Section 12 in Rules Framed under the Madras Elementary Education Act, 1920
12. Failure of a headmaster to comply with the provisions of rule 9 or any misrepresentation or negligence on his part in the preparation of defaulters' list or in reporting their names or in the discharge of any of the duties imposed on him under these rules shall render the schools liable to loss of recognition or to reduction or total withdrawal of grant. If any teacher is found guilty of any neglect of duty in this connection the teachers' certificate may be suspended or cancelled by the Director.
