34A. [ Drinking water and toilet facilities in schools. [Inserted by notification No.3294/Leg. C1/2000/Law dated 12-5-2000 published in Kerala Gazette No.869 dated 12-5-2000.]
(1)The Manager of every aided school or recognised school shall arrange adequate toilet and drinking water facilities in the schools and furnish a report to the Secretary of the local authority on such arrangements before the beginning of each academic year.(2)On receipt of a report under Sub section (i) the Secretary of the local authority or the officer authorised by him in this behalf shall inspect and certify the adequacy of the arrangements made by the Manager under that sub section.(3)The local authority shall arrange adequate toilet and drinking water facilities in the schools the management of which are vested in it under section 5A.]
