Section 89 in Tamil Nadu Educational Inspection Code
89. Anticipation or postponement of time fixed for inspection.
- As a rule, the inspection of a secondary or training schools shall not be held more than a fortnight earlier than the week fixed in the approved programme of annual inspection, nor shall such inspection be except under unavoidable circumstances and with the sanction of the competent authority, postponed for more than a fortnight after the week fixed in the approved programme of annual inspection. A week's notice of inspection shall, invariably, be given of the managers or heads of schools.The same rule applies to the inspection of elementary schools and deviations from it may be sanctioned by the District Educational Officer.No alteration of an inspection date, which by modifying the route of the officer concerned involves increased expenditure on travelling allowance, shall be made without the previous sanction of the Director.
