain the reasons for such absence, and make all efforts to attend the school regularly. School shall also be encouraged to introduce a system of student marking their own attendance. The Director shall encourage use of information technology for marking the attendance of the students.(4)Time TableEvery school will maintain a Time Table indicating periods to be taken for each subject. It will provided adequate periods for excursion, sports and aesthetic art and other co curricular activities.(5)Register, records and correspondence.(a)Following registers and records shall be kept for each school:(1)General Register.(2)Register of pupils' daily attendance.(3)Register of teachers' daily attendance.(4)Dead Stock Register.(5)Library Register.(6)Monthly Reports / Returns.(7)Inward and Outward register and a postage book.(8)Time Table.(9)Service Books of the employees.(10)File of Age Certificates(11)File of Leaving Certificate.(12)Visitors' Book.(13)Records of examinations and promotions of pupils etc.(14)Accounts of income and expenditure.(b)All records should gradually be kept in electronics mode (Computerized).(c)The Director may from time to time specify the forms in which the registers and records mentioned in sub-rule (1) shall be kept.(d)The registers and records kept under sub-rule (1) are the property of the school. The General Register No.1 shall on no account be destroyed. Director will specify from time to time the period of which each of the other registers are to be preserved.(e)If a school is permanently closed the General Register and other Register/ Records shall be handed over to the Pay Centre School. The Elementary Education Officer shall maintain a list of General Register of all schools which have been permanently closed.(f)The head teacher of school shall be responsible for the timely submission of all reports and returns, for the neatness and regularity of the registers and for the safe custody of school records.Chapter - V Curriculum and Completion of Elementary Education
