132. Duties of the Inspecting Officers intaking prompt action to deal with abnormal situation.
- The Inspecting officers should ensure that whenever any abnormal situation (organised strike, forbidden concerted action, act of indiscipline calculated to undermine administration of law and order or any untoward event of a serious nature) arises in their jurisdiction, timely information by express letter, telephone, telegram or special messenger is immediately communicated to the Director of Public Instruction, who should be fully posted with any subsequent significant developments. The Sub-divisional Education Officer, will submit such reports direct to the District Educational Officer, Regional Deputy Director of Education and the Director of Public Instruction, Bihar. The District Education Officer on receipt of such report from the Sub-divisional Education Officer should submit his own assessment of the situation with a report on the action taken by him to deal with it to the Regional Deputy Director of Education, who in turn will submit his report to the Director of Public Instruction. It is necessary that very prompt action should be taken by the proper authority. If the officer whose normal duty is to deal with such situations is away from headquarters, the officer immediately subordinate to him, who is on the spot, should promptly assume responsibility for effectively handling such situations.A factual report to the Director of Public Instruction, on all incidents involving students which have a direct repercussion on general law and order, communal relations, railway administration, bus transport, student-teacher relationship, should also be sent within a week of their occurrence.(D. P. I.'s Circular no. 629, dated the 19th February, 1949 and no. 3045, dated the 3rd July, 1959.)
