118. Deputation of Sub-Inspector of Schools from Inspecting Branch to the staff of Junior Training School.
(a)Deputation of Sub-Inspectors of Schools to Junior Training schools should not be made as a measure of punishment. If a particular Sub-Inspector's work is unsatisfactory the remedy is not in transferring him to a training school, but in such cases disciplinary action should be taken against the Sub-Inspector of Schools concerned.(b)Only those Sub-Inspectors who are really capable and who have the necessary initiative, drive, and imagination should be deputed wherever necessary to work in the Junior Training Schools.(c)Such Sub-Inspectors who are deputed to work in Junior Training Schools will continue to retain their line on the inspecting branch and will be eligible to be considered for promotion in that branch.(d)Whenever a Sub-Inspector of Schools is deputed on the staff of the Training school, a report should be sent to the Director for information and record.(G. O. no. 5489, dated the 22nd November, 1955.)
