Rajasthan Panchayati Raj
(Amendment) Rules, 2024
[24th September 2024]
PREAMBLE
In exercise of the powers conferred by section 102 of
the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994) and all other
powers enabling it in this behalf, the State Government hereby makes the
following rules further to amend the Rajasthan Panchayati Raj Rules, 1996,
namely:-
Rule 1. Short title and commencement.
(1) These rules may
be called the Rajasthan Panchayati Raj (Amendment) Rules, 2024.
(2)
They shall come into force with immediate effect.
Rule 2. Amendment of rule 266.
The existing clause (3) of rule 266 of the Rajasthan
Panchayati Raj Rules, 1996, hereinafter referred to as the said rules, shall be
substituted by the following, namely:-
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“(3)
Primary and Upper Primary School Teacher (100 percent by direct recruitment)
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(A)General
Education Level-(i) Class I to V
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Qualification
as laid down by the National Council for Teacher Education under the
provisions of subsection (1) of section 23 of the Right of Children to Free
and Compulsory Education Act, 2009 (Central Act. No. 35 of 2009), from time
to time and must have passed the R.E.E.T..
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Level-(ii)
Class VI to VIII
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Qualifications
as laid down by the National Council for Teacher Education under the
provisions of subsection (1) of section 23 of the Right of Children to Free and
Compulsory Education Act, 2009 (Central Act. No. 35 of 2009), from time to
time,
and
(i) for
the teacher of Social Studies, the candidate must have passed graduation or
equivalent examination with at least one subject as an optional subject from
amongst History, Geography, Economics, Political Science, Sociology, Public
Administration, Philosophy, Accountancy, Economic & Financial Management
and Banking & Business Economics;
(ii)
for the teacher of Science and Mathematics, the candidate must have passed
graduation or equivalent examination with at least one subject as an optional
subject from amongst Chemistry, Physics, Botany, Zoology, Micro-Biology,
Biotechnology, Bio-chemistry and Mathematics;
(iii)
for the teacher of language, the candidate must have passed graduation or
equivalent examination with the corresponding language as an optional
subject;
(iv)
the candidate who has Graduated in Elementary Education (B.El.Ed.) or
B.A.B.Ed./B.Sc. B.Ed., i.e. a candidate with the qualification of four years
integrated course, must also have passed the qualifying examination with the
corresponding subject; and
(v)
Must have passed the R.E.E.T. in the subject applying for.
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(B)
Special Education Level- (i) Class I to V
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1.
Special Education: (Mental RetardationM.R.)
2.
Special Education: (Hearing Impaired-H.I.)
3.
Special Education: (Visual ImpairmentV.I.)
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(i)
Qualification as laid down by the National Council for Teacher Education
under the provisions of sub-section (1) of section 23 of the Right of Children
to Free and Compulsory Education Act, 2009 (Central Act. No. 35 of 2009),
from time to time and must have passed the R.E.E.T.; and
(ii)
Two Year Diploma in Special Education Recognized by the Rehabilitation
Council of India, in the relevant disability specified for the post;
and
(iii)
Must Have Permanent Registration certificate issued by the Rehabilitation
Council of India.
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Level-(ii)
Class VI to VIII
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1.
Special Education: (Mental Retardation M.R.)
2.
Special Education: (Hearing Impaired-H.I.)
3.
Special Education: (Visual ImpairmentV.I.)
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(i)
Qualification as laid down by the National Council for Teacher Education
under the provisions of sub-section (1) of section 23 of the Right of
Children to Free and Compulsory Education Act, 2009 (Central Act. No. 35 of
2009), from time to time and must have passed the R.E.E.T.; and
(ii)
The candidate must have passed graduation or equivalent examination with at
least one subject as an optional subject from amongst History, Geography,
Economics, Political Science, Sociology, Public Administration, Philosophy,
Accountancy, Economic & Financial Management, Banking & Business
Economics, Chemistry, Physics, Botany, Zoology, MicroBiology, Bio-technology,
Bio-chemistry, Mathematics, Hindi, English, Urdu, Sanskrit, Sindhi and
Punjabi; and
(iii)
B.Ed. in Special Education Recognized by the Rehabilitation Council of India,
Which is Mandatory to pass in the Specific disability category Mentioned in
the Corresponding Post; and
(iv)
Must Have Permanent Registration certificate issued by the Rehabilitation
Council of India.”
