Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(i) in Regulations Under the U.P. Intermediate Education Act, 1921

(i)Admissions and withdrawals of students and their punishment including expulsion or recommendation for rustication; selection of text books, books and magazines for the library, reading room and prizes; arrangement of time-table and allocation of duties of members of the staff relating to the school time-table; holding of examinations and test; students promotion and, detention, maintenance of all forms and schools registers and progress reports of students and sending the same to their guardians; preparation of requisition for furniture, equipment and apparatus needed for the school and for their repair and replacement; organization of games and other co-curricular activities; making provision for health and medical treatment of students; utilizing the services of the staff for educational purposes and activities inside or outside the school premises; appointment, promotion, control and punishment including removal and dismissal of the inferior servants, control of the hostel through its Superintendent.