[1][THE RULES FOR ANGLO-INDIAN SCHOOLS, KERALA
STATE, 1974 (1)
These rules may be called The Rules for Anglo-Indian Schools,
Kerala'. (2)
They shall apply to the Anglo-Indian Schools in the State of
Kerala, which were recognized under the provisions of the Code of Regulations
for Anglo-Indian Schools, Madras State and are continuing as such with or
without grant-in-aid from the Government. (3)
They shall come into force on such date as the Government may, by
notification in the Gazette, appoint and different dates may be appointed for
different provisions of these rules. In these Rules unless the context
otherwise requires.- (a)
'aided school' means a recognized school receiving grant-in-aid
from the Government under the provisions of these rules. (b)
'the word Anglo-Indian' shall have the same meaning as defined in
Article 366 of the Constitution of India; (c)
'corporate educational agency' means an educational agency other
than Individual Educational Agency; (d)
'department' means the Education Department of Kerala; (e)
'departmental officer' means the District Educational Officer or
any other Officer of the Department having inspectional or administrative
control over the schools, as provided for in these rules; (f)
'director' means the Director of Public Instruction, Kerala; (g)
'government' means the Government of Kerala; (h)
'headmaster' includes 'headmistress'; (i)
'individual educational agency' means any person and includes a
legal representative of a joint family on whom the right to conduct the school
is vested; (j)
'recognized school' means any Anglo-Indian School in Kerala
established and recognized under the provisions of the Code of Regulations for
Anglo-Indian Schools, Madras, before the commencement of these rules and
continuing as such at such commencement; (k)
'teacher' includes 'headmaster' Only recognized schools shall be
eligible to prepare and present pupils for any examination approved by
Government or to receive any aid from Government or to receive Government
Scholarship-holders or to share any other benefit under these rules. (a)
The Constitution of the corporate educational agency which owns
and manages the schools recognized under these rules shall be subject to rules
approved by the Director to the extent to which it relates to the management of
the schools. The manner of appointment of manager shall be specified in the
rules. (b)
The management of every aided school shall be vested by the
educational agency in a person who shall be referred to as the Manager and who
shall be responsible to the Department for the management of the school. (c)
The appointment of the manager by the educational agency and the
changes in the personnel of managers shall have the approved of the Department. (d)
All correspondence relating, to the management shall be carried on
by the Manager. Recognized schools whether
receiving aid or not shall be subject to inspection or visit by the
Departmental Officer, with or without notice, in order to satisfy the
Department as to the proper working of the School. The appendices to these Rules shall
have the same effect as these rules and shall be treated as part thereof. CHAPTER
II - SCHOOLS FOR GENERAL EDUCATION Anglo-Indian Schools for General
Education shall have any or all of Standards I to X/XI. These schools shall be classified
as follows (a) Primary Schools and (b) High Schools. (a)
Primary School shall have any or all of the standards I to VII and
shall be subdivided into two (1) Lower Primary and (2) Upper Primary. Lower
Primary School containing any or all of the Standards I to IV and Upper Primary
School containing any or all of the Standards V to VII with or without the
Lower Primary Section. (b)
High School shall have any or all of the Standards VIII to X/XI
with or without the Primary Section. Recognition All Anglo-Indian Schools and all
standards and divisions thereof in this State established recognized under the
provisions of the Code of Regulations for Anglo-Indian Schools, Madras State
before the commencement of these rules and continuing as such at such
commencement shall be deemed to have been established and recognized under
these rules from the date of commencement of these rules. Notwithstanding anything
contained in rule 8, no Anglo-Indian School shall be deemed to have continued
as recognized school under these rules unless.- (a)
The organization and development of the school are in accordance
with the instructions issued by the Department from time to time; (b)
The financial position of the school is stable; (c)
The constitution of the corporate educational agency has the
approval of the Department; (d)
The accommodation provided is adequate and suitable; (e)
The sanitary condition of the school is satisfactory; (f)
Facilities are provided for medical inspection of the pupils; (g)
The furniture, appliances and equipment of the school are
adequate; (h)
The arrangements for boarding Houses are satisfactory in case
boardings are provided; (i)
The staff is adequate, suitable and qualified under these rules; (j)
Provision has been made for the instruction, health, recreation
and discipline of pupils; (k)
The courses of study are in accordance with curriculum and
work-load of the staff approved by the Department; (l)
The terms of appointment and service conditions of staff (both
teaching and non-teaching) of the school are in accordance with Chapters VI and
VII of these rules, (m)
The management of unaided institutions submit a memorandum to the
Government detailing the terms and conditions including relevant benefits of
the present staff (both teaching and non-teaching) with an undertaking not to
vary the same to the disadvantage of the present incumbent; (n)
Provision has been made for an approved Provident Fund and Pension
Schemes as per rule 240; (o)
The leave rules are as prescribed in Chapter VI; (p)
Any other conditions that may be laid down by the Government or
the Department for the better administration of these schools from time to
time; Every recognized school shall
further comply with the following requirements:- (a)
Any change of managers or educational agency or any change in the
constitution of the educational agency shall be once reported to the
Department. (b)
All returns called for by the? Department shall be duly made; (c)
The admission, daily attendance and withdrawal of pupils shall be
entered in the school records by Or under the supervision of the Headmaster; (d)
Accounts of income and expenditure shall be kept by the managers
in the form prescribed by the Department, regularly audited by a competent
auditor not in any way connected with the school, and submitted to the Department
annually. No school or standard thereof
shall be closed down by the management without giving the Director one year's
notice, expiring with [2][31st
March of any year,] of the intention to do so, giving adequate reasons
therefor. The Director may after
considering all the aspects, grant permission for the closure of the school or
standard and in granting such permission the recognition to such school or
standard shall cease to exist. The order of the Director in the matter shall be
final. The recognition granted to a
school or standard shall be withdrawn by the Director after giving thirty days'
notice, if,- (i)
the school or standard does not continue to conform to the
conditions of recognition; (ii)
the educational agency commits any breach of the provisions of
these rules and the directions issued by the Department in conformity with the
provisions of these rules; (iii)
the educational agency fails to maintain a proper standard of
efficiency and discipline; (iv)
the audited statements of accounts are, not produced by the
educational agency as required by the Department within six months of the close
of the year to which the accounts relate; (v)
the school is managed by a person who has been declared by the
Department to be unfit to be the manager of a recognized school; (vi)
the salary of the staff is not being paid in accordance with the
rules; (vii)
the management fails without adequate cause, to depute the
teachers for training as may be required by the Department. (viii) a person
committed of any offence involving moral turpitude continues to be a member or
an office bearer of the managing body of a school. The Government may on appeal made
by the manager of an Anglo-Indian School as these thirty days of the order
withdrawing the recognition of the school, modify or cancel the order, if they
are satisfied that the breach of the rules for which the recognition was
withdrawn has been rectified or that there are, in public interest good and
sufficient reasons to restore recognition to the school and such order shall be
final. (1)
If a recognized school ceases to exist, its recognition shall be
deemed to have lapsed from the date of its cessation. (2)
No recognized school shall be transferred to a different locality
or different educational agency except with the previous permission of the
Director. The Director may grant such permission if such transfer is, in his
opinion, necessary:- (i)
to cater to the educational needs of the Anglo-Indian children in
a better manner; and (ii)
to promote discipline, better administration and better working of
the institution: Provided that the Director shall
not reject the request for permission without giving the applicant a reasonable
opportunity of making his representations. (3)
If a recognized school is transferred to a different locality or a
different educational agency in contravention of sub-rule (2), its recognition
shall lapse][3]. When it is found that a school or
a standard of a school is not functioning in accordance with the provisions of
these rules the recognition and sanction accorded for the opening of the school
or standard may be withdrawn and the school closed down, after reasonable
notice is published in the Gazette by the Director. When a school is closed down or
discontinued or its recognition is withdrawn the manager shall hand over to the
Department all records and accounts of the school and the Department shall take
necessary steps for taking charge of the records and accounts. No school the site and building
of which have not been approved by the Director shall continue as a Recognized
school. Any additions to the existing site and buildings shall have also the
prior approval of the Director, and shall be according to extent of site and
the plan and specifications of buildings as prescribed by the Department. The plan of the school building
and of any of the additions to the buildings shall give full information
regarding the superficial and cubical space of each room. It shall also show
the exact positions of the doors, windows, stairs, etc. and shall be certified
as correct by the person who prepares it. The plan may be got prepared by a
competent person, preferably of the Public Works Department. Buildings for recognized Schools
