3 April, 2012 No.- 7/ Vi. 1 -37-2010-242- Exercising the powers
assigned under Sections- 46, 47 (4) and 419 of Bihar Municipality Act, 2007 for
employment of teachers in Primary Schools of Nagar areas of State, the
Government of Bihar frames following- Bihar Nagar Elementary Teacher
[Employment and Service Conditions] Rules-2012.?? Preamble:-
Under Article-21 of the
Constitution of India, for the children of age group 6-14 years Right to
Education has become their fundamental right.At the same time, Right of Free
and Compulsory Education to Children Act, 2009 is enforced from 1 April 2010.
Under this Act, by the National Council of Teaching Education, an academic
authority notified by the Central Government, for employment of teachers in
elementary schools new eligibility is determined. In light of 74th
constitutional amendment, holding importance of role of institutions of
Municipalities in elementary education of Nagar areas the work of employment of
teachers are handed over from earlier to the institutions of town. So by the
State Government after due consideration on aforesaid points for employment of
teachers in elementary schoolsof Nagar areas this Rules is being framed. (1)
This
Rules shall be called- Bihar Nagar Elementary Teacher [Employment and Service
Conditions] Rules-2012. (2)
It
shall extend to the whole state of Bihar. (3)
It
shall be effective from date of issuance of notification. Notwithstanding anything repugnant to subject or context,
in this Rules:- ?Primary School? means such Governmental and Government aided
schools in which presently there is arrangement of imparting education up to
class-Five. (i)
?Middle
School? means such Governmental and Government aided schools in which presently
there is arrangement of imparting education up to class- Eight. (ii)
?Elementary
School? meansGovernmental and Government aided Primary School and Middle
School. (iii)
?Nagar
Elementary Teacher? means Nagar Teacher to be employed in Elementary Schools of
Urban Area of State, in accordance with this Rules. (iv)
?Instructor?
means Instructor of Music or Fine Art, Instructor of Physical Education and
Health, Instructor of Social Utility Works to be employed in Middle Schools of
State. (v)
?Class?
means class of Nagar Elementary Teachers provided under rule-3. (vi)
?Category
(Grade)? means ?Category (Grade)? of Nagar Elementary Teachers provided under
rule-4. (vii)
?Department?
means the Department of Education. (viii)
?Municipality?
means Municipality constituted under Section-2 (66) read with Section-12 of
Bihar Municipality Act, 2007. For urban areas Autonomous Institutions
constitutions under Article 243 ?Th? of the Constitution of India, like-
Municipal Corporation, Town Council, and Nagar Panchayat. (ix)
?Training?
means prior to enforcement of NCTE training from Institutions recognised by Central
Government or any State Government, and afterenforcement of NCTE two years
training from Institutions recognised by National Teacher Education Council or
B.E.L.D. OR B.Ed. (x)
?Graduate
Hons.? Means Degree of Graduate Hons.? Or equivalent degree notified by State
Government. (xi)
?School
Education Committee? means Committee constituted under Act/ Rules of State
Government for management and Supervision of every school. (xii)
?National
Teacher Education Council (NCTE)? means the Council to regulate to Training Institutions
specified at National Level and to regulate Training Arrangements. (xiii)
?Officers
of Municipality? means ?Municipal Commissioner? in matter of Municipal
Corporation and Nagar Executive Officer in matter of Nagar Council and Nagar
Panchayat. (xiv)
?Appellate
Authority? means Authority constituted at the level of district for taking
decision after hearing on complaint in matters of appeal regarding employment
under Employment Rules and in matters of service of employed teachers and
instructors. ?There shall be two
following? classes ofNagar Elementary
Teachers- (a)
Nagar
Primary Teacher- Teacher to be employed in Primary Schools of Nagar. [Town] (b)
Nagar
Elementary Teacher-Teacher to be employed in Middle Schools of Nagar. [Town]. The posts of Nagar Teachers to be employed in Middle
Schools of Nagar and Primary Schools of Nagar. [Town] shall be of following
three category [Grade]- (i)
Nagar
Teacher- Basic Grade. (ii)
Nagar
Teacher- Graduate Grade (Graduate Teacher of Middle School) (iii)
Nagar
Teacher- Headmaster Grade (Headmasterof Middle School)As result of up gradation
of Primary School into Middle School, Nagar Teachers employed in Primary
Schools shall come in their own category (Grade) of Nagar Teacher. (i) Class I-V (Basic Grade
