MADHYA PRADESH SCHOOL EDUCATION SERVICE (TEACHING CADRE), SERVICE CONDITIONS AND RECRUITMENT RULES, 2018

PREAMBLE

In exercise of the powers conferred by the proviso to Article 309 of the Constitution of India, the Governor of Madhya Pradesh hereby makes the following rules relating to the service conditions and recruitment to the Madhya Pradesh School Education Service (Teaching Cadre), namely:-

Rule - 1. Short title and commencement.-

(1)     These rules may be called the "Madhya Pradesh School Education Service (Teaching Cadre), Service Conditions and Recruitment Rules, 2018."

(2)     These rules shall come into force from 1st July, 2018.

Rule - 2. Definitions.-

In these rules, unless the context otherwise requires,-

(a)      "Appointing Authority" in respect of the service means the authority as shown in Column No. 6 of Schedule 1;

 

(b)      "Adhyapak Samvarg" means the persons appointed by and under control of local bodies under the "Madhya Pradesh Panchyat Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008" and "Madhya Pradesh Nagriya Nikaya Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008;"

 

(c)      "Commissioner" means the Commissioner of Public Instructions, Madhya Pradesh;

 

(d)      "Department" means the School Education Department, Government of Madhya Pradesh;

 

(e)      "Departmental Examination" means the limited departmental examination so conducted under these rules for the purpose of promotion;

 

(f)       "Departmental Promotion Committee" means the committee specified under these rules for promoting the members of the service;

 

(g)      "Director" means the Director of Public Instructions, Madhya Pradesh;

 

(h)     "Examination Agency" means an agency authorized by the State Government to conduct the eligibility examination or the departmental examination;

 

(i)       "Government" means the Government of Madhya Pradesh;

 

(j)       "Governor" means the Governor of Madhya Pradesh;

 

(k)      "Guest Teacher" means a person engaged for the purpose of teaching in Government schools against vacant posts on a temporary basis on a honorarium;

 

(l)       "Local Bodies" means District Panchayat under the Panchayat and Rural Development Department and Municipal Corporation, Municipality, Municipal Council under the Urban Administration and Development Department;

 

(m)    "Other Backward Classes" means the Other Backward Classes of Citizens as specified by the State Government vide notification No. F-8-5-XXV-4-84 dated the 26th December, 1984 as amended from time to time;

 

(n)     "Schedule" means a Schedule appended to these rules;

 

(o)      "Scheduled Castes" means the castes, races or tribes or part of or group within castes, races or tribes which shall for the purposes of this deemed to be Scheduled Castes as are assigned to them by Article 341 of the Constitution and are notified as such by the Government in relation to the Madhya Pradesh;

 

(p)      "Scheduled Tribes" means the tribes; races or tribal communities or part of the group within tribes or tribal communities, which shall for the purposes of this deemed to be Scheduled Tribes as are assigned to them by Article 342 of the Constitution and are notified as such by the Government in relation to the Madhya Pradesh;

 

(q)      "Selection Committee" means the selection committee specified under these rules;

 

(r)      "State" means the State of Madhya Pradesh;

 

(s)      "Teacher Eligibility Test" means the eligibility examination to be conducted for the posts of direct recruitment of the teaching cadre;

Rule - 3. Scope and application.-

Without prejudice to the generality of the provisions contained in the Madhya Pradesh Civil Service (General Condition of Service) Rules, 1961, these rules shall apply to every member of the service.

Rule - 4. Constitution of Service.-

The Service shall consist of the following persons, namely-

(1)     Persons appointed under the "Madhya Pradesh Panchayat Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008" and "Madhya Pradesh Nagriya Nikaya Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008", and serving in educational institutions of School Education Department in 224 Community Development Blocks who are appointed under the provisions of Sub Rule-1 of Rule 5.

(2)     Such persons who shall be appointed through direct recruitment or shall be promoted as per the provisions of these rules.

Rule - 5. Method of recruitment.-

(1)     After the commencement of these rules, the persons who have been appointed under "Madhya Pradesh Panchyat Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008 and Madhya Pradesh Nagriya Nikaya Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008;" and are presently working in the educational institutions of School Education Department in 224 Community Development Blocks and possess other specified qualifications shall be appointed into the Department at the time of the initial constitution of the service. The appointment orders of such persons shall be issued by the Appointing Authority mentioned in column (6) of Schedule-I after following the procedure as specified by the Government:

Provided that no person other than those referred to in clause (b) of rule 2 shall be appointed under these rules.

