69. District Education Officers' duty regarding aided schools.
- When inspecting aided schools including basic schools, he is required to see that the conditions attached to the grant are fully carried out, that the accounts are correctly kept, that departmental regulations are strictly followed and that discipline is properly maintained. He is empowered to recommend to the school authorities the dismissal or removal of any teacher with whose work he is dissatisfied or whose presence on the staff, he considers undesirable and to make such other recommendations with regard to the staff of the school, the constitution of the managing committee, the provision of suitable buildings, etc., as may seem to him necessary. If the District Education Officer finds any infringement of the conditions of the grant, or if there is any unwillingness or unwarrantable delay on the part of the school authorities in giving effect to his recommendation he is empowered to suspend the payment of the grant. Should the cause for complaint be not removed within a reasonable space of time, he should withdraw the grant, unless the school is a High/Higher Secondary school, in which case he should report the facts to Board of Secondary Education, or in the case of Basic institutions to the Basic Education Board.
