Tamil Nadu Private Schools (Regulation)
Rules, 2023
[13th January 2023]
In exercise of the powers conferred by section 57 of the
Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil Nadu Act 35 of 2019),
the Governor of Tamil Nadu hereby makes the following Rules:-
Rule - 1. Short title and commencement
These rules may be called the Tamil Nadu Private Schools (Regulation) Rules,
2023.
Rule - 2. Definitions
(1)
In
these rules, unless the context otherwise requires,-
(a)
"Act"
means the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil Nadu Act 35
of 2019);
(b)
"Appellate
Authority" means the appellate authority as specified in Annexure I-A in
respect of aided schools and Annexure I-B in respect of self financing schools;
(c)
"Block
Educational Officer" means an officer of the School Education Department
working at Block level;
(d)
"Board"
means and includes the respective Board of Examination or Education which
approves the courses of study and prepares the pupils for admission to the
Boards examination;
(e)
"Chief
Educational Officer" means an officer who heads the School Education
Department in the Revenue district ;
(f)
"Competent
Authority" means the competent authority as specified in Annexure I-A in
respect of aided schools and Annexure I-B in respect of self financing schools
or as may be specified by the Government from time to time;
(g)
"District
Educational Officer" means an officer, by whatever name called, who heads
the School Education Department in the Educational district;
(h)
"Form"
means a Form appended to these rules;
(i)
"Head
Master" means the Head Teacher or the Principal, by whatever name called
and includes a person who is incharge of the school;
(j)
"Teacher"
means a person possessing the minimum qualifications as prescribed in Annexure
IV - A and employed in a private school for the purpose of imparting education
to the pupils and includes the HeadMaster.
(2)
The
words and expressions used but not defined in these rules shall have the same
meaning assigned to them in the Act.
Rule - 3. Stages of education
The following shall be the stages of education in the following categories of
schools, namely:-
(a)
"Play
School": includes Kids school, Pre-Primary, Nursery, Kindergarten and
Montessori school, by whatever name called;
(b)
"Nursery
and Primary School": from standards LKG to V;
(c)
"Primary
School": from standards I to V;
(d)
"Middle
School": from standards LKG to VIII or from standards I to VIII or from
standards VI to VIII;
(e)
"High
School": from standards LKG to X or from standards I to X or from
standards VI to X;
(f)
"Higher
Secondary School": from standards LKG to XII or from standards I to XII or
from standards VI to XII.
Rule - 4. Merger or upgradation of private schools
No merger of private schools affiliated to different Boards or change of Board
on upgradation of a school is permissible.
Rule - 5. Application for permission
(1)
Every
application for permission to establish a self financing private school shall
be submitted in Form I-A by an educational agency to the competent authority.
(2)
Every
application for permission to upgrade or shift or merge or bifurcate an
existing private school shall be submitted in Form I-B, Form I-C, Form I-D and
Form I-E respectively to the competent authority six months prior to the
commencement of the academic year.
(3)
Every
application under sub-rule (1) or (2) shall be accompanied by proof of
remittance of fee of Rs.10,000/- (Rupees Ten thousand only) or as may be
specified by the Government from time to time.
Rule - 6. Grant of permission
On receipt of an application under rule 5, the competent authority shall, on
verification of the particulars and the documents furnished, pass an order
either granting or refusing to grant permission, within a period of three
months from the date of receipt of the application:
Provided that no order refusing to grant permission shall be
passed unless the applicant has been given an opportunity of making a
representation.
Rule - 7. Appeal against order of refusal of permission
(1)
An
appeal against the order of the competent authority refusing to grant
permission shall be made to the appellate authority within a period of thirty
days from the date of receipt of that order.
(2)
The
appellate authority shall call for the records from the competent authority and
dispose of the appeal on merits within a period of two months from the date of
receipt of the appeal.
Rule - 8. Grant of certificate of recognition
(1)
Every
application for grant of certificate of recognition shall be submitted in Form
II-A by the educational agency to the competent authority accompanied by proof
of remittance of the fee as specified in sub-rule (5) and the documents
relating to the norms specified in sub-rule (6).
(2)
The
application for grant of certificate of recognition shall be submitted to the
competent authority at least six months prior to the commencement of the
academic year in which it is proposed to commence the process of admission of
the pupils.
(3)
No
application for grant of certificate of recognition shall be submitted after a
lapse of three years from the date of receipt of the order granting permission
under rule 6.
(4)
If
an application for grant of certificate of recognition is submitted after a
lapse of three years, the permission granted under rule 6 shall be deemed to
have lapsed on and from the date of expiry of the said period of three years.
(5)
The
fee to be paid for every application for grant of certificate of recognition
shall be Rs.5,000/- (Rupees Five thousand only) for Play School, Nursery and
Primary School and Primary School and Rs. 10,000/- (Rupees Ten thousand only)
for Middle, High and Higher Secondary School or as may be specified by the
Government from time to time.
(6)
For
the purpose of grant of certificate of recognition, the educational agency
shall fulfil the following conditions, namely:-
(a)
shall
possess a contiguous single plot of land of not less than the requirement as
specified in Annexure II, together with the infrastructure as specified in
Annexure III;
(b)
the
required land shall be surrounded on all sides by a boundary wall;
(c)
the
land shall be owned or held in lease by the educational agency, by a valid
registered document;
(d)
if
the land is held in lease, the lease deed shall be for a period of not less
than fifteen years:
Provided that the lease deed executed by the Government may
be for a period of not less than five years;
(e)
shall
furnish the following Certificates, namely:-
(i)
Structural
Stability Certificate from the competent authority in Public Works Department
or from the Private Engineers (in the panel of Registered Engineers maintained
by the District Collectors) in accordance with the Tamil Nadu Public Building
(Licensing) Act, 1965 (Tamil Nadu Act XIII of 1965);
(ii)
Building
Licence issued by the competent authority under the Tamil Nadu Public Building
(Licensing) Act, 1965 (Tamil Nadu Act XIII of 1965);
(iii)
Sanitary
Certificate issued by the Local Health Authorities;
(iv)
N
o Objection Certificate from the Station Officer, Fire and Rescue Services
Department;
(f)
shall
create and maintain a minimum endowment in the name of the school, to the
extent of the amount specified below or as may be specified by the Government
from time to time, in the form of fixed deposits in any nationalized bank or in
any Government authorized agency or undertaking for a period of not less than
seven years:
The Table.
|
Sl.No. |
Category of School |
Amount (in Rupees)
|
|
(1) |
(2) |
(3)
|
|
(i) |
Play
School |
Fifty
thousand only
|
|
(ii) |
Nursery
and Primary School |
One
lakh only
|
|
(iii) |
Primary
School |
One
lakh only
|
|
(iv) |
Middle
School |
Two
lakh only
|
|
(v) |
High
School |
Two
lakh and fifty thousand only
|
|
(vi) |
Higher
Secondary School |
Three
lakh only
|
Provided that in respect of a
private school in existence on the date of publication of these rules in the
Tamil Nadu Government Gazette the endowment shall be created within a period of
six months from the said date;
(g)
shall deposit in any nationalized
bank in the name of the private school, a sum equivalent to one months salary
of the staff employed in such school, as a cash reserve of that school, which
may be drawn for the disbursement of the salary to the staff, on the due date
without any hassle;
(h)
shall certify,-
(i)
that the teaching staff to be
appointed possess the qualifications as prescribed in Annexure IV - A;
(ii)
that the norms for safety and
security of the pupils as prescribed in the Act, Rules, Code, guidelines etc.,
specified in rule 37 are fulfilled.
(iii)
that no child has been admitted
without obtaining certificate of recognition.
(7)
On receipt of the application under
sub-rule (1), the competent authority shall, on verification of the particulars
and the documents furnished, pass an order either granting certificate of
recognition in Form III-A or refusing to grant recognition, within a period of
three months from the date of receipt of the application and communicate the
same to the educational agency:
Provided that no order refusing to
grant recognition shall be passed unless the applicant has been given an
opportunity of making a representation.
(8)
The certificate of recognition shall
be issued for the period specified in the structural stability certificate or
the building licence whichever is earlier:
Provided that the private schools in
existence on the date of publication of these rules in the Tamil Nadu
Government Gazette which have already been granted with permanent recognition
under the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 (Tamil
Nadu Act 29 of 1974)shall continue to have permanent recognition and shall
furnish the certificates specified in sub-clauses (i) to (iv) of clause (e) of
sub-rule (6) above, after the expiry of the period specified in the structural
stability certificate or the building license whichever is earlier, duly
renewed and has validity in currency on the date of submission of the certificates
to the competent authority.
Rule - 9. Renewal of recognition
(1)
Every application for renewal of
certificate of recognition shall be made to the competent authority in Form
II-B accompanied by proof of remittance of the fee specified in sub-rule (3).
(2)
The application shall be made within
a period of three months prior to the date of expiry of the period of
certificate of recognition.
(3)
The fee to be paid for every
application for renewal of certificate of recognition shall be Rs.1,000/-
(Rupees One thousand only) for Play School, Nursery and Primary School and
Primary School and Rs.2,000/- (Rupees Two thousand only) for Middle, High and
Higher Secondary School or as may be specified by the Government from time to
time.
(4)
The procedure applicable to the
grant of certificate of recognition shall apply to the renewal of certificate
of recognition.
(5)
The certificate of recognition shall
be renewed for the period specified in the structural stability certificate or
the building licence whichever is earlier.
Rule - 10. Appeal against the order of refusal of grant or renewal of certificate of recognition
(1)
An appeal against the order of the
competent authority refusing to grant the certificate of recognition or to
renew the certificate of recognition shall be made to the appellate authority
along with a copy of that order within a period of thirty days from the date of
receipt of that order.
(2)
The appellate authority shall call
for the records from the competent authority against whose order the appeal has
been preferred and dispose of the appeal on merits within a period of two
months from the date of receipt of the appeal.
Rule - 11. Withdrawal of certificate of recognition
(1)
The authority competent to grant the
certificate of recognition shall be the authority competent to withdraw the
certificate of recognition.
(2)
The competent authority may, by
order in writing withdraw the certificate of recognition, which shall take
effect only at the end of the academic year, if the educational agency,-
(a)
does not conform to all or any of
the norms prescribed for the grant of certificate of recognition;
(b)
violates any of the condition
stipulated in the certificate of recognition;
(c)
commits any breach of the provisions
of the Act and these Rules or the directions issued by the authority concerned
in conformity with the provisions of the Act and these Rules:
Provided that no order of withdrawal
of certificate of recognition shall be passed unless the educational agency has
been given an opportunity of making a representation.
(3)
The competent authority shall
specify in the order withdrawing the certificate of recognition that the
educational agency shall consequent on the withdrawal of recognition follow the
procedure contemplated in section 11 of the Act.
Rule - 12. Inspection Fee
The educational agency of every self financing private school shall pay
inspection fee once in three years into the Government account as shown in the
Table below or as may be specified by the Govenrment from time to time:
The
Table
|
Sl.No. |
Category of School |
Amount (in Rupees)
|
|
(1) |
(2) |
(3)
|
|
(i) |
Play
School |
Two
thousand only
|
|
(ii) |
Nursery
and Primary School |
Three
thousand only
|
|
(iii) |
Primary
School |
Three
thousand only
|
|
(iv) |
Middle
School |
Five
thousand only
|
|
(v) |
High
School |
Six
thousand only
|
|
(vi) |
Higher
Secondary School |
Ten
thousand only
|
Rule - 13. Grant of permission for additional section or to introduce additional medium of instruction or new group of subjects
(1)
Every
application for permission to open an additional section or to introduce an
additional medium of instruction in an existing school or a new group of
subjects in an Higher Secondary School shall be submitted in Form 1-F by the
educational agency to the competent authority six months prior to the
commencement of the academic year:
Provided that an application for introduction of a new group of
subjects in an Higher Secondary School shall be accompanied with a proof of
remittance of fee of Rs.1000/- (Rupees One thousand only) or as may be
specified by the Government from time to time.
(2)
The
permission to open additional section or to introduce additional medium of
instruction or group of subjects shall be granted by the competent authority
subject to the fulfilment of all the norms prescribed for the grant of
certificate of recognition.
Rule - 14. Affiliation
(1)
The
educational agency of every private school other than a school following the
syllabus prescribed by the State Board of School Education shall, after
obtaining the certificate of recognition under sub-rule (7) of rule 8, apply to
the respective Board for affiliation.
(2)
The
pattern and duration of courses, curriculum, syllabus, courses of instruction,
examinations and pattern of evaluation shall be,-
(i)
in
relation to private schools, as may be specified by the respective Board by
issue of orders, from time to time; and
(ii)
in
relation to teacher training institute, as specified by the National Council
for Teacher Education.
(3)
No
private school or the teacher training institute shall deviate from the
curriculum and the syllabus as prescribed by the respective Board or the
National Council for Teacher Education, as the case may be, to which it is
affiliated.
Rule - 15. Text books
(1)
Every
private school affiliated to the State Board of School Education shall use the
textbooks approved by that Board0
.
(2)
Every
private school affiliated to the Board other than the State Board of School
Education shall use the text books aligned to the curriculum of the respective
Board.
Rule - 16. Closure of a private school or a class or a course or a medium of instruction in the school
(1)
No
educational agency shall close down a private school or a class or a course or
a medium of instruction in the school without the prior approval of the competent
authority.
(2)
A
notice in writing in Form-IV requesting for closure of a school or a class or a
course or a medium of instruction in the school shall be given to the competent
authority before the 1st day of December of the year preceding the academic
year in which the closure is proposed to be given effect.
(3)
The
educational agency shall submit an affidavit to the effect,-
(a)
that
intimation regarding closing down of the school has been communicated to the
parents of all the pupils studying in the school;
(b)
that
alternative arrangements for the continuance of the study of the pupils in
another recognized school will be made at the end of the said academic year;
(c)
that
the other school to which the pupils will be transferred is a recognized
school;
(d)
that necessary
arrangements for the admission of the pupils to the other recognized school
will be completed before closing down the school;
(e)
that
the permanent records of the school will be handed over to the concerned
competent authority;
(f)
that
necessary arrangements will be made to deploy the retrenched staff in the
manner as prescribed in rule 31; and
(g)
that
all the members of the educational agency have given their consent for the
closure of the school.
(4)
The
competent authority on receipt of the notice and after satisfying that there
are justifiable reasons for entertaining the request for closure, shall pass an
order granting approval for closure within a period of three months from the
date of receipt of the notice. The order shall specify that the educational
agency should make necessary arrangements as sworn in the affidavit referred to
in sub-rule (3) and produce a certificate to that effect to the competent
authority before closing down the school.
(5)
Where
the competent authority grants approval for closure during the course of an
academic year, such closure shall take effect only after the expiry of the said
academic year.
(6)
If the
competent authority finds that the notice given under sub-rule (2) is defective
or the reasons adduced for closure are not satisfactory, the authority shall
pass an order refusing to grant approval for closure of the school or a class
or a course or a medium of instruction, as the case may be, within a period of
three months from the date of receipt of the notice after giving the
educational agency an opportunity of making a representation.
Rule - 17. Regulation of Admission
(1)
Every
private school shall be governed by the instructions or the guidelines issued
by the Government or the Director in respect of all matters pertaining to
admission of a pupil in an academic year in the school.
(2)
Every
private school not being a minority school shall be governed by the provisions
of the Right of Children to Free and Compulsory Education Act, 2009 (Central
Act 35 of 2009)(hereinafter referred to as "Central Act 35 of
2009")and the rules made thereunder for the purpose of providing free and
compulsory elementary education to the pupils upto standard VIII.
(3)
Every
private school shall display on the notice board or host on the website, the
details of the infrastructure available, staff strength, pupils strength, seats
available for each standard - medium wise including seats for children
belonging to disadvantaged group and weaker section as required under clause
(c) of sub-section (1) of section 12 of the Central Act 35 of 2009, fees fixed
and other facilities available if any. The details so displayed shall be
updated on the notice board and on the website by the private school one month
before the commencement of every academic year.
(4)
The
minimum age for admission as on the 31st day of July of the year of admission
shall be,-
(i)
for
Play School, completed two years of age;
(ii)
for
LKG, completed three years of age;
(iii)
for
UKG, completed four years of age;
(iv)
for
standard I, completed five years of age, and for standard II, completed six
years of age and so on upto standard XII:
Provided that the District Educational Officer concerned may relax the
minimum age upto six months and the Director concerned may relax upto twelve
months under special circumstances.
(5)
The
minimum age for admission to the teacher training institute as on the 31st day
of July of the year of admission shall be, completed seventeen years of age.
(6)
The
date of birth once entered in the school records based on the birth certificate
of the child issued under the Births, Deaths and Marriages Registration Act,
1886 (Central Act VI of 1886) or on the basis of the hospital or the Auxiliary
Nurse and Midwife (ANM) register record cannot be altered at a later date under
any circumstances:
Provided that the date of birth entered only on the basis of the
declaration made by the parent or the guardian at the time of admission, shall
be confirmed by the parent or the guardian before the child appears for the
examination conducted by the respective Board.
(7)
A
pupil seeking admission in any of the standards in another recognized school
shall be admitted at any time of the year based on the Transfer Certificate
issued by the school in which he had last studied.
(8)
No
pupil shall be admitted into a class higher than that to which his Transfer
Certificate or Certificate of Completion declares him fit.
(9)
Admission
in every private school shall be made without any discrimination of gender,
disability, religion, race, caste, place of birth or language.
(10)
Admission
of pupils to the Higher Secondary course in a non-minority school shall be made
by following the rule of reservation in force in the State.
Rule - 18. Issue of Transfer Certificate
(1)
Every
pupil of a private school shall have the right to seek transfer from that
school to continue his school education in another school.
(2)
An
application for issue of Transfer Certificate shall be made in writing to the
Head Master of the private school by the parent or the guardian of the pupil.
In such case, the Head Master shall issue the Transfer Certificate as per the
instructions issued in this regard.
Rule - 19. Duplicate Transfer Certificate
An
application for issue of duplicate Transfer Certificate shall be made to the
Head Master of the private school where he had last studied accompanied by
payment of a fee of Rs.100/- (Rupees One hundred only) or as may be specified
by the Government from time to time together with a declaration that the
original Transfer Certificate could not be found despite all efforts to trace
out the same. The Headmaster shall issue the duplicate Transfer Certificate
within a period of two weeks.
Rule - 20. Evaluation of Certificates
Certificates
of pupils on transfer from other State / Union Territory or other Country shall
be evaluated by the District Educational Officer, within a period of three
months from the date of provisional admission of the pupils in any private
school based on the orders issued by the Government, from time to time.
Rule - 21. Conduct of Examinations
(1)
The
Staff Council of every private school with due consideration to the required
percentage of attendance, shall prepare the guidelines subject to the
provisions of Central Act 35 of 2009 and the instructions issued by the
Government from time to time, for the promotion of the pupils from any standard
for which the examination is not conducted by the respective Board.
Explanation.-For the purpose of this sub-rule, every private school
shall have one Staff Council consisting of the Head Master of the private
school and the members of the teaching staff not exceeding eleven nominated by
him.
(2)
A copy
of the guidelines prepared by the Staff Council under sub-rule(1) above shall
be sent to the District Educational Officer.
(3)
The
guidelines prepared by the Staff Council are subject to the orders issued by
the respective Board from time to time.
(4)
The
promotion list drawn by the Staff Council shall be sent to the District
Educational Officer concerned for his approval.
(5)
The
approved promotion list once drawn shall be displayed prominently in the school
premises and any alteration or correction in the promotion list shall be made,
only with the prior approval of the District Educational Officer.
(6)
(a)
Every private school which has been selected as a centre for any Board
examination shall place its building and the furniture at the disposal of the
Board for conducting any examination;
(b) The school committee or the management of the school shall co
operate with the Board in the conduct of the examination, valuation of the
answer scripts and other ancillary activities and arrange all facilities for
the conduct of the examination.
(7)
Valuation
of answer scripts of examination shall form part of the legitimate duty of the
teachers and every teacher shall be liable for being drafted for this duty.
(8)
No
private school which does not enjoy recognition shall present its pupils for
writing examination conducted by the respective Board.
(9)
Every
private school shall abide by the following conditions, namely:-
(a)
shall
not commence the admission of the pupils to the next higher standard before the
release of the results by the respective Board or before the results are
approved by the competent authority, as the case may be;
(b)
shall
not prevent any pupil on its rolls with poor academic standard from appearing
for any Board examination;
(c)
shall
not present its pupils to any Board examination who are not on its rolls;
(d)
shall
not compel any pupil to join any coaching class by the school;
(e)
shall
impart education for the Higher Secondary classes only based on the group or
courses for which approval has been accorded by the respective Board;
(f)
shall
conduct the Board examinations strictly as per the guidelines issued by the
respective Board;
(g)
shall
conduct the internal examination as per the guidelines issued by the competent
authority;
(h)
shall
follow fairness and transparency in the conduct of examination.