are expected to meet the academic, sanitary and hygienic requirements. Every school building shall be
maintained in substantial repair and in clean condition. The fitness of school
building shall be got certified annually by the authorities of the Public Works
Department. Every school shall be provided
with suitable latrines, urinals and lavatories. Every School shall be provided
with furniture, apparatus and appliances declared by the Director to be
necessary for the subjects and the standard of instruction. There shall be a well-equipped
laboratory for Science subjects. Every School shall provide
library facilities for the staff and the pupils, with books approved by the
Departments properly catalogued. The Anglo-Indian Schools shall
adopt only a course approved by Government. English shall continue as the
medium of instruction. Government may for sufficient
reasons forbid or prescribe the use of any book in a recognized School. Extra-curricular activities such
as Scouts and Guides, N.C.C., A.C.C. and First Aid etc. shall form an integral
part of the education imparted in the schools. Periodical written examinations
shall be held atleast once in a term to test the progress of the pupils, the
result of the examinations shall be recorded in a register kept for this
purpose. The heads of Schools which
present pupils for the Public Examination conducted under the provisions of
these rules shall provide necessary accommodation, furniture, etc., for the
examination and the Headmasters and other teachers of such schools shall except
for special reasons which shall be approved by the Department, act as Chief
Superintendent or Assistant Superintendents of the Examination of so required. Pupils may be prepared only for
an examination approved by Government. Promotions of pupils from one
standard to the next higher standard shall be made annually by the Headmaster
after assessing the pupils' performance in the periodical tests and in the
final examination, subject to the general approval of the basis of promotion,
by the Department. Exceptional cases of promotion
which may arise may be referred to the Director for decision. No pupil eligible for promotion
on the basis of his/her performance in the periodical tests and in the final examination
shall be denied promotion for reasons other than deficiency in attendance not
condoned by the Director. The lists of names of pupils
promoted from each standard shall be published under the signature and date of
the Headmaster on such date as may be prescribed by the Department. The
promotion lists shall remain pasted in the Notice Board for the first fifteen
working days in the new school year after which they shall be removed and
preserved in the school records. Each school shall have a code of
discipline. (i)
All schools and all pupils are subject to inspection by such
Medical Officers as chosen by the Manager and approved by the Department. (ii)
The Headmaster shall give every facility to such Officers for the
inspection. (iii)
No pupil shall enter the school premises if he/she is suffering
from any contageous disease. Any pupil who is deliberately
insubordinate or mischievous or guilty of fraud or malpractice in connection
with examinations or who is found guilty of any other offence of who by his/her
proved conduct is in the opinion of the Headmaster likely to cause an
unwholesome influence on other pupils, may according to the degree of offence
be censured, suspended or expelled by the Headmaster. The Headmaster of a High
School may, also for adequate reasons, impose fines on pupils of standards VIII
to X/XI. In case of expelsion a report shall be sent to the Department. An
appeal from the expelled pupil shall lie to the Department. In the case of suspension, the
period of suspension shall be proportionate to the gravity of the offence. A
pupil suspended from school shall not be allowed to attend the Schools during
the period of suspension and shall be allowed to resume attendance thereafter. If a pupil is suspended he shall
not be eligible for exemption from the payment of fees. Every school shall maintain a
punishment register in the form prescribed in Appendix No. I. Particulars of
every punishment awarded to the pupils shall be recorded in the Punishment
Register. (1)
The Headmaster of a school shall be responsible for all matters
connected with discipline in the school. The Headmaster may require any of his
assistant teachers during holidays or outside school hours on week days to do
any work in connection with the school, in a reasonable manner. (2)
Headmasters of Schools are expected to promote manual labor and
social service by students, the Boy Scouts, and Girl Guides Movements, the
N.C.C. and A.C.C. in accordance with the instructions issued by the Department
in this behalf. The Headmaster's duties shall
include the following:- (i)
to see that the rules and orders issued by the Department and
Government are complied with; (ii)
to maintain discipline in the school; (iii)
to organize work in the school by framing timetables; distributing
work among the assistants; conducting tests and examinations, and encouraging
Extra-curricular activities; (iv)
to effect promotions of pupils from standards to standards in
accordance with the prescribed rules or orders issued by the Department; (v)
to supervise the work of teachers; (vi)
to see that records, books and registers of the school are
maintained in proper condition and to attend to school correspondence promptly; (vii)
to collect fees including special fees from the pupils and send to
the manager as per detailed instructions regarding levy, collection, and
remittance of fees, and retain records thereof; (viii) to
maintain the school premises in a healthy, neat and tidy condition; (ix)
to organize and conduct staff council in which all the teachers
may be members and the Headmaster, the Chairman. (1)
The Headmaster shall maintain a Supervision Diary in respect of
every teacher under him wherein he shall enter factual details regarding the
teachers attention to duty and his observation, relating to the teacher's work
and conduct as a whole at least once in a term of the school year or to any
particular lesson conducted by the teacher or to any special school activity in
which the teacher is engaged. (2)
The Headmaster may place the Supervision Diary of a teacher before
that teacher for perusal and obtain his acknowledgement. A copy of the
observations may be furnished to the teacher, in case he wishes to offer any
explanation and the explanation if any, so offered shall form part of the
record, with the remarks of the Headmaster. (3)
The Supervision Diary shall be kept as confidential record until
the retirement of the teacher and it shall not open to inspection by any person
except the Headmaster, the teacher, the Manager and the Officers of the
Department exercising control over the school. (4)
When a teacher leaves one school and joins another, his
Supervision Diary shall be forwarded to the Headmaster of the latter school. (5)
When a teacher quits service his Supervision Diary shall be filed
in the records of the school in which he was last serving. (1)
The Headmaster shall maintain a Log Book in which he should enter
all important events connected with the school such as the introduction of new
books, apparatus, or courses of instruction, any plan of lessons approved by
the Educational Officer, the visits of Managers, absence, illness or failure of
duty on the part of any of the staff, or any special circumstances affecting
the school that may, for the sake of future reference or for any other reason,
deserve to be recorded. No reflections or opinions of a general character shall
be entered in the Log Book. (2)
The Headmaster shall also maintain a Factual Diary, as per the
Departmental instructions on the subject. It shall be open for perusal for any
teacher. Note:- A Visitors' Book may be
maintained in which distinguished visitors may record their observations about
the school. It shall be the duty of the
teachers- (i)
to perform to the best of their abilities the teaching and other
items of work allotted to them; (ii)
to maintain discipline in the class-room and to assist the
Headmaster in maintaining the general discipline of the school; (iii)
to conduct themselves in or outside the school in such a manner
that their behavior would be a model for the pupils. Note.- Teachers shall maintain
Notes of Lessons for the subject they teach. No teacher shall undertake
external work of any kind without the written permission of the Department. Note. - Teachers are allowed to
undertake private tuition work with the sanction of the Heads of the Schools
concerned, but no teacher shall be allowed to undertake such work for more than
two hours a day and for more than four pupils. Moral Instruction should form a
definite programme in every school, but it shall in no way would the social for
religious susceptibilities of the pupils generally. It shall be impressed upon
them that the components of a high character are truthfulness, and non-violence
in thought, word and deed, fearlessness, self - control and selflessness,
respect to superiors and reverence to elders, tenderness to animals and
compassion to the poor, humility and diligence, love of one's country and pride
in her past and faith in her future, and habits of order and punctuality. The teachers shall set the
example of a high character before the eyes of the pupils under them and
realize the great responsibility which rests upon them in regard to the moral
training of these committed to their charge. Religious Instruction can be
permitted in recognized schools subject to the following conditions:- (a)
No person including a staff member attending a recognized school
shall be required to take part in any religious instructions that may be
imparted in such institutions or to attend any religious worship that may be
conducted in such institution or in its premises unless that person or his/her
guardian, if such a person is a minor, has given his/her consent thereto. (b)
School funds shall not be utilized for religious instruction. (c)
No proselytization shall be conducted. (d)
If religious instruction is imparted during school hours, the
number and duration of the periods as required by the syllabus shall not
thereby be reduced. CHAPTER
III - (A) ADMISSION AND WITHDRAWAL OF PUPILS No application for admission
signed by a person other than a parent of the pupil, shall be deemed to be
valid unless it is accompanied by a written declaration authorizing him to be
the guardian or the local guardian and signed by the father of the pupil if, at
the time of the application is presented the father is alive and is capable of
executing such declaration, or by the mother of the pupil in case at the time
the father is dead or is not capable of executing it and the mother is alive
and is capable of executing it, with statements as to the school or schools in
which, the child read or was reading of to and on the date of such declaration.
