(1)Every approved school shall be open during the school hours to inspection by the inspecting officers of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government for the purpose, in particular of ascertaining-(a)whether instruction is given in accordance with the provisions of Section 38;(b)whether the provisions of this Act for the compulsory attendance of children are being carried out;(c)whether the health of the school children is satisfactory;(d)whether the instruction given is not of pernicious nature;(e)whether the registers and records are being maintained as required by the Director.(2)The Administrative Officer and the manager of an approved school shall furnish such returns and supply such information as the Director may from time to time, require, and shall give reasonable facilities to the officers appointed under sub-section (1) of Section 48 and to any officer specially deputed under this sub-section by the Director in the discharge of their duties.[Chapter VII-A] [These Chapterswere inserted by Gujarat 24 of 1986, section 4 (w.r.e.f. 22-05-1986).] Recognition of Private Primary School
