Any Schools maintained or aided by or in receipt of a stipend from the council, together all its account books and other records, shall at all times be open to inspection and examination by the members of the Board of Revenue, by the Magistrate of the district, by the Director of Public Instruction, by the Inspector and District Inspector of Schools, by the Chairman and Vice-Chairman and (in the case of primary schools) also by the Executive Officer and Councillors and members of the Education Committee and the subordinate inspecting agency employed by the Department and to this end the records and accounts shall be placed and kept in such custody that they shall always be accessible on the visit of any such examining or inspecting officer.
