- The best safeguard against immorality in schools is to encourage athletics and other healthy tastes and occupation and understanding of moral values and respect for all religions. Private talks to boys whose conduct may have laid them open to suspicion may be of use in some cases. Occasionally, where definite proof cannot be established, it may be necessary or desirable to take action merely on the ground of suspicious conduct. In such cases, however, a teacher cannot be dismissed or a boy expelled on mere suspicion based on gossip or anonymous petitions, but only on real evidence of suspicious conduct. Where a definite charge of such conduct against a teacher in a Government school is made to the District Education Officer, the latter is authorised either to draw up proceedings or else to give the teacher the option of resigning but where a teacher is to be dismissed on such a charge, the proceedings must always be submitted to the Director for confirmation. When such a charge is made against a teacher in an aided school, the procedure will be the same, except that the committee will take the place of the District Education Officer.(Government Resolution no. 3268-E., dated the 5th December 1923.)
