Section 12 in Rules for the Grant of Recognition and Aid to Elementary Schools
12.
(1)Teachers in elementary schools should ordinarily hold trained teacher's certificate and in making appointments, preference should invariably be given to holders of such certificates:Provided that where teachers holding such certificates are not available untrained teacher, who possess the qualifications prescribed by the Madras Educational Rules for admission to a training institution of the Higher elementary grade may be appointed in such schools with the previous approval of the District Educational Officer:(2)In elementary schools with standards above Standard V, the headmaster or headmistress and the teachers in charge of Standards VI to VIII, should ordinarily hold trained teacher's certificates of the secondary grade.In a complete higher elementary school which has four or more sections in Standards VI to VIII a Pandit possessing the qualifications prescribed in rule 13, Tamil Nadu Educational Rules, may, at the option of the management, be appointed in the place of one of the secondary grade teachers:Provided that the Pandit is assigned all the language work of the higher elementary standards and where necessary one or more of the lower standards also and that the secondary grade teacher if any, of the lower standard concerned, is given some work in the higher elementary standards.(3)In every elementary school with Standard V as the highest, the headmaster or headmistress, should hold a trained teacher's certificate of the higher elementary grade:Provided that such a certificate shall not be required in the case of a headmaster or headmistress who has had at least two years' experience as headmaster or headmistress as the case may be, on or before the 16th September 1933:Provided further that a headmaster or headmistress appointed after the 1st October 1939 to any such school having four or more teachers, should hold a trained teacher's certificate of the secondary grade; andProvided also that a headmaster or headmistress appointed after the 1st June 1960 to an elementary school with Standard V as the highest shall hold trained teacher's certificate of the secondary grade:Provided also that in every elementary school with Standard V as the highest which does not have a trained teacher of the secondary grade on its staff, there shall be employed at least one trained teacher of the secondary grade on and from the 1st June 1960.(4)(a)Schools employing untrained teacher may not ordinarily employ more than one untrained teacher for every two trained teachers without the specific approval of the District Educational Officer.Explanation. - The following persons shall be deemed to be trained teachers for the purpose of this rule.(i)a teacher who holds a probationary teacher's certificate which he has been unable to complete within the prescribed period;(ii)a teacher who has undergone training in a recognised training institution though he has failed in the Training School-Leaving Certificate Examination; and(iii)an untrained teacher of the collegiate grade,(b)all untrained teachers employed in elementary schools who have not attained the age of 35 shall be sent for training at the earliest opportunity.(5)The District Educational Officer may exempt any named headmaster or headmistress of or teacher in an elementary school under private management or any named headmaster or headmistress of an elementary school under a local authority from the possession of any qualification prescribed for such headmaster or teacher by sub-rule (2) or (3).