All such applications shall be filed separately in the school records. (1)
The Headmaster of every Anglo-Indian School shall obtain a
certificate from the parent or guardian of every pupil in Standard VIII as to
the accuracy or otherwise of the age as entered in the Admission Register. This
shall be done by the month of [4][August]
of the year concerned. If the age entered in the Register is accepted as
correct the certificate shall be filed school office and a report to that
effect submitted to the Department by the first week of [5][September]
of the year concerned. If the parent or guardian does not accept the age
entered in the register as correct the date of birth shown in the register may
be altered if and after valid evidence is produced. Such alteration shall be
done only with the sanction of the Director and shall be effected before the
pupil is promoted to Standard IX. Evidence of correct date of birth such as the
extract from the register of birth together with a declaration that the extract
relates to the pupil in question and to no one else or any other proof as
required by the Director shall be produced along with the request for
alteration of date of birth. (2)
Request for alteration of date of birth shall not be entertained
except when an obviously incorrect entry has to be corrected or when a Civil
Court directs correction in any individual case. In those cases also the
corrections shall be made only under Director's orders, and shall be attested
by the Departmental Officer. (1)
Before any pupil is admitted, the parent or guardian shall be
supplied with a copy of the school prospectus clearly stating the fees and
special fees to be paid and rules governing pupil's retention in the school and
withdrawal from the school. (2)
The copy thus supplied shall be signed by the Head of the school
on behalf of the Manager. A similar copy signed by the parent or guardian shall
be preserved in the school. (1)
An Admission Register in the form prescribed in Appendix III shall
be maintained. (2)
No pupil shall be admitted or allowed to continue in any school
if, (i) he/she is not protected from small pox or (ii) he/she is suffering from
any contagious disease. No pupil who has not attended a
recognized school in the first term shall be admitted in the second term to any
recognized school unless the head of the school is satisfied among other things
that the non-attendance of the pupil in the first term was due to unavoidable
circumstances. Such admissions shall be subject to the approval of the
Director. No recognized school and admit a
pupil without a transfer certificate (Vide Appendix IV) of the last recognized
school he/she attended; and in no case shall a pupil be permitted to attend a
class pending formal admission. Application for transfer
certificate shall be made in writing to the Headmaster by the guardian of the
pupil. Before granting a transfer
certificate the Headmaster is entitled to claim fees as required in rule 94. When proper application for a
transfer certificate is received at the end of a term or in the interval
between two terms or in the first five working days of a term the Headmaster
shall forthwith issue the certificate provided that the fees due are paid. When proper application is
received at any other time and when good and sufficient reasons are shown, the
Headmaster shall issue the certificates provided that his claims for fees
admissible under rule 58 above have been satisfied. If good and sufficient
reasons are not shown, the Headmaster may refuse to grant the transfer
certificate. An application rejected under
rule 60 above may be renewed at the end of a term or in the interval between
two terms or in the first five days of a term and if the application is so
renewed the Headmaster shall issue the transfer certificate forthwith provided
the fees admissible under rule 58 above are paid. In the event of a Headmaster's
refusing or delaying to give a transfer certificate, the parent or guardian of
the pupil shall have the right or appeal to the Departmental Officer whose
decision thereon shall be final unless he thinks it necessary to refer the
matter to the Director. Transfer certificates to be valid
shall be in the authorized form and shall be numbered serially and the
counterfoils maintained. Application for duplicate
Transfer Certificate shall be made to the Departmental Officer who shall
authorize the issue of the Certificate. A fee of rupee 1 (One) shall be paid to
the School along with the application. When an application for a
transfer certificate is made after lapse of more than one year from the date on
which the pupil left the school, the Headmaster may charge for the certificate
a fee at the rate of one rupee for each year that had so elapsed. If admission has been secured for
a pupil by means of a false certificate or false representation of any kind, he
shall be summarily expelled with forfeiture of whatever fees he may have paid. When a pupil is admitted on a
transfer certificate, he shall not be placed in any class higher than that for
which the certificate shows him to be qualified, nor shall he be promoted
before the end of the school year without the previous sanction of the
Department. If a pupil admitted to a school
has not previously attended a recognized school, he shall be placed in the
class for which he is found fit. All transfer certificates
received must be endorsed with the pupil's admission number and filed, and
submitted to the Departmental Officer at his visits. These certificates shall
be numbered serially, and the serial number of each certificate shall be
entered against the pupil's name in the appropriate column in the Admission
Register. All questions arising between one
school and another in respect of the enforcement of these rules shall be
referred to the Departmental Officer, whose decision thereon shall be final. Willful transgressions of any of
the foregoing rules shall render on Aided School liable to suspension,
reduction or withdrawal of grant to forfeiture of the right to prepare pupils
for the Indian Certificate of Secondary Education and of the right to Scholarships;
and in the case of a recognized unaided school, to the loss of recognition and
the privileges thereof. (i)
The maximum strength of standard division shall be 45, but excess
admission upto 50 will be allowed. When there are more them 50 pupils a second
division may be opened, and when the strength exceeds 95 a third division and
so on provided there is sufficient accommodation. No new divisions shall,
however, be permitted to allow fresh admissions. The minimum strength for any
standard shall be 15. If under any circumstance the strength of any standard
goes below 15, the standard shall be continued only with the previous sanction
of the Director. (ii)
Nothing in sub-rule (i) regarding minimum strength shall apply in
the case of an unaided school. (B)
School Year, Holidays and Vacation A school year shall commence in
January and terminate by the end of December each year. The School year shall be divided
into three terms. There shall ordinarily be a
minimum of 200 working days excluding the days of examination in every school
year. Under special circumstances, shortage in the number of working days upto
a maximum of 20 days may be condoned by the Departmental Officer and beyond 20
days by the Director. The Director or the District
Collector may for adequate reasons declare any day as special holiday for any
Anglo-Indian School. The Headmaster of the school may,
for adequate reasons declare any day as a special holiday for the school, and
report the fact to the Director provided the deficiency in the number of
working days is made good by working on any other day. Every school shall maintain an
Attendance Register in the form prescribed in Appendix V for each division of
every standard. The percentage of attendance of
every pupil during the school year shall be entered against his/her name in the
attendance register on the closing day of the school for [6][Summer
vacation,] or immediately after. A pupil shall be deemed to have
secured the minimum attendance if he/she had attended school on not less than
85% of the number of working days in the year. No minimum attendance is
prescribed for the purpose of promotion of pupil of Standards I to III. No pupil who has failed to secure
minimum attendance during a school year shall be promoted from a standard
unless the deficiency in attendance has been condoned by the Department. The deficiency in attendance
below 15% may be condoned by the Headmaster, deficiency of 15% and above not
exceeding 40% will be condoned by the Director. If the deficiency in attendance
is more than 40% no condonation shall be allowed on any account. If at any time during a school
year, a pupil is unable to continue his/her studies his/her guardian may apply
to the Headmaster for permission to withdraw the pupil from school for the rest
of the year and the Headmaster may for satisfactory reasons, grant the
application and exempt the pupil from the payment of fees for the succeeding
months, in accordance with the rules for collection of fees. CHAPTER IV -
FEES, FEE CONCESSIONS AND SCHOLARSHIPS Tuition fees and special fees at the
uniform rates given in the following schedule shall be collected from the
pupils of Anglo-Indian Schools for General Education receiving aid from Government
