Section 12B in Rules for the Grant of Recognition and Aid to Elementary Schools
12B.
The manager of an elementary school under private management shall be literate and also interested enough in educational progress. He shall be solvent. He shall not be a whole time public servant of the State or the Union or a local body. This condition, however, shall not apply to Aided Schools maintained by the Union Government or to Schools in Government Camps and Projects or to Elementary or Adult Schools attached to Government or other institutions under public management, which of necessity have to be under the management of a full-time servant of Government or public bodies. He shall generally be a resident of a taluk in which the school is located:Provided that in exceptional cases the Divisional Inspector may exempt any named manager from any or all of the conditions mentioned above for any period which may extend up to one year.The Director has been authorised to grant exemption beyond 31st March 1952-vide Government Memo. No. 28847 c/52-1, Education, dated 25th August 1952.
