Section 72 in Tamil Nadu Educational Inspection Code
72. Arrangement of record.
- Divisional Inspectors, District Educational Officers, Inspectresses and Deputy Inspectors of Muslim Schools shall arrange the records connected with each district separately and shall keep a general ledger for the entry of communications of a general nature. Other Deputy Inspector shall, similarly, arrange the records of each taluk or division separately as far as practicable. In all subordinate offices, the disposal system of arranging records should be followed. The following paper shall be kept as permanent records: -(a)Proceedings of Government and of the Director of a general nature, and gazettes (to be bound after the close of the year).(b)Important communications, especially those that may be of use in the verification of service registers and pension applications.(c)Registers prescribed in this Code except as directed below.(d)Returns prescribed in this Code except as directed below.(e)Counter-foils of transfer certificates issued to pupils in educational institutions.(f)Orders of recognition granted to elementary schools by the Department, the correspondence relating to transfer of locality and transfer of management.(g)Current registers.(h)Registers of building grants paid.(i)Stock and Issue Register of permanent equipment.(j)Stock and Issue Register of raw materials.(k)Monthly abstract of class production.(l)Grade-wise Spinning Register.(m)Register of garden produce.
