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State of Maharashtra - Section

Section 23 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

23. Private Tuition.

- (1) Full-time Teaching Staff :(a)A Head shall not undertake private tuition or any part-time job with remuneration excepting the following items of work, namely :(i)Working as a guide for post-graduate research (with the approval of the University).(ii)Working as a part-time Lecturer in a college or in post-graduate Department of Universities.(iii)Any other educational work of a small nature which does not interfere with his regular work and which shall be undertaken only with prior written permission of the Management.(b)A teacher shall not do private tuition for more than two hours a day or teach more than five pupils during the whole period of tuition in the day. The expression "five pupils" means the same five pupils and not batches of pupils. Day school teachers working in Night Schools may work for full duration of the Night Schools instead of two hours as mentioned in this rule provided they do not undertake private tuition.(c)A teacher shall not associate himself directly or indirectly with any coaching classes to prepare pupils for the internal, external examination of secondary schools or any other examining body. When the number of pupils taking private tuition from a teacher for internal or external examination exceeds five, it shall be deemed to be a coaching class.(d)The time spent by a teacher for conducting classes in curricular or co-curricular activities with remuneration with prior permission of the Management shall be set off against the limit of two hours of private tuitions as permissible.
(2)Part-time Teaching staff :
(a)The total number of hours spent by a part-time teacher in teaching in one or more schools as also the number of hours spent by him in tuition shall not exceed the total number of hours spent in teaching in a school by a full-time teacher plus the number of hours permitted for undertaking private tuition by a full-time teacher.
(b)A part-time teacher shall intimate the Head before undertaking any tuition.