(2)     The Sahayak Adhyapak, Adhyapak and Varistha Adhyapak appointed under the provision of the "Madhya Pradesh Panchayat Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008" and the "Madhya Pradesh Nagariya Nikaya Adhyapak Samvarg (Employment and Conditions of Service) Rules, 2008" shall be appointed on the post of Prathmik Shikshak, Madhyamik Shikshak and Ucch Madhyamik Shikshak respectively.

(3)     Sahayak Adhyapak (Prayogshala), Sahayak Adhyapak (PTI), and Sahayak Adhyapak (Vocal/Instrumental) shall be appointed on the post of Prayogshala Shikshak, Khelkood Shikshak Category A, and Gayan/Vadan Shikshak Category A respectively.

(4)     After making the recruitment under sub-rule (1), (2) and (3) the subsequent recruitment to the service shall be made by following methods, namely:-

(a)      by selection through Eligibility Examination under direct recruitment.

(b)      by promotion

Rule - 6. Classification, Pay-Band etc.-

The classification of the service and the pay-band attached thereto and the number of posts included in the service shall be in accordance with the provisions contained in Schedule I:

Provided that the Government may, from time to time, add or reduce the number of posts included in the service either on a permanent or a temporary basis.

Rule - 7. Appointment to posts.-

After the commencement of these rules, vacancies in any of the cadres shall be filled by the Appointing Authority and no appointment shall be made through methods of recruitment other than those mentioned in rule-5.

Rule - 8. Conditions of eligibility for direct recruitment.-

In order to be eligible for participating in the Teacher Eligibility Examination, a candidate must fulfill the following conditions, namely:-

(1)     Age-

(a)      The candidate must have attained the age as specified in column (3) of Schedule III, but must not have attained the age as specified in column (4) of the said Schedule, on the first day of January that comes after the date of commencement of the selection process.

(b)      If the applicant is domicile of Madhya Pradesh and belongs to the category of Scheduled Castes, Scheduled Tribes, Other Backward Classes, Persons with disabilities and Women he shall be entitled for relaxation in upper age limit as per the prevailing provisions of the Government of Madhya Pradesh.

(c)      Those applicants who are or who have been employees of Madhya Pradesh Government, Corporation, Board shall be entitled for relaxation in upper age limit as per the prevailing provisions of the Government of Madhya Pradesh.

(d)      A candidate who is an ex-serviceman shall be allowed to deduct from his age the period of entire defense service previously rendered by him:

Provided that the resultant age does not exceed the upper age limit by more than five years.

Explanation.- The term "ex-serviceman" denotes a person who belongs to any of the following categories and who was employed under the Government of India for a continuous period of not less than six months and who was retrenched or declared surplus as a result of the recommendation of the economy unit or due to normal reduction in establishment not more than three years before the date of his registration at any employment exchange or on application made otherwise for employment in Government service, namely:-

(1)     Ex-serviceman released under mustering out concessions.

(2)     Ex-serviceman enrolled for the second time and discharged on,-

(a)      completion of short term engagement;

(b)      fulfilling the conditions of enrolment;

(3)     Ex-personnel of Madras Civil Unit.

(4)     Officers (Military and Civil), discharged on completion of their contract, (including Short Service Regular Commissioned Officers).

(5)     Officers discharged after working for more than six months continuously against leave vacancies.

(6)     Ex-service man invalidated out of service.

(7)     Ex-servicemen discharged on the ground that they are unlikely to become efficient soldiers.

(8)     Ex-servicemen who are medically boarded out on account of gunshot, wounds etc.

(e)      The upper age limit shall be subject to relaxation as per norms of the General Administration Department in respect of an awarded upper caste partner of a couple under the Inter Caste Marriage Incentive Programme of the Scheduled Castes Welfare Department.

(f)       The upper age limit shall be relax able in case of a "Vikram Awardee" as per the norms of the General Administration Department.