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Rule 3. Amendment of schedule-I.
The existing serial number 5 and entries thereto of
the schedule-I of chapter-XII of the said rules shall be substituted by the
following, namely:-
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5.
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Primary
and Upper Primary School Teacher
(A)
General Education Level-(i) Class I to V
Level-(ii)
Class VI to VIII
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100
percent by direct recruitment
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-
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Qualification
as laid down by the National Council for Teacher Education under the
provisions of sub-section (1) of section 23 of the Right of Children to Free
and Compulsory Education Act, 2009 (Central Act. No. 35 of 2009), from time
to time and must have passed the R.E.E.T..
Qualifications
as laid down by the National Council for Teacher Education under the
provisions of sub-section (1) of section 23 of the Right of Children to Free
and Compulsory Education Act, 2009 (Central Act. No. 35 of 2009), from time
to time,
and
(i) for
the teacher of Social Studies, the candidate must have passed graduation or
equivalent examination with at least one subject as an optional subject from
amongst History, Geography, Economics, Political Science, Sociology, Public
Administration, Philosophy, Accountancy, Economic & Financial Management
and Banking & Business Economics;
(ii)
for the teacher of Science and Mathematics, the candidate must have passed
graduation or equivalent examination with at least one subject as an optional
subject from amongst Chemistry, Physics, Botany, Zoology, MicroBiology,
Bio-technology, Biochemistry and Mathematics;
(iii)
for the teacher of language, the candidate must have passed graduation or
equivalent examination with the corresponding language as an optional
subject;
(iv)
the candidate who has Graduated in Elementary Education (B.El.Ed.) or
B.A.B.Ed./B.Sc. B.Ed., i.e. a candidate with the qualification of four
years integrated course, must also have passed the qualifying examination
with the corresponding subject; and
(v)
must have passed the R.E.E.T. in the subject applying for.
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(B)
Special Education Level- (i) Class I to V
1.
Special Education: (Mental RetardationM.R.)
2.
Special Education: (Hearing Impaired-H.I.)
3.
Special Education: (Visual Impairment-V.I.)
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(i)
Qualification as laid down by the National Council for Teacher Education
under the provisions of sub-section (1) of section 23 of the Right of
Children to Free and Compulsory Education Act, 2009 (Central Act. No. 35 of
2009), from time to time and must have passed the R.E.E.T.; and
(ii) Two
Year Diploma in Special Education Recognized by the Rehabilitation Council of
India, in the relevant disability specified for the post; and
(iii)
Must Have Permanent Registration certificate issued by the Rehabilitation
Council of India.
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Level-(ii)
Class VI to VIII
1.
Special Education: (Mental Retardation M.R.)
2.
Special Education: (Hearing ImpairedH.I.)
3.
Special Education: (Visual Impairment-V.I.)
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(i)
Qualification as laid down by the National Council for Teacher Education
under the provisions of sub-section (1) of section 23 of the Right of
Children to Free and Compulsory Education Act, 2009 (Central Act. No. 35 of
2009), from time to time and must have passed the R.E.E.T.; and
(ii)
The candidate must have passed graduation or equivalent examination with at
least one subject as an optional subject from amongst History,
Geography, Economics, Political Science, Sociology, Public Administration,
Philosophy, Accountancy, Economic & Financial Management, Banking &
Business Economics, Chemistry, Physics, Botany, Zoology, Micro-Biology,
Biotechnology, Bio-chemistry, Mathematics, Hindi, English, Urdu, Sanskrit,
Sindhi and Punjabi; and
(iii)
B.Ed. in Special Education Recognized by the Rehabilitation Council of India,
Which is Mandatory to pass in the Specific disability category Mentioned in
the Corresponding Post; and
(iv)
Must Have Permanent Registration certificate issued by the Rehabilitation
Council of India.
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