232. Action to be taken on the notes of Executive and Judicial Officer.
- Copies of all notes by the Commissioner, District Magistrate, District Judge or Sub-divisional Officer, on High/Higher Secondary schools including Sarvodaya schools should be sent by the school authority to the District Education Officer. Copies of their notes on any primary or junior basic school that they may visit, should be forwarded by the Sub-Inspector, or in the case of middle or senior basic schools by the head teacher, to the District Education Officer. The District Education Officer should note what action, if any, has to be taken, and should forward a copy of his orders to the officer who originally noted. That officer if he then considers it necessary, will communicate further with the District Education Officer on the subject either in writing or by consulting. Should it be so desired, reference may be made by either party to the Director through the usual channel or direct, as the case may be. In the case of girls' schools a similar course should be followed, mutatis mutandis except that copies of their notes, should be forwarded to the Inspectress of Schools, Bihar in the case of girls' High schools and to the District Inspectress of Schools in the case of other schools.
