- Subject to the powers delegated to the Deputy Inspectress of Schools, the District Inspectress of Schools is empowered :-(i)to submit indents for forms and envelopes direct to the Superintendent of Government Printing Press Gaya;(ii)to submit indents for stationery articles direct to the Superintendent, Stationery Stores and Publication, Gulzarbagh, Patna;(iii)to sanction the purchase of books for library and prize, furniture, and teaching appliances up to a limit of Rs. 50 for each article, for Government Girls' Middle schools and Teachers' Training school for women under her charge, subject to provision of allotment;(iv)to sanction the sale of worn-out furniture and apparatus belonging to Government Girls' Middle schools and Teachers' Training schools for women under her charge and of worn-out furniture belonging to the Deputy Inspectress of Schools;Note. - No article, the cost price, of which exceeds Rs. 50 should be sold without the sanction of the Inspectress of Schools.(v)to sanction the transfer of pupils from Teachers' Training school to another under her charge;(vi)to approve the list of holidays for non-Government Girls' schools; Higher Secondary schools, Girls' Middle schools and Teachers Training schools for women under her charge;(vii)to grant leave to scholarship holders in Girls' High schools other than Government Girls' High schools subject to the rules prescribed by Government;(viii)to pass bills for Middle and Upper Primary Scholarships for scholars reading in Girls' Middle schools and in non-Government High schools.(ix)to sanction the transfer of pupils from Girls' Middle schools and Pardanashin Primary schools within her jurisdiction to other schools of similar status without prejudice to compete for scholarships within the next two years;(x)to sanction the transfer of Upper Primary Scholarships from one Girls' Middle school within her jurisdiction to another Girls' Middle school;(xi)to make appointment of class IV Government servants and of teachers in the [scale of Rs. 50-90] [Now see new Pay Scales.] or below in schools under her control and to sanction pension to all such cases;(xii)to grant leave other than leave under rules 183, 191, 201, 202, 203, 205 and rule 20 of Appendix 9 of the Bihar Service Code, 1952, to a Government servant, whom she is competent to appoint substantively and to clerks for a period not exceeding six months provided that the Government servants on leave will, on return to duty, be under her administrative control, and to make officiating appointments in such leave vacancies;(xiii)to recognise Girls' Middle and Primary schools which are included in the recommended lists of the District Education Planning Committee and approved by the competent authority. If, however, the school is maintained or aided by a local body no change of status should be sanctioned without the consent of that body. If the local body does not agree with the District Inspectress of Schools, the matter should be reported to the Inspectress of Schools whose decision shall be final;(xiv)to withdraw recognition of Girls' Middle and Girls' Primary schools in accordance with the procedure indicated in Article 205 of the Bihar Education Code;(xv)to appoint Superintendents of Hostels attached to the Government Girls' Middle schools under her control in accordance with the rules in force ;(xvi)to transfer any teacher of which she is the competent appointing authority from the Government Girls' Middle school to another under her control subject to report to the Inspectress of schools;(xvii)to grant casual leave to Deputy Inspectress of Schools and Headmistress of Government Girls' Middle schools;(xviii)to pass the pay and allowance bills of her establishment, contingent bills, travelling allowance bills of her staff, except her own travelling allowance bills which will be drawn after countersignature by the Inspectress of Schools;(xix)to pass T. A. bills of all the officers subordinate to her within the budget allotment;(xx)subject to budget provision, to sanction recurring grants to Aided Teachers' Training schools and classes for women;(xxi)to compile and submit annual statistical returns and reports on the progress of girls' education in her district as may be required by the District Education Officer. A copy of such returns and report should invariably be submitted to the Inspectress of Schools;(xxii)to establish and administer social education centres for women in her district and to pass grant-in-aid bills of such centres;(xxiii)subject to budget allotment, to sanction recurring grants to Girls' Middle schools and to hostels attached to them except in areas where the local bodies have assumed control of such schools;(xxiv)to dismiss, discharge, reduce in rank, suspend and punish officers of which she is the appointing authority;(xxv)to countersign the establishment and contingent bills of Girls' Middle schools.
