- (i) All questions relating to the admission of pupils, their periodical examinations, their promotion, the grant of transfer certificates and the selection of candidates for the Matriculation/Secondary School Examination, shall be decided by the Headmaster/Principal subject only to the supervision of the inspecting officers of the Department. The Committee shall, however, have a right to officer their opinion on these matters to the inspecting officers in charge of the school.(ii)The Headmaster/Principal advised by the inspecting officers of the department shall be responsible for the internal management, the discipline and progress of the school, for setting the school time-tables and for the regular keeping of all registers and statistics. In these matters also the Committee shall, retain the right to offer their opinion to the inspecting officer in-charge of the school.(iii)The Headmaster/Principal shall report to the Secretary any case of misconduct on the part of a teacher or menial, or any case of misconduct on the part of a pupil which appears to him, to warrant rustication or expulsion. He may suspend a menial at the time of making the report.(iv)The Headmaster/Principal's opinion shall be recorded in writing in all cases of appointment, promotion and removal of the members of the staff under him.(v)The Headmaster/Principal shall advise the Secretary regarding the annual list of holidays as laid down in rule 36.(vi)The Headmaster/Principal shall draw up rules with the approval of the committee to regulate the dates on which the fees should be paid and the fines for delay in payment subject to Article 315 of this chapter.(vii)The Headmaster/Principal shall be responsible for the school library, furniture and equipment. He shall draw up rules for the approval of the committee to regulate the use of the library, subject to Article 438 of this chapter.(viii)The Headmaster/Principal shall be competent to spend without reference to the Secretary or committee the sanctioned allotments, for prizes, library books and contingencies. He shall also be competent to spend without reference to the Secretary or committee the money in the athletic fund and in other funds to which the pupils contribute provided that such funds shall be subject to periodical audit.(Resolution of the Board of Secondary Education, dated the 17th September 1934.)(ix)The Headmaster/Principal shall receive daily from the class teachers or clerk, according to the system of collection in vogue, the sum received in fees and fines and shall record the same in the fee register and fine register over his signature. He shall then deposit the money as required in rule 354 (v) and shall inform the Secretary.(x)(a)The Headmaster/Principal should give correct interpretation of rules to the Secretary of the school. It is their duty both as head of the institution and as a member of the Managing Committee to correctly explain to their school manager the implications of the departmental circulars, and regulations, to point out irregularities in giving effect to the new rule and procedure and to prevent the Managing Committee from taking faulty decisions or delaying or evading compliance with Departmental orders.(D. P. I.'s letter no. 4810, dated the 18th July 1950.)(b)It is primarily the responsibility of the Headmaster/Principal to point out to the Managing Committee if any resolution is being passed or any administrative steps are being taken which run counter to the rules of the Code and the rules of financial administration in general such as (i) not crediting items of income into the school funds and spending them without showing them under any head, (ii) incurring major items of expenditure by the Secretary or the Headmaster/ Principal, without formal approval and without comparing the rates with the rules prevailing in the market, (iii) utilising Government funds for purposes other than those for which these are earmarked, (iv) delaying full payment of dearness allowance to school employees without convincing reason, (v) not making timely submission of the grant-in-aid and dearness allowance statement through the proper channel to the Board of Secondary Education, Bihar, (vi) keeping in hand by the Headmaster/Principal or the Secretary amounts in excess of that permissible under the rules.(Board of Secondary Education's letter no. 12031-35, dated the 24th September 1951.)
