- The following rules regulate the appointment, leave, promotion, transfer, suspension and punishment of the Sub-Inspector:-(a)Appointment. - The Sub-Inspector of Schools shall be appointed by the District Education Officer within his jurisdiction under a system of centralised recruitment to be made by a selection committee subject to rules and instructions that may be issued by the State Government from time to time.(b)Leave. - Casual leave to the Sub-Inspector (in area other than N.E.S. and C.D. Blocks) is granted by the Sub-divisional Education Officer. The Sub-divisional Education Officer may also grant leave other than casual leave up to a maximum period of two months to a Sub-Inspector of Schools, if no temporary arrangements is involved. Applications for leave for more than two months will be forwarded by the Sub-divisional Education Officer concerned to the District Education Officer. Leave and Training reserve personnel should be deputed to act in leave vacancies.(c)Confidential Reports. - The annual confidential remarks of a Sub-Inspector of Schools posted in a Block will be initiated by the Deputy Inspector of Schools and forwarded to Block Development Officer/ Project Executive Officer concerned. After recording his remarks which may include exceptionally good work or bad work on the part of the Sub-Inspector, the Block Development Officer/Project Executive Officer will forward the papers to the District Education Officer through the Sub-divisional Education Officer who will record his own remarks and maintain the character rolls. In case of wide divergence of views between the District Education Officer and the Sub-divisional Education Officer, the District Education Officer may record his own views thereon. In the case of a Sub-Inspector of Schools posted outside the Block the confidential character roll will be initiated by the Deputy Inspector of Schools and forwarded to the District Education Officer through the Sub-divisional Education Officer. Due weight will be attached to these reports at the time of promotion.(G.O. no. 2126, dated the 26th August, 1958.)(d)Transfer. - (i) Ordinarily, no Sub-Inspector of Schools who has served for less than three years in one circle, should be transferred within the district by the District Education Officer. Should it, however, be necessary in the interest of public service to transfer such a Sub-Inspector of Schools who has not completed his full term of 3 years in one circle within the district the District Education Officer should obtain the previous approval of the Regional Deputy Director of Education giving adequate reasons for such a transfer. Likewise, the Regional Deputy Director of Education when he decides to transfer a Sub-Inspector of Schools within 3 years of his posting in a particular circle from one district to another, should seek the previous approval of the Director of Public Instruction, Bihar or the Additional Director of Public Instruction, Bihar.Before the order of transfer is passed the Block Development Officer concerned should be consulted and this fact should be mentioned in the transfer order.(ii)A Sub-Inspector of Schools should under no circumstances be posted in his home subdivision. If a Sub-Inspector of Schools has already been stationed in his home sub-division, steps should be taken immediately to transfer him to a circle outside his home subdivision.(iii)Ordinarily, a Sub-Inspector of schools, who has worked for more than six years outside his home division, should be posted within his home division provided it is administratively found convenient.(iv)There should be periodical transfers of Sub-Inspector of Schools within the Division and if necessary outside the division also. A Sub-Inspector of Schools may also be transferred to a division other than his home division in public interest. Normally, a Sub-Inspector of Schools should not be allowed to work in the same district for more than five years.(v)It is further (decided that a Sub-Inspector of Schools should not be normally allowed to remain in on circle for more than three years.(G.O. no. 3149, dated the 7th July, 1960, G.O. no. 55-E. R, dated the 14th June, 1955 and Government, letter no. 6542, dated the 21st October, 1957.)(e)Suspension and punishment. - Powers of suspension and punishment will be exercised by the District Education Officer and the Regional Deputy Director of Education as in the case of other Subordinate Education Service Officers. The District Superintendent of Education may request the District Education Officer to suspend or punish a Sub-Inspector of Schools for reasons to be recorded in writing.