subject to exceptions and concessions allowed by Government from time to time. Schedule Standards Rate of Tuition fees Special fees I to IV Rs. 8 p.m. for 12 months Rs. 6 Per annum V to VII Rs.10 do Rs. 15 do VIII to X/XI Rs.15 do Rs. 30 do Admission fee at the rate of Re. 1
shall be collected in Aided Schools when a pupil is admitted to any of the
Standards I to VII and of Rs. 3 when admission is given to any of the Standards
VIII to X/XI. No fees or special fees other than
those prescribed in rule 85 and admission fee specified in rule 86 shall be
collected in Aided Schools except with the sanction of Government. Collection of Tuition fees in Aided
Schools.- Tuition fees for the whole year shall be collected in Twelve equal
monthly installments [7][commencing
in June and ending in May] 10th of every month shall be the due date for
collection of fees without fine. If the above date happens to be a holiday,
fees shall become payable on the next working day. Fines in Aided Schools.- If the
installment is paid within one week from the due date, a fine of 50 paise shall
be paid and if paid thereafter, the fine shall be Rupee one (Re. 1) The corresponding rates of fine in
respect of special fees not paid on the due dates shall be 25 paise and 50
paise respectively in Aided Schools, If a pupil in an Aided School does not
pay the installment due for a month on or before the 1st day of the month
he/she shall not be allowed to attend school and shall not be granted any leave
of absence so long as he/she continues to be a defaulter, but he/she may be
allowed to resume attendance on payment of the installments within fifteen
working days. When a pupil applies for admission in
an Aided School before the reopening date, the first installment of fees shall
be collected at the time of admission. When a pupil is newly admitted in an
Aided School on any day in any month after the reopening day, the installment
for that month shall be collected at the time of admission unless it has been
paid in the previous school. When a transfer certificate is issued
to a pupil in an Aided School the following fees shall be realized from him:- (1)
All the arrears of
installments of previous years which he/she is liable to pay and from which no
exemption has been granted under these rules; (2)
All the arrear
installments of the current year; and (3)
The current installment if
the certificate is issued on or after due date. The same procedure as in rule 94 shall
be followed when certified extracts from admission register are issued. When a pupil is readmitted in an Aided
School the following fees shall realized from him. (1)
All the arrears of fees of
previous years which he/she is liable to pay and from which no exemption has
been granted; (2)
All the arrears of fees of
the current year; and (3)
The current installment of
the month of re-admission whether the re-admission takes place before, on, or
after the due date. In the case of a pupil migrating from
any school outside the State, to an Aided Schools or from an Unaided School to
an Aided School only the fees commencing from the month of admission and the
special fees in full shall be collected if the transfer is for good and
sufficient reason. On admission he/she shall pay the last installment
collected from the pupils prior to his/her admission. Special fees shall be collected in
three equal installments each along with the tuition fees realized at the
commencement of each term. If a pupil has paid the special fees
in any aided school for a year he/she shall not be required to pay such fees
for that year in any other aided school governed by these rules. Special fees collected in an Aided
School shall be constituted into one fund, viz., 'The Special Fee Fund' and be
utilized for meeting the expenditure under the following items in suitable
proportions as per the annual estimate for each of the items to be passed by
the School Committee, in accordance with the general instructions issued by the
Director from time to time. (1)
Games (2)
Library (3)
Laboratory (4)
Stationary (5)
Hobbies and Craft (6)
Excursion and scouting (7)
Audio Visual Education (8)
Any other item as per
instructions of the Director, Receipts in the form prescribed in
Appendix VI signed and dated by the Headmaster or by a member of the staff
authorized by him shall be issued to every pupil for all fees collected from
him/her. Carbon copy of every receipt should be filed in the school records. Tuition fees and fines thereof and admission
fees in an Aided school shall be deposited in a Savings Bank account to be
opened in treasuries in the name of the Manager and utilized for the payment of
salary to the staff and for other items of normal expenses required for the
running of the school. Cash Book, Acquittance Roll and other
connected registers relating to the collection and deposit of tuition fees and
expenditure therefrom shall be maintained by the Headmaster subject to scrutiny
by the Manager and periodical verification by the Department. The Special Fee collected shall be
deposited in P.D. Accounts to be opened in Treasuries in the name of the
Manager and utilized for expenses under the various items in rule 100. The Headmaster shall cause to maintain
the following registers and records in respect of special fee fund. (1)
One Cash Book for the
Special Fund. (2)
Account Registers showing
the receipts and expenditure under each item such as game fees, library fees etc. (3)
Stock Registers. (4)
Voucher files, quotations,
etc. (5)
Budget Estimates for
expenditure from Special Fee Fund for each year. An amount not exceeding Rs. 100 may be
retained in cash by the Headmaster in an Aided School as permanent advance under
Special Fee account. Purchase for amounts not exceeding Rs.
100 may be made by the Headmaster in an Aided School without inviting
quotations. Where such amount exceeds Rs. 100 the Headmaster shall invite
competitive quotations and observe Store Purchase Rules in respect of the
transactions. Interest accrued in special fees fund
shall be accounted in the Stationary fee account. Fines under special fee fund shall be
accounted in the games fee account. Withdrawls from the special fee fund
shall be made only when occasion arises. Children of Anglo-Indians if the
annual income of whose parents together does not exceed Rs. 3,000 shall be
eligible for full exemption from payment of tuition fees for the first year of
the study in each of the Standards I to X/XI on production of
Community-cum-Income Certificate issued by the authorities of the Revenue
Department. In cases where the annual income of
the parents of the Anglo-Indian pupil in an Aided School exceeds Rs. 3000 and
does not exceed Rs. 6,000 such children can be given concession to the extent
of half of the tuition fees such children can be given concession to the extent
of half of the tuition fees for the first year of study of the Standards I to
X/XI on production of necessary community-cum-Income Certificate from the
Revenue Authorities. Pupils belonging to communities other
than Anglo-Indians are not eligible for any of the concessions under rules 111
and 112 above. Half fee concession in respect of
tuition fees in an Aided Schools shall be given to the children of the fulltime
employees of Anglo-Indian Schools, whose annual income does not exceed Rs.
6,000. The fee concessions under rules above
shall be awarded by the Manager during the first term of each year subject to
the approval of the Departmental Officers. The Headmaster shall maintain the
register of fee concession-holders in the form prescribed in Appendix VII. The Scholarships admissible to the
pupils of Anglo-Indian Schools for the whole State of Kerala are: (1)
Upper Primary Scholarships
21 (2)
High School Scholarships
21 These Scholarships are intended to
enable poor but promising pupils to proceed satisfactorily with their
education, and shall be awarded by the Director each year on the basis of
merit-cum-means. For the award Of these merit-cum-means
scholarships, the income of the parents of the pupil shall not exceed Rs. 6000
per annum as proved by income certificate issued by the authorities of Revenue
Department. Upper Primary Scholarship is of the
value of Rs. 150 per annum (from January to December) and is awarded to be best
pupil in each of the Standards V, VI and VII or every Anglo-Indian School as
decided under rule 122. High School Scholarships is of the
value of Rs. 225 per annum (from January to December) and is awarded to the
best pupil in each of the Standards VIII, IX and X of every Anglo-Indian School
as decided under rule 122 below. The best pupil for the award of the
scholarships referred to in rules 120 and 121 will be decided on the criterion
of the aggregate of the marks scored in the previous year taking into account
the marks of both the periodical tests and the terminal examinations including
the Annual Examination. The Scholarships under these rules and
the fee concessions if any granted under rule 111 or 112 or 114 above shall not
be hold by a pupil at the same time. The pupil shall have to surrender either
of the two in such case. The Headmaster shall maintain a
Register showing the details of Scholarships awarded each year in the form
prescribed in Appendix VIII and also proper acquittance roll in support of
disbursement of Scholarship amounts to the pupils concerned, with due
