Section 10 in Rules Framed under the Madras Elementary Education Act, 1920
10. (i) It shall be the duty of every committee constituted under rule 7(i) in areas in which compulsion is introduced under clauses (a), (b) or (c) of section 44 to prepare lists of pupils of school-age who are not in school.
(ii)to scrutinize and revise if necessary the defaulters' list prepared by the headmaster;(iii)to organize visits to guardians or do such propaganda work as may be considered desirable to attract more pupils into schools or to advise guardians;(iv)to study order of Government or of the Director of Public Instruction or the President of the District Board or the Chairman of the Municipal Councils on questions relating to compulsion or to interpretation of the rules and to offer any comments on them to the District Educational Officer for consideration and communication to the Director, President or Chairman;(v)to investigate all cases in which children who should be at school have been absent; and(vi)to perform such other duties as may be assigned to them by the Director of Public Instruction in regard to the enforcement of compulsion in the area.