Rule - 22. Academic achievement in private schools
(1)
All
private schools shall,-
(a)
take
efforts to constantly improve the academic performance of the pupils;
(b)
shall
promote learning through various Information and Communication Technology (ICT)
and digital methods;
(c)
shall
aim for better results in the performance of the pupils in both internal and
Board examinations in terms of pass percentage, scoring of marks and overall
academic improvements;
(d)
follow
the best teaching learning practices as per the advisories and guidelines
issued by the Government from time to time;
(e)
prepare
the pupils for better performance in assessment tests, conducted at National
and State level for assessing the academic achievement of the pupils;
(f)
shall
prepare the pupils for various co-curricular and extra-curricular activities;
(g)
shall
encourage pupils to actively participate in programmes organised by the
Government such as kalaithiruvizha, exhibitions, National or State or District
level sports competitions, talent competitions; and
(h)
shall
take steps to see that the physical and health education, life skill education,
digital education and experiential learning are imparted to both the pupils and
teachers.
Rule - 23. Training to Private School Teachers
(1)
The
school committee shall organize the following periodic in-service training
programmes for teachers to improve the capacity building of the teachers,-
(a)
training
on pedagogy, curriculum, syllabus, subject content including use of Information
and Communication Technology (ICT), computer laboratory and method of
evaluation as per the guidelines issued by the Government from time to time;
(b)
training
for the development of basic literacy and numeracy skills of the pupils, use of
teaching learning materials and remedial teaching training; and
(c)
training
on various issues including safety and security of the pupils, gender concerns,
inclusive education, transgender, leadership training, inter-personal
relationship training, crisis management, emotional well being as per the
guidelines issued by the Government from time to time.
Rule - 24. Constitution of the School Committee
(1)
The
educational agency of every private school not being a minority school shall
constitute a school committee with the approval of the District Educational
Officer concerned:
Provided that in case of a minority school, the educational agency of
the school shall perform the functions of the school committee.
(2)
The
School Committee shall consist of the following members, namely:-
|
(i) |
Head
Master of the school (Ex-officio) |
1
|
|
(ii) |
Seniormost
teachers of the school |
2
|
|
(iii) |
Seniormost
non-teaching staff of the school (if available) |
1
|
|
(iv) |
Nominee
of the Parent - Teacher Association |
1
|
|
(v) |
Representatives
of the educational agency, other than a staff of the private school
concerned, as nominated by such educational agency |
5
|
(3)
The educational agency administering
or maintaining more than one private school, may with the prior permission of
the competent authority have a common School Committee, consisting of the
following members, namely:-
|
(i) |
Head
Master of the school (Ex-officio) |
|
|
(ii) |
Seniormost
teachers of all schools, limited to three |
3
|
|
(iii) |
Seniormost
non teaching staff of all schools, limited to two |
2
|
|
(iv) |
Nominees
of Parent --Teacher Association of all schools, limited to two: |
2
|
|
(v) |
Representatives
of the educational agency, other than a staff of the private school
concerned, as nominated by such educational agency |
7
|
Explanation I.- In the case of more
than one private school of different categories coming under a single educational
agency, the authority competent to grant permission to establish the school of
the highest category shall be the authority competent to grant prior permission
to constitute a common school committee.
Explanation II.- For the purpose of
items (iii) of sub-rules (2) and (3) above, non-teaching staff means the staff
of the Tamil Nadu Ministerial Service belonging to group C and above.
Explanation III.- For the purpose of
items (ii) and (iii) of sub-rules (2) and (3) above, the seniority shall be determined
with reference to the total service rendered by the teacher or the non-teaching
staff, as the case may be, in the private school or schools concerned.
Explanation IV.- For the purpose of
item (iv) of sub-rules (2) and (3) above, the nominees shall be from the
parents only:
Provided that if any vacancy arises
in the category of the senior most teaching or non-teaching staff, the next
senior most teaching or non-teaching staff of that school shall be nominated to
the school committee. The teaching or the non teaching staff so nominated shall
be a member of the committee for the residual period of the tenure of the
committee.
(4)
The term of office of the members of
the school committee shall be three years and the members of the school
committee shall be eligible for re-nomination.
(5)
The educational agency shall
nominate one of the representatives of the school committee as the President
with the approval of the District Educational Officer concerned:
Provided that the educational agency
may nominate any other representative as the President within the term of three
years.
(6)
The following persons are not
eligible to become members of the school committee, namely:-
(a)
minor;
(b)
mentally
unsound;
(c)
person
convicted for criminal offence involvin moral turpitude;
(d)
insolvent;
(e)
person
who has been found guility of any serious irregularity on inquiry.
Rule - 25. Secretary of the School Committee
(1)
The
educational agency shall nominate one of its representatives as the Secretary
of the school committee:
Provided that it shall be open to the educational agency, to
nominate the Head Master as the Secretary of the school committee.
(2)
The
term of office of the Secretary shall be three years and he shall be eligible
for re-nomination. If the educational agency intends to change the Secretary
within the term of three years, it shall do so with the prior approval of the
District Educational Officer concerned.
(3)
The
Secretary of the school committee shall,-
(a)
function
for and on behalf of the educational agency;
(b)
act
on the basis of the resolutions passed in the meetings of the school committee;
and
(c)
be
responsible for the maintenance of accounts and proper administration.
(4)
Where
the competent authority is convinced that the Secretary or any member of the
school committee is responsible for any lapse or irregularity in managing the
affairs of the school, the competent authority shall instruct the educational
agency to remove such person from the office of the Secretary or the member of
the school committee, as the case may be.
(5)
If
the educational agency has wilfully failed to comply with the direction of the
competent authority to remove the Secretary or the member of the school
committee, the competent authority shall remove such person from the office of
the Secretary or the member of the school committee, as the case may be, after
giving such person or the member of the school committee an opportunity of
being heard.
(6)
The
Secretary shall not interfere in the internal administration of the school like
admission, promotion and discipline of the pupils and other academic matters
which shall be the exclusive responsibility of the Head Master of the school,
who will be guided by the Staff Council.
Rule - 26. Meeting of the School Committee
(1)
Meeting
of the school committee shall be convened by the Secretary with the approval of
the President of the school committee at least once in every three months.
(2)
A
notice in writing shall be given to the members of the school committee
intimating the venue of the meeting which shall, preferably, be in the school
premises, at least seven days prior to the date on which the meeting is
scheduled to be conducted.
(3)
The
quorum for the meeting of the school committee shall be not less than fifty per
cent of the total members of the school committee.
Explanation.- For the purpose of this sub-rule, if the total
number of the members of the school committee is an odd number, the next higher
even number shall be taken.
(4)
A
copy of the minutes of the meeting shall be communicated by the Secretary of
the school committee to the District Educational Officer concerned within a
period of fifteen days.
Rule - 27. Appointment of Special Officer
(1)
The
Special Officer appointed under section 18 or section 31 of the Act, shall be
not below the rank of a Headmaster of a High School in respect of a High School
and the schools below and not below the rank of a Headmaster of a Higher
Secondary School in respect of a Higher Secondary School. The Special Officer
so appointed shall perform the functions of the Secretary of the school
committee.
(2)
Where
the appointment of a Special Officer is pending consideration of the
Government, the District Educational Officer concerned shall be the authority
competent to draw and disburse the pay and other allowances to the teaching and
non-teaching staff of the school.
Rule - 28. Conditions of service of staff in an aided private school
(1)
The
number of staff employed in an aided private school for the purpose of grant,
shall not exceed the number of posts fixed by the competent authority, with reference
to the strength of the pupils as per the norms fixed by the Government.
(2)
Appointment
to the various categories of teaching and non teaching staff shall be made as
follows:-
(a)
Teaching
Staff.-
(i)
by
deployment of a teacher from any other aided private school in the same cadre
drawing salary out of the grant from the funds of the Government; or
(ii)
if
no candidate is available by method (i) above, by promotion from among the
qualified teachers in the feeder categories in that school:
Provided that promotion shall be made on grounds of merit
and ability, seniority being considered only when merit and ability are
approximately equal; or
(iii)
if
no candidate is available by method (ii) above, appointment from among the
non-teaching staff employed in that school, provided he is fully qualified to
hold the post of a teacher; or
(iv)
if
no candidate is available by method (iii) above, by direct recruitment;
(b)
Non-Teaching
Staff.-
(i)
by
deployment from among the incumbents from any other aided private school in the
same cadre, drawing salary out of the grant from the State funds; or
(ii)
if
no candidate is available by method (i) above, by promotion from among the
qualified incumbents in the feeder categories or holding the post carrying the
lower scale of pay in that school:
Provided that promotion shall be made on grounds of merit
and ability, seniority being considered only when merit and ability are
approximately equal; or
(iii)
if
no candidate is available by method (ii) above, appointment from among the
incumbents holding the post carrying identical scale of pay of the post which
has to be filled up in that school, provided he is fully qualified to hold the
post; or
(iv)
if
no candidate is available by method(iii) above, by direct recruitment:
(3)
In
respect of an educational agency running more than one aided private school,
the schools under that agency shall be treated as one unit for the purposes of
seniority and promotion of the staff.
(4)
Qualification.-
(a)
Age.-
The minimum and maximum age limits for direct recruitment to a teaching and
nonteaching post shall be the age limits specified by the Government from time
to time for appointment to the corresponding post in Government schools:
Provided further that there shall be no maximum age limit
for the non-teaching staff belonging to the reserved categories who possess a
qualification which is higher than the minimum educational qualification as
specified in Annexure IV - B;
(b)
Other
Qualifications.- The minimum qualification to be possessed by a teaching or a
non-teaching staff of every aided private school shall be as prescribed in
Annexure IV- A and Annexure IV - B respectively.
(5)
Method
of appointment,- The methods of appointment to the various categories of
teaching and non-teaching staff in an aided private school shall be as
prescribed in Annexure-V.
(6)
Other
Requirements.- Every teaching and non-teaching staff selected for appointment
shall produce a certificate of fitness from any registered medical practitioner
and two certificates from the gazetted officers or members of a local authority
not related to the person selected for appointment, certifying the good conduct
and character of the said person.
(7)
The
school committee of every aided private school shall enter into an agreement
with the teaching and non -teaching staff as prescribed in Form VI-A, where the
appointment is made permanently or in Form VI-B, where the appointment is made
temporarily against any vacancy caused due to maternity leave:
Provided that no such appointment in a non-minority school
shall be made by the school committee without the prior permission of the
competent authority. The competent authority while giving such permission shall
ensure with the authority concerned that no surplus staff in the respective
category in the aided private school is available to be deployed as per the
procedure prescribed in rule 31.
(8)
The
District Educational Officer (Elementary) or the Chief Educational Officer or
the Principal, District Institute of Education and Training, as the case may
be, shall verify the genuineness of the certificates of the staff so appointed
and after satisfying himself that the appointment has been made as per the
rules governing the post, accord approval of the appointment so made within a
period of fifteen days. The concerned Block Educational Officer or the District
Educational Officer or the Principal, District Institute of Education and
Training, shall thereafter release the grant for the post to which the
incumbent has been appointed.
(9)
Probation.-
Every teaching and non-teaching staff appointed in an aided private school
shall from the date on which he joins duty be on probation for a total period
of two years within a continuous period of three years.
(10)
Seniority.-
(a)
the
school committee shall prepare and maintain a separate seniority list of
teaching and nonteaching staff for each category of post every year;
(b)
in
case the educational agency is running more than one school, the school
committee shall prepare a common seniority list each of the teaching and
non-teaching staff of all the schools under its respective Board.
(11)
Reservation.-
While selecting the candidates for appointment by direct recruitment in every
aided private school not being a minority school, the reservation of seats for
the candidates shall be made following the rule of reservation in force in the
State.
(12)
Pay
and Allowances.-
(a)
The
scale of pay and dearness allowance and other allowances prescribed by the
Government from time to time shall be made applicable to the teaching and non
teaching staff of an aided private school. The pay and allowance shall be
disbursed on the 1st day of every month through Electronic Clearing System
(ECS);
(b)
The
school committee of every aided private school should have in operation a Provident
Fund Scheme as approved by the Government.
(13)
Leave.-Every
teaching and non teaching staff of an aided private school shall be entitled to
such leave as are admissible to the corresponding posts of teaching and non
teaching staff of the Government schools.
(14)
The
school committee shall constitute a Grievance Redressal Cell for each school
which shall address the grievances of the staff.
(15)
The
school committee shall also constitute an Internal Complaints Committee to
ensure the prevention of sexual harassment of the women staff and for redressal
of the complaints of sexual harassment and for matters connected therewith and
incidental thereto in accordance with sub-section (2) of section 4 of the
Sexual Harassment of Women at Workplace (Prevention, Prohibition and Redressal)
Act, 2013 (Central Act 14 of 2013).
(16)
The
school committee shall attend to all the claims of the service matters of the
teaching and non teaching staff in accordance with these rules and the
instructions issued by the Government or the Director.
(17)
Retirement.-
Every teaching and a non-teaching staff employed in an aided private school
shall retire on attaining the age of sixty years or the age as may be specified
by the Government in this regard.
Provided that if a teacher, who has been working in the
eligible sanctioned post attains the age of superannuation in the middle of the
academic year and if surplus teachers are available for deployment in the
respective category of the post held by that teacher, such teacher shall be
permitted to retire immediately and shall not be permitted to work on
re-employment till the end of the Academic Year:
Provided further that if a teacher, who has been working in
the surplus post attains the age of superannuation in the middle of the
academic year, he shall be permitted to retire immediately and the post held by
such teacher shall be surrendered to the Director.
(18)
Retirement
benefits.-The teaching and non teaching staff of an aided private school shall
be entitled to the retirement benefits as applicable to the Government
servants.
Rule - 29. Disciplinary action against the staff of an aided private school
(1)
A
teaching or a non teaching staff of an aided private school shall be liable for
disciplinary action for violation of any of the provisions of the Code of
Conduct prescribed in rule 35 or for any other act which constitutes unbecoming
of a teaching or a non-teaching staff and shall be imposed with one or more of
the following penalties, namely:-
(a)
Minor
penalties-,
(i)
fine;
(ii)
censure;
(iii)
withholding
of increment with or without cumulative effect ;
(iv)
recovery
from pay the whole or part of the pecuniary loss caused to the Government or to
the school by negligence or breach of orders;
(b)
Major
penalties-,
(i)
reduction
in rank ;
(ii)
compulsory
retirement;
(iii)
removal
from service;
(iv)
dismissal
from service:
Provided that in the absence of specific and adequate
reasons to the contrary to be mentioned in the order of the disciplinary
authority, no penalty other than those specified in sub-clauses (ii) to (iv) of
clause (b) above shall be imposed for any established charge of corruption.
Explanation.- The following shall
not amount to penalty within the meaning of this clause:-
(i)
compulsory
retirement of the staff by the competent authority at any time after he has
attained the age of fifty years (fifty five years in the case of basic
servants) or after he has completed thirty years of qualifying service, as the
case may be, if in the opinion of the competent authority it is necessary to do
so in the public interest:
Provided that no order shall be made under this sub-clause,
without giving the staff a notice of not less than three months in writing or
three months pay and allowances in lieu of such notice;
(ii)
discharge
of the staff appointed in a short term officiating vacancy caused due to grant
of leave;
(iii)
termination
of the services of the staff under an agreement in accordance with the terms of
such agreement.
(2)
The
authority competent to impose the penalty specified in sub-rule(1) shall be the
school committee.
(3)
No
minor penalty shall be imposed on the delinquent staff unless he has been given
a reasonable opportunity of making a representation.
(4)
In
every case where the school committee proposes to impose any major penalty on
the delinquent staff, the following procedure shall be followed:-
(a)
the
disciplinary authority shall frame definite charge on the basis of the
allegation on which the inquiry is proposed to be held and a copy of the charge
together with the statement of the allegation on which they are based shall be
furnished to the person charged and he shall be required to submit within such
time as may be specified by the disciplinary authority, but in any case not
later than a period of thirty days, a written statement of defence and also to
state whether he desires an oral inquiry or to be heard in person;
(b)
if
an oral inquiry is desired by the person charged, the school committee shall
appoint an inquiry officer who shall be not below the rank of the person
charged to conduct the inquiry. At that inquiry, oral evidences may be heard as
to such of those allegations as are not admitted and the person charged shall
be entitled to cross examine the witnesses, to give evidences in person and to
call for such witnesses as he may wish, provided that the inquiry officer may
for special and valid reasons to be recorded in writing, refuse to call a
witness. At the conclusion of the inquiry, the inquiry officer shall prepare a
report of the inquiry regarding his findings on each of the charge together
with the reasons therefor;
(c)
the
school committee shall consider the report of the inquiry officer and record
its findings on each charge and if the school committee is of the opinion that
any of the major penalties should be imposed, it shall-,
(i)
furnish
to the person charged a copy of the report of the inquiry officer, where an
inquiry has been made by such officer;
(ii)
give
the person charged a notice in writing stating the action proposed to be taken
and call upon him to submit within a time specified, in any case not exceeding
two weeks, such representation as he may wish to make, against the proposed
action;
(d)
on
receipt of the representation, if any, made by the person charged, the school
committee after considering the same, shall pass final orders in the
disciplinary proceedings and communicate the same to the delinquent staff. In
any case, the final orders in the disciplinary proceedings shall be issued not
later than the period of six months. The school committee shall intimate the
same to the Block Educational Officer and the District Educational Officer
(Elementary) in respect of Pre-Primary, Primary and Middle Schools, the
District Educational Officer (Elementary) of Chennai district in respect of
Anglo-Indian Schools and the Chief Educational Officer in respect of High and
Higher Secondary Schools and the Principal, the District Institute of Education
and Training in respect of Teacher Training Institute.
Rule - 30. Suspension of a staff of an aided private school
(1)
The
appointing authority may place a staff under suspension,-
(a)
on
a charge of misconduct; or
(b)
against
whom an enquiry into grave charges is contemplated or is pending; or
(c)
against
whom a complaint of criminal offence is under investigation or trial and if
such suspension is necessary in the public interest.
(2)
A
staff of an aided private school shall be deemed to have been suspended with
effect from the date of his detention, if he is detained in custody whether on
a criminal charge or otherwise, for a period exceeding forty eight hours.
(3)
Whenever
a staff is placed under suspension, the school committee shall, immediately on
the date of issue of the order placing him under suspension, communicate a copy
of the order to the authority who is competent to approve the disciplinary
action taken by the school committee.
(4)
The
staff who has been placed under suspension shall be paid every month from the
date of suspension, subsistence allowance at an amount equal to one half of the
pay which he was drawing immediately preceding the date on which he was placed
under suspension and the admissible dearness allowance and other allowances:
Provided that where the period of suspension continues
beyond six months, the school committee shall be solely responsible for the
payment of subsistence allowance.
(5)
Where
the person suspended has been exonerated after the conclusion of the
disciplinary proceedings or where any criminal prosecution instituted against
such person has ended in honourable acquittal, the school committee shall,-
(a)
revoke
the suspension and reinstate the person immediately and communicate a copy of
the order of reinstatement to the authority competent to approve the
disciplinary action;
(b)
pay
such staff, the full pay and allowances which he was drawing immediately
preceding the date of suspension less the amount of subsistence allowance
already paid to him for the period of suspension.
Rule - 31. Resignation by the staff of an aided private school
(1)
The
staff of an aided private school may, on his own volition resign his
appointment by giving three months notice in writing to the school committee or
by paying the school committee three months pay and allowances in lieu of such
notice thereof with a copy marked to the District Educational Officer
(Elementary) or the Chief Educational Officer or the Principal, District
Institute of Education and Training, as the case maybe. In case of a
probationer, the period of notice or the pay and allowances in lieu thereof
shall be two months.
He shall also give a sworn
declaration to the effect that in the event of acceptance of resignation, he
shall not claim any service benefit from that school and shall not seek
re-employment in that school at a later date on any ground. The period of three
or two months notice, as the case may be, shall be reckoned from the date of
receipt of such notice by the school committee.
(2)
The
staff who tenders resignation may withdraw the same within the intended period
of resignation or before the resignation is accepted, whichever is earlier.
(3)
Notice
of resignation submitted by the staff shall not be accepted by the school
committee,-
(i)
if
disciplinary proceeding is contemplated or pending against the staff; or
(ii)
if
investigation by the Directorate of Vigilance and Anti Corruption (DVAC) is
pending against the staff; or
(iii)
if
any due from the staff is pending to be recovered.
