Section 13 in Jharkhand State Play Schools (Recognition and Control) Rules, 2017
13. Teacher.
(a)Any person possessing such minimum qualifications, as laid down by an academic authority, authorised by the Government of Jharkhand by notification, will be eligible for appointment as a Teacher.(b)The Management of the Play School should ensure that at the time of joining the employee as defined in point 2(h) has to furnish an affidavit that they have never been convicted under Juvenile Justice Act, 2015; and Child Labour (Prohibition and Regulation) Act, 1986 and Child Labour (Prohibition and Regulation) Amendment Act, 2016.(c)Where a State does not have adequate institutions offering courses or training in teacher education, or teachers possessing minimum qualifications as laid down under 13(a) are not available in sufficient numbers, adequate training as prescribed by NIPCCD, NSDC or any other institution recognised by the Central Government/State Government/Recognised University/Board should be imparted to the appointed staff as per 5.2.1 of National ECCE Policy, 2013.(d)The salary/wages and allowances payable to, and the terms and conditions of service of, the teacher will be such as prescribed by State Government and as per point 20(d).
