Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 21 in Rules for the Grant of Recognition and Aid to Elementary Schools

21.

The following registers shall be kept in the prescribed form and produced to the Inspecting Officer when required:
(1)A register of admissions and withdrawals (Appendix 3)
(2)A register of attendance of pupils (Appendix 4)
(3)A register of attendance of masters (Appendix 5)
(4)Acquittance roll of teachers (Appendices 10 and 11)
(5)An Inspection book
(6)A visitors' books (Appendix 6)
(7)A register of fines (Appendix 13)
(8)A register of record sheetsAnd in areas affected by a notification under section 46 of the Madras Elementary Education Act, 1920
(9)A register of defaultersThe registers must be carefully kept by the headmaster and headmistress and should be countersigned by every Inspecting Officer who visits the school. No entry should be made in the inspection register except by an Inspecting Officer. The entries should be in a language understood by the headmaster. In the Visitors' book district officials and other visitors to the school may be invited to make remarks.Admission and Promotion