intimation to their guardians/parents. The Training School is intended
to provided instruction and training for the profession of teaching in
Anglo-Indian Schools. The Training School may continue
to prepare candidates for the Teachers' Training Certificate Examination until
a decision is taken by the Government on the revised course of study. In addition to the rules
regarding recognition contained in Chapter III as are applicable to Training
School, the Director may impose additional conditions regarding the course of study
or other aspects which may be found necessary from time to time. The Director may also exempt the
Training School from satisfying any of the conditions, if found necessary,
under the special circumstance. Training School shall be provided
with adequate furniture, apparatus, models, chart and other appliances, needed
for the courses prescribed. It shall also have a library containing suitable
books including those on the theory and practice of education, a museum and a
garden. The training shall continue to be
of two years' duration, commencing in January of the first year and ending in
December of the second year. In the case of trainees who, due to illness or
other unavoidable reasons fail to complete the course of training within two
years, a further period of extension as found necessary, may be allowed by the
Department. The number of trainees in each
class division shall not exceed twenty (20) and the number of class divisions
shall not exceed two. Admission shall be made in
alternate years only. The date of admission shall be fixed by the Selection
Committee constituted as per Rule 134.][8] (1)
Every candidate shall submit an application for admission in the
form prescribed in Appendix IX with copies of documents to prove his/her
qualification, date of birth, conduct and health. (2)
The applicant shall have the minimum general educational
qualification of a pass in the final examination of the Anglo-Indian High
Schools course or any other English medium course with eligibility for
admission to a University Course of Study. (3)
The applicant's age shall not be less than 16 and shall not exceed
25 on the first January of the year of admission. No deviation from the age
rule shall be made except with the previous permission of the Director. (4)
The candidate shall produce before admission the following
certificates:- (a)
The Certificate in original to prove the general educational
qualification. (b)
Health Certificate from a Medical Officer in Government Service
not below the rank of an Assistant Surgeon, to prove physical fitness. (c)
A conduct certificate issued by a Gazetted Officer or any other
responsible person like M.P., M.L.A., President of Panchayat. Selection of Candidate. The selection of candidates for
admission shall be made by a Selection Committee consisting of: (i) The Manager
or his representative, (ii) the Head of the School and (iii) the Departmental
Officer who shall be the Convener. The decision of the Committee
regarding the selection of candidate shall be final. No fees will be levied from the
Trainees unless otherwise ordered by Government. Government may from time to time
decide on the category of trainees eligible for stipend and the amount of
stipend to be given. A time-table showing the
theoretical and practical work including observation, teaching practice and model
and criticism lessons shall be kept by the Head of the School and it shall be
approved by the Departmental Officer. Casual leave not exceeding 10
days at a time including Sundays and other holidays and not more than 15 days
during the course of the academic year may be granted to the trainees by the
Head of the Institution. In cases of real necessity additional leave without
the benefit of stipend may also be granted. A trainee shall forfeit 1 day's
casual leave for every three times he/she is marked late. A trainee shall forfeit all
stipend during any period of absence, however short, without leave and may be
dismissed if he/she is absent without leave. The Head of the Institution may,
however, grant leave without loss of stipend for periods not exceeding one
month in each year of the training course to a trainee in consequence of severe
illness, certified by a Medical Officer in Government Service not below the
rank of an Assistant Surgeon. If the leave exceeds one month, no stipend shall
be granted for the excess period. A trainee may be dismissed by the
Head of the Institution for serious misconduct and if so dismissed he/she may
be declared unfit for employment as a teacher. If he/she is a stipendiary
candidate the whole amount of stipend drawn from State funds shall be required
to be refunded. On completion of the training
course there shall be a written and practical examination to test the trainee's
theoretical knowledge and practical capacity. The training school shall present
candidates for the T.T.C. Examination of Tamilnadu until a different decision
is taken by the Government. Every trainee shall, as soon as
he/she joins the training institution, enter into agreement to be executed in
such form as may be prescribed from time to time binding himself/herself. (1)
to remain in the Institution during the period prescribed and to
abide by such rules as may be laid down for regulating his/her attendance and
conduct during that time; (2)
to appear for such examination as may be prescribed; (3)
to serve as a Teacher in a recognized Anglo-Indian School in the
State and teach In the School for a period of at least three years within a
continuous period of six years after the completion of the course of training;
and (4)
to supply to the head of the Institution every six months after
the completion of the training course and until the expiry of the period of
service mentioned in clause (3) above, information regarding residence,
appointment held, salary and other particulars which may be needed to enable
the Head of the Institution to keep a history of the trainee: Provided that the provision
contained in Sub-rule (3) shall not apply in cases where the candidates accept
employment in Government service after the completion of the training course. If due to any cause other than
continued illness certified by a Medical Officer in Government service not
below the rank of an Assistant Surgeon, a trainee fails to fulfil the
conditions of agreement he/she may be declared unfit, absolutely or for a
specified period for employment as Teacher in any school in the State. The fulfillment of conditions of
the agreement may be postponed with the sanction of the Departmental Officer
when a trainee desires to continue his/her studies so as to improve the grade
of his/her certificate or to undergo religious training in an approved
Institution. No Trainee while under training shall
engage himself/herself in any other vocation or attend to any other Institution
except with the prior permission from the Departmental Officer. In addition to the registers to
be maintained for other purposes in the school, the following registers shall
also be kept by the Head of the Institutions (1)
A Register showing history of ex-students. (2)
A Register summarizing the remarks of teachers engaged in
supervising the work of the trainees in the practicing school, the time spent
in it, and the subject taught by each trainee. (3)
A Register showing the criticism lessons given with the dates, the
subjects, and the names of those by whom they were given and a summary of the
criticisms. (4)
A Register showing model lessons given, with the dates, the
subject and the names of those by whom they were given. (5)
A Register of leave granted to the trainees. (6)
An Acquittance Roll for stipendiaries. The Staff of the Anglo-Indian
Schools Recognized under these rules are classified as follows:- (A)
Teaching; and (B)
Non-teaching. (1)
The teaching staff of High and Training Schools includes: (a)
The Headmaster (b)
High School Assistants/Training School Assistant (subjects) (c)
High School Assistants (Languages) (d)
Specialist Teachers including Craft Teachers (High School Section) (e)
Primary School Assistants (f)
Specialist Teachers including Craft Teachers of Primary Section.
(2) The Non-teaching Staff includes:- (a)
Clerks (b)
Librarians (c)
Attenders (d)
Peons (e)
Other Last Grade Servants. The Manager shall appoint only
qualified staff against posts sanctioned under these rules. (1)
Each category of Staff shall have the following minimum academic
qualifications:- Headmaster (High and Training School):
B.A/B.Sc. with B.Ed./B.T./L.T. or other equivalent qualifications approved by
Government. High School Assistants/Training
School Assistants: B.A./B.Sc. with B.Ed./ B.T./L.T. or other equivalent
qualifications approved by Government. High School Assistants (Languages): (1)
Malayalam: A degree of a Recognized University with Malayalam as
optional subject with B.Ed./B.T./L.T. or equivalent qualifications as laid down
by Government from time to time. (2)
Hindi: Degree of a Recognized University with Hindi as optional
subject with B.Ed./B.T./L.T. or equivalent qualifications as laid down by
Government from time to time. For other Languages; Degree of a
Recognized University with that language as optional subject with
B.Ed./B.T./L.T. or equivalent qualifications as laid down by Government from
time to time. Specialist Teachers including
Craft (High Schools): Minimum general educational qualification of S.S.L.C.
