(1)The State Government may appoint a Chief Inspector of approved schools and such number of inspectors and assistant inspectors as it may consider necessary to assist the Chief Inspector; and every person so appointed to assist the Chief Inspector shall have such of the powers and duties of the Chief Inspector as the State Government may direct but shall act under the direction of the Chief Inspector.(2)Every approved school shall, at least once in six months, be inspected by the Chief Inspector of approved schools or by an inspector or assistant inspector provided that where any such school is for the reception of girls only and such inspection is not made by the Chief Inspector, the inspection shall, where practicable, be conducted by a woman.