of Nagar Teacher) (a)
Higher
Secondary with minimum 50 % marks (or its equivalent) and two years training in
elementary Education Science. [Known by whatever name]. Or (b)
Higher
Secondary with minimum 45 % marks (or its equivalent) and two years training in
elementary Education Science. [Known by whatever name], which is obtained as
per National Teacher Education Council (NCTE) (Recognition, Standard and Activities)
Regulation 2002, Or (c)
Higher
Secondary with minimum 50 % marks (or its equivalent) and four years training
in elementary Education (B.L. Ed.) Or (d)
Higher
Secondary with minimum 50 % marks (or its equivalent) and two years training in
elementary Education? And (e)
Qualified
in ?Teacher Eligibility Test (T.E.T.) held by Central Government or the
Government of Bihar? (ii) Class VI to VIII
(Graduate Grade of Nagar Teacher) (a)
B.A.
/ B. Sc. and two years Diploma in Elementary Education.[Known by whatever
name], Or (b)
B.A.
/ B. Sc. With minimum 50 % marks and one year graduation in Education Science
(B.Ed.) Or (c)
B.A.
/ B. Sc. With minimum 45 % marks and one year graduation in Education Science
(B.Ed.)which is obtained as per National Teacher Education Council (NCTE)
(Recognition, Standard and Activities) Regulation 2002, issued from time to
time in this regard. ?????????????????????
Or (d)
Higher
Secondary with minimum 50 % marks (or its equivalent) and 4 (four) years
graduation inElementary Education Science (B.L. Ed.) ???????????????????
Or (e)
Higher
Secondary with minimum 50 % marks (or its equivalent) and 4 (four) years B.A. /
B.Sc. Ed. Or B.A. Ed./ B. Sc. Ed. ??????????????????????????
Or, (f)
B.A.
/ B.Sc. with minimum 50 % marks and one year B.Ed. (Special Education) ???????????????????
And (g)
Qualified
in ?Teacher Eligibility Test (T.E.T.) held by Central Government or the
Government of Bihar? (h)
Only
Diploma/ Degree in Education Science recognised by Central Government or any
State Government or National Teacher Education Council (NCTE) shall be
recognised. For Diploma (Special Education) in Education Science and
B.Ed.(Special Education) the Syllabus recognised by National Teacher Education
Council shall be recognised. (i)
A
candidate having qualification of D.Ed. (Special Education) or B.Ed.? (Special Education), after his employment
shall obtain necessarily special training of 6 months recognised byNational
Teacher Education Council. (j)
As
per National Teacher Education Council (Determination of minimum eligibility
for recruitment of teachers in schools) Regulation 2001 (amended from time to
time) A candidate having qualification of B.Ed. on 3 September 2001 or
thereafter for teaching in class I to V after his employment shall obtain
necessarily special training of 6 months in Elementary Education Science
recognised byNational Teacher Education Council. (k)
For
employment on posts of General Teacher, the degree of equivalent Technical
Education (Polytechnic, Unani Education etc.) degree concerned with ancient
language (Moulvi/ Up Shashtri) are not valid. In light of notification or order
issued by Department of Education, for employment on posts of Teacher, any
Degree of particular language awarded by Voluntary Institutions established by
any Society or Trust shall not be valid. By Department of Education, action
shall be taken for awarding equivalency of any Certificate or Degree for
employment on post of teacher. (i) ?? Employment shall be made on posts of Urdu Teacher in Primary and
Middle School of candidates having degree of Moulvi/ Alim awarded by Bihar
Madarsa Education Board or who has passed in Urdu subject with minimum 100
marks in Intermediate and having Training described in rule-5. (ii) ? Employment shall be made on posts of Sanskrit Teacher in Primary
and Middle School of candidates having degree of Up-Shastri/ Shastri awarded by
Kameshwar Singh Sanskrit University, Darbhanga and having Training described in
rule-5. (iii) ? Employment shall be made on posts of Bangla
Teacher in Primary and Middle School of candidates having degree of Inter level
(passed in Bangla Language of 100 marks) or equivalent to qualification
graduation in Bangla. In Middle Schools, the employment of Graduate Teachers
subject wise on following posts shall be made of candidates having
qualification described in Rule-5:- (i)
Graduate
Math & Science Teacher; (ii)
Graduate
Social Science Teacher; (iii)
Graduate
Language Teacher; (iv)
Up
to 8 years from date notification of Rules on all aforesaid posts direct
employment shall be made. Thereafter on 50% posts direct employment shall be
made and rest 50 % posts shall be filled up giving promotion to teachers?
