(2)The powers and duties of the Managing Committee shall be as follows:-(i)The current business of the school should be conducted by the Headmistress on the general direction of the Managing Committee and in accordance with Departmental rules.(ii)The Committee shall meet not less than once a quarter. The President shall have the power to call a special meeting at any time. The place and time of each meeting shall be fixed by the President and at least one week's notice shall be given to all the members.(iii)Three members shall form the quorum and the Chairman and the Presiding Officer shall have a casting vote.(iv)The proceedings book shall be kept on the school premises.(v)The arrangement of classes and of the time-tables, the conducting of the examinations, and all matters relating to discipline and teaching shall be conducted by the Headmistress;(vi)No pupil should be expelled or rusticated without the order in writing from the Committee and the Headmistress shall have the power to suspend any pupil, such suspension being reported immediately to the Committee for information with a statement of the reasons thereof.(vii)No visitor shall be admitted to the school or hostel without the permission of the Headmistress. With the exception of Inspecting officers and members of the Committee, male visitors to the school will be admitted only to the Headmistress's office. Fathers, grandfathers, brothers or authorised guardians only will be allowed to see any pupil. The Headmistress will be present at the beginning and the end of every interview.(viii)The members of the Committee shall be entitled to visit the schools and to record their observations in the visitors' Book. No criticism of a personal character regarding any member of the teaching staff should be entered. The copy of the remarks made by Visiting Members should be forwarded to the Deputy Directress of Education for girls, within three days from the date of the visit.(ix)The Committee shall correspond with the Director of Public Instruction through the Deputy Directress of Education for girls, or through any other officer as the Director of Public Instruction may direct.(x)The Committee will be consulted before any teacher is appointed to the staff of the school.(G O. no. 18568-E., dated the 19th September 1951.)Section IXSpecial rules for aided schools
