159. Responsibilities in the matter of secondary education.
- With the exception noted in the above article the general responsibility for secondary education in each district rests with the Department. It is, however, the wish of Government that administrative officers generally should interest themselves in the progress of the numerous schemes of educational reforms which are being brought forward, and that educational officers should invite the co-operation and obtain the advice of administrative officers to as large an extent as may be possible. Their visits to schools and their suggestions with regard to such matters as improvements in accommodation, the acquisition of new sites and general educational policy should be welcomed. The Regional Deputy Director of Education should consult the Commissioners in cases where a considerable expenditure of public money is likely to be involved and generally in any case where a proposal is made involving large additional staff or any important change of policy. They should also consult Commissioners in all important matters concerning high schools, such as proposal for recurring grants, new or additional buildings, change or extension of site, and starting of new schools or hostels, before any definite line of action is taken. The co-operation of the District Officer should also be secured in such cases by previous consultation. The Regional Deputy Director of Education and District Education Officer should keep themselves in touch with the Commissioners and District Officer and see them from time to time and apprise them of all important matters of administration and political significance and of educational plans.(G.O. no. 24487, dated the 25th September 1953.)
