- Superintendents and Assistant Superintendents will get no allowance for any period of a vacation during which they have not been placed on duty. If neither the Superintendent nor, the Assistant Superintendent remains in-charge of a hostel but there are boarders, or if other necessary duties such as repairs and overhauling of the hostel furniture have to be performed, orders granting leave and appointing an acting Superintendent should in all cases be issued. The allowance admissible to the locum teneurs will be-(a)in the case of a hostel which has a Superintendent only, not an Assistant Superintendent. - an allowance equivalent to that which would have been admissible to the Superintendent for the period during which the duty is performed;(b)in the case of a hostel which has both a Superintendent and an Assistant Superintendent. - an allowance equivalent to that which would have been admissible to the Assistant Superintendent for the period during which the duty is performed.Note. - (1) For the purposes of these rules each hostel which has a separate Superintendent should ordinarily be treated as a separate institution. Exceptions should only be made when there is the fullest assurance that the duties can be properly carried out by an officer temporarily supervising more than one institution.(D. P. I.'s circular no. 5, dated the 21st January, 1915.)(2)In respect of any hostel allowance drawn certificates in the following forms should be appended to the bill :-(i)Certified that the maximum number of boarders in the .................................. school hostel during the month of ............... was ................................(ii)The Superintendent and/or the Assistant Superintendent were/was not absent from their/his duties during the period for which hostel allowance has been drawn for them/him.(G. O. no. 2004-E., dated the 1st November, 1937, D.P.I.'s orders, dated the 1st May 1938.)
