Section 10 in Regulations Under the U.P. Intermediate Education Act, 1921
10.
The Headmaster or the Principal shall be solely responsible and shall have necessary powers for the internal management and discipline of his institution including :(i)Admissions and withdrawals of students and their punishment including expulsion or recommendation for rustication; selection of text books, books and magazines for the library, reading room and prizes; arrangement of time-table and allocation of duties of members of the staff relating to the school time-table; holding of examinations and test; students promotion and, detention, maintenance of all forms and schools registers and progress reports of students and sending the same to their guardians; preparation of requisition for furniture, equipment and apparatus needed for the school and for their repair and replacement; organization of games and other co-curricular activities; making provision for health and medical treatment of students; utilizing the services of the staff for educational purposes and activities inside or outside the school premises; appointment, promotion, control and punishment including removal and dismissal of the inferior servants, control of the hostel through its Superintendent.(ii)Maintenance of service books and character rolls of teachers, clerks, librarians and inferior staff; making entries in their character rolls and communicating adverse entries to the person concerned; control and supervision of the clerks and librarians; their suspension, and making recommendations for their confirmation, promotion and crossing of efficiency bar, granting of casual leave to the staff of the institution; recommending disciplinary action against teachers, clerk and librarians to the Committee of Management; recommending to the Committee their applications for permission to appear in, academic examination, permitting teachers to undertake private tuitions.(iii)Control and administration of all Boys Funds; it shall be the duty of the Principal to see to it that each such fund is spent only for that item for which it is allowed; and if there is saving on any item, the stoppage of fee realised for that fund; granting free-ship and half-free-ship within the number sanctioned by the Management; drawing and disbursing of stipend and scholarship money.
