Section 38 in Tamil Nadu Educational Inspection Code
38. Teachers' Certificate.
- Both at inspections and visits, especially to elementary schools, and in the course of correspondence relating to teachers' certificates, Inspecting Officers should not fail to scrutinise the certificates to see that they are in order and the entries in them have not been tampered with and to take action against any irregularities which they might notice. In the case of collegiate trained teachers, the Collegiate Teachers' Certificates should be scrutinised at inspection and such teachers as are entitled to them but have not obtained them should be advised to obtain them. They should ensure that the general education and Training School Leaving Certificates bear the signature of the holders in the places provided for them and that the year of the birth has been written in words and duly attested where necessary. In the case of certificates of teachers of Aided Elementary Schools, Inspecting Officers should ensure that number, date and district of issue of the teachers' service register is duly noted in the certificate. Whenever an appointment of a new teacher comes to the notice of the Inspecting Officer either at visit to a school or in the monthly return of an elementary school, the Inspecting Officer shall call for and scrutinise the certificate before approving the teachers appointment and assessing grants on behalf of the teacher. Certificates issued by the educational authorities outside the State or by institutions whose recognition and authority are in doubt or whose equivalent is not stated in the Educational Rules and the proceedings of the Director should be submitted by the Inspecting Officer to the competent superior authority for evaluation.
