- The Sub-divisional Education Officer is empowered :-(i)to submit indents for forms and envelopes direct to the Superintendent of Government Printing Press, Gaya;(ii)to submit indents for stationery articles direct to the Superintendent Stationery Stores and Publication at Gulzarbagh, Patna;(iii)to sanction the purchase of library and prize books and furniture and teaching appliances manufactured in India, up to a limit of Rs. 50 for each article, for all, Government schools other than Government High schools and Training schools subject to the budget provision;(iv)to sanction the sale of worn-out furniture and apparatus belonging to Government schools other than Government High schools and Training schools and of worn-out furniture belonging to the offices of the Deputy Inspector of Schools and Deputy Superintendent of Basic Education. No articles, the price of which exceeds Rs. 50, should be sold without the sanction of the District Education Officer;(v)to sanction the transfer of pupils from one Teachers' Training school to another within the subdivision provided that the Headmasters of the Teachers' Training schools are not class II officers;(vi)to approve the list of holidays for non-Government schools other than Government High schools and Training schools;(vii)to grant leave to scholarship-holders in High schools other than Government High schools, subject to authorities prescribed by Government;(viii)to pass bills for middle and upper primary scholarships for scholars reading in High schools other than Government High schools and recognised Pardanashin Middle schools;(ix)to sanction the transfer of pupils from Middle or Primary schools within his jurisdiction to other schools of similar status without prejudice to their right to compete for scholarships within the next two years;(x)to sanction the transfer of Upper Primary Scholarships from one middle school within his jurisdiction to another Middle school;(xi)to make appointments of class IV Government servants and of teachers in the scale of Rs. 50-90 in schools under his control and to sanction pensions to such officers;(xii)to grant leave other than leave under rules 183, 191, 201, 202, 203, 204, 205 and rule 20 of Appendix 9 of the Bihar Service Code, 1952 to the officers; of which he is the competent authority to make substantive appointments and to clerks for a period not exceeding six months provided that the officers on leave will on return be under his administrative control, and to make officiating appointments in such leave vacancies;Note. - The Sub-divisional Education Officer is empowered to exercise powers delegated to the District Inspector of Schools in the Bihar Service Code and in other relevant codes and orders in regard to appointment, dismissal, discharge, reduction in rank, suspension and punishment to officers serving under his administrative control.(xiii)to recognise, or refuse recognition to schools, other than those not open to male inspection, which are included in the recommended lists of the District Education Planning Committee and approved by the competent authority as Middle and Senior Basic schools, if however, the school is maintained or aided by a local body, no change of status should be sanctioned without the approval of that body, if the local body does not agree with the Sub-divisional Education Officer, the matter should be reported to the Regional Deputy Director of Education through the District Education Officer, whose decision shall be final;(xiv)to appoint Superintendents of hostels attached to Government Middle and Basie schools in accordance with the rules in force;(xv)to transfer any teacher from one Government school to another under his control subject to report to the District Education Officer;(xvi)to grant casual leave to Deputy Inspector and to Sub-inspector of schools (in areas other than National Extension Service and Community Development Blocks);(xvii)to pass the pay and allowances bills of his establishment, contingent bills, travelling allowance bills of his staff, except his own travelling allowance bills, which will be drawn after countersignature by the District Education Officer;(xviii)to pass the travelling allowance bills of all the officers subordinate to him within the budget allotment;(xix)subject to budget provision, to sanction recurring grants to aided Junior Training schools; L.(xx)to compile and submit annual statistical returns and reports on the progress of education in the subdivision;(xxi)to establish and administer social education centres, libraries, akharas, and vyamashalas in the subdivision and to pass the grant-in-aid bills of such institutions; and(xxii)subject to budget provision, to sanction recurring grants to Middle schools and hostels attached to them except in areas where the local bodies have assumed control of such schools.Note. - "High school" includes "Higher Secondary school" wherever it occurs.(G.O. No. 4319, dated 21th November, 1958)Duties and Powers of District Inspectress of Schools
