- In addition to the inspectors and officers appointed under Rule 3, every Government Inspectors of Schools of the District shall also be an ex officio Inspector of Special Schools and Children's Homes within his local jurisdiction. He shall carry out purely educational inspection of the institutions whose educational curriculum is recognised to be in accordance with the curriculum approved by the Directorate of Public Instruction, Assam. He shall also carry out inspection of such institution within his local jurisdiction as require recognition of the educational curriculum prescribed by the said Directorate. He shall comply with such directions as the Chief Inspector may consider it necessary to be given him through the Director of Public Instruction, Assam and shall submit inspection reports of the institutions to the Inspector through the Director of Public Instruction.Such Inspector shall inspect the premises of each such institution within his jurisdiction, see the children and satisfy himself that all the registers pertaining to literacy, education are maintained according to the rules for the time being in force and that proper arrangements are made for the safe custody of all such records. Each year he shall personally arrange for the examination of the literary classes of each such institution and shall submit an inspection report of such institutions to the Director of Public Instruction with any suggestions he may wish to make. The Director of Public Instruction shall forward such reports to the Chief Inspector with his remarks, if any.
