Madhya Pradesh Ashaskiya Shikshan Sanstha (Schoolon Main Karyarat Adhyapakon Tatha Anya Karmachariyon Ki Padonnati) Rules, 1988

[22th January, 1988]

Published vide Notification No. F. 73-8-85-20, dated 22-1-1988, Madhya Pradesh Rajpatra Part 4(Ga), dated 6-5-88, page 208

In exercise of the powers conferred by Section 10 of the Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karmacharyon Ke Vetano Ka Sandaya) Adhiniyam, 1978 (No. 20 of 1978), the State Government hereby makes the following rules, namely :

Rule 1.

 

These rules may be called The Madhya Pradesh Ashaskiya Shikshan Sanstha (Schoolon Main Karyarat Adhyapakon Tatha Anya Karmachariyon Ki Padonnati) Rules, 1988.

Rule 2. Definitions.

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In these rules, unless the context otherwise requires-

(a)      "Committee" means the Promotion Committee duly constituted under these rules;

(b)      "Service" means the service of the teachers and other employees of Primary Schools to Secondary/Higher Secondary/Training Institution/Sanskrit School run by the Education Society;

(c)      "Seniority List" means a list in which the names of all the teachers and other employees are shown category-wise and who are employed in various schools run by an Education Society;

(d)      "Appointing Authority" means an official who is authorised by the Education Society to make all appointments.

Rule 3.

 

(1)     A seniority list of all the employees of aided institutions run by Education Society shall be prepared category-wise even though these schools are run as pre-primary, primary, middle, secondary, higher secondary, training institution and Sanskrit Schools and they are being given grant separately. This list shall only be prepared in respect of the employees receiving grant. Six copies of the list shall be forwarded for certification in respect of primary/middle school to District Education Officer and in respect of secondary and higher secondary school to the Joint Director/Divisional Superintendent of Education. After certifying the list, the officer concerned shall keep two copies in his office and return the remaining four copies to the concerning institution.

(2)     There shall be Committee for promotion consisting of the following members:-

(3)     No work shall be transacted in the meeting of the Committee unless the Chairman and atleast other two members are present.

(4)     The meeting of Promotion Committee shall ordinarily be held atleast once in a year.

Rule 4. Conditions of eligibility for promotion.

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The committee shall consider the cases of promotion of all those persons who on the last day of preceding month of the date of meeting had completed the service shown in column 5 of the Schedule appended. The assessment shall be made about last five years work for the post of lecturer and Principal and three years work for the remaining posts.

Rule 5 Select list.

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(1)     Promotion Committee shall prepare a list of such persons as are held by the Committee to be suitable for promotion to the service. This list shall be sufficient to cover the vacancies.

(2)     The selection for inclusion in such list shall be based on merit and suitability in all respects with due regard to seniority.

(3)     Due regard shall be paid to the reservation of Scheduled Castes and Scheduled Tribes candidates as prescribed by the Government from time to time.

Rule 6.

 

(1)     The list as finally approved by the Promotion Committee shall form the select list for promotion but the approval of the Commissioner, Public Instruction shall be necessary for promotion on the post of High School Principal/Lecturer/Principal of Higher Secondary School.

(2)     The select list shall ordinarily be in force until it is reviewed or revised.

Rule 7.

 

If any dispute arises relating to the promotion list an officer nominated by the Commissioner, Public Instruction shall inquire into the correctness of the promotion list and shall forward his report along with his recommendation and conclusion to the Commissioner, Public Instruction who shall review the report and communicate his decision to the enquiry officer and the institution concerned. The decision of the Commissioner shall be final.

 

Schedule

 

Note. - (1) Only the period of Service rendered as recognised staff in the grant receiving schools shall be reckoned for purposes of experience of accounts work.

(2) In the event of non-availability of any person fulfilling the qualifications, the vacancy shall be filed by direct recruitment.

(3) In the event of promotion from class IV to Lower Division Clerk post i.e., class III the minimum qualifications are that the candidate should possess 5 years experience in service and should be matriculate.

[7][(4) Minority managed Institutions established under Article 30 of the Constitution of India may under special circumstances secure exemption from the rules from the Government for postings on the posts of Heads of Institution provided that no exemption shall be granted in the qualifications mentioned in columns (4) and (5) of the Schedule.]

[8][(5) For promotion to the post of lecturer subject-wise seniority should be adopted and promotion should be made within the subject, but the educational qualification shall remain the same as prescribed by the rule. There shall be only one lecturer of one subject in a faculty.]