No.
07/M3-02/06 (part-B)-3148 ? In exercise of powers conferred under Article -243
G of Indian Constitution and Sections 47 and 48 to be read with section ? 146
of Bihar Panchayti Raj Act, 2007, Bihar Government enacts following law to
amend Bihar Panchayat Primary Teacher (Recruitment and Service Conditions)
Rule, 2006 :- (1)
This rule may be
called as ?Bihar Panchayat Primary Teacher (Recruitment and Service Conditions)
(amendment) Rule, 2008?. (2)
Its extension shall
be in the complete Bihar state. (3)
It will effective
immediately. (1)
of Bihar Panchayat
Primary Teacher (Recruitment and Service Conditions) rules, 2006 ? sub-Rule (2)
of Rule 4 of the said rule shall be substituted by the following :- (2)
According to the
grades of the teachers, a separate panel of trained and untrained candidates
will be prepared, at both levels. Firstly, the trained teachers will be
employed. Untrained teachers can be employed on the remaining vacancies (except
for the post of physical education teacher). (3)
But in preparing the
merit list of untrained candidates, due weightage will be given to? the public teachers of public education
centers run by the government, the former teachers who have teaching experience
in primary school, the instructors of informal education, and the effort
centers run by the Bihar Education Project, Workers with experience of teaching
work in Angana/Apna schools Children Class and Alternative Education Centers. Sub-rule (b) and
(c) of rule 5 shall be substituted by the following sub-rule (b) and sub-rule
(d) shall be deemed to be re-named as sub-rule (c): - ?(b) A minimum of 50%
women candidates will be employed in each category (except physical education
teacher). If the number is odd, the last post will be marked for the
woman.? In the absence of trained female
candidates for the post of physical education teacher, that post can be filled
up with trained male candidates of the same category.? Clause 2 of
sub-rule (a) of rule-6 of the said rule shall be substituted by the following:
- ?2 Passed Intermediate / Higher
Secondary or equivalent examination from a government recognized school /
college / board, but does not include technical education degree (polytechnic,
Greek education etc.), physical education, oriental language /language related
degree (cleric, sub-scribe) and similar degree awarded by voluntary institutions
(provided by the department) for employment in general teacher post.? ?The word ?first? in the proviso will be
replaced by the words ?first and second?. Clause (b) of
Rule 8 shall be substituted by the following: ?(b) On the first August of the
Employment year, the minimum age of the candidate shall be 18 years and the
maximum age limit will be the same as prescribed by the State Government
(Department of Personnel and Administrative Reforms) from time to time.
Disabled candidates will be given a relaxation of 10 years in the maximum age
limit;But the maximum age limit of candidates trained in first and second
employment of block teacher and panchayat teacher will be relaxed. The following
will be added at the end of clause (a) of sub-rule (iv) of rule 9. ?(b) The grade score of the
candidate will be the percentage that is obtained on adding sub-clause (1) and
(2) of clause (a) and dividing the resulting sum by two. ?But in the case of
the candidates mentioned in sub rule (2) of rule 4, 20 marks will be added to
their merit list, if candidate, have teaching experience of 1 year or more.? Clause (b) of
sub-rule (v) of Rule 9 shall be substituted by following: - ?(b) The grade score of the
candidate will be the percentage that is obtained on adding sub-clause (1) and
(2) of clause (a) and dividing the resulting sum by two. But in the case of the
candidates mentioned in sub rule (2) of rule 4, 20 marks will be added to their
merit list, if candidate, have teaching experience of 1 year or more.? The following proviso
shall be added to sub-rule (x) of rule 9: - ?But while posting teacher in city,
it should be kept in mind that the posting of graduation? qualified teachers should be done in middle
school, out of which minimum two teachers should be of Science subject. If a
graduation qualified science teacher is not available, the posting of
inter-qualified science teacher will be done on priority. ?15 leave ? (1)
The city elementary
teacher will be given 16 days of casual leave and 20 days of medical leave in a
year. That will be approved by the headmaster of the school. If the teacher is
the headmaster / principal himself, then on the recommendation of the above
headmaster the above leave or the maternity leave of 135 days for female
teachers will be sanctioned by the Mayor in the case of Municipal Corporation
or by the officer authorized by him and his chairman in the case of Municipal
Council and Nagar Panchayat. The benefit of maternity leave will be estimated
for only two children. Casual leave may not be granted for more than 12 days
simultaneously. (2)
In addition to the
above holidays, unpaid leave will be payable for a period of 30 days in a year
due to specific circumstances. Unpaid leave will be approved on the
recommendation of the Principal by mayor in the case of Municipal Corporation
or his authorized officer and by his Chairman in the case of Municipal Council
and Panchayat. After that, salary will not be paid if the teacher is absent and
this period will be considered broken in service. In the event of continuous
absence without sufficient reason for 3 months, action will be taken by the
Employment committee to remove him from service. ?18 Appeal: -
Under this Rule, the power to hear appeals related to employment will be vested
with the authority of one or more members constituted by the government at the
district level. Establishment of authority and terms of service will be
determined by the Human Resource Development Department. Appellate authority
will be constituted from officers and academics of retired Bihar Judicial
Service, Indian Administrative Service, Bihar Administrative Service, Bihar
Education Service.? No.
