Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com GUJARAT EDUCATIONAL INSTITUTIONS (PRE-PRIMARY AND PRIMARY TEACHERS TRAINING COLLEGES) RULES, 1984 CONTENTS 1. Short title and commencement 2. Definitions 3 . Application for establishing and maintaining an Educational Institutions or maintaining an existing Educational Institutions 4 . Other requirements connected with the recognition of the Educational Institution 5 . Conditions to be imposed while recognising an Educational Institution 6. Rules for admission of students 7. Certificate GUJARAT EDUCATIONAL INSTITUTIONS (PRE-PRIMARY AND PRIMARY TEACHERS TRAINING COLLEGES) RULES, 1984 Whereas the draft rules for the Gujarat Educational Institutions (Pre-primary and primary Teachers Training Colleges) Rules, 1984. were published as required by sub-section (1) of Section 13 of the Gujarat Educational Institutions (Regulation) Act, 1984, at pages 107/1-29 of the Gujarat Government Gazette Extraordinary part IV-B dated the 16th May, 1984 under Government Notification Education Department No. GH/SH/15-TCM-1484-25872-N, dated the 15th May. 1984 inviting objections and suggestions from all persons likely to be affected thereby till 31st May, 1984. AND WHEREAS the objections and suggestions received from the Public on the said draft has been considered by the Government. NOW THEREFORE, in exercise of the powers conferred by Section 13 of the Gujarat Educational Institutions (Regulation) Act, 1984, the Government of Gujarat hereby makes the following rules namely:- 1. Short title and commencement :- (1) These rules may be called the Gujarat Educational Institutions (pre-primary and primary Teachers Training Colleges) Rules, 1984. (2) They shall come into force with effect on and from 1st September. 1984. 2. Definitions :- In these rules, unless the context otherwise requires.- (a) "Appendix" means an appendix to these rules, (b) "Authorised Officer" means the authorised officer referred to in Section 3: (c) "Director" means the Director of Primary and Adult Education, Gandhinagar: (d) "Form" means a form appended to these rules: (e) The expression scheduled bank shall have the same meaning as it has in the Reserve Bank of India Act, 1934. 3. Application for establishing and maintaining an Educational Institutions or maintaining an existing Educational Institutions :- (1) (a) A person desiring to establish and maintain an Educational Institution or. as the case may be, to maintain an existing Educational Institution shall make an application to the Director of Primary and Adult Education, Gandhinagar or an authorised officer, in Form 'A' in duplicate. (b) An application in respect of institution which is to be established and maintained shall be made before the end of December of the year preceding to the year in which such Educational Institution is to be established and an application in respect of an existing Educational Institution shall be made within the period specified in the first proviso to clause (a) of sub-section (2) of Section 3. (2) The application under sub-rule (1) shall be accompanied by a fee of Rs. 500/- which shall be non-refundable. (3) On receipt, of the application made under sub-rule (1) the Director or, as the case may be, authorised officer shall send a copy of the same to the District Education Officer of the District in which the Institution is to be established or continued to be maintained with direction to make a report in respect of the proposal to establish and maintain an Educational Institution or, as the case may be, to main- tain an existing Educational Institution. (4) The Director or as the case may be, 'the authorised officer on receipt of the report of the District Education Officer consider the same and also such other matters as are deemed necessary and relevant by him. (5) The Director or, as the case may be, authorised officer may call for from the person making the application (hereinafter referred to as an applicant) any information necessary and relevant for consideration of the application, whereupon the applicant shall supply the necessary information. 4. Other requirements connected with the recognition of the Educational Institution :- The applicant shall satisfy the officer to whom the application has been made besides fulfilment of the requirements specified in sub- clause (i) of clause (b) of sub- section (2) of Section 3 as to the following requirements namely:- (1) Where the Educational Institution proposed to be established and maintained or the existing Educational Institution is owned or managed by a Public Trust registered under the Bombay Public Trust Act, 1950 or a society registered under the Societies Registration Act. 1860, that such Trust or society is financially sound. Explanation.-A trust or a society shall be deemed to be financially sound if it has a balance in an account with a Scheduled Bank of a sum of not less than fifty thousand rupees. (2) (a) For the purpose of imparting education in the Educational Institution there shall be a building having such number of rooms of such areas as specified in Appendix-1. (b) There shall also be provided a Hostel Building having such number of rooms and of such areas as specified in Appendix 1. 5. Conditions to be imposed while recognising an Educational Institution :- The Director or the authorised officer may while recognising an Educational Institution impose such of the following conditions in relation to such Educational Institution as he thinks fit, namely:- (1) The institution shall follow such curriculum and syllabi as may be approved by the State Government from time to time and recommend the use of such text-books by the students as are specified by the State Government from time to time. (2) (a) The teaching and non-teaching staff in the Educational Institution shall be as specified in Appendix II having qualifications and experience mentioned therein. (b) Where by any member of teaching and non-teaching staff in an existing educational institution recruited before the 18th January, 1984 does not have the qualification and experience mentioned in Appendix II such educational institution may continue him if he is recruited according to Rules of Recruitment prescribed by the Government. (3) There shall be two selection Committees, one for the selection of a Principal of the Educational Institution and the other for the selection of the teaching and non-teaching staff for the Educational Institution. (a) The Selection Committee for the selection of the Principal shall consist of the following members namely:- (i) A representative of the Management of the Educational Institution. (ii) District Educational Officer. (iii) Principal of Graduate Basic Training Centre or Secondary Teachers Training College, of the respective District to be nominated by the management of the Educational Institution. If there is no such Centre or college in the District then the principal the centre or, as the case may be college situated in any adjoining District. (iv) An Educationist to be appointed by the District Educational Officer of the concerned District. (b) The Staff Selection Committee for selecting staff except principal. shall consist of the following members namely:- (i) Principal of the Educational Institution. (ii) Representative of the management. (iii) An officer not below the rank of Class II Gazetted Officer nominated by the District Education Officer. (iv) An educationist to be appointed by the District Education Officer. (c) The procedure to be followed by the Selection Committee for selection of principal or staff shall be as specified in Appendix III. (4) The applicant shall make adequate provision for practice lessons in an approved school as defined in the Bombay Primary Education Act, 1947 in respect of Primary Teachers Training Colleges and in such school in respect of pre-primary Teachers Training Colleges, as may be determined by the Director. (5) No educational institution shall open a new class or close an existing class without the previous sanction of the Director. 1 [(6) Unless otherwise directed by the Director, the academic year of the Educational Institution shall commence from the 1st November, and end on the 30th September. There shall be a vacation not exceeding three weeks in the winter and a vacation not exceeding six weeks in the summer, the commencement and duration of which shall be such as may be decided by the Director.) (7) During the academic year there shall not be more than eighty holidays including the two vacations and public holidays but excluding Sundays in the academic year. (8) Every Educational Institution shall follow such rules for promotion of candidates who have appeared in the examination at the end of the first year as may be prescribed by the Director. (9) The Conditions of service of the principal and the staff of an Educational Institution shall be as specified in Appendix-IV. (10) An Educational Institution shall charge such fees as are fixed by the State Government. (11) The Educational Institution shall maintain such registers and records as directed by the Director. 1. Sub. by Notfn. d. 12th Aug. 1994, G.G. Gaz., Ext. d. 22-8-1994 p. 159-1 d. 12.8.94. 6. Rules for admission of students :- An educational Institution shall admit students in accordance with the provisions contained in Appendix-V. 7. Certificate :- Every recognised educational Institution shall be given a certificate of recognition in Form 'B'.