qualification of basic grade. In case of not finding suitable teacher for
promotion, by the Department decision of Direct Employment may be taken. ?Reservation Rule
notified by General Administration Department of the Government of Bihar, at
district level, shall be applied for every subject. The employment of
Instructors for time being shall be made in same way. (i)
In
every subject, (Including Instructor) employment shall be made of minimum 50 %
women candidates. In case of remaining odd number, last post shall be marked
for woman. (ii)
In
every subject, of Elementary Teacher (Including temporary Instructor)
employment shall be made of three percent handicapped candidates (1% vision
disabled,1% hearing disabled, 1% osteogenic disabled) in accordance with Rule/
Notification/ Order of General Administration Department of the Government of
Bihar. On First August of Employment Year minimum age of
candidate for basic grade 18 year and 21 year for graduate and maximum age
shall be same which shall be prescribed from time to time by General
Administration Department of the Government of Bihar. In maximum age limit to
the handicapped candidate?s relaxation of 10 years shall be given. For
temporary Instructor minimum age limit shall be 18 year. To the trained
candidates in maximum age limit relaxation of 10 years shall be given (A)
Application:- (i)
Application
shall be received only from candidates who have passed ?Teacher Eligibility
Test?. (ii)
The
number of posts for employment of Nagar Teachers (including Instructor) shall
be communicated to concerned Employment Units through districts by the State
Government. (iii)
By
the Secretary of Employment Committee the notice of employment on vacant posts
of Nagar Teacher Subject wise and category wise?
and of Instructors [including total particulars concerned with
employment] as per program determined the Government shall be got published in
whole Nagar Area. For submission of time of minimum 30 days shall be given. One
copy of notice shall be published on Notice Board of office of Dist. Education
Officer. (iv)
By
eligible candidate application in prescribed Performa (issued by Department
from time to time) shall be sent to the Secretary of Employment Committee by
only speed post / registered post. (B)
Determination of Merit List:- Merit List shall be prepared at the level of Employment
Unit of Nagar jointly by the Secretary of Employment Committee and in-charge
Dist. Program Officer, but main responsibility shall be of the Secretary of
Employment Committee. The Secretary of Employment Committeefor preparation of
Merit List setting the place and date etc. shall take necessary cooperation
from other members. On every page of Merit List signature shall be placed by
both members preparing Merit List. Merit
List for employment of Nagar Teacher of Basic Grade:- (i)
Percentage
of obtained marks in Matric Examination. + (ii)
?Percentage of obtained marks in Intermediate
Examination. + (iii)
Percentage
of obtained marks in Training Examination (iv)
Aiding
aforesaid all three on making division by three, obtained percentage shall be
merit point of candidate. (v)
In
matter of untrained candidates aiding (i) & (ii) division shall be made by
two. (vi)
In
merit point of candidate, on basis of obtained marks of Teacher Eligibility
Test, additional merit point shall be aided as follows:- (vii)
90%
and above-? ?????10 point. (viii)
80
% and above and below 90 % --???????????????????
06 point (ix)
70
% and above and below 80 % --???????????????????
04 point (x)
55
% and above and below 70 % --???????????????????
