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State of Jharkhand - Section

Section 174 in Bihar Education Code, 1961

174. Attendance by Principals at lectures given by other members of the staff.

- The following instructions shall be followed in regard to the attendance by Principals at lectures given or classes conducted by subordinate members of the staff:-
(i)In the case of a professor, lecturer or tutor holding a temporary or probationary appointment it is necessary that the Principal should be in a position to give his opinion as to the fitness of the incumbent for permanent appointment. The Principal should, therefore, at his discretion, either attend a proportion of the lectures delivered or classes conducted by any temporary or probationary member of the staff, or depute a senior member of the staff to do so on his behalf.
(ii)As regards the permanent members of the staff it is necessary in the interest of the administration of the college that the Principal should retain, a right to attend their lectures or classes from time to time (for instance, it may be necessary for him to inform himself or to advise regarding the methods followed in classes) but he should be particular in consulting their convenience as far as possible before doing so, and it should be clear that such visits in no way question the competency of those whose lectures or classes are visited.
(iii)When the Principal proposes to attend or to depute his representative under paragraph (i) to attend any lecture or class, he should give notice of his intention to the member of the staff concerned.
(iv)On these occasions, after the class has risen and the casual courtesies have been exchanged, lectures and classes should proceed as usual. No comments of any kind should be made.
(D.P. I.'s circular no. 31, dated the 31st October 1916.)