128. Principal of Government Higher Secondary Multi-purpose School and Head-master of Government High School.
- The Principal/the Headmaster is responsible for the institution under his control with the attached hostel, if any. He is empowered-(i)to pass his own contingent bills;(ii)to grant leave to scholarship-holders reading in his school subject to the rules prescribed by Government;(iii)to pass bills for middle and upper primary scholarships for scholars reading in his school;(iv)to select candidates for the Secondary School or Higher Secondary Examination from his school as the case may be;(D.P.I.'s circular no. 47, dated 20th November, 1954.)(v)to appoint menial and other officers outside the graded service to posts under his control whose pay does not exceed Rs. 30 per month;(G.O. 207-E. R., dated the 30th June, 1921.)(vi)to grant leave to teachers in lower division of the Subordinate Educational Service and of lower rank for a period not exceeding one month when grant of such leave does not involve the appointment of a substitute;(G.O. no. 456, dated the 2nd December, 1955.)(vii)to make admissions at his schools at his discretion subject to the rules in force;(G.O. no. 3961, dated the 19th November, 1925.)(viii)to fix the dates of the terminal examinations, subject to report to the District Education Officer;(Government Resolution no. 3961, dated the 19th November, 1925.)(ix)to purchase prize and library books within the sanctioned allotment;(Government Resolution no. 3961, dated the 19th November, 1925.)(x)to decide which of the private candidates, who appear at the test examination at their schools should be sent up for the Secondary School/ Higher Secondary examination;(Government Resolution no. 3961, dated the 19th November, 1925.)(xi)to appoint a subordinate officer to remain in charge of his school during a vacation subject to report to the District Education Officer;(Government Resolution no. 3961-E., dated the 19th November, 1925.)(xii)in case of a pupil leaving the State of Bihar for a School in Bengal to note on behalf of the Regional Deputy Director of Education that there is no objection to the pupil's migration. Doubtful certificates should be sent to the Regional Deputy Director of Education for countersignature;(Government Resolution no. 3961-E., dated the 19th November, 1925.)(xiii)to award free studentships within the prescribed limit;(Government Resolution no. 3961, dated the 19th November 1925.)(xiv)to condone break of study in the case of Secondary School candidates from their schools without report to the District Education Officer;(Government Resolution no. 3961, the dated 19th November, 1925.)(xv)to grant free tuition in accordance with Article 641 time-expired upper primary and lower primary schools;(Government no. 2200-E., dated the 25th April, 1927.)(xvi)to submit indent of forms and envelopes, etc., to the Superintendent Incharge Press and Forms, Gaya, without countersignature of any superior officer.(G O.no. 5456, dated the 2nd December, 1955.)Note. - Headmasters of Senior Training Schools exercise such of the above powers as are applicable to such Schools. In addition they have the power to grant leave of all kinds to stipend-holders subject to such rules as may from time to time be prescribed by the Director and to pass the bills of stipend-holders in their Schools;(G.O. no. 163, dated the 26th January, 1915.)State Government's decision:-*[Regarding :- Delegation of powers to the Principals/Headmasters Multipurpose Zila Schools/Govt. Secondary Schools.With reference to G.O.no. 5456 dated 2-12-1953, and consequent upon the change in the designation of the post of Headmaster to that of Principals, and Zila Schools to Multipurpose Zila Schools, the powers delegated in the Govt. Order referred to above will be exercised by the Principal/Headmaster of Multipurpose Zila Schools/Government Secondary Schools as the case many be. This order will deem to have come into force with effect from the date the change took place.](* G.O. no. 3851 dated 1st. November, 1961.)