02 point (xi)
Thus
after aiding additional point of Teacher Eligibility Test, total point of
candidate shall be total merit point of candidate. Merit
List for employment of Nagar Teacher of Graduate Grade:- (i)
Percentage
of obtained marks in Matric Examination. + (ii)
?Percentage of obtained marks in Intermediate
Examination. + (iii)
Percentage
of obtained marks in Graduate Examination + (iv)
Percentage
of obtained marks in Training Examination (v)
Aiding
aforesaid all four on making division by four, obtained percentage shall be
merit point of candidate. (vi)
In
matter of untrained candidates aiding (i) to (iii) division shall be made by
three. (vii)
In
merit point of candidate, on basis of obtained marks of Teacher Eligibility
Test, additional merit point shall be aided as follows:- (viii)
90%
and above- ????? 10 point. (ix)
80
% and above and below 90 % --???????????????????
?????????????????06 point (x)
70
% and above and below 80 % --???????????????????
????????????????..04 point (xi)
55
% and above and below 70 % --???????????????????
????????????????..02 point (xii)
Thus
after aiding additional point of Teacher Eligibility Test, total point of
candidate shall be total merit point of candidate. (xiii)
Calculation
of obtained marks shall be made leaving the marks of additional and optional
subjects. But where optional subject is as compulsory subject, there
calculation shall be made. For graduate qualification the marks obtained in all
read subjects (leaving additional and optional subject) calculation shall be
made. For candidates graduate with Hons., aiding the marks obtained in
subsidiary subjects and subjects of Hons. paper total marks shall be obtained. (xiv)
Keeping
in view requirement of teachers of basic grade and graduate grade merit list of
trained and untrained candidates of every subject shall be prepared separately.
(xv)
As
per rule of reservation, in every subject and category first of all employment
shall be made of untrained candidates. Thereafter on remaining available vacancy
employment shall be made ofuntrained candidates of same category and subject.
Untrained employed teacher shall get training necessarily within time-limit
determined by the Government. (C)Constitution
of Nagar Employment Committee- Municipal Corporation- (i)
For
selection of Teachers and Instructors of Municipal Corporation, at the level of
Municipal Corporation an Employment Committee shall be constituted as follows:- (ii)
Mayor
of Municipal Corporation- ?..Chairman (iii)
Municipality
Officer of Municipal Corporation-???????
???????????.Member Secretary. (iv)
One
selected member of Education Committee of Municipal Corporation-???????? ?????. Member (v)
One
Officer of Schedule Caste/ Schedule Tribe nominated by Dist. Magistrate- ????.
Member (vi)
Dist.
Program Officer (Establishment) .. Member Note:- In case of not constitution of Education
Committee of Municipal Corporation by Dist. Education Officer, one Headmaster
of any Governmental / Government aided High School situated in area of
Municipal Corporation may be nominated as member. Nagar
Council/ Nagar Panchayat- (1)
President
/ Chairman of Nagar Council/ Nagar Panchayat- ???????????? Chairman (2)
Municipality
Officer of Nagar Council/ Nagar Panchayat- ??????? Member Secretary (3)
One
selected member of Education Committee of Nagar Council/ Nagar Panchayat (If
Chairman is male then selected member shall be female)-
??????????????????.Member (4)
One
Officer of Schedule Caste/ Schedule Tribe nominated by Dist. Magistrate- ??.
Member (5)
Dist.
Program Officer (Establishment)???????????????????????????? ????????????
Member Note:- In case of not constitution of Education Committee
of Municipal Corporation by Dist. Education Officer, one Headmaster of any
Governmental / Government aided High School situated in area of?? Nagar may be nominated as member. If due to
any reason the post of Mayor, President / Chairman of Nagar is vacant then Dy.