pass with K.G.T.E. (Higher)/M.G.T.E. (Higher) in the subject concerned or any
other equivalent qualification. Primary School Assistants:
S.S.L.C. or equivalent qualification with T.T.C. Preference being given to
those specially trained for teaching in Anglo-Indian Schools. Specialist Teachers including
Craft (Primary Schools): Standard VII or equivalent with certificate in the
special subject as prescribed by Government from time to time. Librarian: S.S.L.C. or equivalent
(This will be an addition to the Category of clerks). Clerks: S.S.L.C. or equivalent. Attenders: S.S.L.C. or
equivalent. Peons: Should be literate. Other Last Grade Servants: Good
Physique. (2)
The qualification prescribed under sub-rule (1) shall not affect
the staff appointed in Anglo-Indian Schools prior to the coming into force of
these rules provided they possess the qualifications prescribed by the
Government of Madras. The age limit and the relaxation
thereof for appointment applicable to the staff of Government Schools shall
apply to the staff of these schools. These rules shall apply to both
teaching and non-teaching staff unless otherwise provided elsewhere. The staff required for each
school as per provisions of these rules may be appointed as (a) Permanent (b)
Acting and (c) Temporary. Explanations:- Temporary
appointments are made in temporary vacancies and will confer no right other
than the emoluments attached to the posts. Appointment of qualified staff to
a permanent post shall be deemed as acting till they are confirmed. Initial appointment
of qualified staff shall be on probation. These acting staff on
satisfactory completion of probation shall be made permanent. Staff appointed under rule 157
shall be on probation for a total period of one year of duty within a
continuous period of 2 years and at the end of the period of probation the
Manager may issue an order declaring him to have satisfactorily completed his
probation. At any time before the expiry of
the period of probation, the manager may by order extend the period of
probation for a further period not exceeding one year if the work of the
probationer is found to be unsatisfactory. In cases where the probation is
extended a condition shall, unless there are special reasons to the contrary,
be attached in the order of extension of probation that the probationer's
increment shall be stopped until he is declared to have satisfactorily
completed his probation. Such stoppage of increment shall not be treated as a
penalty, but only as a condition of extension of probation and shall not have
the effect of postponing future increments after he is declared to have
satisfactorily completed his probation. For extension of probation in Aided
Schools the approval of the Department Officer shall be obtained. If the work of the probationer is
found to be unsatisfactory at any time before the expiry of the period of
probation or where such period of probation is extended the manager may, by
order either terminate the probation and discharge him from service or in case
probation has not been extended, extend the period of probation after giving
him a reasonable opportunity of showing cause against the action proposed to be
taken against him: Provided that where a probationer
has been given a reasonable opportunity of showing cause against the imposition
on him of any penalties specified in items (v), (vi), and (vii) of Rule 196 and
at the end of the disciplinary proceedings a tentative conclusion is arrived at
to terminate his probation, a further opportunity of showing cause specifically
against termination of his probation need not be given to him. In the case of
Aided Schools for termination of probation, approval of Departmental Officer
should be obtained. Explanation:- (i)
An opportunity to show cause may be given after arriving at a
provisional conclusion on the suitability or otherwise of the probationer. (ii)
The probation may be terminated and the probationer discharged at
any time by the manager for want of vacancy. As soon as a person is appointed
as a member of the staff of the school an appointment order in the form
prescribed in Appendix X shall be issued duly signed by the Manager and the
person appointed. The appointments in Aided Schools shall have the approval of
the Department. In the case of unaided Recognized schools, the order of
appointment shall contain the terms and conditions of service. Where more than one School is
under the same educational agency, the educational agency may transfer any
member of the staff from one school to another. Transfer of staff shall
ordinarily be made only at the beginning of a school-year [9][(i.e. in
June).] The salary claims of those
transferred from one school to another shall be settled at the time of his
relief in the school from which the transfer is made. Service Books in the form as
prescribed by Government shall be maintained for staff of both Aided and
Unaided Recognized Schools. Every member of the staff shall
provide at his or her cost a Service Book and 3 copies of the form prescribed
for history of service. The entries in the history of
service shall be a complete record of the previous service till the opening of
the Service Book. One copy of the History of
Service shall be retained in the Service Book. The initial salary at the time
of commencement of service under these rules shall be fixed by the Director,
and the details thereof entered in the Service Book of the staff of Aided
Schools. The Headmaster shall be
responsible to the manager and the Department for the custody and proper
maintenance of Service Books and shall produce them for inspection by the
Departmental authorities whenever required. The Service Book of the
Headmaster shall be maintained by the manager in the case of unaided Recognized
Schools and by the Department in the case of Aided Schools. The procedure for entries in the
Service Book shall generally conform to the procedure followed in the case of
Government Servants and in cases of doubt the Headmaster may refer to the
Department for instruction. The Departmental Officer shall be
the attesting Officer for entries in Part 1 of the Service Book of the Staff of
Aided Schools. The Headmaster shall be the Head
of Office or attesting Officer for the entries in Part II of the Service Book
except annual verification certificate. The annual verification certificate
shall be attested by the Manager. The entries in Part II of the Service Book
shall be verified annually by the Departmental Officer also with reference to
the original records in schools during inspection and a record of such
verification shall be made by them in the Service Books of aided school staff. When a member of the staff is
transferred from one school to another, the Headmaster of the former school
shall forward his/her Service Book with entries completed to the Headmaster of
the latter School, and obtain an acknowledgement thereof which shall be
preserved till the Teacher leaves service. When the service of a member of
the Staff of Aided School are terminated on superannuation or death the
Headmaster shall forward the Service Book and history of service to the
Departmental Officer along with the application for pension, provident fund or
gratuity for which he/she is eligible for in accordance with these rules. Every management shall maintain a
seniority list of the staff in the school. If the educational agency has more
than one school they may be constituted as one Unit and common seniority list
shall be prepared for all the schools together and get approved by the
Director. Seniority in any Grade in any
Unit shall be decided with reference to the length of continuous qualified
service in that Grade in that Unit. If date of continuous service is the same,
older in respect of age shall be senior. A member of the Staff on
satisfactory completion of the prescribed period of probation may be confirmed
in any permanent vacancy that may exist in the Grade with effect from the date
of commencement of continuous service or the date of occurrence of the vacancy
whichever is later and according to his eligibility on the basis of seniority. Promotions to vacancies in any
Higher Grade shall be made with qualified hands in the Lower Grade according to
seniority if such hands are available. On promotion from a lower scale
of pay to a higher scale of pay the person concerned may draw as initial pay in
the higher scale the next higher stage above his pay in the lower scale. (1)
Appointment of Headmasters will be on the basis of selection, (2)
The minimum service qualification for appointment as Headmaster in
complete High School/Training School shall be 12 years of continuous service as
High School Assistant. (3)
In the absence of duly qualified candidates for appointment as
Headmaster, the seniormost High School/Training School Assistant in the School
or Unit shall be put in charge of the Headmaster for a period not exceeding one
year at a time (with the approval of the Department in the case of Aided
Schools) Every member of the Staff shall,
on confirmation, be required to produce a health certificate in the form given
below with suitable modifications wherever necessary from a Medical Officer in
Government Service not below the rank of an Assistant Surgeon and Health
Certificate shall be attached to the Service Book. Form of
Health Certificate I do hereby Certify that I have
examined ............................................................. a
candidate for employment in ................................. School and cannot
discover that he has any disease, constitutional affection, or bodily infirmity
except ........................... I do not consider this a disqualification
for employment as Teacher. The candidate's age is, according to his own
statement, about ..................................... years and by appearance
about ...................................... years, I further certify that he
bears marks of successful vaccination/that he is vaccinated now. No member of the staff of Aided
School shall be relieved before the expiry of the terms of appointment without
the previous approval of the Department. The rules governing discharge,
relief and resignation of the teaching staff and non-teaching staff in
Government Schools shall apply to such staff in Aided Schools. Qualified staff already in
service in Aided Schools at the commencement of these rules and found in excess
of the requirements according to these rules shall continue as such and shall
be absorbed in future vacancies, that may arise in the same school or in
schools under the same Educational Agency. Such posts shall be abolished as and
when they vacate the post or otherwise absorbed. Note:- "Qualified
Staff" includes those mentioned in the Proviso to rule 153. In the matter of Casual Leave and
all other kinds of leave the staff of schools shall be governed by the rules
for the staff of Government Schools as laid down in the Service Regulations in
force for the time being. The Headmaster shall be competent
to grant Casual Leave and other kinds of leave admissible as per rules to the
staff under him. In the case of Headmaster of Aided Schools the leave shall be
granted by the Departmental Officer. In the case of Headmasters of Recognized
Unaided Schools the leave shall be granted by the Manager. Leave without
allowance exceeding 4 months, however, can be sanctioned only with the approval
of the Director in the case of staff in Aided Schools, and by the manager in
the case of unaided Recognized Schools. Particulars of leave granted
other than casual leave shall immediately be recorded in the Service Book. The Headmaster is competent to
sanction increments, when they fall due, to the staff under him. The increments
due to the Headmaster shall be sanctioned by the Departmental Officer in the
case of Aided Schools, and by the Manager in the case of Unaided Recognized
Schools. Qualified staff shall be granted
increments in the time-scale of pay of the post if they have served the period
necessary to earn them. A member of the staff appointed on probation shall draw
his first increment with effect from the date of satisfactory completion of
probation. All duty in a post on time-scale
of pay shall count for increment in that scale. All kinds of leave other than
leave without allowance not on medical grounds count for increment in the time-scale
applicable to the post. The age of retirement on
superannuation shall be 55. Those already in service at the commencement of
these rules shall however, be given option to continue in service upto sixty
years of age, provided they exercise such option within three months from the
date of commencement of these rules. Option once exercise shall be final. [10][A
Teacher who completes the age of retirement during the course of an academic
year but not within one month from the date of re-opening, shall continue in
service till the close of the school for midsummer vacation]. But if he apply
for any leave other than casual leave during the period of his continuance
beyond the age of superannuation he shall be retired forthwith. If the date of superannuation
falls within one month from the date of re-opening, he shall cease to be on
active duty from the date of reopening. In such cases, he shall be allowed
special leave from the reopening date, till he gets superannuated. Such leave will not be counted
against the eligible leave and will count for pension during the period of
leave he will draw leave allowances at the same rates as the pay and allowances
he would have drawn if he were on duty. For the purpose of Rule 194 and
195, the first June of every year shall be deemed as the date of re-opening of
schools after summer vacation.][11] The following penalties may, for
good and sufficient reason and as hereinafter provided, be imposed upon
teachers of aided schools by managers, namely:- (i)
Censure; (ii)
withholding of increments or promotion; (iii)
(a) Recovery from pay of the whole or part of any pecuniary loss
caused to the State Government be negligence or breach of orders; (b) Recovery from pay to the
extent necessary of the monetary value equivalent to the amount of increments
ordered to be withheld where such an order cannot be given effect to; (iv)
Reduction to a lower rank in seniority list or to a lower grade or
post or time-scale; (v)
Compulsory retirement; (vi)
Removal from service which shall not be disqualification for
future employment; (vii)
Dismissal from service which shall ordinarily be a
disqualification for future employment; (viii) Reduction
of pension. Provided that no punishment specified
in items iv to viii shall be enforced by the manager except with the previous
sanction of the Department. An appeal from any final decision
taken by the manager shall lie to the Director. The appeal shall be made within
one month from the date of the order. (1)
The manager may at any time, place a member on the staff of the
aided school under suspension- (a)
when a disciplinary proceeding against him is contemplated or is
pending; or (b)
when a case against him in respect of any criminal offence is
under investigation or trial; or (c)
when final orders are pending in the disciplinary proceedings, if
the authority considers that in the then prevailing circumstances it is
necessary, in public interest, that the Teacher shall be kept under suspension. (2)
Whenever a member of the staff is placed under suspension he shall
be paid such subsistence and other allowances as may be allowed to Government
Servants: Provided that no member of the
staff shall be placed under suspension by the manager for a continuous period
exceeding 15 days without the previous sanction of the Department. (3)
(a) When the order of suspension is made by the Manager, he shall
on the same day report the matter together with the reasons for the suspension
to the Department. (b) The Departmental Officer
shall thereupon make a preliminary inquiry into the grounds for the suspension.
