Section 35 in Bihar High Schools (Constitution, Powers and Functions of Managing Committee) Rules, 1964
35. Powers and functions of Headmasters.
(1)Subject to general control and direction of the Committee and the Secretary the Headmaster shall be responsible for internal management, including supervision of classes, and discipline, and general progress of the school. He shall draw up the school time-table and properly maintain all registers and statistics. He shall be responsible for ensuring that the assistant masters adequately prepare and teach the lessons.(2)All questions relating to admission of pupils, their periodical examinations, their promotions the grant of transfer certificates and selection of candidates for Secondary/Higher Secondary School Examination shall be decided by the Headmaster according to such orders as are laid down form time to time by the competent authorities.(3)The Headmaster shall report to the Secretary any case of misconduct on the part of any employee of the School and any case of misconduct on the part of a pupil, which appears to him to warrant rustication or expulsion, he.shall have powers to suspend a menial.(4)Subject to such orders as are issued by the Director from time to time, the Headmaster shall draw up a scheme, for the approval of the committee, to regulate the dates on which fees should be paid and the fine to be imposed in case of delay in payment.(5)The Headmaster shall be responsible for the proper upkeep and use of the school library furniture and equipment and subject to such orders as are laid down by the director, he shall draw up Rules, for the approval of the Committee, to regulate the use of the library.(6)Subject to the general control and direction of the committee, the Headmaster shall be competent to spend the sanctioned allotment for prizes, library books and contingencies and the money in athletic fund or any other funds to which the pupils contribute. Such fund shall be subject to periodical audit and the observance of instruction of the Department laid down from time to time.(7)The Headmaster shall receive daily from the class teacher or the clerk according to the system of collection in vogue, the sums received in fees and fines and shall record them in the Fees Register, the Fine Register, and the Cash Book under his signature. He shall then deposit the money in the School account in Postal Savings Bank or at such other place as has been approved by the Committee on the same day or on the next day, unless required for immediate disbursement and report the collection daily to the Secretary.(8)It shall be the responsibility of the Headmaster to point out to the Secretary and the Committee the relevant Rules, Regulations and the departmental instructions and explain their implications before a decision is taken.