(4)
The
school committee shall pass an order either accepting the resignation or
rejecting the same for reasons to be recorded in writing.
(5)
If
the school committee agrees to accept the request of the staff, shall forward
the resignation letter within a period of fifteen days from the date of receipt
of the resignation letter to the competent authority for concurrence.
The competent authority shall accord
concurrence or otherwise within a period of one month from the date of receipt
of the letter. The school committee on receipt of the concurrence of the
competent authority shall pass an order within a period of fifteen days and
communicate the same to the staff and to the authorities concerned.
In the event of acceptance of
resignation by the school committee, such staff shall be relieved of his duties
with effect from the date on which he has opted to resign the post. The
resignation once accepted shall be final and irrevocable.
Rule - 32. Staff fixation and deployment of surplus staff on retrenchment in an aided private school
The following norms shall be followed in the fixation of the strength of the
staff based on the strength of the pupils studying in the standards / sections
for which grant has been paid by the Government prior to the Academic Year
1991-1992 and the consequential deployment of the surplus staff,-
(A)
Staff
fixation.-
(1)
The
strength of the staff of every aided private school shall be fixed based on the
strength of the pupils as on the 1stday of August of every academic year.
(2)
The
requirement of each aided private school shall be assessed separately by
treating each school as a unit for the purpose of fixing the strength of the
staff.
(3)
The
posts sanctioned to an aided private school prior to the academic year 1991 -
1992 and the strength of the staff fixed based on the strength of the pupils as
on the 1st day of August of the academic year in which the fixation is done,
whichever is less shall be the norms for fixing the strength of the staff of
that academic year.
(B)
Deployment
of surplus staff,-
(1)
The
District Educational Officer concerned in respect of Primary and Middle
schools, the Chief Educational Officer concerned in respect of High and Higher
Secondary schools and the Joint Director concerned in respect of Anglo-Indian
schools shall fix the strength of the staff based on the strength of the pupils
updated in the Educational Management Information System (EMIS) as on the
1stday of August of every academic year and shall complete the assessment
process on or before the 12th day of August of that academic year.
(2)
The
staff fixation statement along with the list of surplus staff identified shall
be forwarded to the Secretary of the school committee or the management of the
school concerned on or before the 15thday of August of that academic year.
Explanation.- For the purpose of this sub-rule,-
(i)
the
surplus staff so identified shall be the junior most staff in that school;
(ii)
the
junior most staff so deployed will retain his seniority in the school from
which he has been deployed;
(iii)
the
school to which the junior most staff has been deployed shall pay the salary to
such deployed staff and shall have the right to take disciplinary action
against such staff.
(3)
The
Secretary of the school committee or the management of the school, as the case
may be, shall explore the possibility of accommodating the surplus staff
against any eligible vacant post in any other aided school under the same
educational agency and within the Revenue District and send the report to the
concerned District Educational Officer in respect of Primary and Middle
schools, the Joint Director concerned in respect of Anglo-Indian schools and
the Chief Educational Officer concerned in respect of High and Higher Secondary
Schools by the 22ndday of August of that academic year. The concerned District
Educational Officer or the Joint Director or the Chief Educational Officer, as
the case may be, shall thereafter issue deployment orders to the Secretary of
the school committee or the management of the concerned school from and to
which the surplus staff shall be deployed, for accommodating those surplus
staff within the Revenue District on or before the 31stday of August of that
academic year.
(4)
If
surplus posts with or without staff are still available after the deployment is
made by the concerned Officer, the list of those surplus staff shall be
forwarded to the Director concerned on or before the 10thday of September of
that academic year.
(5)
On
receipt of the list of surplus posts with and without staff,-
(a)
the
Director concerned shall resume the surplus posts without staff to the common
pool and communicate the same to the Secretary of the school committee or the
management of the school, the concerned District Educational Officer, the Chief
Educational Officer and the Joint Director, as the case may be;
(b)
in
respect of surplus posts with staff, the Director concerned shall accommodate
the identified surplus staff against the eligible vacancy in another aided
school coming under the same educational agency in the adjacent Revenue
District;
(c)
if
no such vacancy is available in the adjacent Revenue District, such staff shall
be given an opportunity of exercising his option for deployment either,-
(i)
to
the eligible vacancy in other aided school under the same educational agency
but in far away district; or
(ii)
to
the eligible vacancy in other aided school under different educational agency
but in the nearby district;
(d)
if
there is any conflict in the selection of the school specified in clause (c)
above, the senior surplus staff shall be given preference.
(6)
The
above process shall be done by conducting counselling by the concerned Director
or the Chief Educational Officer, the District Educational Officer, and the
Joint Director, as the case may be, on or before the 30thday of September of
that academic year.
(7)
Even
after all these processes, if surplus staff are still available to be deployed
or where such deployment is felt difficult, such surplus staff available with
the Director concerned shall be sent on deputation to some other nearby
Panchayat Union school by the District Educational Officer concerned or to the
Government High / Higher Secondary School by the Chief Educational Officer
concerned or to the Anglo-Indian School by the Joint Director concerned, till a
vacancy arises in any other aided school for the purpose of deployment.
(8)
The
educational agency of an aided private school shall not make any new
appointment in the eligible vacancy available in the school till the deployment
of all other surplus staff available in other aided private schools coming
under the same corporate management is exhausted based on the report given by
the concerned District Educational Officer, the Chief Educational Officer and
the Joint Director, as the case may be to this effect.
(9)
The
staff who is found to be surplus in an aided private school should join the
school to which he has been deployed within a period of fifteen days from the
date of receipt of the deployment order failing which, disciplinary action will
be initiated against the staff concerned by the school from which the surplus
staff has been deployed and no further grant-in-aid will be sanctioned to that
particular post held by such surplus staff.
(10)
The
staff who has been issued with deployment order has no vested right to choose a
particular place since he should be prepared to work anywhere in any aided
private school as ordered.
(11)
Where
the Secretary of the school committee or the management of the school, as the
case may be, refuses to relieve the deployed staff, the grant - in - aid
extended to that particular post which has been declared surplus shall be
stopped immediately forthwith.
(12)
Where
the Secretary of the school committee or the management of the school, as the
case may be, to which such surplus staff has been deployed refuses to
accommodate the deployed staff, the Secretary of the school committee or the
management of the school, as the case may be, shall not fill up the vacant post
without the approval of the competent authority. In such case, if the
deployment has been made by the District Educational Officer concerned in
respect of Primary and Middle schools, the fact shall be intimated to the
Director of Elementary Education who shall take action to send such deployed
staff on deputation to some other nearby Panchayat Union school till a vacancy
arises in any other aided school for the purpose of deployment as prescribed in
sub-rule (7) above. If the deployment has been made by District Educational
Officer concerned in respect of High and Higher Secondary schools, the fact
shall be intimated to the Chief Educational Officer concerned and the Chief
Educational Officer shall intimate the same to the Director of School Education
who shall take action to send such deployed staff on deputation to some other
nearby Government school till a vacancy arises in any other aided school for
the purpose of deployment as prescribed in sub-rule(7) above. If the deployment
has been made by the Joint Director concerned, in respect of Anglo-Indian
schools the fact shall be intimated to the concerned Director who shall take
action to send such deployed staff on deputation to some other nearby
Government school till a vacancy arises in any other Anglo-Indian school for
the purpose of deployment has prescribed in sub-rule (7) above.
(13)
If
any vacancy arises in the aided school from which the surplus staff has been
deployed consequent on increase in the strength of the pupils in that school in
the next academic year, the surplus staff who has been deployed from that
school earlier shall be re-transferred to that school on obtaining his
willingness.
Rule - 33. Payment of grant
(1)
Private
schools which have been receiving aid prior to the academic year 1991 - 1992
may continue to be paid grant from out of the State funds, subject to the
availability of funds, the norms and conditions specified in the Grant-in-Aid
Code and other orders and notifications issued by the Government.
(2)
Such
payment of grant shall be subject to the following conditions, namely:-
(a)
every
aided private school receiving any grant or financial assistance from the
Government shall levy and collect from the pupils only such fee, charges or
other payment as may be specified by the Government;
(b)
the
educational agency of a non-minority school shall employ adequate number of
teaching and non-teaching staff with the approval of the authority concerned
with reference to the sanctioned posts;
(c)
while
filling up the post, the educational agency shall give preference to the staff
who have become surplus in other aided private schools;
(d)
the
grant shall be utilized only for the purpose for which it is sanctioned.
(3)
The
authority competent to sanction grant, the rate at which and the purpose for
which the grant may be paid and the procedure for the payment of grant shall be
as specified in Annexure-VI.
(4)
The
Government may withhold the grant permanently or for any specified period,-
(a)
if
the educational agency of an aided private school contravenes any of the
conditions specified in subrule (2); or
(b)
if
there is no enrolment of pupils in any academic year; or
(c)
if
any falsification of accounts or misuse of the amount of grant paid to any
aided private school is held proved.
(5)
For
the purpose of withholding the grant under sub-rule (4),-
(a)
in
respect of an aided private school, action shall be initiated by the competent
authority;
(b)
in
respect of an aided private teacher training institute, action shall be
initiated by the National Council for Teacher Education (NCTE).
Rule - 34. Accounts and audit
(1)
The
Headmaster or the Secretary of the school committee of every aided private
school shall,-
(a)
maintain
separate accounts of grants or funds received from the State Government or the
Central Government and the property held by or on behalf of the school;
(b)
keep
the bank accounts, ledgers, stock registers, cash books, receipts and vouchers
by making proper entries; and
(c)
keep
all the records readily available for audit at any time.
(2)
The
authority competent to audit the accounts of an aided private Pre-Primary,
Primary and Middle Schools shall be the Local Fund Audit and the authority
competent to audit the accounts of an aided private High and Higher Secondary
School and the Teacher Training Institute shall be the Departmental Auditor.
Explanation.-For the purpose of this sub-rule, Departmental
Auditor means officials working in the Audit Wing of the Directorate of School
Education.
(3)
The
report on the audit of accounts shall be sent by the Local Fund Audit to the
concerned District Educational Officer, and by the Departmental Auditor to the
concerned Chief Educational Officer, and to the Principal, District Institute
of Education and Training, as the case may be, with a copy to the school
concerned. The concerned District Educational Officer or the Chief Educational
Officer or the Principal, District Institute of Education and Training, as the
case may be, shall after review forward it to the school committee for
reconciliation of objections, if any, raised in the audit report.
(4)
The
Secretary of the school committee shall within a period of one month from the
date of receipt of the audit report submit the report together with his
comments, to the concerned District Educational Officer or the Chief
Educational Officer, or the Principal, District Institute of Education and
Training, as the case may be.
(5)
After
receipt of the report from the Secretary of the school committee, the concerned
District Educational Officer or the Chief Educational Officer or the Principal,
District Institute of Education and Training, as the case may be, shall take
necessary follow up action and forward the report to the Local Fund Audit or to
the Departmental Auditor, as the case may be, for necessary action.
Rule - 35. Utilisation of funds and property of a private school
(1)
The
funds and property of a private school shall be utilised for the purposes for
which they are intended and shall be for the furtherance of education and other
related activities.
(2)
Where
the educational agency seeks to divert the funds from one purpose to another,
it shall do so only after obtaining the prior permission of the competent
authority.
Rule - 36. Code of Conduct
(1)
The
staff employed in every private school shall be governed by the Code of Conduct
enumerated below:
(2)
Every
teaching and non teaching staff employed in an aided private school,-
(i)
shall
discharge his duties efficiently and diligently ;
(ii)
shall
conduct himself as a role model to the pupils and the public;
(iii)
shall,
apart from teaching, engage himself in the matters of admission, conduct of
examinations and valuation of answer scripts as directed by the authority
concerned;
(iv)
shall
always be vigilant on the safety and security of the pupils;
(v)
shall
submit the property return statement once in every five years. Any change in
the statement consequent on acquisition or disposal of any property within the
said period of five years shall also be intimated immediately to the concerned
authority;
(vi)
shall
not impose corporal punishment on the pupils;
(vii)
shall
not decline to attend any in-service training organized by the Government
including holidays or vacation;
(viii)
shall
not desist from attending duties in connection with the census or election or
survey conducted by the educational authorities, such as National Achievement
Survey or the State Level Achievement Survey;
(ix)
shall
not absent himself from duties without the prior permission of the authority
concerned. In case of sickness or absence on medical grounds, a medical
certificate to the satisfaction of the school authorities shall be produced
within a week;
(x)
shall
not engage directly or indirectly in any trade or business or undertake any
employment;
(xi)
shall
not give or take or abet the giving or taking of dowry or demand directly or
indirectly, from the parent or guardian of a bride or bridegroom, as the case
may be, any dowry; Explanation.- For the purposes of this clause , dowry has
the same meaning as in the Dowry Prohibition Act, 1961 (Central Act 28 of
1961);
(xii)
shall
not speculate any stock, share or other investment;
(xiii)
shall
not lend money to any person for interest;
(xiv) shall not have any pecuniary
relations with any pupil or ex-pupil or parent or guardian of any pupil or
ex-pupil or with the staff or the establishments of the school;
(xv)
shall
not without the permission of the school committee, engage himself habitually
in literary or artistic work of any kind or in the publication of books:
Provided that a teacher may publish occasionally books on
literature, short story, novel, drama, essay and poetry under intimation to the
school committee, subject to the condition that he does not use his time and
official position to influence the promotion of the sale of such books and that
such books do not contain matters of political aspects, or any other
objectionable matter or views against the policy of the Government;
(xvi) shall not be a member of or
otherwise be associated with any organization,-
(a)
which
promotes or attempts to promote on grounds of religion, race, place of birth,
residence, language, caste or community or any other ground whatsoever,
disharmony or feelings of enmity, hatred or ill will between different
religious, racial, linguistic or regional groups or castes or communities; or
(b)
whose
activities are prejudicial to the maintenance of harmony between different
religious, racial, linguistic or regional groups or castes or communities, and
which disturb or is likely to disturb the public tranquillity;
(xvii) shall not enter into or contract a
marriage with a person having a spouse living and no teacher or a non-teaching
staff having a spouse living shall enter into or contract a marriage with any
person:
Provided that the school committee may permit a teacher or a
non-teaching staff to enter into or contract any such marriage if it is
satisfied that,-
(a)
such
marriage is permissible under the personal law applicable to such teacher or a
non-teaching staff; or
(b)
there
are other grounds for so doing;
(xviii)
shall
not do any act involving moral turpitude on his part including any unlawful
act, which may cause embarrassment or which may bring discredit to the
Government;
(xix) shall not engage himself in any
strike or incitement thereto or in similar activities.
Explanation.- For the purpose of this clause, similar
activities shall be deemed to include absence from work or neglect of duties
without permission and with the object of compelling something to be done by
the Head Master or any other superior officer or the Government or any
demonstrative fast usually called hunger strike for similar purposes;
(xx)
shall
not conduct any procession or hold or address any meeting in any part of any
open ground adjoining any Government office or inside any office premises,-
(a)
during
school hours on any working day; and
(b)
outside
school hours or on holidays except with the prior permission of the Secretary
of the school committee;
(xxi) prior permission of the Secretary of
the school committee shall be obtained in a case where any teacher or a non
teaching staff seeks to accept honorary work without detriment to his official
duties;
(xxii) shall at all times maintain a high
example of personal and professional integrity, devotion to duty and shall do
nothing which is unbecoming of an employee of an educational institution;
(xxiii)
shall
be punctual in his work and in any other work connected with the duties
assigned to him ;
(xxiv)
shall
abide by the rules and regulations of the school;
(xxv)the Head Master shall not leave the
school without ensuring that all the pupils in the school have left the school
premises;
(xxvi)
shall
not indulge in or encourage any form of malpractice connected with the
examinations or any other school activity;
(xxvii)
shall
not engage himself in anti-secular activities which tend to indulge in communal
activities or propagate religion or casteism;
(xxviii) shall not indulge in theft or fraud
or embezzlement of funds or misappropriation of the school property;
(xxix)
shall
not ill-treat the pupils or other employee or indulge in rowdyism or disorderly
behaviour or violence;
(xxx)shall not be a member of an
unrecognized Association or support directly or by implication, an Association,
the object or the activities of which is prejudicial to the interest and
integrity of our country;
(xxxi)
shall
not encourage any propaganda or practice wounding the religious feelings of any
class of pupilsor insulting the religion or the religious belief of that class;
(xxxii)
shall
not indulge in any act that undermines the national integrity or causes insult
to National Anthem or National Flag;
(xxxiii) shall not bring or attempt to bring
political or other influences for the furtherance of his own interest;
(xxxiv) shall not be found drunk or under
the influence of narcotic drugs while attending duty or appearing in a public
place;
(xxxv)
shall
not subject or attempt to subject any pupil or women employee to sexual
harassment.
Explanation.- "Sexual harassment" includes such
unwelcome sexually determined (whether directly or by implication) behaviour
like,-
(a)
physical
contact and advances; or
(b)
a
demand or request for sexual favours; or
(c)
sexually
coloured remarks; or
(d)
showing
pornography; or
(e)
any
other unwelcome physical, verbal or non-verbal conduct of sexual nature;
(xxxvi) shall not engage in work, like
private tuitions;
(xxxvii)
shall
not seek employment under any other agency except with the prior permission of
the school committee;
(xxxviii)
shall
inform the school committee if he is involved in any criminal proceeding and
the stage of the pendency of such proceeding;
(xxxix) shall not contest or participate in
or canvas for any election or otherwise interfere or use influence in
connection with any election to any legislature or parliament or local
authority;
(xl)
shall
not engage himself or participate in any demonstration or strike or activity
which is prejudicial to the interest of the country, the security of the State,
the friendly relationship with foreign States, public orders, decency or
morality or which involves contempt of court, defamation or incitement to an
offence;
(xli)
shall
not indulge in any criticism of the policy of the State Government or the
Central Government either directly or indirectly or participate in any activity
which brings disrepute to the Government.
Rule - 37. Change in the constitution of the educational agency or transfer of management of the school
(1)
Whenever
there is any change in the constitution of the educational agency or any
amendment is made to the trust deed or the memorandum of association, the
educational agency shall submit all the relevant documents to the competent
authority within a period of fifteen days from the date of registration of such
change or amendment.
(2)
Where
an educational agency of a private school other than a minority school,
proposes to transfer the management of the school to another educational agency
having similar objectives, both the educational agencies shall apply jointly in
Form-V to the competent authority:
Provided that where an educational agency of a minority
school proposes to transfer the management of such private school to another
educational agency of the same minority, both the educational agencies shall
apply to the Government for approval.
Rule - 38. Safety and Security of the pupil
(1)
The
educational agency of a private school shall ensure that the following norms
pertaining to the safety and security of the pupils are carried out in the
school:-
(A)
Safety
of the pupils inside the school.-
(i)
construction
work in the school should be carried out during holidays or after school
working hours;
(ii)
the
school should be properly fenced;
(iii)
the
terraces and balconies should be properly fenced with a reasonably high wall of
atleast 4 feet;
(iv)
the
water storage tanks, septic tanks and open wells should be properly covered
with bold indication marks;
(v)
all
rooms, laboratories and toilets should be checked after school hours, before
the building is locked for the day;
(vi)
the
school should ensure that all electrical fittings and appliances are as per
safety norms. All electric wires must be insulated and joints covered.
Periodical inspection of all the electric points must be conducted.
(B)
Safety
of the pupils outside the school.-
(i)
all
the pupils studying in the school should be made aware of the traffic rules;
(ii)
no
liquor or tobacco shops should be allowed close to or just outside the school;
(iii)
while
hiring school buses, the school should ensure that the bus is in good condition
as per the norms in force and duly registered with the Transport Department. It
should also be ensured that the driver has valid licence;
(iv)
the
names, addresses and telephone numbers of all the pupils taken for an
out-of-school activity should be made available with the school authority and
with the accompanying staff.
(C)
Pupils
Safety and Protection from Sexual abuse and violence.-
Every private school shall constitute a Student Safeguarding
Advisory Committee that will continually review, monitor and recommend measures
at the institutional level on all aspects of the safety of the pupils. The
school shall follow the guidelines as prescribed by the Government, from time
to time, in this regard.
(D)
Physical,
Emotional and Mental Safety.-
(i)
no
pupil should be subjected to physical punishment, threats or mental harassment
on any account;
(ii)
the
teachers should not use derogatory remarks, verbal or written, which may have
negative impact on the selfesteem of a child;
(iii)
the
teachers should not humiliate or disgrace the child in private or in the presence
of others, especially in the presence of his fellow students.
