- With the exceptions as laid down in the preceding article the Director is competent to make appointment to all duly sanctioned posts under him within or outside the graded service. Similar powers are by delegation exercised by the Governing Bodies of Government Professional Colleges, District Education Officer and the Regional Deputy Director of Education in respect of posts the initial salary of which is Rs. 190 or less; by the Sub-divisional Education Officer in the case of posts in inferior service, or outside the grades, or in the Lower Subordinate Service; and by the District Inspectress, Principals of Government Higher Secondary schools and the Deputy Inspector and the Deputy Inspectress of Schools in respect of posts outside the grades services whose pay does not exceed Rs. 30 a month.Note. - The Principal of Government Training Colleges exercise powers of appointment similar to those exercised by the District Education Officer in respect of posts in the institutions under their control.(G. O. no. 6-T., dated the 4th November 1912 and no. 141- E.R., dated the 18th May, 1927.)
