13. Powers, duties and functions of the district school boards. - (1) Subject to the provisions of this Act and the rules made thereunder, the district school boards shall have control over all approved schools within the district and may grant aid to any approved school other than a primary school maintained by the [State] Government or by a school board or by an authorised municipality.
(2)Subject to the provisions of this Act and the rules made thereunder, and so far as its primary education fund will allow, the district school board shall perform the following duties and functions:-(a)to provide for the welfare of the children attending primary schools;(b)to maintain an adequate number of primary schools;(c)to provide adequate accommodation and equipment for primary schools;(d)to maintain an adequate staff of Assistant Administrative Officers, Supervisors, Attendance Officers, clerks, teachers, inferior servants and other staff as may in the opinion of the [State] Government be necessary;[(dd) to maintain such number of Vidyasahayaks as may, in the opinion of the State Government or an authorised officer, or as the case may be, be necessary.](e)to maintain an adequate number of engineering staff required for the construction and maintenance of schools and other buildings;(f)to determine, on the recommendation of the Administrative Officer, the distance measured according to the nearest road between an approved school and the residence of a child for purposes of clause (c) of Section 33;(g)to determine with the approval of the Educational Inspector the hours of instruction and the number and duration of vacations;(h)to determine the exact location of the primary school;(i)to grant on the recommendation of the Administrative Officer exemption from attending an approved school to a child who is receiving instruction otherwise than in an approved school;(j)to sanction all tenders for the supply of forms, stationery, furniture or equipment;(k)to suggest the opening of additional schools for the sanction of the [State] Government;(l)to recommend to the Director such modifications in the curriculum as may seem necessary to suit local requirements;(m)to advice the [State] Government generally in respect of primary education within the district;(n)to carry on propaganda for the expansion of primary education;(o)to perform such other duties and functions as may be prescribed;(3)The district school board shall from time to time with the sanction of the Director make regulations not inconsistent with the provisions of this Act and the rules made thereunder for-(i)laying down the days, the time and the periods on each day during which a child shall be present for instruction at an approved school;(ii)determining the constitution, powers and duties of the taluka advisory committees;(iii)the supply of books, slates, educational requisites, milk, meals or clothes to children of any age receiving primary education, if provision for such supply is made.