(E)
Health
Safety.-
(i)
health
details of all the pupils should be made available with the respective class
teacher;
(ii)
the
school should ensure that safe drinking water is made available to the pupils.
It should be stored in clean utensils, and shall be kept covered always;
(iii)
cleaning
of underground/overhead tanks and water-coolers must be done periodically. The
date of cleaning and the next due date of cleaning should be conspicuously
displayed on the tank;
(iv)
the
school must have proper outlets for waste-water and should ensure that there is
no stagnation of water inside the school premises in order to prevent mosquito
breeding;
(v)
the
pupils should be made aware of the harmful impact on the health of the pupils
in using narcotic drugs and other harmful alcoholic substances.
(F)
Fire
safety.-
(i)
fire
fighting training should be given to all the teachers and the pupils of
standards X to XII;
(ii)
First
Aid training should be given to all teachers;
(iii)
mock
drills should be conducted regularly;
(iv)
fire
alarms should be provided in each floor of the building. Separate long bell
arrangement should be made for use in case of emergency.
(G)
Furniture.-
(i)
the
furniture in the class rooms should be properly designed and free from
protruding nails, sharp metal pieces, sharp edges and abrasive surfaces;
(ii)
condemned
furniture should not be stacked inside the class rooms or in the lofts and
should be disposed off immediately;
(iii)
it
should be ensured that all laboratory furnitures should be protected from
corrosion by chemicals or other dangerous materials;
(iv)
the
LPG cylinder should be placed outside the laboratory within a ventilated
chamber;
(v)
the
exhaust fans should be provided in the laboratory.
(H)
Electrical
Safety.-
(i)
the
main boxes, switch boards and meters must be away from the reach of the pupils;
(ii)
the
switch boards should be covered safely with wooden boxes;
(iii)
periodical
inspection by the officials of the Electricity Department should be made
mandatory;
(iv)
it
should be ensured that there are no High Tension lines and transformers inside
or close to the school.
(I)
Play
Space Safety.-
(i)
bushes
likely to harbour dangerous and poisonous creatures should be removed from the
play space;
(ii)
water
bodies, like ponds, pits, stagnant water puddles etc., should be safely and
properly fenced;
(iii)
open
gutters, garbage pits, etc., should also be covered safely;
(iv)
play
space should be properly fenced and should not be hired to the outsiders for
any public function, carnival and the like, in order to mobilize money.
(J)
Amenities.-
(i)
clean
potable drinking water should be provided to the pupils studying in the school.
Drinking water supply near the toilets should be avoided;
(ii)
storage
tank should be cleaned regularly. Pipelines should be maintained so as to
prevent leakage and wastage of water;
(iii)
toilets
should be cleaned frequently and the date of cleaning and the next due date of
cleaning should be entered separately in a register maintained for this
purpose.
(K)
Kitchen.-
(i)
it
should be ensured that no pupil is allowed inside or near the kitchen;
(ii)
fire
extinguisher should be placed near the kitchen.
(L)
Transportation.-
(i)
Emergency
exit.- every school bus shall be fitted with an emergency exit door at the rear
right side or at the rear wind screen with quick release latches mechanism
which can be operated from inside and outside of the bus;
(ii)
First
Aid Box.- a first aid box containing articles as specified in sub-rule (5) of
rule 172 of the Tamil Nadu Motor Vehicles Rules, 1989 shall be provided and
replaced periodically in the school bus;
(iii)
Fire
Extinguisher.- in every school bus, atleast two fire extinguishers of ABC type
having a capacity of 2kg each, bearing ISI mark should be properly mounted.
(M)
Buildings.-
(i)
only
non-combustible, fire-proof, heat resistant materials should be used in the
construction work;
(ii)
each
class room should have two doors for easy evacuation and adequate openings for
ventilation and lighting;
(iii)
all
types of furnitures such as almirahs, shelves, black boards, ceiling fan etc.,
that may likely to fall and cause injury to the pupils and the teachers need to
be secured to the walls or floors;
(iv)
any
derelict or unused building materials, rubbles, waste materials etc., should be
removed immediately;
(v)
emergency
equipments such as fire extinguishers, First Aid kits, ropes etc., should be
procured and maintained properly by the school authorities;
(vi)
the
existing schools located in a vulnerable location should either be relocated to
a safer site or should be provided with adequate support to mitigate the effect
of any natural hazards that may affect the area.
(2)
Every
educational agency shall in addition to the norms specified in sub-rule (1)
above ensure that the safety and security norms issued under the following Acts
or Rules or Code or guidelines are followed by every private school or the
teacher training institute scrupulously:-
(a)
the
safety standards as per the National Building Code, 2005;
(b)
the
Manual on Safety and Security of the children in schools developed by the
National Commission for Protection of Child Rights;
(c)
the
child safety policy evolved by the National Centre of Early Childhood Education
(NCECE);
(d)
the
guidelines issued by the National Disaster Management Authority to protect the
children from the natural and man-made hazards like flood, fire, stampede etc;
(e)
the
safety measures enumerated in the Model Education Code prepared by the National
Institute for Educational Planning and Administration;
(f)
the
guidelines issued by the Department of School Education and Literacy, Ministry
of Education (MoE), Government of India;
(g)
the
Motor Vehicles Act, 1988 (Central Act 59 of 1988 ) and the Tamil Nadu Motor
Vehicles (Regulation and Control of School Buses) Special Rules, 2012;
(h)
the
Tamil Nadu Urban Local Bodies (Regulation and Monitoring of Swimming Pools)
Rules, 2015;
(i)
the
Tamil Nadu Combined Development and Building Rules, 2019;
(j)
the
Protection of Children from Sexual Offences Act, 2012 (Central Act 32 of 2012);
(k)
the
Tamil Nadu Prohibition of Ragging Act, 1997 (Tamil Nadu Act 7 of 1997) and the
Tamil Nadu Prohibition of Ragging Rules, 1999; and
(l)
the
guidelines issued by the Government from time to time.
Rule - 39. Conferment of Minority Status
Any educational agency of a private school which claims minority status based
on religion or language to a private school which has already been established
and is being administered by such minority, shall apply to the Directorate of
Minorities Welfare as per the norms specified by the Government in
G.O.Ms.No.109, Backward Classes, Most Backward Classes and Minorities Welfare
Department, dated 29.12.2022.
Rule - 40. Transaction in property of a private school
(1)
No
immovable property of a private school shall be transferred without obtaining
prior permission of the competent authority which has granted the certificate
of recognition.
(2)
Movable
properties shall be sold only through public auction preceded by wide
publicity. Records of such public auction shall be duly maintained and
submitted for inspection, whenever required. The sale proceeds shall be duly
credited into the school accounts.
Rule - 41. Parent Teacher Association
(A)
Composition
of the Parent Teacher Association.-
(1)
Every
private school shall form a Parent Teacher Association (PTA) at school level.
(2)
The
term of the members of the PTA shall be three years or till the wards of the
parents who are the members of the PTA leave the school, whichever is earlier.
(3)
The
Secretary of the PTA who is the Head Master or the Principal, District
Institute of Education and Training shall be the convener of the PTA
(4)
Only
the parent or the guardian of the pupils studying in the school shall be
elected as the office bearers of the PTA.
(B)
The
Functions of the Parent Teacher Association.-
(1)
The
PTA shall follow the guidelines or byelaws issued by the State Parent Teacher
Association, from time to time. The PTA shall also perform the following
functions with reference to the safety and security of the pupils in school as
prescribed by the Government of India, Ministry of Human Resource Development,
Department of School Education and Literacy, namely:-
(a)
conduct
periodical meetings atleast once in a month and the minutes or the discussions
of the meeting shall be properly recorded and made available to the Head Master
to host in the school website and notice board for the information of the
parents;
(b)
receive
suggestions from the parents or the guardians on the safety measures;
(c)
carryout
inspection of the school using checklist provided in the National Commission
for Protection of Child Rights (NCPCR) Manual and suggest appropriate measures;
(d)
constitute
Anti-bullying Committee in the school, comprising of Vice Principal, a Senior
teacher, School Doctor, Counsellor, representative of the School Management
Committee or the Parent Teacher Association, Legal representative, Peer
Educators etc;
(e)
discuss
the decisions taken in the meeting by the Anti-Bullying Committee and the
Grievance Committee for Child Sexual Abuse (CSA);
(f)
develop
bullying prevention programmes and create awareness;
(g)
analyze
and identify the current safety and security measures within the schooling
system and rectify the same; and
(h)
perform
any other function as notified or prescribed by the State Government, Central
Government, affiliating body or by the competent authority, from time to time.
(2)
The
Secretary of the school committee or the management of the school shall be made
responsible for compliance of the manual which shall be discussed in the review
meetings.
(3)
In
case of sexual offence against the pupils in the school premises or the school
transport during school hours or after or before it, and the school committee
or the management of the school fails to report the commission of the offence
under sub-section (1) of section 19 of the Protection of Children from Sexual
Offences Act, 2012,(Central Act 32 of 2012), action against the school
committee or the management of the school may be taken under the said Act.
Rule - 42. Registers and records to be maintained
Every private school shall maintain such registers and records, as specified in
Annexure-VII.
APPENDIX
FORM I – A
[see rule 5(1)]
APPLICATION FOR PERMISSION TO
ESTABLISH A SELF FINANCING PRIVATE SCHOOL
|
(1) |
Name
and place where the new school is proposed to be established with full postal
address and with revenue District [Metropolitan Development Authority Area /
Corporation (other than Metropolitan Development Authority Area) / District
Head Quarters / Municipality / Town Panchayat / Village Panchayat] |
|
|
(2) |
Academic
Year in which it is proposed to open the new school. |
|
|
(3) |
Approved
layout and ownership details of the land. (Documents to be enclosed) |
|
|
(4) |
Details
of the educational agency,- (i)No.
and date of Registration of the Society / Trust / Company; (ii)
Memorandum of Association / Trust Deed / Mandate of Byelaws (Documents to be
enclosed); (iii)
Whether the educational agency is running any other school(s) in the same
premises? If yes, details to be furnished along with documents. |
|
|
(5) |
Standards
from
to |
|
|
(6) |
Medium
of instruction |
|
|
(7) |
Anticipated
strength of the pupils in each standard |
|
|
(8) |
Whether
qualified teachers are available as per the norms |
|
|
(9) |
Ownership
of land. Whether leased or rented to the school or |
|
|
(10) |
Whether
the copy of the following certificates are enclosed for |
|
|
(b)
Building licence issued by the Revenue Authorities. |
|
|
|
(c)
Sanitary Certificate issued by the Local Health Authorities. |
|
|
|
(d)
No Objection Certificate issued by the Station Officer, Fire |
|
|
|
(11) |
If
the educational agency proposes to establish a new school in the premises
with the building, the agency shall furnish the Building Plan Approval given
by the competent authority in concurrence with the Directorate of Town and
Country Planning (DTCP) or Chennai Metropolitan Development Authority (CMDA)
or Local Planning Authority (LPA), as the case may be. |
|
|
(12) |
Details
of payment of application fee. (proof to be enclosed) |
|
DECLARATION
I declare that the particulars
furnished above are true to the best of my knowledge and belief.
I also declare that I will abide by
the provisions of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil
Nadu Act 35 of 2019), the rules made thereunder and instructions of the
department from time to time.
Place: Signature of the person duly
authorized
Date : by the educational agency
FORM I – B
[see rule 5(2)]
APPLICATION FOR
UPGRADATION OF AN EXISTING SCHOOL
|
(1) |
Name
of the school proposed to be upgraded with full postal ad- dress and with
Revenue District [Metropolitan Development Author- ity Area / Corporation
(other than Metropolitan Development Author- ity Area) / District Head
Quarters / Municipality / Town Panchayat / Village Panchayat] |
|
|
(2) |
Academic
Year in which it is proposed to upgrade. |
|
|
(3) |
Details
of the educational agency,- (i)
No. and date of Registration of the Society / Trust / Company; (ii)
Memorandum of Association / Trust Deed / Mandate of Bye-laws (Documents to be
enclosed); (iii)
Whether the educational agency is running any other school(s) in the same
premises? If
yes, details to be furnished along with documents. |
|
|
(4) |
Standards
now functioning in the school from
.............. to............. |
|
|
(5) |
Strength
of the pupils |
|
|
(6) |
Additional
standards proposed to be opened |
|
|
(7) |
Anticipated
strength of the pupils in the proposed additional standards. |
|
|
(8) |
Resolution
passed by the educationall agency for the upgradation of the school. |
|
|
(9) |
Whether
the educational agency has fulfilled all the requirements with respect to
land norms, physical infrastructure and teachers (proof to be enclosed) |
|
|
(10) |
Ownership
of land. Whether leased or rented to the school or owned |
|
|
(11) |
Whether
the copy of the following certificates are enclosed for the school |
|
|
(b)
Building licence issued by the Revenue Authorities. |
|
|
|
(c)
Sanitary Certificate issued by the Local Health Authorities. |
|
|
|
(d)
No Objection Certificate issued by the Station Officer, Fire and |
|
|
|
(12) |
Whether
approval of building plan has been obtained from the Directorate of Town and
Country Planning (DTCP) or Chennai Metropolitan Develop- ment Authority
(CMDA) or Local Planning Authority (LPA) , as the case may be, for the school
building proposed to be upgraded. (copy of the documents to be enclosed) |
|
|
(13) |
Details
of payment of application fee. (proof to be enclosed) |
|
DECLARATION
I declare that the particulars
furnished above are true to the best of my knowledge and belief.
I also declare that I will abide by
the provisions of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil
Nadu Act 35 of 2019), the rules made thereunder and instructions of the
department from time to time.
Place: Signature of the person duly
authorized
Date : by the educational agency
FORM I – C
[see rule 5(2)]
APPLICATION FOR
SHIFTING AN EXISTING SCHOOL FROM ONE PLACE TO ANOTHER PLACE
|
(1) |
Name
of the existing school which is proposed to be shifted with full postal
address and with Revenue District [Metropolitan Development Authority Area /
Corporation (other than Metropolitan Development Authority Area) / District
Head Quarters / Municipality / Town Panchayat / Village Panchayat] |
|
|
(2) |
Academic
Year in which it is proposed to shift the school |
|
|
(3) |
Details
of the educational agency,- (i)No.
and date of Registration of the Society / Trust / Company; (ii)Memorandum
of Association / Trust Deed / Mandate of Bye-laws (Documents to be enclosed). |
|
|
(4) |
Standards
now functioning in the school. from
............ to ............ |
|
|
(5) |
Strength
of the pupils |
|
|
(6) |
Name
and place of the premises to which the school is proposed to be shifted with
full postal address and with Revenue District [Metropolitan Development
Authority Area / Corporation (other than Metropolitan Development Authority
Area) / District Head Quarters / Municipality / Town Panchayat / Village
Panchayat] |
|
|
(7) |
Reason
for shifting the school to the new premises |
|
|
(8) |
Resolution
passed by the educational agency for shifting the school to the new
premises.(copy to be enclosed) |
|
|
(9) |
Whether
the consent of the parents of the pupils has been obtained (evidence |
|
|
(10) |
Ownership
of land where the school is proposed to be shifted. Whether leased or |
|
|
(11) |
Whether
the copy of the following certificates are enclosed for the building proposed
|
|
|
(b)
Building licence issued by the Revenue Authorities. |
|
|
|
(c)
Sanitary Certificate issued by the Local Health Authorities. |
|
|
|
(d)
No Objection Certificate issued by the Station Officer, Fire and Rescue |
|
|
|
(12) |
Whether
approval of building plan has been obtained from the Directorate of Town and
Country Planning (DTCP) or Chennai Metropolitan Development Authority (CMDA)
or Local Planning Authority (LPA), as the case may be, for the building
proposed to be shifted. (copy of the documents to be enclosed) |
|
|
(13) |
Whether
the educational agency has fulfilled all the requirements with respect to
land norms, physical infrastructure and teachers in the new premises. (copy
of the documents to be enclosed) |
|
|
(14) |
Details
of payment of application fee. (proof to be enclosed) |
|
DECLARATION
I declare that the particulars
furnished above are true to the best of my knowledge and belief.
I also declare that I will abide by
the provisions of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil
Nadu Act 35 of 2019), the rules made thereunder and instructions of the
department from time to time.
Place: Signature of the person duly
authorized
Date : by the educational agency
FORM I – D
[see rule 5(2)]
APPLICATION FOR
MERGER OF SCHOOLS
|
(1) |
Name
of the schools proposed to be merged with full postal address and with
Revenue District [Metropolitan Development Authority Area / Corporation
(other than Metropolitan Development Authority Area) / District Head Quarters
/ Municipality / Town Panchayat / Village Panchayat] |
|
|
(2) |
Academic
Year in which it is proposed to merge the school |
|
|
(3) |
(i)
Strength of the pupils of each school proposed to be merged (ii)
Standard wise, section wise and medium wise with particulars of boys and
girls separately. |
|
|
(4) |
Details
of the educational agency of the school(s),- (i)
No. and date of Registration of the Society / Trust / Company; (ii)
Memorandum of Association / Trust Deed / Mandate of Bye-laws (Documents to be
enclosed). |
|
|
(5) |
Reason
for the merger of the schools. |
|
|
(6) |
Resolution
passed by the educational agency / agencies for the merger of the schools.
(copy to be enclosed) |
|
|
(7) |
Whether
the consent of the parents of the pupils of the schools proposed |
|
|
(8) |
Full
postal address of the school(s) which shall cease to function after merger |
|
|
(9) |
Details
regarding the use of the land, building in the premises of the school(s)
which shall cease to function after merger |
|
|
(10) |
Whether
the educational agency has fulfilled all the requirements with respect to
land norms, physical infrastructure and teachers in respect of the school
which shall continue after merger. (copy of the documents to be enclosed) |
|
|
(11) |
Ownership
of land for the school proposed to be merged. Whether leased or rented to the
school or owned by the school. (copy of the document to be enclosed) |
|
|
(12) |
Whether
the copy of the following certificates are enclosed for the building |
|
|
(b)
Building licence issued by the Revenue Authorities. |
|
|
|
(c)
Sanitary Certificate issued by the Local Health Authorities. |
|
|
|
(d)
No Objection Certificate issued by the Station Officer, Fire and |
|
|
|
(13) |
Whether
approval of building plan has been obtained from the Directorate of Town and
Country Planning (DTCP) or Chennai Metropolitan Development Authority (CMDA)
or Local Planning Authority (LPA), as the case may be, for the building which
shall continue after merger. (copy of the documents to be enclosed) |
|
|
(14) |
Details
of payment of application fee.(proof to be enclosed) |
|
DECLARATION
I declare that the particulars
furnished above are true to the best of my knowledge and belief.
I also declare that I will abide by
the provisions of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil
Nadu Act 35 of 2019), the rules made thereunder and instructions of the
department from time to time.
Place: Signature of the person duly
authorized
Date : by the educational agency
FORM I – E
[see rule 5(2)]
APPLICATION FOR
BIFURCATION OF AN EXISTING SCHOOL
|
(1) |
Name
of the school proposed to be bifurcated with full postal address and with
Revenue District [Metropolitan Development Authority Area / Corporation
(other than Metropolitan Development Authority Area) / District Head Quarters
/ Municipality / Town Panchayat / Village Panchayat] |
|
|
(2) |
Academic
Year in which it is proposed to bifurcate the school |
|
|
(3) |
Details
of the educational agency,- (i)
No. and date of Registration of the Society / Trust / Company; (ii)
Memorandum of Association / Trust Deed / Mandate of Bye-laws (Documents to be
enclosed). |
|
|
(4) |
Strength
of the pupils in the existing school |
|
|
(5) |
Strength
of the pupils proposed to be accommodated in the new premises after
bifurcation. (standard wise, section wise and medium wise with particulars of
boys and girls separately). |
|
|
(6) |
Full
postal address of the premises in which the new school is proposed to be
located after bifurcation |
|
|
(7) |
Reason
for bifurcation of the school |
|
|
(8) |
Resolution
passed by the educational agency for bifurcation of the school. (copy to be
enclosed) |
|
|
(9) |
Whether
the consent of the parents of the pupils of the school proposed to be
transferred to the new premises after bifurcation has been obtained (evidence
to be enclosed). |
|
|
(10) |
Whether
the copy of the following certificates are enclosed for the |
|
|
b)
Building licence issued by the Revenue Authorities. |
|
|
|
c)
Sanitary Certificate issued by the Local Health Authorities. |
|
|
|
d)
No Objection Certificate issued by the Station Officer, Fire and |
|
|
|
(11) |
Whether
approval of the building plan has been obtained from the Directorate of Town
and Country Planning (DTCP) or Chennai Metropolitan Development Authority
(CMDA) or Local Planning Authority (LPA) , as the case may be, for the
building proposed to be bifurcated. (copy of the documents to be enclosed) |
|
|
(12) |
Whether
the educational agency has fulfilled all the requirements with respect to
land norms, physical infrastructure and teachers in the new premises(copy of
the documents to be enclosed) |
|
|
(13) |
Ownership
of land. Whether leased or rented to the school or owned by the school
proposed to be bifurcated (copy of the document to be enclosed) |
|
|
(14) |
Details
of payment of application fee. (proof to be enclosed) |
|
DECLARATION
I declare that the particulars
furnished above are true to the best of my knowledge and belief.