(g)      The candidates who have worked as Guest Teacher in Government schools for minimum two hundred days and minimum three educational sessions shall be entitled up to nine years relaxation in maximum age limit.

(h)     In addition to the above, the provisions issued by the General Administration Department, from time to time, in regard to age shall be applicable.

(2)     Educational qualifications: Educational qualifications shall be as per column 5 of Schedule III.

Provided that,-

(a)      Barring the provisions for educational qualifications under The Right Of Children to Free and Compulsory Education Act, 2009, the Government, in exceptional cases may treat a candidate as qualified who, though not possessing the qualifications prescribed in these rules, has passed examinations conducted by other institutions by a standard which, in the opinion of Government, justifies the consideration of the candidate for selection.

(b)      The Government on its own discretion, may consider the cases of those candidates who are otherwise qualified but have received degree from a foreign University which is not designated as a University recognized by the Government.

(3)     Teacher Eligibility Examination.- For direct recruitment on the post of teachers, it shall be mandatory to pass the Teachers Eligibility Examination with the percentage as prescribed in sub-rule (5) of Rule-11.

(4)     Fees - The candidate shall pay the fees as prescribed by the Government.

Rule - 9. Disqualifications.-

(1)     Any attempt on the part of a candidate to obtain support for his candidature by any means may be held as disqualification for appearing in the examination/selection by the Government.

(2)     Any candidate who has married before the minimum age fixed for marriage shall not be eligible for appointment to a post.

(3)     Any candidate who has been convicted for an offence involving moral turpitude shall not be eligible for appointment to any post:

Provided that where cases as mentioned above are pending against a candidate, appointment shall be kept in abeyance till the final decision of the case.

(4)     The provisions of Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 and all other disqualifications notified by the Government, from time to time shall be applicable to a candidate.

(5)     No candidate shall be eligible for the appointment to any service or post who has more than two living children, one of whom is born on or after the 26th day of January, 2001:

Provided that no candidate shall be disqualified or ineligible for appointment to a service or post who has already one living child and in the next delivery which takes place on or after 26th day of January, 2001 two or more than two children are born.

Rule - 10. Government's decision as to the eligibility of a candidate shall be final.-

The decision of the Government as to the eligibility or otherwise of a candidate for selection/examination shall be final and a candidate to whom a certificate of admission has not been issued by the Government shall not be permitted to appear in the examination.

Rule - 11. Procedure of Selection and Appointment through Direct Recruitment.-

(1)     After the commencement of these rules, appointment to the post of direct recruitment of Prathmik Shikshak, Madhyamik Shikshak, Ucch Madhyamik Shikshak, Khelkood Shikshak category B, Gayan/Vadan category B and Prayogshala Shikshak shall be made in accordance with these rules.

 

(2)     "Teacher Eligibility Examination", hereinafter referred to as "eligibility examination" shall be conducted for the recruitment of teachers in the prescribed manner. The eligibility examination shall be conducted by the agency designated by the Government. The validity of the eligibility examination shall be for a period of two years after the declaration of result or the conduct of the next eligibility examination, whichever is earlier.

 

(3)     The agency authorized to hold eligibility examination for appointment of teachers shall advertise the procedure for application and the scheme of examination in the news papers.

 

(4)     The educational qualifications for appearing in the eligibility examination shall be as specified in Schedule-III.

 

(5)     The category wise minimum percentage of marks to qualify in the Teacher Eligibility Examination shall be as under, namely:-

(6)     The provisions contained in the Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon Evam Anya Pichhade Vergon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994) shall be applicable for the recruitment to these posts.

(7)     (a) Posts shall be reserved for candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes in accordance with the provisions of the Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon Ke Liye Arakshan) Adhiniyam, 1994 (No. 21 of 1994), instructions issued by the General Administration Department vide its Notification No. F-6-1-2002/Reservation Cell/1/dated, 19-9-2002, The Madhya Pradesh Lok Seva (Anusuchit Jatiyon, Anusuchit Janjatiyon Aur Anya Pichhade Vargon ke Liye Arakshan) Rules, 1998 and orders issued by the State Government, from time to time in this behalf.

(b) For each category of vacant posts, the reservation shall be as under-

(i)       50 percent posts shall be kept reserved for women candidates.

