The selection of text-books, from the list of approved text-books, mentioned in rule 58(b) in respect of subjects for which no text-books have been published by the State Text Book Society or by or under the authority of the Government of Tamil Nadu shall be made.(i)in the case of schools under municipal councils by the Headmaster/ Headmistress of the school concerned, but in the cases where common examinations are held for a number of schools by a Committee consisting of head teachers and subject teachers of the schools of the group constituted by the executive authority of the municipal councils. There may be a number of committees, one for each subject, and each such committee may consist of two headmasters and two or three subject teachers;(ii)in the case of the schools under the control of the Corporation of Chennai by its Standing Committee for Education; and(iii in the case of Government schools, by such authorities as may be prescribed by the Government from time to time.The books so selected shall not be changed within one academic year of their introduction in any school managed by a Panchayat Union Council, a Municipal Council or the Corporation of Madras except with the previous approval of the District Educational Officers in the case of boys' Schools and the Inspectress in the case of girls' schools. In respect of Government schools the controlling authority shall exercise tutor her discretion in the matter of changing books within one academic year.No textbooks (other than books for religious instruction) not authorised by the Government shall be used in any case. The Government reserves to themselves the right to forbid or to prescribe the use of any text-book or text-books in schools. (G.O. Ms. No. 1853, Education, dated the 7th November 1970)Protection From Smallpox
