Section 190 in The Delhi School Education Rules, 1973
190. Inspection and supervision of schools.
(1)The Director shall be responsible for the supervision and inspection of all recognised schools, whether aided or not.(2)For the purposes of sub-rule (1), the Director may assign all or any of his functions relating to supervision and inspection to such officers subordinate to him, and as may be authorised by him in this behalf.(3)Every officer authorised by the Director under sub-rule (2) shall discharge his powers of supervision and inspection under the direction, control and supervision of the Director.(4)The Director may also form a team or panel of persons with special knowledge and experience of different subjects taught in schools, to carry out inspection of a school.(5)The Director may also carry out surprise inspections through any officer authorised by him in this behalf.(6)Every person, other than the Director, inspecting a school shall, within fifteen days from the completion of the inspection, submit to the Director, the report as to the results of the inspection, and shall simultaneously send a copy of the report to the school concerned.(7)Where the Director himself makes the inspection, he shall make a note of the defects or deficiencies noticed by him and shall send a copy of that note to the head of the concerned school.
