Section 117 in Tamil Nadu Educational Inspection Code
117. The Teacher's Attendance Registers.
- The teacher's attendance register will always require special scrutiny, and its proper maintenance should be one of the main conditions of aid. In the case of all teachers, the periods of their service and leave as furnished in the monthly returns for the schools should be verified with reference to the teachers, attendance register and the verified periods of service and leave during the inspection year should be clearly recorded in the inspection report. If an inspecting officer suspects that a person included by the manager in the list of teachers is not a bona fide teacher, he should make full inquiries and promptly submit the results of his inquiries with a written statement by the manager to the District Educational Officer.The teacher's attendance register should be scrutinised both at inspections and at visit. If any teacher or teachers are found absent at the inspections or at any other visit the names of such teachers should be noted in the remarks recorded in the inspection book, whether it be an inspection or a visit and noted by the Inspecting Officer in his own records. A note should also be made whether the absence has been satisfactorily explained or not, giving reasons.(b)Teacher's Service Register. - In the case of aided elementary schools teacher's service registers form a most important basis for the assessment of grants and should, therefore, be scrutinised as carefully as the teacher's certificates, to ensure that the payment of salaries and observance of conditions of service are in accordance with departmental rules. Any irregularity discovered should be immediately noted and steps should be taken to remedy it in the manner provided for in the rules. The number and date and district of issue of teacher's service register should be recorded in the inspection report against the name of each teacher.(c)Teacher's Acquittance Roll. - The teacher's acquittance roll is record of equal importance with the teachers and attendance register should invariably be scrutinised not only at an inspection but also at every visit. The periods up to which the salaries have been disbursed should be noted and attested by the Inspecting Officer on every occasion. Prompt action should be taken in every case where there has been delay or other irregularity in the disbursement of salaries or discrepancy with the terms and conditions of service according to the teachers' service register.
