- The appointment and dismissal of every teacher must be notified to the Director or a duly authorised officer of the Department. No appointment may be confirmed until it has received the sanction of the Director or Officer authorised, who may inquire into any case regarding the dismissal of a teacher; these powers will ordinarily be exercised by the Sub-divisional Educational Officer in the case of middle schools and by the District Education Officer in the case of High schools. Government may forbid the employment in an aided school of any teacher who has been declared by the Director unfit to be a teacher.(Government notification no. 194-E., dated the 29th January 1915.)Note. - The District Education Officer and Inspectress should maintain up-to-date statements showing the staff of each aided high school under their control. Similar information regarding aided schools of lower status should be collected by the appropriate inspecting officers and should be kept up-to-date.(D.P.I.'s letter no. 7-11-C., dated the 11th January 1915.)