I also declare that I will abide by
the provisions of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil
Nadu Act 35 of 2019), the rules made thereunder and instructions of the
department from time to time.
Place: Signature of the person duly
authorized
Date : by the educational agency
FORM I – F
[see rule
13(1)]
APPLICATION FOR OPENING ADDITIONAL
SECTION(S) OR INTRODUCING NEW GROUP(S) / MEDIUM OF INSTRUCTION IN AN EXISTING
SCHOOL
|
(1) |
Name
of the school in which it is proposed to open an additional section(s) or
introduce new group(s) / medium of instruction with full postal
address and with Revenue District [Metropolitan Development Authority Area /
Corporation (other than Metropolitan Development Authority Area) / District
Head Quarters / Municipality |
|
|
(2) |
Academic
Year in which it is proposed to open an additional section(s) or to introduce
new group(s) / medium of instruction. |
|
|
(3) |
Details
of the educational agency running the school |
|
|
(4) |
Strength
of the pupils |
|
|
(5) |
Additional
section(s) / group(s)/ medium of instruction proposed to be opened /
introduced with anticipated strength of the pupils |
|
|
(6) |
Reason
for opening / introducing additional section(s) / group(s)/ medium of
instruction |
|
|
(7) |
Resolution
passed by the educational agency for opening / introducing additional
section(s) / group(s) / medium of instruction |
|
|
(8) |
Whether
the educational agency has fulfilled all the norms prescribed for grant of
certificate of recognition |
|
|
(9) |
Whether
the educational agency has provided classrooms, furniture and toilet
facilities for the additional section(s) or new group(s) proposed to be
opened |
|
|
(10) |
Details
of payment of application fee. (proof to be enclosed) |
|
DECLARATION
I declare that the particulars
furnished above are true to the best of my knowledge and belief.
I also declare that I will abide by
the provisions of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil
Nadu Act 35 of 2019), the rules made thereunder and instructions of the
department from time to time.
Place: Signature of the person duly
authorized
Date : by the educational agency
FORM II – A
[see rule 8(1)]
APPLICATION FOR
GRANT OF CERTIFICATE OF RECOGNITION
|
(1) |
Name
of the school with full postal address |
|
|
(2) |
Proceedings
of the competent authority permitting to establish the school (copy to be
enclosed) |
|
|
(3) |
Academic
Year for which the recognition is sought for |
|
|
(4) |
Details
of the educational agency |
|
|
(5) |
Standards
for which recognition is sought for. |
|
|
(6) |
Anticipated
strength of the pupils |
|
|
(7) |
List
of teaching and non-teaching staff to be appointed in the school with details
of the qualifications possessed by them. (certificate to be enclosed) |
|
|
(8) |
Ownership
of land. Whether leased or rented to the school or |
|
|
(9) |
Land
and Infrastructure details a)
Total land area of the school premises including the play ground and
ownership details (Enclose documents of Approved Building Plan, Approved
Layout, Title deed / Sale deed / Conveyance deed / Gift deed/ Lease deed); b)
Number of class rooms and area of class rooms; c)
Details of laboratories with area; d)
Library with area and no. of books available; e)
Area of computer laboratory(s) with number of computers and availability of
internet connectivity; f)
Number and area of multipurpose halls; g)
Area and number of other rooms available if any and the purpose thereof ; h)
Details of toilets provided (Particulars in respect of boys, girls and staff
to be furnished separately); i)
Details of drinking water & Hand wash facilities provided. (Particulars
in respect of boys, girls and staff to be furnished separately); j)
Details of furniture provided; k)
Details of ramps provided and auditory signals provided in elevators; l)
Details of facilities provided for recreation and cultural activities. |
|
|
(10) |
Whether
arrangements have been made for the compulsory |
|
|
(11) |
Whether
the educational agency has fulfilled the norms for the safety and security of
the pupils as prescribed in rule 37. (certificate to be enclosed) |
|
|
(12) |
Whether
the copy of the following certificates are enclosed. |
|
|
b)
Building licence issued by the Revenue Authorities. |
|
|
|
c)
Sanitary Certificate issued by the Local Health Authorities. |
|
|
|
d)
No Objection Certificate issued by the Station Officer, |
|
|
|
(13) |
Whether
approval for the Building plan has been obtained from DTCP / CMDA / LPA
whichever is applicable. (documents to be enclosed) |
|
|
(14) |
Details
of |
|
|
(b)
Cash reserve – equivalent to at least one month salary |
|
|
|
(15) |
Details
of payment of application fee (proof to be enclosed) |
|
DECLARATION
I declare that the particulars
furnished above are true to the best of my knowledge and belief.
I also declare that I will abide by
the provisions of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil
Nadu Act 35 of 2019), the rules made thereunder and instructions of the
department from time to time.
Place: Signature of the person duly
authorized
Date : by the educational agency
FORM II – B
[see rule 9(1)]
APPLICATION FOR
RENEWAL OF CERTIFICATE OF RECOGNITION
|
(1) |
Name
of the school with full postal address and Unified District |
|
|
(2) |
Details
of the educational agency running the school |
|
|
(3) |
Details
of the Proceedings of the competent authority granting permission to
establish the school & certificate of recognition / last renewal of
certificate of recognition and the period for which the last certificate of
recognition is valid. |
|
|
(4) |
The
period for which the renewal of certificate of recognition is |
|
|
(5) |
Strength
of the pupils |
|
|
(6) |
Ownership
of land. Whether leased or rented to the school or |
|
|
(7) |
Whether
the copy of the following certificates are enclosed. (a)
Structural Stability Certificate issued by the Engineers of PWD / Panel
of Chartered Engineers approved by the District Collector. |
|
|
(b)
Building licence issued by the Revenue Authorities. |
|
|
|
(c)
Sanitary Certificate issued by the Local Health Authorities. |
|
|
|
(d)
No Objection Certificate issued by the Station Officer, Fire |
|
|
|
(e)
a certificate that the endowment created in the name of the school as
prescribed in clause (f) of sub-rule (6) of rule 8 has been renewed; |
|
|
|
(f)
a certificate that the educational agency is maintaining a sum equivalent to
one month’s salary of the staff employed in the school, as a cash reserve
of that school, as prescribed in clause (g) of sub-rule (6) of rule 8; |
|
|
|
(8) |
Whether
approval for the Building plan has been obtained from DTCP / CMDA / LPA
whichever is applicable. (documents to be enclosed) |
|
|
(9) |
Whether
all the conditions stipulated in the Certificate of Recognition have been
fulfilled (proof to be enclosed) |
|
|
(10) |
Whether
the educational agency has fulfilled all the requirements with respect to
land norms, physical infrastructure and teachers. If yes, the details to be
furnished. |
|
|
(11) |
Details
of payment of application fee (proof to be enclosed) |
|
DECLARATION
I declare that the particulars furnished above are true to
the best of my knowledge and belief.
I also declare that I will abide by the provisions of the
Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil Nadu Act 35 of 2019),
the rules made thereunder and instructions of the department from time to time.
Place: Signature of the person duly authorized
Date : by the educational agency
FORM III – A
[see rule 8(7)]
CERTIFICATE OF RECOGNITION
Proceeding No..................... (Competent Authority)
dated .....................
Sub.: School Education - Private Schools - Grant of
certificate of recognition under rule 8 of the Tamil Nadu Private Schools
(Regulation) Rules, 2022 - Regarding.
Ref.: 1.Application dated ..................... from the
Secretary ..................... (School) for grant of certificate of
recognition.
2.Letter Rc. No __________ dated _______ of the Inspecting
Officer
****
(1)
The
application received from the Secretary of ..................... (School) for
the grant of certificate of recognition for standards from.....................
to ..................... has been considered along with the documents and site
visit report. The competent authority having been satisfied that the
educational agency has fulfilled the conditions prescribed for the grant of
certificate of recognition, hereby grants the certificate of recognition to the
above said school for standards from.....................to .....................
for the period from ..................... to .....................
(2)
The
above recognition is subject to the following conditions:-
(i)
the
educational agency shall always keep the Structural Stability Certificate,
Building Licence, Sanitary Certificate, No Objection Certificate issued by the
Fire and Rescue Services department duly renewed and has validity currently;
(ii)
the
educational agency shall abide by the provisions contained in the Tamil Nadu
Private Schools (Regulation) Act, 2018 (Tamil Nadu Act 35 of 2019) and the
rules framed thereunder;
(iii)
the
educational agency shall abide by all the orders and instructions issued by the
authorities concerned from time to time;
(iv)
the
educational agency shall abide by the provisions contained in the Tamil Nadu
Tamil Learning Act, 2006 (Tamil Nadu Act 13 of 2006) and the rules framed
thereunder;
(v)
the
educational agency shall abide by the provisions contained in the Tamil Nadu
Schools (Regulation of Collection of Fee) Act, 2009 (Tamil Nadu Act 22 of 2009)
and the rules framed thereunder;
(vi)
the
educational agency shall abide by the provisions contained in the Right of
Children to Free and Compulsory Education Act, 2009 (Central Act 35 of 2009)
and the Tamil Nadu Right of Children to Free and Compulsory Education Rules,
2011.
(3)
If
it is found at any point of time that the educational agency has violated any
of the conditions prescribed for recognition or any of the provisions of the
above said Acts and Rules, the certificate of recognition granted shall be
liable to be withdrawn permanently.
(4)
#The
competent authority also affiliates the above said school to the State Board of
School Education
NB #applicable only to the schools
following the State Board of School Education syllabus
(5)
The
receipt of the proceedings shall be acknowledged.
Signature and designation of the competent authority
To
The Secretary,
.....................School
Copy to
The Inspecting Officer
FORM III-B
[see rule 9]
RENEWAL OF CERTIFICATE OF
RECOGNITION
Proceeding No ..................... (Competent Authority)
dated .....................
Sub.: School Education - Private Schools - Renewal of
certificate of recognition under rule 9 of the Tamil Nadu Private Schools
(Regulation) Rules, 2022 - Regarding.
Ref.: 1.Application dated..................... from the
Secretary..................... (School) for renewal of certificate of
recognition.
2.Letter Rc. No __________ dated _______ of the Inspecting
Officer
***
(1)
The
application received from the Secretary of ..................... (School) for
the renewal of certificate of recognition for standards
from..................... to ..................... has been considered along
with the documents and site visit report. The competent authority having been
satisfied that the educational agency has fulfilled all the conditions
prescribed for the renewal of certificate of recognition hereby renews the
certificate of recognition to the above said school for **standards
from.....................to .....................for the period from
..................... to .....................
(2)
The
renewal of certificate of recognition is subject to the following conditions:-
(i)
the
educational agency shall always keep the Structural Stability Certificate,
Building Licence, Sanitary Certificate, No Objection Certificate issued by the
Fire and Rescue Services department duly renewed and has validity currently;
(ii)
the
educational agency shall abide by the provisions contained in the Tamil Nadu
Private Schools (Regulation) Act, 2018 (Tamil Nadu Act 35 of 2019) and the
rules framed thereunder;
(iii)
the
educational agency shall abide by all the orders and instructions issued by the
authorities concerned from time to time;
(iv)
the
educational agency shall abide by the provisions contained in the Tamil Nadu
Tamil Learning Act, 2006 (Tamil Nadu Act 13 of 2006) and the rules framed
thereunder;
(v)
the
educational agency shall abide by the provisions contained in the Tamil Nadu
Schools (Regulation of Collection of Fee) Act, 2009 (Tamil Nadu Act 22 of 2009)
and the rules framed thereunder;
(vi)
the
educational agency shall abide by the provisions contained in the Right of
Children to Free and Compulsory Education Act, 2009 (Central Act 35 of 2009)
and the Tamil Nadu Right of Children to Free and Compulsory Education Rules,
2011.
(3)
If
it is found at any point of time that the educational agency has violated any
of the conditions prescribed for recognition or any of the provisions of the
above said Acts and Rules, the certificate of recognition granted is liable to
be withdrawn.
NB **(in the case of aided school , the standard / section /
group receiving aid shall be specifically mentioned)
(4)
The
receipt of the proceedings shall be acknowledged.
Signature and designation of the competent authority
To
The Secretary,
.....................School
Copy to
The Inspecting Offcier
FORM IV
[see rule 16(2)]
NOTICE BY THE EDUCATIONAL AGENCY FOR CLOSURE OF SCHOOL /CLASS / COURSE / MEDIUM
OF INSTRUCTION.
|
(1) |
Name
of the School with full postal Address, Unified District Information System
for Education (UDISE) No., Recognition and Affiliation No and date |
|
|
(2) |
Details
of the educational agency running the school |
|
|
(3) |
Date
of establishment of the school |
|
|
(4) |
Strength
of the pupils |
|
|
(5) |
The
academic year in which it is proposed to close the school / class / course /
medium of instruction |
|
|
(6) |
Reason
for closure |
|
|
(7) |
Resolution
passed by the educational agency for closure (copy to be enclosed) |
|
|
(8) |
Whether
an affidavit as required in rule 16 has been |
|
|
(9) |
Whether
intimation has been given to the parents of |
|
|
(10) |
*
Whether any movable / immovable property has been |
|
NB * - Applicable only for aided schools
DECLARATION
I declare that the particulars
furnished above are true to the best of my knowledge and belief.
I also declare that I will abide by
the provisions of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil
Nadu Act 35 of 2019), the rules made thereunder and instructions of the
department from time to time.
Place: Signature of the person duly
authorized
Date : by the educational agency
FORM V
[see rule
37(2)]
APPLICATION FOR
APPROVAL OF TRANSFER OF MANAGEMENT OF THE SCHOOL
|
(1) |
Name
of the School with full postal address, Unified District Information System
for Education (UDISE) No., Recognition and Affiliation No. and the date for
which transfer of management is proposed |
|
|
(2) |
Details
of both the educational agencies (i)
transferor (ii)
transferee |
|
|
(3) |
Reason
for the transfer of the management of the school |
|
|
(4) |
Resolution
passed by the transferor and transferee educational agencies agreeing for the
transfer (copy to be enclosed). |
|
|
(5) |
Whether
the transferee educational agency has similar objectives as that of the
transferor educational agency. Trust Deed / Bye-laws / Memorandum of
Association of both the educational agencies (transferor and transferee) to
be enclosed. |
|
|
(6) |
Whether
the transferee educational agency is agreeable to comply with the provisions
of the Tamil Nadu Private Schools (Regulation) Act, 2018 and the rules made
thereunder. |
|
|
(7) |
Details
of non-payment of salary, if any, to the staff employed |
|
|
(8) |
Whether
any order / instructions issued by the authorities concerned is pending
compliance by the educational agencies of both the transferor and transferee
school. |
|
|
(9) |
Whether
the transferor educational agency is agreeable to transfer the management of
the school along with movable and immovable properties of the school (details
to be furnished). |
|
|
(10) |
Whether
there is any litigation pending against the transferor |
|
|
(11) |
Whether
any liability to be transferred by the transferor educational agency to the
transferee educational agency. If so give details. |
|
DECLARATION
I declare that the particulars furnished above are true to
the best of my knowledge and belief.
I also declare that I will abide by the provisions of the
Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil Nadu Act 35 of 2019),
the rules made there under and instructions of the department from time to
time.
Place:
Date :
Signature of the person
duly authorised by the
transferor educational agency
Signature of the person
duly authorised by the
transferee educational agency
FORM VI-A
[see rule 28(7)]
AGREEMENT TO BE EXECUTED BETWEEN THE
SCHOOL COMMITTEE AND THE PERMANENT STAFF
Agreement made this ________________day of ___________
(month) Two Thousand ______________ between the School Committee
_________(school) on the ONE PART and ___________ (employee) on the OTHER PART.
WHEREAS the school committee has agreed to appoint the said
Thiru/Thirumathi/Selvi _______________to serve in the _____________(school), in
the post of ___________________(designation) with the pay and allowances herein
after mentioned.
AND WHEREAS, the said Thiru / Thirumathi / Selvi __________
has agreed to take up appointment as ______________ (designation) in the
_________________ (school).
Now these presents witness and the parties hereto do hereby
agree as follows:-
(1)
That
the school committee shall employ the said Thiru/Thirumathi/Selvi ___________
as _____________ (designation) and the said employee shall serve in the
__________(school) from the date of his taking charge of such appointment until
such employment is determined as hereinafter provided.
(2)
That
the said employee shall be on probation for a period of two years within a
continuous period of three years from the date on which he joins duty. The
school committee may however extend the period of probation for a further
period, in any case not exceeding two years, for reasons to be recorded in
writing.
(3)
If
no orders extending the period of probation are passed within six months after
the completion of the period of probation, the said employee shall be deemed to
have completed his probation.
(4)
That
the said employee shall conduct himself honestly, efficiently and diligently
under the orders and instructions of the Head Master or the school committee.
(5)
That
the said employee shall not normally or on any pretence absent himself from
duty without the prior permission of the Head Master. In case of sickness or
other inevitable genuine causes, he shall forward the medical certificate
obtained from the registered medical practitioner or send a communication to
the Head Master explaining the reason for his absence.
(6)
That
the said employee shall devote his whole time to the duties cast upon the post
and shall not on his own account or otherwise either directly or indirectly
carry on or be concerned with any trade, business or canvassing work, private
tuition or the like of a remunerative kind.
(7)
That
the said employee and the school committee shall conform to all the provisions
of the Tamil Nadu Private Schools (Regulation) Act, 2018 (Tamil Nadu Act 35 of
2019) and the rules made thereunder.
(8)
That
the school committee shall not impose any major penalty on the employee
consequent on any disciplinary proceedings initiated against him under rule 28
without following the procedure contemplated therein.
(9)
The
school committee shall at any time if it is satisfied on medical evidence that
the said employee is unfit to discharge his duties for reasons of ill health,
terminate his services on paying him three months pay and allowances less any
amount which might have been paid to him as leave pay, after his discharge from
duty.
(10)
That
the said employee shall be entitled to resign by giving three months notice
thereof in writing to the school committee or by paying the school committee
three months pay and allowances in lieu thereof. In case of a probationer, the
period of notice or the pay and allowances in lieu thereof shall be two months
(11)
That
the school committee may impose any of the penalties prescribed in sub-rule (1)
of rule 28 for any irregularity or breach of the Code of Conduct after
affording him an opportunity of making a representation.
(12)
Entries
shall be made in the service register of the said employee in respect of
penalties imposed. Such entries shall be made only after the appeal, if any,
preferred by the said employee is disposed of by the appellate authority
specified in these rules.
(13)
That
the said employee appointed against a sanctioned post shall be paid a sum of
Rs.________ per month as grant and the other admissible allowances as
sanctioned by the Government from time to time, with effect from _______________
(14)
Such
employee shall also be entitled to annual increments as sanctioned by the
Government from time to time.
In witness whereof the school
committee and __________ (employee) have hereunto set their hands.
Signature of the Secretary of the school committee
In the presence of :
First Witness:
Signature ___________
Name ______________
Address ____________
Occupation ___________
Second Witness:-
Signature ___________
Name ______________
Address ____________
Occupation ___________
Signature of the staff
In the presence of:
First Witness:
Signature ___________
Name ______________
Address ____________
Occupation ___________
Second Witness:-
Signature ___________
Name ______________
Address ____________
Occupation ___________
FORM VI-B
[see rule 28(7)]
AGREEMENT TO BE EXECUTED BETWEEN THE
SCHOOL COMMITTEE AND THE TEMPORARY STAFF
Agreement made this ______________ day of ___________
(month) Two Thousand and _____________ between the school committee __________
(school) on the ONE PART and ___________ (employee) on the OTHER PART;
WHEREAS, the school committee has agreed to engage the said
Thiru / Thirumathi / Selvi __________ to serve in the ___________ (school) in
the post of __________ (designation)purely on temporary basis for the period
from .................. to .................. with the pay and allowances
hereinafter mentioned.
