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State of Jharkhand - Section

Section 93 in Bihar Education Code, 1961

93. Inspection and supervisory duties of the District Inspectress of Schools.

- She should inspect each non-Government Girls' Middle school in her charge at least twice a year and each Training school whose head is not an officer of equivalent rank and each non-Government Girls' Middle school at least once a year. In addition, she should inspect as many Primary schools as she conveniently can. She should also take interest in the supervision of various women's programmes organised and run by other departments of Government.She should also inspect the offices of the Deputy Inspectress of schools at least once a year in order to see that they are efficiently managed and the inspection and supervision work of these offices is thorough and satisfactory. A copy of her inspection note on the office of the Deputy Inspectress of Schools should be submitted to the Inspectress of Schools. Her report of inspection of High/Higher Secondary schools should be forwarded to the Board of Secondary Education through the Inspectress of Schools who will make her observations on it when forwarding it to the Board.Note. - A District Inspectress of Schools may count as a day spent on tour any day during which she visits two schools within five miles of her headquarters provided that, if a school is visited more than twice in the same year, no account will be taken of such visit for this purpose.The District Inspectress of Schools is required to supervise the working of the N.C.C. and Auxiliary Cadet Corps organisation functioning in Girls' schools in her district in consultation with the Assistant Administrative Officer, N.C.C. of her division.