- The powers and duties of the committees of the Government High Schools for girls are defined in the following rules.-(G.O. no. 2699-E., dated the 20th November 1913.)(1)The current business of the school shall be conducted by the Lady Principal under the general direction and control of the committee and in accordance with the Departmental rules.(2)Five members shall form a quorum and the Chairman or presiding officer shall have a casting vote.(3)The committee shall meet not less than once a quarter, but the President shall have the power to call a special meeting at any time. Ordinary business shall be disposed of by circulating the necessary papers. The place and time of each meeting shall be fixed by the President and at least one week's notice shall be given to all the members.(4)The proceedings book shall be kept on the school premises.(5)The arrangement of classes and of the time-tables, the conduct of examinations, the selection of candidates for the Secondary School examination, and all matters relating to discipline and teaching shall be conducted by the Lady Principal.(6)No pupil shall be expelled or rusticated without an order in writing from the committee, but the Lady Principal shall have the power to suspend any pupil, such suspension being reported immediately to the committee for information, with a statement of the reasons therefor.(7)No visitors shall be admitted to the school or hostel without the permission of the Lady Principal. With the exception of Inspecting Officers and members of the Committee, male visitors to the school will be admitted only to the Lady Principal's office, and those to the hostel only to the room specially reserved for visitors. Fathers, grandfathers, brothers and authorised guardians, only will be allowed to see any pupil. The Lady Principal will be present at the beginning and end of every interview.(8)Members of the committee shall be entitled to visit the school at any time and to record their observations in the visitors' book.(9)The annual report shall be prepared by the Lady Principal.(10)The committee shall correspond with the Director through the Lady Principal.(11)No member of the school staff who may be on the committee, other than, the Lady Principal, may ring forward any proposals relating to any member of the staff.(12)The committee will be consulted before any teacher is appointed to the staff of the school.(G.O. no. 1457-E., dated the 10th April 1923.)(b)Other Government Girls' Schools
