Section 45 in Tamil Nadu Educational Inspection Code
45. Petitions addressed to Government-Disposal.
- At the Governor's conference on the 27th January 1955 with Heads of Departments and Secretaries to Government it was pointed out that the complaints and petitions received by Government were now sent to Heads of Departments for remarks and not for disposal by them, and that this was largely due to a feeling that the treatment of a paper referred for disposal was perfunctory and due attention was paid only when a report was asked. The best course in such cases would be to send the papers to the Head of the Department concerned for disposal, it being understood that he would deal with the case with the same care as he would in a case sent for comments. In important cases, however, the Government may require the action taken to be reported to them.
