- Corporal punishment should be used:-(a)in the cases of grave offences which are not serious enough to merit expulsion. Instances of such grave offences are insubordination, lying, cheating, bearing false tales about others, making false excuses, serious breaches of school discipline;(b)in the case of continued repetition of minor offences which minor punishments have failed to check.(Government Resolution no. 2264-E., dated the 22nd October, 1942)
