Section 22 in Rules for the Grant of Recognition and Aid to Elementary Schools
22.
(a)Admissions shall ordinarily be made only twice a year, once at the commencement of the school-year and again after the Christmas, Pongal or Mid-term holidays. The admission shall be made within a month from the commencement of the school year or from the date of reopening of the school as the case may be. No pupil may be admitted at any other time unless the sanction of the Deputy Inspector is obtained for such admission.(i)No pupil shall be newly admitted except on an application made in the form in Appendix 2 in part I of the rules relating to Elementary Schools which must be signed by his/her parent or guardian. All such applications shall be filed separately in the record of the school.(b)When joining another school, a pupil shall be asked to produce the record sheet obtained by him from the school previously attended by him. When a pupil seek admission for the first time into a school not having studied in any school previously, he shall be placed in the standard of class which the headmaster, or headmistress considers suitable. When a pupil leaves one school and joins another, the headmaster or headmistress of the latter school shall ordinarily place him in the standard or class to which the transfer certificate, or record-sheet declares him fit. In case where the pupil has been placed in a class or standard higher or lower than that for which his transfer certificate or record sheet declares him fit, the headmaster or headmistress shall preserve a record of any test he may have made of the pupil's attainment and immediately report such case to the Inspecting Officer. The Inspecting Officer may order the removal of any pupil from one standard to another if it seems desirable. A record sheet shall be maintained for each pupil in the school by the headmaster or headmistress in the form prescribed in the Appendix 3 to the rules framed under the Madras Elementary Education Act, 1920.(c)If a pupil is found to have obtained admission by means of a false record sheet or false representation of any kind he shall summarily be dismissed by the Deputy Inspector of Schools with forfeiture of whatever fees he may have paid.(d)In the event of the pupil having been dismissed under the above mentioned sub-rule the Deputy Inspector of Schools shall record his reasons for the dismissal and report the fact within three days of such dismissal to the parent or guardian of the pupil and to the District Educational Officer, by registered post. A pupil thus dismissed from one school shall not be admitted into any other recognised school within a period to be determined by the District Educational Officer on the recommendations of the Deputy Inspector of Schools concerned. A pupil who seeks admission, into a recognised school by means of false record sheet or false representation but who does not actually obtain admission may be debarred from being admitted into any school for a period not exceeding one, year to be determined by the District Educational Officer, on the report of the Deputy Inspector of Schools concerned.
