Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 63 in The Assam (Management, Function and Responsibilities of Special School, Children's Home and Observations Homes) Rules, 1976

63. Powers and duties of Superintendent.

(1)The powers and duties of the Superintendent shall, as far as possible, be those as in Rules 7, 8, 9, 15, 16, 22, 23, 24, 27 and 54.
(2)The Superintendent shall report to the Chief Inspector names of the members of Governing Body and any changes therein due to death, retirement or any other cause within fifteen days from the date of constitution of the Governing Body or the occurrence of the event, as the case may be.
(3)The Superintendent or any other person authorised by him in this behalf shall keep the Chief Inspector informed of the important happenings in the institution under intimation to the Governing Body.