Mayor/ Vice-President / Dy. Chairman shall be chairman of Committee. (D) Approval
of Merit List:- (i)
By
the Member Secretary of Employment Committee the Merit List shall be placed for
approval in meeting of Committee. (ii)
After
approval Merit Lish shall be published. For raising any kind of objection, the
time of 15 days shall be given. Making removal of obtained objection within one
week final form shall be given to Merit List. (E)
Employment Letter:- (i)
In
accordance with number of posts allotted to Employment Units to the selected
candidates under signature of Member Secretary by registered post, Employment
Letter shall be sent. For making joining the time of 30 days shall be given,
which shall be mentioned in Employment Letter. By the Head of the School after
getting verification of Employment Letter from Employment Unit, the joining of
Employed candidates shall be accepted. After 30 [thirty] days against rest
vacant posts again as per number of vacant seats on the basis of Merit List
Employment Letter shall be issued. Again after30 [thirty] days against rest
vacant posts again as per number of vacant seats on the basis of Merit List
Employment Letter shall be issued. Thus after total three transactions
Employment process shall be deemed terminated. (ii)
By
the candidate to be employed at the time of joining his health certificate
issued by Civil Surgeon shall be given. (iii)
Photo
copies of all record / documents concerned with Employment and Qualification
shall be kept preserved in the Block Office after getting attestation by Block
Education Extension Officer. (F)
Action against Employment Unit not making Employment:- ?In case of not
making employment of teacher by Employment Unit without any justified reason in
accordance with date and employment process determined by the Government, it
shall be deemed violation of ? Right to Education to Children Act, 2009 and
their constitutional liabilities and for this, against the delinquent officers
and representative of Panchayat under relevant sections of Bihar Municipality
Act-2007 necessary action shall be taken. In Middle Schools employment shall be made of Instructor
for Physical Education, Art (Music and Fine Art) Instructors and
WorkInstructor. Eligibility:- (i)
Instructor
for Physical Education and Health:- (ii)
Matric
exam passed from any recognised Board. (iii)
Certificate/
Diploma/ Degree in Physical Education from any recognised Board/University. (iv)
Instructor
forMusic and Fine Art (v)
Matric
exam passed from any recognised Board. (vi)
Graduation
Degree in regular course in Fine Art/Graduation in Music/ Diploma or equivalent
qualification from any recognised University. (vii)
Work
Experience Instructor:- (viii)
???Matric exam passed from any recognised
Board. (ix)
Certificate/
Diploma of minimum one year from Institution recognised by the Government of
Bihar. Selection of Instructors:- Employment shall be made on posts of Instructors by the
Department in prescribed manner. In case of death of during service period of teacher of
Dist. Cadre appointed from earlier in Elementary Schools or of teachers to be
appointed in light of Rules of 2006 and this Rules on Compassionate Ground to
their eligible dependants if they are agree for it, in light of guideline
issued regarding appointment on compassionate ground by General Administration
Department employment may be made by Employment Committees. To the untrained
dependant?s employment may be given only when relaxation is given by the
Government of India for the employment of untrained. To the dependants of
Instructors benefit of employment on compassionate ground shall not be payable.
By the Employment Officer, with the cooperation of
officers of Department of Education necessary inquiry shall be got made of
academic/ technical and other certificates of teachers/ instructors to be
employed. In case of finding forged or wrong certificates by the Employment
Officer Employment shall be cancelled and necessary legal action shall be
taken. Getting verification of certificates on time shall be responsibility of
Employment officer otherwise he will be liable for illegal payment to teachers
employed on forged or wrong certificates. (i)
To
the Nagar Teachers fixed salary shall be given as follows:- (ii)
Trained
teacher [basic grade] Rs. 7000/- per month. (iii)
Untrained
teacher [basic grade]Rs. 6000/- per month. (iv)
Trained
teacher [Graduate grade]Rs. 8000/- per month. (v)
Untrained
teacher [Graduate grade]Rs. 7500/- per month. (vi)
Trained
teacher [Headmaster of middle schools]Rs. 14000/- per month. (vii)
To
Instructors per month Rs. 4, 000/- fixed salary shall be payable. (viii)
If
