- The Deputy Inspectress of Schools is empowered-(i)to countersign the establishment and contingent bills of her office and those of Government Girls' Middle schools in her charge;(ii)to pass the travelling allowance bills of her staff and those of the Government Girls' Middle schools in her charge except her own travelling allowance bills, which will be drawn by her after counter-signature by the District Inspectress of Schools;(iii)to grant casual leave and leave of absence during the gazetted holidays to her office staff and to the Headmistress of Government Girls' Middle school in her charge including permission to avail vacation(iv)to approve the list of holidays of Girls' Middle schools in her charge;(v)to grant leave to scholarships holders in schools, other than high schools, subject to the rules prescribed by.Government;(vi)to pass bills for Upper Primary Scholarship for girls' scholars reading in Girls' Middle schools in her charge;(vii)to sanction the transfer of pupils from Girls' Middle schools and Primary schools to other schools in her charge without prejudice to compete for scholarships within the next two years;(viii)to sanction the transfer of a Upper Primary Scholarship from one Girls' Middle school to another Girls' Middle school in her charge;(ix)to countersign and draw the bills for Upper Primary Scholarships due to Hindu and Muhammadan girls who are unable to attend any recognised schools but are permitted to draw scholarships in accordance with Article 652 of the Education Code. Before doing so, she should satisfy herself about the satisfactory progress of the scholars;(x)to recognise Girls' Primary schools which are included in recommended list of the District Planning Committee and approved by the competent authority. If, however, the school is maintained or aided by local body, no change of status should be sanctioned without the approval of that body. If the local body does not agree with the Deputy Inspectress of Schools, the matter should be reported to the Inspectress of Schools, whose decision shall be final;(xi)to countersign and submit to the District Superintendent of Education the pay and other bills connected with the non-Government Girls' Middle schools for payment.
