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State of Tamilnadu - Section

Section 121 in Tamil Nadu Educational Inspection Code

121. The Inspection Book.

- In the inspection book to be maintained in all elementary schools, the following entries should be made: -
(a)Chief points noted at the inspection with reference to (i) enrolment in relation to the school-age population of the area, especially girls and Harijans, (ii) the potential contribution to permanent literacy, (iii) the distribution of the strength among the several standards, (iv) effectiveness of school organisation, teachers preparation of lessons and aid, teaching and practical work, (v) extent, causes and remedies of stagnation and wastage;
(b)A general estimate of the work of the school as a whole;
(c)Material requirements of the school in such matters as accommodation, equipment, staffing and similar facilities to be provided for the management;
(d)Improvements to be effected by the efforts of the teachers;
(e)
(i)In the case of aided schools conducted by teacher managers,
the proposals made with reference to the grant;
(ii)In the case of all aided schools, the proposals made with reference to grants of individual teachers and the maintenance grant;
(iii)In the case of schools under local bodies, recommendation of sanction, if any, to be taken against the teacher or teachers, specifying them by names and giving reasons.
The following further points should be carefully noted in connection with the inspection book: -
(i)All remarks should be concise, clear, definite, courteous and in the vernacular with which the headmaster is best acquainted (see Appendix 7). To convey much information clearly in a few words should be the aim of each officer.
(ii)In each inspection book, the pages should be numbered. If should be understood that the school where the inspection book containing the record of the last inspection is not produced is liable to loss of grant.
(iii)It is by no means necessary to enter remarks in the inspection book according to all the headings of the Annual Inspection Report Form. In a school where the manager is not a teacher, Inspecting Officers should be most careful to avoid saying, doing, or writing anything that would tend to diminish the teachers' respect for his Managers and the Manager's authority over his teachers.
(iv)The instructions in Article 109 should be scrupulously observed.
(v)The remarks should be entered on the spot and in no case should the inspection book or any other record be removed from the school by an Inspecting Officer. Where however any particular school register or record is required for the purpose of reference by the Inspecting Officer, a receipt should be given for the register or record away from the school and the register or record should be returned to the school as soon as possible by registered post or other responsible channel against the acknowledgment of the Headmaster.