Corporal punishment shall not be inflicted in school except in a case of moral delinquency such as deliberate lying, obscenity of word or act, or flagrant insubordination and then it shall be limited to six cuts on the hand and be administered only by or under the supervision of the headmaster. Corporal punishment should never be inflicted in any recognised school on boys of Standard X. The headmaster shall record in a register (Appendix 16) every case in which corporal punishment has been inflicted, specifying the name, class and age of pupil, the date, the nature of the offence and the amount of punishment. Gross cases of immorality and insubordination shall be punished by expulsion subject to the conditions specified in rule 49.Register, Time-Table and Returns
