(3)In the matter of admission the head of the institution is the competent authority but cases of late admission should be brought to the notice of the inspecting officer during his inspection so that he may be able to check up whether the exercise of the authority by the Headmaster has been reasonable. The District Education Officer is authorised to regulate late admissions with a view to increasing enrolments in schools. It is not desirable to allow students to be kept in schools without their formal enrolment which is a practise open to misuse.(G. O. no. 4095, dated the 12th September 1955.)
