Section 4 in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981
4. [ Responsibilities of a Head. [Rule 4 was substituted by notification No. PST.1083/194/SE-3-Cell, dated 20.12.1984.]
(1)Subject to the provisions of the Act and the rules, the Head as an academic head of the school shall be responsible for -(a)improvement of academic standard of the school;(b)performing assigned teaching work;(c)assisting in planning and conduct of academic programmes such as orientation courses, seminars, in-service and other training programmes organised by agencies such as National Council of Educational Research and Training, the State Institute of Education and other State level institutions;(d)admissions of students and maintenance of discipline in the school;(e)organisation and supervision of the curricular and co-curricular activities and maintenance of school record;(f)observance of the provisions of rules, regulations, the Secondary Schools Code and other orders issued by Government or the Director from time to time in respect of academic matters;(g)supervision and conduct of the examinations including the examinations conducted by the Government, the Maharashtra State Board of Secondary and Higher Secondary Education and the Directorate and the work of internal assessment and such other work pertaining to the examinations as assigned;(h)assessing work of Assistant teachers and other staff and maintenance of service books of the employees of the school;(i)any other work relating to organisation and improvement of the school as may be assigned to him by the Department or the Director from time to time.(2)Subject to the superintendence and control of the Management, the Head as an administrative head of the school be responsible for -(a)maintenance of accounts;(b)management of the school library, laboratories, hostel for students exclusively from the school of which he is the Head;(c)correspondence relating to the administration of the school;(d)observance of the provisions of rules, regulations, the Secondary Schools Code and other orders issued by Government or the Director from time to time and instructions issued by the Management from time to time, in respect of the administration of the school;(e)any other work relating to the administration of the school as may be assigned to him by the Department, Director or the Management from time to time.]
