Section 115 in Tamil Nadu Educational Inspection Code
115. Adequacy and suitability of teaching staff.
- As teaching grants are calculated according to the Rules relating to recognition and aid elementary schools in the case of aided schools and on the approval of the number and qualifications of teachers in elementary schools under public management is also based on the same rules. It is of the utmost importance that the number and qualifications of the teachers are carefully scrutinised and the results to the scrutiny recorded in the inspection report. Too much emphasis cannot be laid on the careful scrutiny of the teachers professional certificates. But the general remarks on the adequacy and suitability, or otherwise of the staff and particular remarks about the certificates of the teachers should be clearly and unambiguously recorded in the report, so as to obviate unnecessary and avoidable correspondence in the remedying of any defects which may be found either in relation to the needs of the schools or in respect of the qualifications of the individual teacher. The instructions of the Director in regard to the scrutiny of original certificates at the inspection or, only in exceptional cases, within the time prescribed, should be scrupulously observed. Inspecting Officers should realise the waste of time and public funds when they fail to carry out the instructions and the enormous correspondence relating to the recoveries of over payments, appeals on disputes can be considerably reduced if Inspecting Officer devote sufficient care in the first instance to this matter at the time of-inspection and record fully the prescribed information.Equally great care should be exercised in respect of the scrutiny of the age of the teachers, so that prompt action may be taken in cases where there are discrepancies, tampering with the dates of birth in the certificates and continuance in service of over aged teachers. The age furnished for the purpose of the report should not be accepted without due verification of the entry in the teacher's certificate. In the case of certificates which do not bear the age or date of birth, the age should be admitted only on the production of an alternative authentic record, wherever the Inspecting Officers find discrepancies and tampering of dates of birth in the Teacher's Service Registers. They should check the entries with reference to the entries made in their S.S.L.C. and if they do not agree, the matter should be immediately reported to their immediate superior.
