- The District Superintendent of Education is empowered-(i)to operate the District Education fund;(ii)to act as the Secretary of the District Education Planning Committee;(iii)to act as the Secretary of the Education Committee of the District Board;(iv)to check-up bills of teachers received from the Sub-Inspector of Schools every month;(v)to prepare consolidated statement of payments made and submission of such statements to Government and the District Magistrate;(vi)to remit money orders to the teachers on account of their salaries and allowances;(vii)to maintain Provident Fund Accounts of the teachers;(viii)to distribute contingencies grants, library grants, etc., to the Schools;(ix)to maintain an up-to-date list of all the teachers employed in the schools maintained or aided by the local bodies This list will give all such particulars as date of appointment, scale of pay, age and existing pay etc.;(x)to prepare biennial lists of transfers of teacher; so that, except in rare cases unsystematic transfers may be avoided;(xi)to purchase and arrange a supply of craft materials and other articles for the schools; .(xii)to supervise the building programme; if any, for the schools in the district;(xiii)to distribute grants among the libraries in the districts and looking after the State Libraries;(xiv)to take over some other purely administrative functions of the Deputy Inspectors of Schools and sending some of the returns and reports hither to submitted by them;(xv)to grant leave to clerks up to a maximum of six months in accordance with the rules and to make temporary arrangement in leave vacancies;(xvi)to perform such other duties and functions as may be entrusted to them by Government and the Director of Public Instruction, Bihar from time to time;Note. - If there is any delay in the appointment and joining of any District Superintendent of Education his functions in respect of the programme of the expansion of the Primary Education, may be performed by the District Officer until he joins.(G. O. no. 1627-E., dated the 20th January 1954 and no. 2189, dated the 7th June, 1958.)