AND WHEREAS, the said Thiru / Thirumathi / Selvi __________
has agreed to serve as ______________(designation) in the _____________
(School).
Now these presents witness and the parties hereto do hereby
agree as follows:-
(1)
That
the school committee shall engage the said Thiru / Thirumathi /
Selvi__________as________________ (Designation) and the said employee shall
serve in __________(school) purely on temporary basis from the date of his
taking charge as __________(Designation) on _____________ until such
appointment is determined as hereinafter provided.
(2)
That
the said employee shall conduct himself honestly, efficiently and diligently
under the orders and instructions of the Head Master or the school committee.
(3)
That
the said employee shall not normally or on any pretence absent himself from
duty without the prior permission of the Head Master. In case of sickness or
other inevitable genuine causes, he shall produce the medical certificate
obtained from the registered medical practitioner or send a communication to
the Head Master explaining the reason for his absence.
(4)
That
the said employee shall devote his whole time to the duties cast upon the post
and shall not on his own account or otherwise either directly or indirectly
carry on or be concerned with in any trade, business or canvassing work,
private tuition or the like of a remunerative kind.
(5)
That
the school committee shall have the right to discharge the said employee either
at the end of the period for which he has been engaged or even prior to the end
of that period without assigning any reason.
(6)
That
the said employee, if he so desires may relinquish his right to continue in the
said post either within the period for which he was engaged or at the end of
the period of employment, if the period of employment is extended further for
valid reason.
(7)
That
the said employee shall be paid a sum of Rs. ________ per month as pay and
other allowances with effect from the date on which he joins the post.
In witness whereof, the school
committee ______ and ______ (name of the staff) have hereunto set their hands.
In the presence of:
Signature of the Secretary
of the school committee of the school.
First Witness:
Signature ___________
Name ______________
Address ____________
Occupation ___________
Second Witness:-
Signature ___________
Name ______________
Address ____________
Occupation ___________
In the presence of: Signature of the staff
First Witness:
Signature ___________
Name ______________
Address ____________
Occupation ___________
Second Witness:-
Signature ___________
Name ______________
Address ____________
Occupation __________
ANNEXURE I – A
[see rule - 2(b) and 2(f)]
LIST OF COMPETENT AUTHORITIES AND APPELLATE
AUTHORITIES FOR AIDED SCHOOLS / TEACHER TRAINING INSTITUTES
|
S.No. |
Section |
Rule |
Subject |
Category
of Schools |
Competent Authority |
Appellate Authority
|
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7)
|
|
(1) |
4
|
5(2)
|
Upgradation
of school |
Pre-Primary
School to Primary School |
Joint
Director (Elementary Education ) |
Director
of Elementary Education
|
|
Primary
School to Middle School |
||||||
|
Joint
Director of School Education (Secondary) |
Director
of School Education
|
|||||
|
High
School to Higher Secondary School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
Anglo
Indian High School to Higher Secondary School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
(2) |
4 |
5(2)
|
Shifting
/ Merger |
Pre-Primary
School / Primary School / Middle School |
Joint
Director (Elementary Education ) |
Director
of Elementary Education
|
|
High
School |
Joint
Director of School Education (Secondary) |
Director
of School Education
|
||||
|
Higher
Secondary School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
Anglo
Indian School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
(3) |
8(6)
|
9(1)
|
Renewal of Certificate of
Recognition |
Pre-Primary
School |
District
Educational |
Joint
Director (Elementary Education)
|
|
High
School /Higher Secondary School |
District
Educational |
Chief
Educational
|
||||
|
Anglo
Indian School |
District
Educational Officer (Elementary) of Chennai district |
Joint
Director of School Education (Higher Secondary)
|
||||
|
(4) |
10 |
10(1)
|
Withdrawal
of Certificate of Recognition |
Pre-Primary
School / Primary School / Middle School |
Joint
Director (Elementary Education ) |
Director
of Elementary Education
|
|
High
School |
Joint
Director of School Education (Secondary) |
Director
of School Education
|
||||
|
Higher
Secondary School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
|
|
|
|
Anglo
Indian School |
Joint
Director of School Education (Higher Secondary) |
Director
of School Education
|
|
(5) |
11 |
11(3)
|
Handing over of movable
and immovable properties, records and documents consequent on the withdrawal |
Pre-Primary
School/ Primary School/ Middle School |
District
Educational |
-----
|
|
High
School / Higher Secondary School |
District
Educational |
|||||
|
District
Educational Officer (Elementary) of Chennai district |
||||||
|
Principal,
District Institute of Education and Training |
||||||
|
4 |
12(1)
|
Sanction of additional sections
(Self- financing), according permission for parallel medium of instruction
(Self-financing) |
Pre-Primary
School/ Primary School/ Middle School |
District
Educational |
Joint
Director (Elementary Education)
|
|
|
High
School |
Chief Educational Officer |
Joint
Director of School Education (Secondary)
|
||||
|
Higher
Secondary School |
Chief Educational Officer |
Joint
Director of School Education (Higher Secondary)
|
||||
|
Anglo
Indian School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
Sanction of additional groups
(Self-financing) |
Higher
Secondary School |
Chief Educational Officer |
Joint
Director of School Education (Higher Secondary)
|
|||
|
Anglo
Indian School |
District
Educational Officer (Elementary) of Chennai district |
Joint
Director of School Education (Higher Secondary)
|
||||
|
(7) |
29(1)
|
16(1)
|
Closure
of school |
Pre-Primary
School / Primary School / Middle School |
Joint
Director (Elementary Education ) |
Director
of Elementary Education
|
|
High
School |
Joint
Director of School Education (Secondary) |
Director
of School Education
|
||||
|
Higher
Secondary School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
Anglo
Indian School |
Joint
Director of School Education (Higher Secondary) |
Director
of School Education
|
||||
|
(8) |
29(1)
|
16(1)
|
Closure
of sections |
Pre-Primary
School |
District
Educational |
Joint
Director (Elementary Education)
|
|
High
School |
Chief Educational Officer |
Joint
Director of School Education (Secondary)
|
||||
|
Higher
Secondary School |
Chief Educational Officer |
Joint
Director of School Education (Higher Secondary)
|
||||
|
Anglo
Indian School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
(9) |
29(1)
|
16(1)
|
Closure of class |
Pre-Primary
School |
District
Educational |
Joint
Director (Elementary Education)
|
|
High
School |
Chief Educational Officer |
Joint
Director of School Education (Secondary)
|
||||
|
Higher
Secondary School |
Chief Educational Officer |
Joint
Director of School Education (Higher Secondary)
|
||||
|
Anglo
Indian School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
(10) |
29(1)
|
16(1)
|
Closure
of course |
Higher
Secondary School |
Chief Educational Officer |
Joint
Director of School Education (Higher Secondary)
|
|
Anglo
Indian School |
District
Educational Officer (Elementary) of Chennai district |
Joint
Director of School Education (Higher Secondary)
|
||||
|
(11) |
14(1)
|
24(1)
|
Permission for constitution of
school committee |
Pre-Primary
School/ Primary School/ Middle School |
District
Educational |
Joint
Director (Elementary Education)
|
|
High
School / Higher Secondary School |
District
Educational |
Chief
Educational
|
||||
|
Anglo
Indian School |
District
Educational Officer (Elementary) of Chennai district |
Joint
Director of School Education (Higher Secondary)
|
||||
|
Teacher
Training Institute |
Principal,
District Institute of Education and Training |
Joint
Director (Admin), State Council of Education, Research and Training
|
||||
|
(12) |
15(5) |
25(4) |
Approval for removal of Secretary /
Member of the school committee |
Pre-Primary
School/ Primary School/ Middle School |
District
Educational |
Joint
Director (Elementary Education)
|
|
|
|
|
|
High
School / Higher Secondary School |
District
Educational |
Chief
Educational
|
|
Anglo
Indian School |
District
Educational Officer (Elementary) of Chennai district |
Joint
Director of School Education (Higher Secondary)
|
||||
|
Teacher
Training Institute |
Principal,
District Institute of Education and Training |
Joint
Director (Admin), State Council of Education, Research and Training
|
||||
|
(13) |
13(1) |
37(1)
|
Submission
of document consequent on |
Pre-Primary
School |
District
Educational |
-
|
|
High
School |
District
Educational |
-
|
||||
|
Higher
Secondary School |
-
|
|||||
|
Anglo
Indian School |
District
Educational Officer (Elementary) of Chennai district |
-
|
||||
|
Teacher
Training Institute |
Principal,
District Institute of Education and Training |
-
|
||||
|
(14) |
13(1) |
37(2)
|
Approval of Transfer of Management
of the School |
Pre-
Primary School/ Primary School / Middle School |
Joint
Director (Elementary Education) |
Director
of Elementary Education
|
|
High
School |
Joint
Director of School Education (Secondary) |
Director
of School Education
|
||||
|
Higher
Secondary School |
Joint
Director of School Education (Higher Secondary) |
Director
of School Education
|
||||
|
Anglo
Indian School |
Joint
Director of School Education (Higher Secondary) |
Director
of School Education
|
||||
|
Teacher
Training Institute |
Joint
Director (Admin) State Council of Education, Research and Training |
Director
of State Council of Education, Research and Training
|
||||
|
(15) |
32(2)
|
32 |
Fixation of Staff |
Pre-Primary
School |
District
Educational |
Joint
Director (Elementary Education)
|
|
High
School |
Chief Educational Officer |
Joint
Director of School Education (Secondary)
|
||||
|
Higher
Secondary School |
Chief Educational Officer |
Joint
Director of School Education (Higher Secondary)
|
||||
|
|
|
|
|
Anglo Indian School |
Joint
Director of School Education |
Director
of School Education
|
|
Teacher
Training Institute |
Principal,
District Institute of Education and Training |
Joint
Director (Admin), State Council of Education, Research and Training
|
||||
|
(16) |
35(2)
|
33(2)
|
Prior permission |
Staff
of |
District
Educational |
Joint
Director (Elementary Education)
|
|
Non-Teaching
staff, |
Chief
Educational Officer |
Joint
Director of School Education (Secondary)
|
||||
|
Teaching
staff in the cadre of Post Graduate |
Chief
Educational Officer |
Joint
Director of School Education (Higher Secondary)
|
||||
|
For
all categories of post of Teaching and Non-Teaching staff in Anglo Indian
School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
Non-Teaching
staff, Teaching Staff of Teacher Training Institute |
Principal,
District Institute of Education and Training |
Joint
Director (Admin) (State Council of Education, Research and Training)
|
||||
|
(17) |
---- |
29(2)
|
Imposition of penalty in the
disciplinary proceedings |
Pre-Primary
School |
School
Committee |
Block
Educational
|
|
High
School / Higher Secondary School |
School
Committee |
District
Educational
|
||||
|
Anglo Indian School |
School
Committee |
District
Educational Officer (Elementary) of Chennai District
|
||||
|
Teacher
Training Institute |
School
Committee |
Joint
Director (Admin) (State Council of Education, Research and Training)
|
||||
|
(18) |
36(2) |
33(5) |
Withholding of |
Pre-Primary
School/ Primary School/ Middle School |
Block
Educational |
District
Educational
|
|
|
|
|
|
High
School /Higher |
District
Educational |
Chief
Educational
|
|
Anglo
Indian School |
District
Educational Officer (Elementary) of Chennai district |
Joint
Director of School Education (Higher Secondary)
|
||||
|
Teacher
Training Institute
|
Director
of State Council of Education, |
Government
|
||||
|
(19) |
|
31(5)
|
Approval of resignation of staff |
Staff
of Pre-Primary School / Primary School / Middle School |
District
Educational Officer
(Elementary) |
Joint
Director (Elementary Education)
|
|
Non-Teaching
staff, |
Chief Educational Officer |
Joint
Director of School Education (Secondary)
|
||||
|
Non-Teaching
staff, |
Chief Educational Officer |
Joint
Director of School Education (Higher Secondary)
|
||||
|
For
all categories ofpost in Anglo Indian School |
Joint
Director of School Education |
Director
of School Education
|
||||
|
Staff
of Teacher |
Principal,
District Institute of Education and Training |
Joint
Director (Admin) (State Council of Education, Research and Training)
|
||||
|
(20) |
27 |
35 |
Permission to utilise the funds and
property of the school |
Pre-Primary
School |
Joint
Director (Elementary Education) |
Director
of Elementary Education
|
|
High
School |
Joint
Director of School |
Director
of School
|
||||
|
Higher
Secondary School |
Joint
Director of School Education (Higher Secondary) |
Director
of School Education
|
||||
|
Anglo
Indian School |
Joint
Director of School Education (Higher Secondary) |
Director
of School Education
|
||||
|
Teacher
Training Institute |
Joint
Director (Admin) State Council of Education, Research and Training |
Director
of State
|
N.B: In respect
of matters where no appeal provision has been provided in the rules, the next
higher authority to the authority who had issued the original orders shall be
the appellate authority.
ANNEXURE
1- B
[see
rule 2(b) and 2(f)]
LIST
OF COMPETENT AUTHORITIES AND APPELLATE AUTHORITIES FOR SELF-FINANCING SCHOOLS /
TEACHER TRAINING INSTITUTES
|
S.No. |
Section |
Rule |
Subject |
Category
of Schools |
Competent Authority |
Appellate
Authority
|
|
(1) |
(2) |
(3) |
(4) |
(5) |
(6) |
(7)
|
|
(1) |
4 |
5(1)
|
Establishment
of school |
Play
School |
District
Educational Officer (Private Schools) |
Joint
Director (Private Schools)
|
|
Nursery
and Primary School /Primary School |
Joint
Director (Private Schools) |
Director
of Private Schools
|
||||
|
Middle
School / High School /Higher Secondary school |
Director
of Private Schools |
Government
|
||||
|
(2) |
4 |
5(2)
|
Upgradation
of school |
Nursery
and Primary School / Primary School to Middle School |
Director
of Private Schools |
Government
|
|
Middle
School to High School |
||||||
|
4 |
5(2)
|
Shifting / Merger/ Bifurcation of
school(s) |
Play
School |
District
Educational Officer (Private Schools) |
Joint
Director (Private Schools)
|
|
|
Nursery
and Primary School / Primary School |
Joint
Director (Private Schools) |
Director
of Private Schools
|
||||
|
Middle
School / High School / Higher Secondary school |
Director
of Private Schools |
Government
|
||||
|
(4) |
7
|
8(1)
|
Grant of Certificate of Recognition |
Play
School |
District
Educational Officer (Private Schools) |
Joint
Director (Private Schools)
|
|
Nursery
and Primary School / Primary School |
Joint
Director (Private Schools) |
Director
of Private Schools
|
||||
|
Middle
School / High School / Higher Secondary School |
Director
of Private Schools |
Government
|
||||
|
(5) |
8(6)
|
9(1)
|
Renewal of Certificate of
Recognition |
Play
School/ Nursery and Primary School / Primary School / Middle School |
District
Educational Officer (Private Schools) |
Joint
Director (Private schools)
|
|
High
School / Higher Secondary School |
Joint
Director (Private Schools) |
Director
of Private Schools
|
||||
|
(6) |
10 |
11(1) |
Withdrawal
of Certificate of Recognition |
Play
School |
District
Educational Officer (Private Schools) |
Joint
Director (Private Schools)
|
|
|
|
|
|
Nursery
and Primary School / Primary School |
Joint
Director (Private Schools) |
Director
of Private Schools
|
|
Middle
School / High School / Higher Secondary School |
Director
of Private Schools |
Government
|
||||
|
(7) |
11 |
11(3)
|
Handing over of movable and
immovable properties , records and documents |
Play
School / Nursery and Primary School / Primary School / Middle School / High
School / Higher Secondary School |
District
Educational Officer (Private Schools) |
_
|
|
Teacher
Training Institute |
Principal,
District Institute of Education and Training |
|||||
|
4 |
13(1)
|
Sanction of Additional Sections /
medium of instruction |
Play
School / Nursery and Primary School / Primary School / Middle School |
District
Educational Officer (Private Schools) |
Joint
Director (Private schools)
|
|
|
High
/ Higher Secondary School |
||||||
|
Higher
Secondary School |
District
Educational Officer (Private Schools) |
Joint
Director (Private schools)
|
||||
|
(9) |
29(1)
|
16(1)
|
Closure
of school |
Play
School |
District
Educational Officer (Private Schools) |
Joint
Director (Private Schools)
|
|
Nursery
and Primary School /Primary School |
Joint
Director (Private Schools) |
Director
of Private Schools
|
||||
|
Middle
School / High School /Higher Secondary School |
Director
of Private Schools |
Government
|
||||
|
(10) |
29(1)
|
16(1)
|
Closure of Section and classes and
medium of instruction |
Play
School / Nursery and Primary School / Primary School / Middle School |
District
Educational Officer (Private Schools) |
Joint
Director (Private schools)
|
|
High
School and Higher Secondary School |
||||||
|
Higher
Secondary School |
District
Educational Officer (Private Schools) |
Joint
Director (Private schools)
|
||||
|
(11) |
14(1)
|
23(1)
|
Permission
for constitution of School Committee |
Play
School / Nursery and Primary |
District
Educational Officer (Private Schools) |
Joint
Director (Private schools)
|
|
High
School and Higher Secondary School |
||||||
|
|
|
|
Teacher
Training Institute |
Principal,
District Institute of Education and Training |
Joint
Director (Admin) State Council of Education, Research and Training
|
|
|
(12) |
15 |
24(4) |
Approval for removal of Secretary/
Member |
Play
School / Nursery and Primary |
District
Educational Officer (Private Schools) |
Joint
Director (Private schools)
|
|
(13) |
13(1) |
36(1)
|
Submission of documents consequent
on the |
Play
School, Nursery and Primary School, Middle School, |
District
Educational Officer (Private Schools) |
-
|
|
High
School and Higher Secondary School |
||||||
|
Principal,
District Institute of Education and Training |
-
|
|||||
|
(14) |
13(1) |
36(2)
|
Approval
of Transfer of Management |
Play
School |
District
Educational Officer (Private Schools) |
Joint
Director (Private Schools)
|
|
Nursery
and Primary School, Primary School |
Joint
Director (Private Schools) |
Director
of Private Schools
|
||||
|
Middle
School, High School and Higher Secondary School |
Director
of Private Schools |
Government
|
||||
|
Teacher
Training Institute |
Principal,
District Institute of Education and Training |
Joint
Director (Admin) State Council of Education, Research and Training
|
||||
|
(15) |
27 |
34 |
Permission to utilise the funds and
property of the school |
Play
School |
District
Educational Officer (Private Schools) |
Joint
Director (Private Schools)
|
|
Nursery
and Primary School, Primary School |
Joint
Director (Private Schools) |
Director
of Private Schools
|
||||
|
Middle
School, High School and Higher Secondary School |
Director
of Private Schools |
Government
|
N.B: In respect
of matters where no appeal provision has been provided in the rules, the next
higher authority to the authority who had issued the original orders shall be
the appellate authority.
ANNEXURE
II
[see
rule 8(6) (a)]
MINIMUM
LAND REQUIREMENT
For play school
and pre-primary school 1 ground and for Nursery & Primary school 3 grounds
irrespective of the location of the school.
For Private
Middle, High and Higher Secondary Schools
TABLE.
|
S.No |
Location |
Minimum land requirement
|
|
(1) |
Metropolitan
Development Authority Area |
5 grounds
|
|
(2) |
Corporation
(other than Metropolitan Development Authority Area) |
6 grounds
|
|
(3) |
District
Head Quarters |
7 grounds
|
|
(4) |
Municipality
|
8 grounds
|
|
(5) |
Town
Panchayat |
10 grounds
|
|
(6) |
Village
Panchayat |
2 acres
|
The above extent of land shall be contiguous, single plot of
land.
Provided that school shall provide a minimum of 10 sq. ft.
per pupil and 40 sq. ft. for a teacher in a classroom.
Provided that a maximum of 15 pupils shall be accommodated
in a classroom for pre-kindergarten classes, 30 pupils in classes from
kindergarten to 5th standard, 35 pupils in classes from 6th to 8th standard and
40 pupils in classes from 9th to 12th standard.
ANNEXURE III
[see rule 8(6)(a)]
INFRASTRUCTURE
(A)
Class
Rooms
(i)
Minimum
area should be 400 sq.ft;
(ii)
There
should be one room for each class;
(iii)
Minimum
floor space should be at least 10 sq.ft. per pupil and 40 sq.ft for a teacher
in a class room.
(B)
Science
Laboratory
(i)
Minimum
area of composite laboratory for High School should be 400sq.ft;
(ii)
Minimum
area of Physics, Chemistry and Biology laboratory for Higher Secondary School
should be each 400 sq.ft and should be fully equipped.