If on such inquiry the authority is satisfied that there was no valid ground
for suspension, he may direct the manager to reinstate the incumbent with
effect from the date of suspension, and thereupon he shall forthwith be
reinstated by the manager. If he is not reinstated and no satisfactory cause is
shown therefor he shall be deemed to have been reinstated with effect from the
date of suspension. He shall then be eligible for the pay and allowances due to
him as if he were not suspended. If on such inquiry it is found that there are
valid grounds for such suspension, permission may be given to the manager to
place the incumbent under suspension beyond 15 days, if necessary. (c) The incumbent against whom
proceedings have been taken either for his arrest or debt or criminal charge
shall be considered as under suspension for any periods during which he shall
be detained in custody or is undergoing imprisonment and shall not be eligible
for any pay and allowances during such periods other than subsistence allowance
that may be granted in accordance with the rules, until the final termination
of the proceedings taken against him. At the conclusion of the proceedings the
period spent under suspension shall be considered as period spent on duty in
the event of his being acquitted of the offence or if the proceedings taken
against him were for his arrest for debt, of being proved that his liability
arose from circumstances beyond control. The procedures for imposing
penalties and for receipt and disposal of appeals thereon shall be on the lines
of those followed in the case of the teaching and non-teaching staff in
Government service. A member of the staff shall at
all times maintained his example of personal and professional integrity and
devotion to duty. He is at liberty to accept
membership and take part in the promotion of Co-operative Societies. He shall not except with the
previous sanction of Government take part in the promotion, registration, or
management of any Bank or Company. He shall not serve or accept paid
employment in any Company or mutual benefit society or Co-operative Society or
act as agent, whether paid by salary or commission, to any Insurance Company or
Society. He shall not except with the
previous sanction of the Government engage directly or indirectly in any trade
or business or undertake any employment, except honorary work of a social or
charitable nature or work of a literary, artistic or scientific character which
may not affect his official duties. He shall not except with the
previous sanction of the Director own wholly or conduct or participate in the
editing or management of any newspaper or other periodical publication. Such
sanction shall be given only in the case of newspapers or publications mainly
devoted to the discussion on topics not of a political character such for instance
as are science, or literature. He is at liberty to become
member, representative or officer-bearer of Service Associations formed by him
which Government may recognize. No member of the staff who has a
wife living shall contract another marriage without first obtaining the
permission of the Government notwithstanding that such subsequent marriage is
permissible under the personal law for the time being applicable to him. No member of the staff shall
engage himself in any kind of activity prejudicing the normal functioning of
the school. The Government may, by general or
special order, direct that any power exercisable by it under these rules shall,
subject to such conditions if any, as may be specified in the order, be
exercisable also by such officer or authority as may be specified in the order. The teaching staff (full time and
part-time) of Anglo-Indian Schools shall be given the scale of pay applicable to
the corresponding category of teaching staff of Government Schools. There shall be two scales of pay
for the Teachers of Primary Sections as in the case of those in Government
Schools. All categories of Primary School Teachers who have completed 15 years
of continuous service shall be given the higher scale of pay and the others
shall be given the lower scale of pay. There shall be two scales of pay
for High School Teachers of all categories as in the case of High School
Teachers of Government Schools. Those who have completed 12 years of continuous
service shall be given the higher scale of pay and others shall be given the
lower scale. The Headmaster of a complete
High/Training School shall be given the departmental headmaster's scale of pay
only if he has but in a minimum of 16 years of continuous service as High
School Assistant/Training School Assistant in schools Recognized by the
Department. Those Headmasters with a minimum continuous qualifying service of
12 years as High School Assistant shall be given such allowance as may be fixed
by the Department. Those Headmasters already appointed on a regular basis prior
to the coming into force of these rules shall, however, be allowed to continue
in their existing scale of pay. The Non-teaching staff shall be
given the scales of pay of the staff of similar categories in Government
Service. The excess staff retained as per
rule 186 from the Commencement of these rules shall also be eligible for pay and
scales of pay admissible to those in regular establishment. CHAPTER
VII - FIXATION OF ESTABLISHMENT The strength of staff in
Recognized schools whether receiving aid or not, under these rules shall be as
follows:- (A)
Teaching Staff. (a)
In every High School there may be: (i)
One post of Headmaster. (ii)
As many posts of High School Assistants (subjects as there are
divisions in the High School standards as fixed with reference to rule 72, the
post being limited to the requirements of each subject. (iii)
As many posts of Primary School Assistants as there are divisions
in the Primary School standards as fixed with reference to rule 72. (iv)
One part-time post of High School Assistant (Language) for periods
below 15 per week. One full-time post of High School Assistant (Language) for
every 25 periods of work for High School. For leftover periods additional posts
will be fixed by the Director after examining the requirements for each
language during the school year concerned. (v)
The posts of specialist teachers (including craft) shall be fixed
based on the number of periods as in the case of category (iv) above. (b)
In Training Schools there may be:- (i)
One post of Headmaster. (ii)
Three posts of Training School Assistants. (iii)
One post of Art and Craft Instructor, and (iv)
One post of Physical Education Teacher. (B)
Non-teaching Staff.- (a)
In every High School there may be:- (i)
One post of Clerk if the strength of pupils is 1500 of below, and
two clerks if the strength exceeds 1500. (ii)
One post of librarian. (iii)
One Attender if the strength of pupils is 1500 or below, Two
Attenders if the strength of pupils exceeds 1500. (iv)
Two peons if the strength of pupils is 1500 or below Three Peons
if the strength of pupils exceeds 1500. (v)
Two Sweepers/Watchers, etc. if the strength of pupils is 1500 or
below. (vi)
Three Sweepers/Watchers etc., if the strength of pupil exceeds
1500. (b)
In the Training Schools there may be:- (i)
One Clerk (ii)
One Attender (iii)
One Peon. (iv)
One Watcher. Note:- In Unaided Schools there
will be no prohibition for appointing more staff than mentioned above. In the case where the Training
School is attached to High School the staff strength is subject to
modifications as may be decided by the Director. The strength of staff shall be
determined in accordance with the above general provisions once in a year after
fixing the number of class divisions under rule 72. The average of the actual
attendance of the pupils of each standard in the working days from the
reopening date in the first week of January upto and including 15th January
subject to verification by the Departmental Officer, shall be the basis for
deciding the number of class divisions. The staff fixed as under rule 218
shall have effect from the date of reopening of the school. The fixation of staff shall be
finalized by the manager and the details thereof shall be intimated to the
Director before the 20th working day from the date of reopening of the school.
