In
exercise of the powers conferred by sub- sections (1) and (2) of section 16 of
the Maharashtra Employees of Private Schools (Conditions of Service) Regulation
Act, 1977 (Mah. III of 1978), and of all other powers enabling it in that
behalf, the Government of Maharashtra hereby makes the following rules further
to amend the Maharashtra Employees of Private Schools (Conditions of Service)
Rules, 1981, the same has been previously published as required by sub- section
(3) of said section 16 of the said Act, namely :-- These
rules may be called the Maharashtra Employees of Private Schools (Conditions of
Service) (Amendment) Rules, 2023. In
SCHEDULE F of the Maharashtra Employees of Private Schools (Conditions of
Service) Rules, 1981, in entry 2,-- (i) for
'Category "C'--the following shall be substituted, namely :-- "Category C- Holders of :-- Master's degree in Social
Science/Humanities/Science/Maths/Language (with 50% marks), M.Ed, (with 50%
marks)/M. A. (Education) (with 50% marks) (in accordance with the changes made
by National Council for Teacher Education from time to time). OR M.A/M.Sc/M.Com., B.T./B.Ed., or its equivalent; OR B.A/B.Sc/B.Com., B.T./B.Ed., or its equivalent; OR B. A./B. Sc./B. Com., Dip. T. (old two years course)/D.Ed., (old
two years course); OR B.A./B.Sc./B.Com., S.T.O/Dip.Ed./Dip.T. (one year course) with ten
years' service; OR B. A. or its equivalent Plus Senior Hindi Shikshak Sanad with five
years' service; or Junior Hindi Shikshak Sanad with ten years' service; OR For Physical Education Teachers.-- Cases where the condition of one Physical Teacher for every 250
students and subject wise minimum 50 percent workload of Physical Education is
fulfilled - B. A/B.Sc/B.Com., H.D.Ed./B.P.Ed./B.Ed (Physical Education); OR For Art teachers.-- B. A/B.Sc./B. Com./B. F. A./Diploma in G. D. Art with - A. M.
certificate/A. M. Diploma/Diploma in Art Education; OR B.A/B.Sc./B.Com./B.F.A/Diploma in G.D. Art, D.T.O/D.M./AT.D., with
ten years' service."; (ii) for Note
(1), the following shall be substituted, namely :-- "Note 1A-- The seniority list shall be maintained category
wise in which the teacher is appointed and holding the required educational
qualification and professional qualification for the post. Note 1B-- The teacher at the time of joining shall possess the
required qualification for a trained teacher to be included in category C, D or
E, as the case may be (higher secondary or secondary). His seniority in that
category shall be decided on the date, he joined in the service of that
category. Note 1C-- The teacher in category F, G or H, while in service
improves or acquires higher educational and professional qualification for a
trained teacher as provided in categories C, D or E, as the case may be, he
shall be included in the respective category for trained teacher as per his
newly acquired educational qualification and professional qualification.
However, his seniority in that respective category shall be decided on the date
he acquired such qualification and not from the date he is appointed in the
service. His seniority will be placed after the existing teachers appointed in
that Category. Note 1D-- If a teacher from primary section (standard 1 to 5)
acquires or improves his educational qualification but not appointed in
secondary or higher secondary classes, he cannot claim seniority in secondary
or higher secondary seniority list. His higher educational qualification shall
be treated as additional qualification only.".MAHARASHTRA
EMPLOYEES OF PRIVATE SCHOOLS (CONDITIONS OF SERVICE) (AMENDMENT) RULES, 2023
PREAMBLE