Section 123 in Tamil Nadu Educational Inspection Code
123. Report of inspection of elementary schools.
- (i) A report in the prescribed form on the annual inspection held during the preceding month should be submitted by the 15th day of each month to the District Educational Officers.(ii)In the case of schools under private management where the manager is not a teacher, a copy of any remarks which are made in the inspection report in regard to the management of the school and which have not been entered in the inspection book as they might diminish the teachers respect for the manger, should be furnished separately to the manager.(iii)In the case of schools under public management, a copy of the inspection report should be forwarded to the managing authority of the schools.(iv)The District Educational Officers will promptly review all the annual inspection reports received by them every month and forward copies of such reviews directly to the managing authorities of schools under public management, together with copies of the annual inspection report; copies of such reviews of schools under private management will be furnished to the managers by the Deputy Inspectors concerned. The return of the reviews in such form as may be prescribed, from time to time, shall be submitted by the District Educational Officers to the Divisional Inspectors.(v)The annual inspection reports shall be submitted in the prescribed form with all the statistical and actual particulars fully and accurately entered and the remarks made concisely and clearly as explained in Article 21.(vi)In case where the defects include serious irregularities of fraud so as to justify in the officer's opinion, decreases in grant larger than those ordinarily prescribed or, the withdrawal of recognition, or action against the management or individual teachers under the Tamil Nadu Educational Rules or the Rules relating to Elementary Schools, a special report should be submitted separately along with annual inspection to the District Educational Officer.