07/M3-02/06 (part-B)-3149 ? In exercise of powers conferred under Article 243
(b) of the Indian Constitution and Sections 45, 47 (4) and 419 of the Bihar
Municipal Act, 2007, Bihar Government enacts following law to amend the Bihar
Municipal Body Elementary Teachers (Employment and Service Conditions) Rules,
2006: - (1)
This rule may be called as
?Bihar Municipal Body Elementary Teachers (Employment and Service Conditions)
Rules, 2008?. (2)
Its extension shall be in
the complete Bihar State. (3)
It will effective
immediately. Sub-rule (1) of rule 4 of
the said rules shall be substituted by the following: - ??(1)
According to the prerequisites of the teachers, a separate panel of trained and
untrained candidates will be prepared, at both levels. Firstly, the trained
teachers will be employed. Untrained teachers can be employed on the remaining
vacancies (except for the post of physical education teacher).But in preparing
the merit list of untrained candidates, due weightage will be given to? the public teachers of public education
centers run by the government, the former teachers who have teaching experience
in primary school, the instructors of informal education, and the effort
centers run by the Bihar Education Project, Workers with experience of teaching
work in Angana/Apna schools Children Class and Alternative Education
Centers.? Training for the duration of
two-year will be arranged for untrained teachers. Sub-rule (b) and (c) of rule
5 shall be substituted by the following sub-rule (b) and sub-rule (d) shall be
deemed to be re-named as sub-rule (c): - ?(b) A minimum of 50% women candidates will
be employed in each category (except physical education teacher). If the number
is odd, the last post will be marked for the woman.? In the absence of trained female candidates
for the post of physical education teacher, that post can be filled up with
trained male candidates of the same category.? Clause 2 of sub-rule (a) of
rule-8 of the said rule shall be substituted by the following: - ?2 Passed Intermediate / Higher Secondary or
equivalent examination from a government recognized school / college / board,
but does not include technical education degree (polytechnic, Greek education
etc.), physical education, oriental language /language related degree (cleric,
sub-scribe) and similar degree awarded by voluntary institutions (provided by
the department) for employment in general teacher post.? The word ?first? in the
proviso will be replaced by the words ?first and second?. ?Clause (b) of Rule 8 shall be substituted by
the following: ?(b) On the first August of the Employment
year, the minimum age of the candidate shall be 18 years and the maximum age
limit will be the same as prescribed by the State Government (Department of
Personnel and Administrative Reforms) from time to time. Disabled candidates
will be given a relaxation of 10 years in the maximum age limit;But the maximum
age limit of candidates trained in first and second employment of block teacher
and panchayat teacher will be relaxed. The following will be added
at the end of clause (a) of sub-rule (iv) of rule 9. ?But in the case of the
candidates mentioned in sub rule (2) of rule 4, 20 marks will be added to their
merit list, if candidate, have teaching experience of 1 year or more.? The following proviso shall be added to
sub-rule (xii) of rule 9: - ?But while posting teacher in city, it should be
kept in mind that the posting of graduation?
qualified teachers should be done in middle school, out of which minimum
two teachers should be of Science subject. If a graduation qualified science teacher
is not available, the posting of inter-qualified science teacher will be done
on priority. ?Rule 15 shall be substituted by the following:
?15 leave ? (1)
The city elementary teacher
will be given 16 days of casual leave and 20 days of medical leave in a year.
That will be approved by the headmaster of the school. If the teacher is the
headmaster / principal himself, then on the recommendation of the above
headmaster the above leave or the maternity leave of 135 days for female
teachers will be sanctioned by the Mayor in the case of Municipal Corporation
or by the officer authorized by him and his chairman in the case of Municipal
Council and Nagar Panchayat. The benefit of maternity leave will be estimated
for only two children. Casual leave may not be granted for more than 12 days
simultaneously. (2)
In addition to the above
holidays, unpaid leave will be payable for a period of 30 days in a year due to
specific circumstances. Unpaid leave will be approved on the recommendation of
the Principal by mayor in the case of Municipal Corporation or his authorized
officer and by his Chairman in the case of Municipal Council and Panchayat.
After that, salary will not be paid if the teacher is absent and this period
will be considered broken in service. In the event of continuous absence
without sufficient reason for 3 months, action will be taken by the Employment
committee to remove him from service. ?Rule 18 shall be substituted by the
following:?18 Appeal: - Under this Rule, the power to hear appeals related to
employment will be vested with the authority of one or more members constituted
by the government at the district level. Establishment of authority and terms
of service will be determined by the Human Resource Development Department.
Appellate authority will be constituted from officers and academics of retired
Bihar Judicial Service, Indian Administrative Service, Bihar Administrative
Service, Bihar Education Service.?Bihar Panchayat
Primary Teacher (Recruitment and Service Conditions) (amendment) Rule, 2008
Bihar Municipal Body Elementary
Teachers (Employment and Service Conditions) Rules, 2008