(ii)      As per the provisions of the Right of Persons with Disabilities Act, 2016 (49 of 2016) and Madhya Pradesh Right of Persons with Disabilities Rules, 2017 six percent posts shall be reserved for disabled persons, subject to the ceiling of 1.5% for each category, namely:-

(a)      Blindness and low vision.

(b)      Deaf and hard of hearing.

(c)      Locomotor Disability including Cerebral Palsy, Leprosy cured, dwarfism, acid attack victims and muscular dystrophy;

(d)      Multiple disabilities including (a), (b), and (c), as above;

(iii)     10% for ex-army personnel;

(iv)    25 percent vacancies of the total available vacancies shall be reserved for Athithi Shikshak category who have worked in Government School for minimum three educational sessions and not less than two hundred days:

Provided that if the vacancies reserved for Atithi Shikshak remain vacant they shall be filled from other eligible candidates.

(v)      Any other category which maybe notified by the Government from time to time.

(8)     The advertisement and procedure for appointment shall be specified by an executive order of the State Government.

(9)     Criteria for selection -

The procedure for appointment and preparation of merit list of candidates of all categories shall be prescribed by an executive order of the Government.

(10)   If candidates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes are not available in sufficient number to fill all the vacancies reserved for them, the remaining vacancies shall not be filled up from any other category without prior permission of the State Government and those vacancies shall be carried forward to the next selection for the Scheduled Castes, Scheduled Tribes and Other Backward Classes.

Rule - 12. Process of Recruitment and preparation of Selection List.-

(1)     The procedure for recruitment to the posts of direct recruitment and preparation of selection list under these rules shall be specified by the Government.

(2)     Subject to the provisions of Madhya Pradesh Civil Services (General Terms of Service) Rules, 1961, the candidates, under these rules, shall be considered in the same order for appointment on available vacancies, as they appear in the list.

(3)     The fact that the name of the candidate is included in the selection list does not give him or her any right to appointment, unless the Appointing Authority, after such enquiry as deemed fit, is satisfied that the candidate is fit for appointment in all respects.

(4)     The selection list shall be valid for a period of one year from the date of publication, but with the approval of the Government, this period may be increased for six months.

Rule - 13. Probation.-

Persons selected through direct recruitment shall be appointed on probation for a period of two years. The concerned public servant shall receive the minimum pay of the pay-scale for that post during the probation period. On successful completion of probation period the annual increment shall be given as per rules. If probation period is not completed successfully, the same may be extended up to one year by the Appointing Authority after giving an opportunity of hearing to the concerned member of service. The services of the public servant appointed on probation shall be terminated if the probation period is not completed successfully even after the extended period.

Rule - 14. Appointment by Promotion.-

(1)     The committee shall consider the cases of all those public servants, who hold the prescribed qualification for the promotional post and who have completed the qualifying period on 1st January of the year as mentioned in column (4) of Schedule-IV and who have been otherwise found fit as per the norms and procedure notified by the Government.

 

(2)     For promotion to the post of Principal, High School mentioned in serial no. 1 of Schedule-I, it shall be compulsory to pass the departmental examination with the minimum qualifying marks as specified by the Government. Thereafter promotion of these public servants shall be done on the basis of seniority cum merit.

 

(3)     After the commencement of these rules, only those teachers appointed through direct recruitment as per clause (a) of sub-rule (4) of Rule 5, shall be eligible for promotion who have completed a minimum service of three years in rural areas.

 

(4)     A committee with members as decided in column 5 of Schedule-IV shall be constituted for the preliminary selection for promotion of the members of this service. The committee shall meet at least twice in a year.

 

(5)     For posts as specified in Schedule-II, on which appointments are to be made by the promotion of the members of service, in addition to the provisions made in sub-rule (1) and (2) of rule 14, the rest of the procedure shall be as per the rules/circulars issued by the General Administration Department from time to time.

 

(6)     At the time of promotion Annual Confidential Report shall be taken into consideration and in case of adverse entries promotion shall not be considered.

 

(7)     For the purpose of promotion/Krammonnti, the service period shall be calculated as per the instructions issued by the Government, from time to time.

