Section 8 in Regulations for Recognition of Higher Secondary Schools and Junior Colleges
8. Power of the Council to obtain report of performance.
(a)After a H.S. School/Junior College has been given temporary recognition, the Council shall reserve the right to satisfy itself through inspection or otherwise on the performance of the H.S. School/Junior College in subsequent three consecutive years in respect of the following :(i)Maintenance of adequate reserve and working funds ;(ii)Maintenance of adequate and requisite number of staff as prescribed, and regularity in making payment of their salaries ;(iii)Adequate enrolment classwise and disciplinewise ;(iv)Regularity in holding of general and tutorial classes, Home Work, Tests, Examination and maintenance of record thereof.(v)Holding of co-curricular activities ;(vi)Maintenance of proper Library, Teaching aids, Laboratory, Science teaching equipment etc.(vii)Annual promotion results ;(viii)Performance of pupils in the H.S. Examination.(b)For the above purpose, the Council may cause inspection of the H.S. School/Junior College through an authorised Officer of the Council whenever felt necessary. The Council may also call for any information, papers or records for its examination in addition to the annual return which the H.S. School/Junior College is required to submit on or before 31st January each year.