The Director of the Departmental Officer shall scrutinize the staff pattern and
issue instructions for modification if any found necessary. In the case of
aided school the staff fixation in each year shall have the approval of the
Department. Notwithstanding anything
contained in these rules Government may be orders extend any ban on the
creation of posts, retrenchment of staff, etc., in Aided Schools if found
necessary. The salary of the staff of all
Recognized schools shall be paid by the management either through the
Headmaster or directly. In the case of the staff of
schools receiving grant-in-aid under the rules in Chapter VIII, the initial pay
fixed at Government rates at the commencement of these rules shall be subject
to approval by the Department. All records relating to the
fixation of pay and disbursement of salary to the staff shall be made available
for Inspection by the Departmental Officer, when required. A sum of money may be set apart
from the State Budget annually to be expended under these rules as grant-in-aid
to Anglo-Indian Schools in order to compensate the deficit in the income of the
schools from various sources including tuition fees, admission fees, and
special fees and the fines thereto, collected during each financial year, for
meeting the normal expenditure during the financial year. The normal items of expenditure
for which full deficit grant us under rule 225 shall be admissible are.- (1)
Expenditure on salaries and allowances of the staff in excess of
fee collections, (2)
Expenditure on the following items in excess of the special fee
collections as per norms which shall be fixed by the Government. (i)
Games, (ii)
Library, (iii)
Laboratory, (iv)
Stationary and Printing, (v)
Hobbies and Craft, (vi)
Excursion and Scouting (vii)
Audio-Visual Education, etc. (3)
Annual maintenance and repairs of school buildings as per rates
which shall be prescribed by Government. (4)
Annual repairs of furniture and appliances as per rates which
shall be prescribed by Government. (5)
Electric current charges. (6)
Water charges. (7)
Rates and taxes. (8)
Purchase of education appliances and equipments other than those
for which special fees are collected, as per norms which shall be fixed by
Government. (9)
Office expenses and miscellaneous, as per norms which shall be
fixed by the Government. (10)
Any other items decided by Government from time to time. Excess income if any over the
expenditure during a financial year shall be added to the income of the next
financial year for deciding grant-in-aid. (1)
The managements of Anglo-Indian Schools, if any, who desire to run
their institutions without grant-in-aid in any form out of the State funds, as
provided for under these rules, shall exercise their option to do so with the
approval of Government. Such option shall be exercised by the management
concerned within three months from the commencement of these rules. Those who
do not exercise such option shall be governed by the rules in this Chapter for
payment of grant-in-aid.][12] [13][(2) The
managements of Anglo-Indian Schools who have already exercised option to run
their Institutions without grant-in-aid may however exercise revised option to
run their Institutions under grant-in-aid with the prior sanction of
Government, provided that the original option exercised by them has not been
finally approved by Government as envisaged in sub-rule (1) above.] The managers of aided
Anglo-Indian Schools shall prepare application for grant-in-aid in the form
prescribed in Appendix XI for a financial year and send it with necessary
enclosures to the Departmental Officer during the month of April of the
succeeding financial year. [14][The
Departmental Officers on receipt of the application for grant-in-aid, will
intimate the fact to the Deputy Director, Education, who shall arrange for the
conduct of the audit of accounts of the financial year concerned by the audit
staff of his office and furnish the audit report to the Departmental Officer
with copy to the Director. The amount to be paid to the Manager as grant-in-aid
shall be fixed by the Departmental Officer with reference to the Audit report.
The amount so fixed shall be recommended by the officer for sanction to the
Director.] The Director shall sanction the
grant-in-aid each year on the basis of the report of the Departmental Officer
and allot the funds required for the purpose. On receipt of the Director's
orders sanctioning grant-in-aid, the management may claim the amount of grant
in the bill form prescribed [Bill for Miscellaneous payments as per Form T.R.
42 under Rule 163 (f) K.F.C.] and forward the bill to the Departmental Officer
who shall pass the bill for payment after due scrutiny. (1)
An ad hoc grant as per rates as decided by the Director in respect
of each school shall be sanctioned during the first quarter of the year of
implementation of these rules and the amount thus paid shall be adjusted in the
final grant for the financial year concerned. (2)
During the succeeding financial years an advance grant not
exceeding 75% of the previous year's grant-in-aid any be sanctioned not later
than September each year with reference to financial position of each school as
at the end of June of the year concerned. For this purpose the management shall
forward necessary application for advance grant in the form prescribed in Appendix
XII furnishing details of the financial position as at the end of June. The advance grant required shall
be sanctioned by the Director after examining the financial position of the
school. The procedure for payment of
final grant shall be followed in the case of advance grant also. The advance
grant shall be adjusted in the final grant of the financial year concerned. Detailed instructions
additionally required regarding the procedure for implementation of the rules
shall be issued by the Director. The Director may after enquiry
withhold, reduce or suspend the grant on account of falsification of facts or
misrepresentation or fraud regarding fees, advance grant or other matters or
violation of any of the provisions of these rules. The Director may deduct from the
grant payable to a school, such amounts as may be due to the staff from the
management for direct disbursement to the staff concerned in case of the
management's failure to discharge its obligations to the staff. An appeal to Government shall lie
against the order of the Director, passed under rule 237 and 238 of these
Rules, the appeal shall be preferred within one month of the date of receipt of
the order appealed against and after giving reasonable opportunity to the
Manager to represent his case. CHAPTER
IX - RETIREMENT BENEFITS The pension, gratuity, provident
fund and other retirement benefits of the teaching and non-teaching staff of
Aided Schools shall be the same as those of corresponding categories governed
by the Kerala Education Act and Rules. Government shall, by notification
in the Gazette, delegate to any Officer of the Department, any of the powers
vested on them by these rules except those relating to closure or taking over
of schools due to mis-management. The Government shall have the
powers to make fresh rules, or modify the existing rules or delete them for
better administration, organization or working of the Anglo-Indian Schools. The Code of Regulations for
Anglo-Indian Schools Madras State, shall cease to operate in the case of the
Anglo-Indian Schools of Kerala from the date on which "THE RULES FOR
ANGLO-INDIAN SCHOOLS, KERALA STATE" come into force. Notwithstanding anything
contained in these rules, Government may on their own motion or otherwise,
after calling for the records of the case revise any order passed by a
subordinate authority which is made or is appealable under these rules,
confirm, modify or set aside the order. [1] Issued by
Notification No. 7614/J4/73/G. Edn. dated 26-7-1974 pub. In K.G. No. 37 dated
10-9-1974. [2] Substituted
by G.O. (MS) 51/80/G. Edn. dated 2-5-1980 pub. in K.G. No. 23 dated 3-6-1980. [3] Substituted
by Notification No. 29116/D1/81/G. Edn. dated 6-4-1982 pub. in K.G. No. 25
dated 22-6-1982. [4] Substituted
by G.O. (MS) 51/80/G. Edn. dated 2-5-1980. [5] Substituted
by G.O. (MS) 51/80/G. Edn. dated 2-5-1980. [6] Substituted
by G.O. (MS) 51/80/G. Edn. dated 2-5-1980. [7]
Substituted by G.O. (MS) 51/80/G. Edn. dated 2-5-1980. [8] Substituted
by Notification No. 29116/D 1/81/G. Edn. dated 6-4-1982 pub. in K.G. No. 25
dated 22-6-1982. [9] Substituted
by G.O. (MS) 51/80/G. Edn. dated 2-5-1980. [10] Substituted
by G.O. (MS) 51/81/G. Edn. dated 2-5-1980. [11] Inserted
by G.O. (MS). 51/80/G. Edn. dated 2-5-1980. [12] Renumbered
by Notification No. 54394/D1/83/G. Edn. dated 11-6-1986 pub. in K.G. No. 42
dated 28-10-1986. [13] Inserted
by ibid. [14] Substituted
by G.O. (MS) 27/80/G. Edn. dated 5-3-1980 pub. in K.G. No. 15 dated 8-4-1980.THE
RULES FOR ANGLO-INDIAN SCHOOLS, KERALA STATE, 1974