Rule - 15. Preparation of list of suitable candidates for promotion.-

(1)     The Departmental Promotion Committee shall prepare a list of such eligible members of service who fulfill the conditions prescribed in rule 14 supra and are found suitable for promotion to the service according to the rules/instructions of the General Administration Department issued from time to time. This list shall cover the anticipated vacancies on account of retirement/promotion during the course of one year from the date of preparation of the select list. A reserve list consisting of two public servants or 25 percent of the number of vacancies, whichever is more, shall also be prepared.

(2)     The criteria for preparation of select list shall be as per rules/instructions of General Administration Department and the Government, issued from time to time.

(3)     The names of members of services included in the select list shall be arranged in the order of seniority in the service or posts as specified in column (2) of Schedule IV or as specified by the Government in this regard. Explanation.- A person whose name is included in the select list but who is not promoted during the validity of the list shall have no claim to seniority over those considered in a subsequent selection merely on the basis of the fact of his earlier selection.

(4)     A list so prepared shall be reviewed and revised every year.

(5)     If in the process of selection, review or revision, the supersession of any member of the teaching cadre is proposed, the Committee shall record its reasons for such proposed supersession.

Rule - 16. Representation in Selection Committee.-

If the nominated members other than the member presiding the Promotion Committee in respect of the posts to be filled up by promotion do not represent the category of Scheduled Castes or Scheduled Tribes, then one member belonging to Scheduled Castes or Scheduled Tribes category of the same or higher status shall be included in the Promotion Committee and the number of members of the Promotion Committee shall be increased to that limit.

Rule - 17. Determination of Seniority.-

(1)     The cadre of Prathmik Shikshak shall be at District level. The fixation of seniority of the members appointed in this cadre under sub-rule (1), (2) and (3) of rule-5 shall be done at the district level on the basis of a reference list prepared according to their date of appointment and seniority in selection list. If there are more than one person at the same seniority level then whosoever is older in age shall be considered senior and the persons junior in age shall be kept below him. In case the date of recruitment, serial number in the selection list and date of birth are the same, the seniority shall be determined, after preparing a reference list, in accordance with the order of their names written in the English alphabet for each appointing authority.

(2)     The provisional seniority list of each cadre shall be published by their respective Appointing Authority. Claims and objections shall be invited within a period of fifteen days and then the seniority list shall be published in its final form as per rules.

(3)     The seniority of teachers of a local body who have been absorbed in another local body shall be fixed from the date of their joining in the concerned new local body.

(4)     The seniority list of each cadre shall be published for the first time within a period of three months after the commencement of these rules and thereafter on 1st April every year.

(5)     The cadre of Madhyamik Shikshak shall be at Divisional Level. Their seniority shall be fixed at divisional level according to sub-rule (1) of rule 17.

(6)     The cadre of Ucch, Madhyamik Shikshak shall be at State level, and their seniority shall be fixed at Directorate level according to sub-rule (1) of these rules.

(7)     A committee constituted by the Government shall resolve the issues relating to the fixation of seniority.

Rule - 18. Other Conditions of Services.-

(1)     It shall be mandatory for members of the Adhyapak Cadre of the local bodies to give option as per Appendix-1 for the appointment into this service. In case of non submission of option, they shall not be considered eligible for appointment under sub-rule (1), (2) and (3) of rule-5.

(2)     The members of the Adhyapak Cadre appointed into this service as per sub-rule (1), (2) and (3) of Rule 5 shall not be entitled to get pay scales, allowances and schemes with respect to this service before the commencement of these rules.

(3)     All the instructions that are issued from time to time in respect of registering attendance in the schools and of dress code, shall be binding upon the members of service, appointed or promoted under these rules.

(4)     The person appointed under these rules shall comply with the duties prescribed in section 24 of the Right of Children to Free and Compulsory Education Act, 2009 (No. 235 of 2009), namely:-

(a)      maintain regularity and punctuality in attending school;

(b)      conduct and complete the curriculum;

(c)      complete entire curriculum within the specified time;

(d)      assess the learning ability of each child and accordingly supplement additional instructions, if any, as required;

(e)      hold regular meetings with parents and guardians and apprise them about the regularity in attendance, ability to learn, progress made in learning and any other relevant information about the child; and

(f)       perform such other duties as may be prescribed.