by the Government in future in fixed salary of teacher or instructor amendment
is made then accordingly fixed salary shall be payable to them. (ix)
To
the Panchayat Elementary teachers and Instructors employed under this rule no
kind of allowance like- Dearness Allowanvce, Housing Allowance/ Medical
allowance/ transportation allowance etc. shall not be payable.? (B) Increment in Salary:- (i) ?? In light of Employment Rules 2006 as per direction of Government
competency test of Employed Teachers shall be taken. On basis of evaluation in
salary of trained teachers obtaining minimum 45 % in general category
andobtaining minimum 40 % in reserved category, after three years Rs. 500/-
[Five Hundred] and Rs. 300/- [Three Hundred] in salary of untrained teachers
shall be increased in one time. (ii) ? Thereafter every year in salary of earlier employed trained
teachers Rs. 170/- (One Hundred seventy) and Rs. 100/- [One Hundred] shall be
increased in their fixed salary. No increment shall be made in salary of
teachers obtained marks below the prescribed minimum marks. To the teachers
obtaining marks below 45 % in general category and obtaining marks below 40 %
in reserved category for improvement in their marks, one more opportunity shall
be given. After 2nd evaluation, asking explanation from teacher
obtaining marks below prescribed marks by his Employer, he shall be removed
from service. (iii) ? In fixed salary of Graduate Trained Teacher
every year Rs. 300/- [three hundred rupees] shall be increased. In fixed salary
of Graduate Untrained Teacher every year Rs. 200/- [two hundred rupees] shall
be increased.? (iv)? Basic
grade teachers employed under this rules [except teachers appointed on
compassionate ground] shall not appear in Competency Test and to them every
year pay increment shall be payable as mentioned in clause (ii).Instructors
also shall not appear in Competency test. In their fixed salary every increment
of Rs. 100/- shall be given. (C)
Age of Retirement:- Employed Teacher and Instructors will retire on the date
of completion of their age of 60 year. (D)Training:- (i) By the State Government
to the untrained teachers the facility of training prescribed by National
Council of Teaching Education [N.C.T.E.] shall be made available. To the
teachers completing training successfully from date of publication of result,
fixed salary of trained teachers shall be payable. (ii) To the trained teachers
and untrained teachers during their service period regular training shall be
held. (E)Transfer:- (i)
Normally
transfer shall not be made of Elementary Teachers. During their service period
after three years within their Employment Unit there shall be facility of
maximum two transfer. Between two transfers there shall be difference of at
least five years. Transfer may be made in own category [grade] of teacher. To
the temporary Instructors this facility shall not be payable. (ii)
If
for one vacant post of any school more than one transfer applications are
received, then on basis of service period, priority shall be given to senior
most teacher. (iii)
Proposal
of transfer shall be prepared by Member Secretary and after approval of
Employment Committee transfer order shall be issued under signature of Member
Secretary. (iv)
In
compliance of Free and Compulsory Education of children from level of officer,
authorised by the Government within the Employment Unit order of administrative
Order may be given to Employment Unit. Its compliance by Employment Officer
shall be mandatory. (F)Promotion:- (i)
To
the employed teacher of Trained Basic Grade from date of joining and To the
employed teacher of Untrained Basic Grade from date of receiving trained
pay-scale seniority list shall be prepared and after satisfactory service of 12
year promotion shall be given in next fixed salary [prescribed for trained
graduate teachers]. As result of promotion the teacher of this grade shall
remain in his own grade. (ii)
On
50 % posts of Graduate Teacher direct employment may be made from promotion of
Nagar Teachers having graduate qualification who have satisfactorily completed
his service of 8 (Eight years) (iii)
From
trained Graduate Teachers from seniority list prepared on basis of minimum
service of 5 [five] years in graduate grade and seniority promotion shall be
given on the post of Headmaster of fixed salary. (iv)
For
promotion action shall be taken by Employment Committee. As result of promotion
in Graduate grade, action for posting alsoshall be taken by Employment
Committee. (G)Disciplinary
Action:- (i)
In
case of remaining habitually absent from school, harassing to children, making
breach of discipline and due to any other reason, on the basis of report of
