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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Gujarat - Subsection

Section 61(1) in Gujarat Elementary Education Rules, 2010

(1)The Elementary Education Officer shall be responsible for-
(a)performing all duties in relation to the a working of the business of the Education Committee.
(b)performing duties to carryout overall administration of Elementary Education in the District/Municipality area.
(c)performing duties with regards to Financial matters such as timely preparation of annual or revised or supplementary budget of the Education Committee and of the re-appropriation statement.
(d)reporting on the financial effect of all proposals for the expansion of Elementary Education or new items of expenditure.
(e)answering all objections raised by the Audit, and
(f)for administration maintenance and utilization of Elementary Education fund.
(g)arranging for the maintenance of all properties-moveable and immoveable-vesting in, held by or under the control of the District Panchayat or Municipality as the case may be.
(h)performing such other duties connected with the property of the District Panchayat or Municipality.
(i)issuing orders of appointments of candidates selected by the staff selection committee for the post of teacher and other academic, administrative and technical (engineering) staff.