252A. Departmental action in incidents of hooliganism by students and teachers, particularly when legal action is not feasible for any reason.
- In most cases, the District Education Officers take prompt action on such reports, but the S.P. who makes the original complaint is not always informed of the action taken on his report. In the circumstances Govt, in Education Deptt. should issue necessary instructions to S.P./D.I.G. of the action taken on reports sent by police.(Memo No. 5044 D, dated 4th December, 1959.)