Employment Committee or Inspection Officer of Department of Education in
context of charge of concerned Teacher and Instructor? by the Secretary of Employment Unit
explanation shall be asked. On receiving explanation after making its review
with the permission of Employment Committee Departmental Proceeding shall be
initiated. (ii)
In
case of suffering jail in any matter, on finding prima facie guilty of
defalcation of governmental amount, he shall be suspended. (iii)
In
course of suspension or departmental proceeding framing charge, by Inquiry
Officer inquiry shall be made and in case of finding guilty he shall be
punished with following punishments:- Minor Penalty:- (i)
Condemnation; (ii)
Check
on promotion; (iii)
Check
on pay increment [Commutative/ non-commutative] Major Punishment- (i)
Demotion
on lower post; (ii)
Dismissal
from service, which shall not be disqualification for any appointment /
employment in future. Provided also that, in any other particular case in
writing any other punishment may be imposed. (iii)
In
case of proving charge, major punishment may be awarded but before awarding
major punishment 2nd Show-Cause Notice shall be issued. (iv)
During
suspension period, 50% amount of fixed salary as livelihood allowance shall be
given. (v)
Order
regarding punishment shall be issued under signature of secretary of Employment
Committee. In this order full particulars of those facts shall be given, due to
which delinquent teacher / instructor is found guilty. (H) Leave:- (For Teacher) (i)
To
the Nagar Elementary Teachers in one year casual leave of 16 (Sixteen) days
shall be permissible. To the Lady Teachers special leave of two days per
monthshall be permissible. To these teachers in one year Medical leave on basis
of medical certificate of 20 (Twenty) days shall be permissible. By the
Headmaster of school casual leave and medical leave shall be granted. If the
teacher is himself headmaster/ principal then his medical leave shall be
granted by Chief Municipality Executive Officer. Casual at a time for more than
ten days cannot be given. During whole service period medical leave up to 120
days may be commutative and in any year at the same time up to 90 days on basis
of medical certificate leave may be taken. It may be aided after or before only
in one side of casual leave. (ii)
To
the Woman Nagar Teachers maternity leave of 135 days may be granted by Chief
Municipality Executive Officer. The benefit of maternity leave is permissible
only for two children. (iii)
Besides
the aforesaid leaves due to any special cause in one calendar year for the
period of 30 [Thirty] days special non-salaried leave may be permissible. But
due to this, break in service shall not be deemed. (iv)
With
the service book of teacher his leave account shall also be maintained in
formal way. Leave ? ???????? (For
Instructor)- To the Instructor in one year casual leave of 16
(Sixteen) days shall be permissible.?? In
one year Medical leave of 20 (Twenty) days shall be permissible, which may be
commutative up to 60 [sixty] days.To the Woman Instructor maternity leave of
135 [one hundred thirty five] days may be granted. For sanctioning of leave
shall be same process which is prescribed for teachers. (I)
????? Payment of Salary- (1)
For
making payment of salary to Teachers and Instructors of Municipality as per
requirement grant shall be made available. (2)
On
basis of absentee particulars submitted by the head of school payment of salary
to Teachers and Instructors of Municipality shall be made by the Secretary of
Employment Committee by advice of transfer in their bank account. The power of hearing of appeal concerned with service of
employed teachers and Instructors employed under this Rules shall be vested in
Appellate Authority constituted by the Government at the level of District. ?The State
Government may remove to difficulties raised at the time of compliance of this
Rules, by notification /order. (1)
From
date of enforcement of this Rules, The Employment Rules 2006 concerned with
employment of teachers in elementary schools of Nagar area and Resolution,
orders, instructions etc. in this regard shall be deemed repealed. (2)
Despite
such repeal any work done under such Rules, Order, Instruction shall be deemed
done under this Rules. It shall have no effect on service conditions of
teachers of earlier Dist. Cadre. It shall have no effect on Special Teacher
Appointment Rules 2010. ???????? ????????????????????? Printed and Published by Superintendent, Secretariat Printing Press, Bihar, Patna
Bihar Gazette [Extra-ordinary] 352-571 +3000 D.P.T. Bihar Nagar Elementary Teacher
[Employment and Service Conditions] Rules-2012