(C)
Library
Minimum area should be 400 sq.ft and
fully equipped with reading room facility and other resources to cater to the
strength of the pupils in the school.
The library should have books, maps,
geographical models, teaching aids, audio and video cassettes besides journals
and dailies. A High School library should have a minimum of 1500 books and a
Higher Secondary School should have a minimum of 3000 books.
(D)
Computer
Laboratory
(i)
Minimum
area of computer laboratory should be 400 sq.ft;
(ii)
The
school should have internet connectivity with good speed;
(iii)
There
should be a minimum of one laboratory if the strength of the pupils is upto 800
and one more laboratory should be provided for every additional strength of the
pupils over and above 800 upto the next 800 and so on.
If the school is offering any subject
related to Computer Science or Information Technology at Higher Secondary
level, it should have a separate laboratory with adequate provisions for the
same;
(iv)
There
should be computer laboratory for Middle, High and Higher Secondary School.
(E)
Room
for extracurricular activities.
One multipurpose hall with a minimum
of 400 sq.ft area should be provided for the extracurricular activities.
(F)
Playground
Adequate space for playground shall
be provided as part of the school campus and if enough space is not available
the school committee or the school management, as the case may be, shall make
adequate arrangements for taking the pupils to an adjoining Corporation or
Municipal or Village Panchayat area or park or playground for outdoor games and
other physical activities keeping in mind the safety of the pupils.
(G)
Drinking
Water, Toilets and other Physical Facilities.
(i)
The
school should provide adequate facilities for potable drinking water in each
floor;
(ii)
The
school should provide clean, healthy and hygienic toilets in each floor with
washing facilities for boys and girls separately in the ratio of one toilet for
every 50 children, one urinal for every 20 children, one hand wash tap for
every 20 children and one drinking water tap for every 20 children;
(iii)
The
toilets for the primary level pupils should be separate from other toilets;
(iv)
Separate
toilets for boys and girls should be provided;
(v)
There
should be separate toilets for staff members;
(vi)
Signage
Boards should be displayed prominently;
(vii)
The
school should provide proper facilities like ramps in toilets and at every
entry or exit point for wheelchair users;
(viii)
The
school should provide auditory signals in elevators or lifts in accordance with
the provisions laid down in the Rights of Persons with Disabilities Act, 2016
(Central Act 49 of 2016);
(ix)
The
school should have adequate furniture in the class rooms proportionate to the
strength of the pupils and the staff;
(x)
The
school should have adequate equipments and facilities as per the syllabus
prescribed for Science, Home Science and Technical subjects, Vocational
subjects and various activities under Work Experience and Art Education etc;
(xi)
The
school should have adequate facilities,-
(a)
for
providing recreation activities and physical education;
(b)
for
conducting various activities and programs for educational, social, cultural
and moral development of the pupils; and
(c)
for
safeguarding the health of the pupils.
ANNEXURE IV-A
[see rule 28(4)(b)]
(A)
MINIMUM
QUALIFICATIONS FOR THE TEACHING STAFF OF PRIVATE SCHOOL
|
S.No |
Category of Post |
Qualification
|
|
(1) |
Headmaster
of Higher Secondary School |
1.
(a) Post Graduate with at least 50% marks (or its equivalent) from recognized
University and Bachelor of Education (B.Ed.) from National Council for
Teacher Education recognized institution; or (b)
Post Graduate with at least 45% marks (or its equivalent) from recognized
University and Bachelor of Education (B.Ed.) from National Council for
Teacher Education recognized institution in accordance with the National
Council for Teacher Education (Form of application for recognition, the time
limit of submission of application, determination of norms and standards for
recognition of teacher education programmes and permission to start new
course or training) Regulations, 2002 notified on 13.11.2002. and National
Council for Teacher Education (Recognition Norms and Procedure) Regulations,
2007 notified on 10.12.2007; or (c)
Post Graduate with at least 50% marks (or its equivalent) from recognized
University and B.A.Ed./B.Sc.Ed., from any National Council for Teacher
Education recognized institution. 2.
(a) Experience in the level of Graduate Teacher (Graduate Teacher in Subjects
/ Languages) or Headmaster of High Schools or Post Graduate Assistant in
Academic subject / Languages for a period of not less than ten years in a
recognised High School/ Higher Secondary School; (b)
In case of appointment by promotion from Physical Director and Physical
Directress in Higher Secondary Schools, experience in a recognised school for
a period of not less than ten years after acquiring B.Ed. / B.A.Ed. /
B.Sc.Ed. qualification.
|
|
(2) |
Head
Master of High School |
(a)
Graduation with atleast 50% marks and Bachelor in Education (B.Ed.); or
Graduation
with atleast 45% marks and Bachelor in Education (B.Ed.) in accordance with
the National Council for Teacher Education (Recognition Norms and procedure)
Regulations issued from time to time in this regard; or Higher
Secondary (or its equivalent) with atleast 50% marks and 4-Year Bachelor in
Elementary Education (B.El.Ed); or
Higher
Secondary (or its equivalent) with at least 50% marks and 4-year
B.A.Ed./B.Sc.Ed.; or
Graduation:
with atleast 50% marks and B.Ed., (Special Education); Provided
that a person with B.Ed (Special Education) qualification shall undergo after
appointment, six months special programme in Elementary Education recognized
by the National Council for Teacher Education. and 5
years teaching experience in a recognized school; and
for direct recruitment (b)
Pass in Teacher Eligibility Test:
|
|
(3) |
Head
Master of Middle School |
1.
A degree of any University or a degree of equivalent standard and B.Ed.,
degree of any University. or 2.
(a) A degree in Tamil of any University; or (b)
Minimum General Educational Qualifications as defined in Schedule III under
section 20(1) of the Tamil Nadu Government Servants (Conditions of Service)
Act, 2016 (Tamil Nadu Act 14 of 2016) and title of Oriental Learning
conferred by any University in the language; and (c)
B.Ed. degree of any University or a Trained Teachers Certificate of the
Secondary Grade or a Senior Basic Grade Trained Teachers Certificate or
successful completion of the Pandit Training Course or Diploma in Teaching
awarded by any University; and (d)
5 years teaching experience in a recognized school; and
for direct recruitment (e)
Pass in Teacher Eligibility Test:
|
|
(4) |
Head
Master of Primary School |
(a)
Higher Secondary (or its equivalent) with atleast 50% marks and 2-year
Diploma in Elementary Education (by whatever name known) or Higher
Secondary (or its equivalent) with atleast 45% marks and 2-year Diploma in
Elementary Education (by whatever name known) in accordance with the National
Council for Teacher Education (Recognition Norms and Procedure), Regulations,
2002 or Higher
Secondary (or its equivalent) with atleast 50% marks and 4-year Bachelor of
Elementary Education (B.El.Ed.) or Higher
Secondary (or its equivalent) with atleast 50% marks and 2-year Diploma in
Education (Special Education) or Graduation
and two year Diploma in Elementary Education (by whatever name known) or Graduation
with atleast 50% marks and Bachelor of Education (B.Ed); and
(b)
5 years teaching experience in a recognized school and (c)
for direct recruitment pass in teacher eligibility test
|
|
(5) |
Post
Graduate Assistant in Academic Subjects |
1.
(a) Post Graduate with at least 50% marks (or its equivalent) from recognized
University and Bachelor of Education (B.Ed.) from National Council for
Teacher Education recognized institution; or
(b)
Post Graduate with at least 45% marks (or its equivalent) from recognized
University and Bachelor of Education (B.Ed.) from National Council for
Teacher Education recognized institution in accordance with the National
Council for Teacher Education (Form of application for recognition, the time
limit of submission of application, determination of norms and standards for
recognition of teacher education programmes and permission to start new
course or training) Regulation, 2002 notified on 13.11.2002. and National
Council for Teacher Education (Recognition Norms and Procedure) Regulations,
2007 notified on 10.12.2007; or (c)
Post Graduate with at least 50% marks (or its equivalent) from recognized
University and B.A.Ed./B.Sc.Ed., from any National Council for Teacher
Education recognized institution and 2.
Must have obtained a Bachelor’s degree and Master’s degree in the same
subjects or their equivalent in respect of which recruitment is made.
|
|
(6) |
Post
Graduate Assistant in Languages |
1.(a).
Post Graduate with at least 50% marks (or its equivalent) from recognized
University and Bachelor of Education (B.Ed.) from National Council for
Teacher Education recognized institution; or (b)
Post Graduate with at least 45% marks (or its equivalent) from recognized
University and Bachelor of Education (B.Ed.) from National Council for
Teacher Education recognized Institution in accordance with the National
Council for Teacher Education (Form of application for recognition, the time
limit of submission of application, determination of norms and standards for
recognition of teacher education programmes and permission to start new
course or training) Regulations, 2002 notified on 13.11.2002. and National
Council for Teacher Education (Recognition Norms and Procedure) Regulations,
2007 notified on 10.12.2007; or (c)
Post Graduate with at least 50% marks (or its equivalent) from recognized
University and B.A.Ed./B.Sc.Ed., from any National Council for Teacher
Education recognized institution and
2.
Must have obtained a Bachelor’s degree and Master’s degree in the same
Languages or their equivalent in respect of which recruitment is made.
|
|
(7) |
Physical
Director drawing the scale of pay of Post Graduate Assistant |
1.(a)
Bachelor of Physical Education (B.P.Ed.) or Bachelor of Physical Education
(BPE) or Bachelor of Science (B.Sc.) in Health and Physical Education and
Degree in Sports with at least 55% marks as per National Council for Teacher
Education (Recognition Norms and Procedure) Regulations, 2009; or
(b)
At least 50% marks in the B.P.Ed., degree / B.P.Ed., (Integrated) 4 years
professional degree in accordance with the National Council for Teacher
Education (Recognition Norms and Procedure) Regulations, 2007 notified on
10.12.2007;
|
|
|
|
or (c)
B.P.Ed. with atleast 55% marks or B.P.E Course (or its equivalent) of 3 years
duration with at least 50% marks in accordance with the National Council for
Teacher Education (Form of application for recognition, the time limit of
submission of application, determination of norms and standards for
recognition of teacher education programmes and permission to start new
course or training) Regulations, 2002 notified on 13.11.2002 and
M.P.Ed
of at least 2 years duration from any National Council for Teacher Education
recognized institution.
|
|
(8) |
Graduate
Teacher (Tamil) |
(i)
Graduation and 2-year Diploma in Elementary Education (by whatever name
known); or
(ii)
Graduation with at least 50% marks and Bachelor in Education (B.Ed.); or
(iii)
Graduation with at least 45% marks and Bachelor in Education (B.Ed.), in
accordance with the National Council for Teacher Education (Recognition Norms
and procedure) Regulations issued from time to time in this regard; or (iv)Higher
Secondary (or its equivalent) with at least 50% marks and 4-Year Bachelor in
Elementary Education (B.El.Ed.); or
(v)Higher
Secondary (or its equivalent) with at least 50% marks and 4-year B.A.Ed./
B.Sc.Ed.; or
(vi)Graduation
with at least 50% marks and B.Ed. (Special Education). and
must
have obtained a degree or its equivalent with such subjects or languages in
respect of which recruitment is made and
Pass
in Teacher Eligibility Test (TET) for direct recruitment: Provided
that the candidates possessing the educational qualifications prescribed in
(i), (iv) and (vi) above shall be eligible for appointment as Graduate
Teacher (Tamil) to Classes VI to VIII: Provided that a person with B.Ed
(special Education) qualification shall undergo after appointment, six months
special programme in Elementary Education recognized by the National Council
for Teacher Education.
|
|
(9) |
Graduate
Teacher (English) |
i)
Graduation and 2-year Diploma in Elementary Education (by whatever name
known); or
(ii)
Graduation with at least 50% marks and Bachelor in Education (B.Ed.); or
(iii)
Graduation with at least 45% marks and Bachelor in Education (B.Ed.), in
accordance with the National Council for Teacher Education (Recognition Norms
and procedure) Regulations issued from time to time in this regard;
|
|
|
|
(or (iv)Higher
Secondary (or its equivalent) with at least 50% marks and 4-Year Bachelor in
Elementary Education (B.El.Ed.); or
(v)Higher
Secondary (or its equivalent) with at least 50% marks and 4-year B.A.Ed./
B.Sc.Ed; or
(vi)Graduation
with at least 50% marks and B.Ed. (Special Education); and must have obtained
a degree or its equivalent with such subjects or languages in respect of
which recruitment is made: and Pass in Teacher Eligibility Test (TET) for
direct recruitment: Provided
that the candidates possessing the educational qualifications prescribed in
(i), (iv) and (vi) above shall be eligible for appointment as Graduate
Teacher (English) to Classes VI to VIII: Provided
further that a person with B.Ed (Special Education) qualification shall
undergo after appointment, six months special programme in Elementary
Education recognized by the National Council for Teacher Education.
|
|
(10) |
Graduate
Teacher (Languages other than Tamil and English) |
(i)
Graduation and 2-year Diploma in Elementary Education (by whatever name
known); or
(ii)
Graduation with at least 50% marks and Bachelor in Education (B.Ed.); or
(iii)
Graduation with at least 45% marks and Bachelor in Education (B.Ed.), in
accordance with the National Council for Teacher Education (Recognition Norms
and procedure) Regulations issued from time to time in this regard; or
(iv)Higher
Secondary (or its equivalent) with at least 50% marks and 4-Year Bachelor in
Elementary Education (B.El.Ed.); or
(v)Higher
Secondary (or its equivalent) with at least 50% marks and 4-year B.A.Ed./
B.Sc.Ed.; or
(vi)Graduation
with at least 50% marks and B.Ed., (Special Education); and
must
have obtained a degree or its equivalent with such subjects or languages in
respect of which recruitment is made and Pass in Teacher Eligibility Test
(TET) for direct recruitment: Provided
that the candidates possessing the educational qualifications prescribed in
(i), (iv) and (vi) above shall be eligible for appointment as Graduate
Teacher (Languages other than Tamil and English) to Classes VI to VIII: Provided
further that a person with B.Ed (Special Education) qualification shall
undergo after appointment, six months special programme in Elementary
Education recognized by the National Council for Teacher Education.
|
|
(11) |
Graduate
Teacher (Subjects) |
(a)
Graduation and 2-year Diploma in Elementary Education (by whatever name
known); or Graduation
with atleast 50% marks and Bachelor in Education (B.Ed.); or Graduation
with atleast 45% marks and Bachelor in Education (B.Ed.) in accordance with
the National council for Teacher Education (Recognition Norms and procedure)
Regulations issued from time to time in this regard; or Higher
Secondary (or its equivalent) with atleast 50% marks and 4-Year Bachelor in
Elementary Education (B.El.Ed); or Higher
Secondary (or its equivalent) with at least 50% marks and 4-year
B.A.Ed./B.Sc.Ed.; or Graduation
with atleast 50% marks and B.Ed., (Special Education); and (b)
Pass in Teacher Eligibility Test (TET) for direct recruitment: Provided
that a person with B.Ed (Special Education) qualification shall undergo after
appointment, six months special programme in Elementary Education recognized
by the National Council for Teacher Education.
|
|
(12) |
Physical
Director drawing the scale of pay |
(i)
Bachelor’s degree with Physical Education as an elective subject with 50%
marks; or (ii)Bachelor’s
degree with Physical Education as an elective subject with 45% marks and
participation in National or State or Inter – University competitions in
sports or games or athletics recognized by Association of Indian University
or Indian Olympic Association; or (iii)Bachelor’s
degree with 45% marks and having participated in National or State or
InterUniversity sports or games or athletics; For
deputed in-service candidates (i.e. trained Physical Education Teachers /
Coaches) – (i) Graduation with 45% marks and at least 3 years of teaching
experience as per National Council for Teacher Education (Recognition Norms
& Procedure) Regulations, 2009; or (ii)Graduate
in Physical Education with 40% marks; or (iii)Graduate
in Physical Education as an elective subject with 40% marks; or (iv)Graduate
who has participated in school, Inter-Collegiate in sports / games or passed
NCC ‘C’ Certificate in accordance with the National Council for Teacher
Education (Recognition Norms and Procedure) Regulations, 2007 notified on
10.12.2007; or (v)Graduate
in Physical Education i.e. B.P.Ed. Course (or its equivalent) of 3 years
duration; or (vi)Graduate
having represented State / University in sports /games / athletics; or (vii)Graduate
who has secured 1st, 2ndor 3rd position in Inter-Collegiate sports / games
tournaments / possessing NCC ‘C’ Certificate or passed basic course in
Adventure Sports; or (viii)Graduate
with one year training programme in Sports Science, Sports Management, Sports
Coaching, Yoga, Olympic Education, Sports Journalism etc. in accordance with
the National Council for Teacher Education (Form of application for
recognition, the time limit of submission of application, determination of
norms and standards for recognition of teacher education programmes and
permission to start new course or training) Regulations, 2002 notified on
13.11.2002; and (ix)Bachelor
of Physical Education (B.P.Ed) of at least one year duration (or its
equivalent) from any National Council for Teacher Education recognized
institution.
|
|
(13) |
Vocational
Instructor (Computer Science) |
1.
i) B.E. Degree (Computer Science); or
ii)
B.Sc., (Computer Science); or
iii)
B.C.A; or iv) B.Sc., (Information Technology) from a recognized University in
the State or a degree of equivalent standard and
2.
B.Ed., degree from a recognized University in the State or a degree of equivalent
standard.
|
|
(14) |
Vocational
Instructor (Basic Mechanical Engineering) |
A
Diploma in Mechanical Engineering awarded by the recognized authority with
one year practical experience.
|
|
(15) |
Vocational
Instructor |
A
Diploma in Electrical Engineering awarded by the recognized authority with
one year practical experience.
|
|
(16) |
Vocational
Instructor (Basic Electronic Engineering) |
A
Diploma in Electronic Engineering awarded by the recognized authority with
one year practical experience.
|
|
(17) |
Vocational
Instructor (Basic Civil Engineering) |
A
Diploma in Civil Engineering awarded by the recognized authority with one
year practical experience.
|
|
(18) |
Vocational
Instructor (Textile & Dress Designing) |
a)
A Bachelor Degree in Fashion Technology or a Diploma in Fashion Technology; b)
Bachelor Degree in Home Science with specialization in Textile and Dress
Designing.
|
|
(19) |
Vocational
Instructor (Agricultural Science) |
a)
A Bachelor Degree in B.Sc., (Agriculture); or
b)
A Bachelor Degree in B.Sc. (Horticulture)
|
|
(20) |
Vocational
Instructor (Food Service Management) |
A
Bachelor Degree in Home Science with practical experience for a period of one
year.
|
|
(21) |
Vocational
Instructor (Nursing) |
A
Bachelor Degree in Nursing.
|
|
(22) |
Vocational
Instructor (Office Management and Secretary ship) |
i)
A Bachelor Degree in Commerce; or
ii)
Typewriting in Higher Grade (English / Tamil); and
iii)
A Certificate for the proficiency in computer operation both in English and
Tamil obtained from a recognized institution and also one year working experience.
|
|
(23) |
Vocational
Instructor (Basic Automobile Engineering) |
A
Diploma in Mechanical Engineering awarded by the recognized authority with
one year practical experience.
|
|
(24) |
Vocational
Instructor (Textile Technology) |
i)
A Bachelor degree in Fashion Technology; or
ii)
A diploma in Fashion Technology.
|
|
(25) |
Vocational
Instructor (Accountancy and Auditing) |
A
Bachelor Degree in Commerce.
|
|
(26) |
Secondary
Grade Teacher |
(a)
Higher Secondary (or its equivalent) with atleast 50% marks and 2-year
Diploma in Elementary Education (by whatever name known) or Higher
Secondary (or its equivalent) with atleast 45% marks and 2-year Diploma in
Elementary Education (by whatever name known), in accordance with the
National Council for Teacher Education (Recognition Norms and Procedure)
Regulations, 2002 or
Higher
Secondary (or its equivalent) with atleast 50% marks and 4-year Bachelor of
Elementary Education (B.El.Ed.) or Higher
Secondary (or its equivalent) with atleast 50% marks and 2-year Diploma in
Education (Special Education) or Graduation
and 2-year Diploma in Elementary Education (by whatever name known) or Graduation
with atleast 50% marks and Bachelor of Education (B.Ed); and (b)
Pass in the Teacher Eligibility Test (TET): Provided
that a person with D.Ed (Special Education) qualification shall undergo after
appointment, six months special programme in Elementary Education recognized
by the National Council for Teacher Education. Provided
further that person who has acquired the qualification of Bachelor of
Education from any National Council for Teacher Education recognized
institution, shall be considered for appointment as a teacher in Classes I to
V provided the person so appointed as a teacher shall mandatorily undergo a
six months Bridge Course in Elementary Education recognized by the National
Council for Teacher Education, within two years of such appointment.