(5)     The annual appraisal of the work performance of a person who is appointed under these rules shall be done as per instructions notified by the State Government in this regard.

Rule - 19. Interpretation.-

lf any question arises as to the interpretation of these rules, it shall be referred to the Government and its decision thereon shall be final.

Rule - 20. Relaxation.-

Nothing in these rules shall be construed to limit or abridge the power of the Governor to deal with the case of any person, to whom these rules shall apply in such a manner as may appear to him to be just and equitable:

Provided that no case shall be dealt in any manner less favorable to the person than that provided in these rules.

Rule - 21. Saving.-

Nothing in these rules shall affect reservation, relaxation and other conditions required to be provided for the Scheduled Castes, Scheduled Tribes and Other Backward Classes in accordance with the rules and orders issued by the State Government, from time to time in this regard.

Rule - 22. Repeal and Saving.-

All rules corresponding to these rules and in force immediately before the commencement of these rules, on subjects covered by these rules, are hereby repealed:

Provided that the orders made or the action taken under the rules so repealed shall be deemed to have been made or taken under the corresponding provisions of these rules.

SCHEDULE-I

Note:- The pay scale shall be fixed as on 01-07-2018 as per Madhya Pradesh Pay Revision Rules, 2017.

SCHEDULE-II

SEE RULE-5 & 14

Note: The number of persons appointed under sub rule-(1), (2) and (3) of rule-5 is included in the number of posts mentioned in column (3) on Serial No. 2, 4, 6, 7, 9 and 10. 

SCHEDULE-III

SEE RULE-8

SCHEDULE-IV

SEE RULE-14

Note: (1) The Madhyamik Shikshak and Primary Shikshak who has received the President's/Governor's Award under the Scheme of National Award/State Award to teachers shall be given out of turn promotion:

Provided that he has obtained the Senior Pay Scale/Time Pay Scale or any other corresponding Higher Pay Scale and is otherwise eligible for promotion.

(2) The Public servant promoted to the post of Principal, High School mentioned in Serial Number 1 of Column (1) shall compulsorily be posted in rural area for three years. The promoted public servant shall have to undergo training for a month by an institution recognized for awarding diploma certificate in educational management. In addition, leadership training of one month from SIEMAT or Indian Institute of Management, Indore will be required to be undergone. In case of leadership training by SIEMAT, the project implementation module shall be required to be prepared by Indian Institute of Management, Indore or by any other reputed Institute of Management. An additional time of one year shall be given to those promoted public servant who are not able to complete the training successfully. The public servant not completing training successfully despite this opportunity shall be reverted back to the previous post. 

ANNEXURE-1

PROFORMA FOR OPTION

[SEE RULE-18(1)(2)]

I..............designation-Varishtha Adhyapak/Adhyapak/Sahayak Adhyapak/Sahayak Adhyapak (Prayogshala), Sahayak Adhyapak (Vyayaam)] Sahayak Adhyapak (Gayan/Vadan) Government School................appointing body............District............am at present working under local body. I hereby, give the option to be appointed in the School Education Department under sub rule (1), (2) and (3) of Rule 5 and sub-rule (1) and (2) of Rule 18 of the Madhya Pradesh School Education Service (Teaching Cadre) Service Conditions and Recruitment Rules, 2018 on the post of.......................(Ucch Madhyamik Shikshak/Madhyamik Shikshak/Prathmik Shikshak/Khelkood Shikshak Grade-A/Prayogshala shikshak/Gayan/Vadan Shikshak Grade-A. I accept all the provisions and conditions mentioned in the Rules and after being appointed in the School Education Department, I shall not demand the pay scale and allowances with regard to this service for the service rendered by me previously (as a member of the Adhyapak Samvarg).

OR

I..............designation-Varishtha Adhyapak/Adhyapak/Sahayak Adhyapak/Sahayak Adhyapak (Proyogshala), Sahayak Adhyapak (Vyayaam)] Sahayak Adhyapak (Gayan/Vadan) Government School................appointing body............District....... am at present working under the local body. I want to continue in my original appointing body.........(District Panchayat/Municipal Corporation/Municipality/Municipal Council) District......................