Preamble
| [Kerala Act No. 35 of 1960] | |
An Act to amend the Kerala Education Act, 1958.
Preamble.- whereas it is deemed expedient to amend the Kerala Education Act, 1958 (6 of 1959) for the purposes herein after appearing;
Be be it enacted in the Eleventh Year of the Republic of India as follows:-
Section 1. Short title, extent and commencement
1. Short title, extent and commencement.- (1) This Act may be called the Kerala Education (Second Amendment) Act, 1960.
(2) It extends to the whole of the State of Kerala.
(3) It shall come into force at once.
Section 2. Amendment of section 11
2. Amendment of section 11.- For section 11 of the Kerala Education Act, 1958 (6 of 1959) (hereinafter referred to as the principal Act), the following section shall be substituted, namely:-
"11. Appointment of teachers in aided schools.- Subject to the rules and conditions laid down by the Government, teachers of aided schools shall be appointed by the managers of such schools from among persons who possess the qualifications prescribed under section 10."
Section 3. Amendment of section 12
3. Amendment of section 12.- For section 12 of the principal Act, the following section shall be substituted, namely:-
"12. Conditions of service of aided school teachers.- (1) The conditions of service of teachers in aided schools, including conditions relating to pay, pension, provident fund, insurance and age of retirement, shall be such as may be prescribed by the Government.
(2) No teacher of an aided school shall be dismissed, removed or reduced in rank by the manager without the previous sanction of the officer authorised by the Government in this behalf, or placed under suspension by the manager for a continuous period exceeding fifteen days without such previous sanction."
Section 4. Amendment of section 13
4. Amendment of section 13.- In section 13 of the principal Act, the words and figures "notwithstanding the fact that they are not included in the list of candidates selected by the Public Service Commission under section 11" shall be omitted.
Section 5. Amendment of section 36
5. Amendment of section 36.- In section 36, sub-section (2) of the principal Act, after clause (e) the following shall be inserted as clause (ee), namely:-
(ee) regulating admissions to schools maintained by the Government or receiving aid out of State funds by making special provisions for the advancement of socially and Educationally backward classes of citizens and the Scheduled Caste and scheduled Tribes;"
Section 6. Repeal
6. Repeal.- The Kerala Education (Amendment) Act, 1960 (8 of 1960) is hereby repealed.