233. Action to be taken on the notes of members of the Government.
- Should the Governor note in any school inspection book, a copy of his remarks should at once be sent to the District Education Officer. The District Education Officer should note what action has to be taken and should forward to the Director through the Regional Deputy Director of Education forthwith a copy of the Governor's remarks with his notes on the action required. A similar course should be followed in the case of inspection notes by the Ministers. In the case of girls' schools a similar course should be followed, mutatis mutandis except that copies of the notes should be forwarded to the Inspectress of Schools, Bihar in the case of girls' High schools to the District Inspectress of Schools in the case of other schools.
