Section 116 in Tamil Nadu Educational Inspection Code
116. Unqualified and untrained teachers.
- Apart from recording full details in the inspection reports, each Inspecting Officer should keep a list of unqualified and untrained teachers with information on the number, date and authority of the orders granting them exemption from the prescribed qualifications, the rules under which and the period for which the exemption is granted, together with the conditions, if any, attached to the orders of exemption. The failure to detect eases requiring exemption has often been, responsible for irregular assessment of grants-in-aid schools, irregular appointments in the schools under public management and for a large volume of consequent correspondence. Prompt steps should, therefore, be taken for the replacement or the grant of exemption, as the case may be, require of unqualified teachers by maintaining for ready reference a list of such teachers. Such a list will also be found useful in recommending teachers for training.Registers Relating To Teachers Service
