Section 20 in Rules for the Grant of Recognition and Aid to Elementary Schools
20.
(a)No text books (other than books for religious instruction) shall be used in the school for the purpose of imparting or receiving instruction unless they have been approved by the Text Book Committee for the purpose. The selection of book shall be made -(i)In the case of the schools under the management of the Education Department of Government, by the District Educational Officer and in the case of schools under the management of other departments of Government by the controlling authority of the department concerned, in consultation with the District. Educational Officer;(ii)in the case of schools managed by the Corporation of Chennai by its Standing Committee for Education;(iii)in the case of schools managed by a district board, by its Standing Committee for Education;(iv)in the case of schools managed by a municipal Council, by the Chairman, in consultation with the District Educational Officer;(v)in the case of schools under private management, by the management concerned; and(vi)in the case of schools managed by a panchayat by the President in consultation with the District Educational Officer:(b)A list of text books in use in the school specifying the standards for which they are prescribed shall be communicated by the management of the school at the beginning of every school year to the Deputy Inspector of schools concerned. In the case of schools applying for recognition or aid, a list of text books in use in the school shall be forwarded with the application:Provided that where list of text books used in the schools under the management of a local body have been sent to the educational authorities such local body may, if it applies for the recognition of new school under its management forward along with the application for recognition a certificate in Form A or Form B below, as the case may require and such certificate shall be deemed to be sufficient for the purposes of this sub-rule.Form AThere has been no change in the text books since the transmission on the list, dated..........Form BThere has been no change/have been no change in the text books since the transmission on the list, dated.........except to the extent specified below. The change has been made/changes have been made with the approval of the District Educational Officer.Book since substituted or additionally brought into use and the year of its introduction.Number and date of the proceedings of the District Educational Officer approving the book.(c)Text books shall not be changed within three years of their introduction except with the previous approval of the District Educational Officer and for valid reasons.(d)No library books other than those included in the list of books approved by the Text Books Committee for the purpose shall be purchased or otherwise obtained for the school without obtaining the permission of the District Educational Officer concerned.Registers