|
|
(27) |
Physical
Education Teacher |
(a)
Higher Secondary (Class XII or its equivalent) with atleast50% marks from
recognized board or Candidates
who have passed the Higher Secondary examination (+2) or its equivalent and
have participated in sports/games atleast school/ college/ district level in
accordance with the National Council for Teacher Education (Recognition Norms
and Procedure) Regulations, 2007 notified on 10.12.2007 or Higher
Secondary (Class XII or its equivalent) with atleast 45% marks from
recognized board in accordance with the National Council for Teacher
Education (Form of application for recognition, the time limit of submission
of application, determination of norms and standards for recognition of
teacher education programmes and permission to start new course or training)
Regulations, 2002 notified on 13.11.2002; and (b)
Certificate/ Diploma in Physical Education of duration of not less than two
years (or its equivalent) from any institution recognized by the National
Council for Teacher Education.
|
|
(28) |
Craft
Instructor (Sewing) |
(i)A
Pass in +2 under 10+2 pattern; and (ii)a
Certificate in Needle work and dress making (Higher Grade) and Embroidery
(Higher Grade) / a Diploma in Costume Designing and Dress makings issued by
the Board of Technical Education and Training, Chennai/ Industrial School
Certificate; and (iii)Technical Teacher’s Certificate: Provided
that the educational qualification 10+2 prescribed shall not apply to the
candidates who have passed SSLC prior to 2005 and successfully undergone the
Technical Teachers Certificate examination conducted by the Director of
Government Examinations, TamilNadu.
|
|
(29) |
Craft
Instructor (Tailoring) |
(i)A
Pass in +2 under 10+2 pattern; and (ii)A
Certificate in Tailoring (Higher Grade) with a Technical Teachers
Certificate: Provided
that the educational qualification 10+2 prescribed shall not apply to the
candidates who have passed SSLC prior to 2005 and successfully undergone the
Technical Teachers Certificate examination conducted by the Director of
Government Examinations, Tamil Nadu.
|
|
(30) |
Art
Master |
(i)A
pass in +2 under 10+2 pattern; and (ii)
a degree in Drawing and Painting of a recognized University in the State
approved by the UGC or its equivalent or Diploma in Painting or Diploma in
Drawing of Annamalai University or a Diploma in Painting or Commercial Art or
Modelling of the Government College of Arts and Crafts or Government
Technical Examinations (Higher Grade) in Free Hand Outline and Model Drawing
or Government Diploma in Drawing or a Certificate issued by the Tamil Nadu
Institute of Architecture and Sculpture, Mamallapuram; and Technical Teachers
Certificate; or a Diploma in Fine Arts. awarded by the Director of Technical
Education or a Degree in Fine Arts awarded by the Madras University or
Bharathiyar University or any other equivalent Diploma / Degree in Fine Arts
issued by other Universities and Boards recognized by University Grants
Commission: Provided
that the educational qualification 10+2 prescribed shall not apply to the
candidates who have passed SSLC prior to 2005 and successfully undergone the
Technical Teachers Certificate examination conducted by the Director of
Government Examinations, Tamilnadu.
|
|
(31) |
Music
Teacher |
A
pass in +2 under 10+2 pattern; and
a degree with Music of a recognized University approved by the UGC in the
State or its equivalent/ Sangeetha Bhushana of Annamalai University /
Sangeetha Vidwan title in Music awarded by the Director of Government
Examinations, Tamil Nadu / Sangeetha Siromani of the Madras University /
Diploma in Music of the Madras University or Madurai Kamaraj University /
Government Technical Examination Certificate (Higher Grade) in music with
forty percent in theory and practical separately under the diversified course;
and Technical Teachers Certificate; or Diploma
in Music Teaching awarded by the Director of Government Examinations; or Teachers
Certificate in Indian Music issued by the Director of Government
Examinations: Provided that the educational qualification 10+2 prescribed
shall not apply to the candidates who have passed SSLC prior to 2005 and
successfully undergone the Technical Teachers Certificate examination
conducted by the Director of Government Examinations, Tamilnadu.
|
|
(32) |
Pre-Vocational
Instructor (Full time) |
Pass
in III Form or E.S.L.C. and diploma in the Subject and Technical Teachers
Certificate.
|
N.B: In so far as Play School is
concerned, that teacher shall have the Minimum Educational Qualification of
plus two from a recognised institution, with Diploma in D.T.Ed / D.E.Ed / or
B.Ed or Certificate from any recognised institution on dynamics of Child behaviour
or connected discipline.
(B)
MINIMUM QUALIFICATIONS FOR THE
TEACHING STAFF OF TEACHER TRAINING INSTITUTE
|
S.No |
Name of Category |
Qualifications
|
|
(1) |
Principal
(Lecturer) |
(i)
Master degree with not less than 50% marks; (ii)
M.Ed., degree with not less than 55% marks; and (iii)
Teaching experience for a period of not less than five years in any of the
recognized Teacher Training Institutes in the State.
|
|
(2) |
Junior
Lecturer |
M.Sc.,
/ M.A., of not less than 50% marks in Tamil, Telugu, Malayalam, Urdu,
English, Mathematics, Physics, Chemistry, Biology, Botany, Zoology, History
and Geography and M.Ed., degree with not less than 55% marks.
|
ANNEXURE IV-B
[see rule
28(4)(a) and (b)]
(A)
MINIMUM QUALIFICATIONS FOR THE
NON-TEACHING STAFF OF AIDED PRIVATE SCHOOL
|
Sl. No. |
Name of the Post |
Minimum Qualification
|
|
(1) |
Junior
Assistant |
Pass
in S.S.L.C.
|
|
(2) |
Laboratory
Assistant |
Pass
in S.S.L.C.
|
|
(3) |
Record
Clerk |
S.S.L.C
Completed
|
|
(4) |
Office
Assistant |
Pass
in Standard VIII.
|
|
(5) |
Watchman
or its equivalent post |
Able
to read and write in Tamil.
|
(B)
MINIMUM QUALIFICATIONS FOR THE NON
TEACHING STAFF OF AIDED TEACHER TRAINING INSTITUTE
|
(1) |
Junior
Assistant |
Pass
in S.S.L.C.
|
|
(2) |
Laboratory
cum Work shop Assistant |
Pass
in S.S.L.C and I.T.I qualification is preferable
|
|
(3) |
Record
Clerk |
S.S.L.C
Completed
|
|
(4) |
Office
Assistant |
Pass
in Standard VIII
|
|
(5) |
Sweeper
|
Able
to read and write in Tamil
|
ANNEXURE-V
[see rule
28(5)]
METHOD OF
APPOINTMENTS - AIDED PRIVATE SCHOOLS
|
Sl.No |
Categories |
Method of Appointment
|
|
(1) |
(2) |
(3)
|
|
(1) |
Head
Master of Higher Secondary School |
1.
Deployment of teaching staff in the same cadre from any other aided school or
2.
Promotion from the holders of the post of,- (a)
Post Graduate Teacher in Academic subjects or Languages in that school or
from any other aided school; or
(b)
Physical Director drawing the scale of pay of Post Graduate Assistant in that
school or from any other aided school; or
(c)
Head Master of High School from any other aided school or
3.Direct
recruitment
|
|
(2) |
Head
Master of High School |
1.
Deployment of teaching staff in the same cadre from any other aided school or
2.
Promotion from the holders of the post of,- (a)
Graduate Teacher in Academic subjects or Languages in that school or from any
other aided school; or
(b)Head
Master of middle School from any other aided school; or
(c)
Lecturers in Teacher Training Institute or
3.Direct
recruitment
|
|
(3) |
Head
Master / Principal of the Teacher Training Institute |
1.
Deployment of teaching staff in the same cadre from any other aided TTI; or 2.
Promotion from the holders of the post of Junior Lecturers in that institute
or from any other aided teacher training institute; or 3.
Direct recruitment.
|
|
(4) |
Head
Master of Middle School |
1.
Deployment of teaching staff in the same cadre from any other aided school;
or 2.
Promotion from the holders of the post of,- (a)
Graduate Teacher in Academic subjects or Languages in that school or from any
other aided school; (or) (b)
Head Master of an aided Primary Schools; (or) (c)
Secondary Grade Teachers or Teachers in the identical scale of pay in that
school or from any other aided school; or 3.
Direct recruitment.
|
|
(5) |
Head
Master of Primary School |
1.
Deployment of teaching staff in the same cadre from any other aided school;
or 2.
Promotion from the holders of the post of Secondary Grade Teachers or
Teachers carrying identical scale of pay in that school or from any other
aided school; or 3.
Direct recruitment.
|
|
(6) |
Post
Graduate Assistants in Academic subjects or Languages. |
1.
Deployment of teaching staff in the same cadre from any other aided school;
or 2.
Promotion from the holders of the post of,- (a)
Graduate Teachers in Academic subject or languages in that school or from any
other aided school; or (b)
Vocational Instructors; or (c)
Non-teaching Staff in that school or from any other aided school; or 3.
Direct recruitment.
|
|
(7) |
Physical
Director drawing the scale of pay of Post Graduate Assistant |
1.
Deployment of teaching staff in the same cadre from any other aided school;
or 2.
Promotion from the holders of the post of,- (a)Physical
Director drawing the scale of pay of the Graduate Teacher in that school or
from any other aided school; or (b)other
teaching and non teaching staff in that school or from any other aided
school; or 3.
Direct recruitment.
|
|
(8) |
Junior
Lecturer in Teacher Training Institute |
1.
Deployment of teaching staff in the same cadre from any other aided TTI; or 2.
Promotion from the holders of the post of,- (a)
teachers carrying identical scale of pay in that institute or from any other
aided institute; or (b)
Non-teaching Staff in that institute or from any other aided institute; or 3.
Direct recruitment
|
|
(9) |
Graduate
Teacher in Academic subjects or Languages. |
1.
Deployment of teaching staff in the same cadre from any other aided school;
or 2.
Promotion from the holders of the post of,- (a)
Secondary Grade teachers or teachers carrying identical scale of pay in that
school or from any other aided school;or (b
Non-teaching Staff in that school or from any other aided school; or 3.
Direct recruitment.
|
|
(10). |
Physical
Director drawing the scale of pay of Graduate Teacher |
1.Deployment
of teaching staff in the same cadre from any other aided school; or 2.
Promotion from the holders of the post of teaching and non teaching staff in
that school or from any other aided school; or 3.
Direct recruitment.
|
|
(11) |
Secondary
Grade Teacher |
1.
Deployment of teaching staff in the same cadre from any other aided school;
or 2.
Promotion from the Non – Teaching Staff in that school or from any other
aided school; or 3.
Direct recruitment.
|
|
(12) |
Physical
Education Teacher |
1.
Deployment of teaching staff in the same cadre from any other aided school/
TTI; or 2.
Promotion from the holders of the post of non teaching staff of that school/
TTI or from any other aided school/ TTI; or 3.
Direct recruitment.
|
|
(13) |
Craft
Instructor (Sewing) |
1.
Deployment of teaching staff in the same cadre from any other aided school /
TTI; or 2.
Promotion from the holders of the post of non – teaching staff in that
school / TTI or from any other aided school / TTI; or 3.
Direct recruitment
|
|
(14) |
Craft
Instructor (Tailoring) |
1.
Deployment of teaching staff in the same cadre from any other aided school /
TTI; or 2.Promotion
from the holders of the post of non – teaching staff in that school / TTI
or from any other aided school / TTI; or 3.
Direct recruitment
|
|
(15) |
Art
Master |
1.
Deployment of teaching staff in the same cadre from any other aided school /
TTI; or 2.
Promotion from the holders of the post of non – teaching staff in that
school / TTI or from any other aided school/ TTI; or 3.
Direct recruitment
|
|
(16) |
Music
Teacher |
1.
Deployment of teaching staff in the same cadre from any other aided school;
or 2.
Promotion from the holders of the post of non – teaching staff in that
school or from any other aided school; or 3.
Direct recruitment
|
|
|
|
NON – TEACHING
STAFF
|
|
(1) |
Junior
Assistant |
1.
Deployment of non teaching staff in the same cadre from any other aided
school / TTI; or 2.
Promotion from among the non teaching staff of lower cadre working in that
school / TTI or from any other aided school / TTI; or 3.
Direct recruitment.
|
|
(2) |
Laboratory
Assistant |
1.
Deployment of non teaching staff in the same cadre from any other aided
school / TTI; or 2.
Promotion from among the non teaching staff of lower cadre working in that
school / TTI or from any other aided school / TTI; or 3.
Direct recruitment.
|
|
(3) |
Record
Clerk |
1.
Deployment of non teaching staff in the same cadre from any other aided
school / TTI; or 2.
Promotion from among the non teaching staff of lower cadre working in that
school / TTI or from any other aided school / TTI; or 3.
Direct recruitment.
|
|
(4) |
Office
Assistant |
1.
Deployment of non teaching staff in the same cadre from any other aided
school / TTI; or 2.
Appointment from the holders of the post of watchman or its equivalent post
in that school / TTI or from any other aided school/ TTI; or 3.
Direct recruitment.
|
|
(5) |
Watchman
|
1.
Deployment of non teaching staff in the same cadre from any other aided
school; or 2.
Appointment from the holders of the post carrying identical scale of pay in
that school or from any other aided school ; or 3.
Direct recruitment.
|
NB:
In so for as Teacher Training Institute is concerned, the
post of watchman shall be filled up through outsourcing and salary shall be
paid by the management.
ANNEXURE – VI
[See rule 33(3)]
PAYMENT OF GRANT
(1)
The
grants payable to the aided private school are as follows:-
(a)
Staff
Grant.- The educational agency of every aided private High and Higher Secondary
School shall be paid full grant towards the entire approved expenditure on pay
and other allowances of the staff including the contingent staff.
(b)
Teaching
Grant.-
(i)
The
educational agency of every aided private Pre-Primary, Primary, Middle School
shall be paid full grant towards the entire approved expenditure on pay and
other allowances of the staff including the contingent staff;
(ii)
The
Teacher Training Institute shall be paid such teaching grant which shall be
assessed on the basis of two-thirds of the net approved expenditure on pay to
the staff, rent, taxes, repair and contingencies and half of the expenditure on
Dearness Allowance, City Compensatory Allowance and House Rent Allowance;
(iii)
The
Anglo-Indian Schools shall be paid teaching grant. Such grant shall be assessed
on the basis of the approved expenditure on pay and allowances to the staff,
rent, taxes, repairs and contingencies after deducting the actual income by way
of collection of fees.
(c)
Maintenance
Grant.- The maintenance grant shall be paid to the Pre-Primary, Primary and
Middle Schools at such percentage of the teaching grant as may be fixed by the
Government from time to time.
(2)
Procedure
for sanction of teaching grant and staff grant in aided private Schools or
Teacher Training Institutes.-
(a)
Pre-Primary
Schools.- The Pre-Primary Schools shall be paid teaching grant. The Secretary
of the school committee shall submit yearly statement containing the details of
teachers, their pay and allowances which is audited by the departmental audit
authority to the District Educational Officer (Elementary) through the Block
Educational Officer concerned. The grant to be paid shall be assessed by the
District Educational Officer (Elementary) concerned on the basis of the Audit
report. The Director of Elementary Education shall allocate the funds to the
respective District Educational Officer (Elementary) from the budgetary
allocation to the Directorate for this purpose. The District Educational
Officer (Elementary) shall reallocate the funds to the Block Educational
Officer. The Block Educational Officer shall sanction teaching grant to the
schools at the end of the financial year through the Treasury officer
concerned;
(b)
Primary
and Middle Schools.- The Secretary of the school committee shall submit a
monthly statement containing the details of teachers and other non-teaching
staff, their pay and allowances, etc., to the Block Educational Officer.
The Block Educational Officer, after
scrutiny of the statement, shall release the teaching grant to the school,
marking a copy of the sanction order to the Secretary of the school committee
and to the Treasury Officer. At the end of the calendar year, the District
Educational Officer (Elementary) shall convene a meeting of all Block
Educational Officers and verify whether the teaching grant hitherto released by
the Block Educational Officer is in accordance with the instructions issued by
the Government and after verification, assess the final teaching grant for each
school. Any excess or shortfall in the payment of grant shall be made good
before releasing the final teaching grant along with the maintenance grant;
(c)
High
and Higher Secondary Schools.- The Secretary of the school committee of the
High and Higher Secondary Schools shall apply for release of staff grant before
the 20th day of every month to the District Educational Officer (Secondary).
The application shall be accompanied by a detailed statement showing the staff
employed in the school and their attendance. The statement shall be signed by
both the Headmaster and the Secretary or management of the school. Based on the
statement furnished by the Secretary of the school committee, the District
Educational Officer (Secondary) shall sanction the staff grant in the specified
bill form, before the 25thday of every month and release the grant to the
concerned school through the Treasury officer concerned;
(d)
Anglo
Indian Schools.- The teaching grant shall be assessed on the basis of the
approved expenditure on pay and allowances to the staff, rent, taxes, repairs
and contingencies after deducting the actual income by way of collection of fee
from the students. The yearly financial statement of the schools shall be
audited by the Financial Adviser and Chief Accounts Officer of the Directorate
of School Education. The audit authorities shall submit the audit report to the
Joint Director (Higher Secondary) for sanction of teaching grant. The Joint
Director (Higher Secondary) shall sanction the teaching grant to each and every
school from the budgetary allocation made for this purpose. Based on the
sanction order, the District Educational Officer (Elementary) of Chennai
district will release the grant to the concerned schools through the Treasury
Officer of the concerned District;
(e)
Teacher
Training Institute.- The Secretary of the school committee shall submit a
financial statement every year to the Director, State Council of Education
Research and Training through the Principal, the District Institute of Educational
and Training. The auditors of the department will verify and certify as to the
correctness of the statement. After verification, the teaching grant will be
sanctioned once in a year to the Teacher Training Institute.
The sanctioning authority shall be
the Director, State Council of Education Research and Training.
(3)
Before
releasing the teaching grant or the staff grant, the Block Educational Officer
or the concerned District Educational Officer or the Director, State Council of
Education Research and Training will verify and satisfy himself as to whether
the appointments made by the school committee are in accordance with these
rules and the Government orders in force and whether sanction of grant has been
accorded by the competent authority.
ANNEXURE-VII
[see rule 42]
LIST OF REGISTERS AND RECORDS TO BE
MAINTAINED IN THE PRIVATE SCHOOLS / TEACHER TRAINING INSTITUTES
(I)
All
Schools / Teacher Training Institutes (Aided and Unaided)
(1)
Register
of admissions and withdrawals
(2)
Attendance
register of the pupils
(3)
Attendance
register of Teaching & Non-teaching staff
(4)
Medical
inspection register
(5)
Acquittance
register - Teaching & Non-teaching staff
(6)
Leave
Register
(7)
Stock
register
(8)
Inspection
Book
(9)
Visitors
Book
(10)
Consolidated
time table
(11)
Consolidated
mark register
(12)
Register
of differently abled children
(13)
Hand
book of school statistics
(14)
Counterfoils
of Transfer Certificates issued
(15)
Receipt
book
(16)
Register
of admission made following the rule of reservation(HSS only)
(17)
Cash
book
(18)
Ledger
(19)
Log
Book
(20)
Register
for Parent Teacher Association
(21)
Register
for Circulars
(22)
Register
for Training attended by the teacher
(23)
Register
for Scouts, Guides, NSS, NCC and other club activities.
(24)
Issue
Register
(25)
Movement
Register
(26)
Minutes
book of the school committee
(27)
Service
Records of Teaching and Non Teaching staff
(28)
Register
showing issue of Certificate of Recognition
(II)
In
addition, the schools or Teacher Training Institutes shall maintain the
following records.
(a)
Aided
Schools or Teacher Training Institutes
(1)
Scale
register
(2)
Census
register (School age pupils)
(3)
Register
of scholarship and acquittance
(4)
Register
of Welfare Schemes for the pupils
(5)
Register
showing the Roster followed in the appointments
(b)
Unaided
Schools
(1)
Register
pertaining to the admission of the pupils made under 25% quota as per section
12 (1) (c) of the Right of Children to Free and Compulsory Education Act, 2009
(Central Act 35 of 2009) and the rules made thereunder and Re-imbursement claim
Register.
(2)
Fee
collection register.
(III)
Teacher
Training Institute (Aided and Un aided)
Fee Collection Register
(IV)
Anglo
Indian Schools
Fee Collection Register