355. Functions of the Secretary of the Managing Committee.
- (i) Under the directions of the committee, the secretary shall carry on correspondence with the proper authorities on behalf of the committee. He shall keep a record of the proceedings of each meeting and submit it to the next meeting for confirmation. Such proceedings and all work done by the Committee shall be duly recorded in a book kept for the purpose. If the Secretary has to be absent for more than a month, a fresh appointment shall be made either permanently or for the period of his absence, as the committee may decide.(ii)The Secretary shall be in charge of the invested funds, title deeds and other legal documents belonging to the school, but all papers relating to the school in the shape of accounts and records shall be available at any time for inspection by all inspecting officers of the department.(iii)The Secretary shall make all payments except from the allotments which the Headmaster/Principal is authorised to spend vide articles 349(viii) and shall sign receipts, other than receipts for fees and fines, on behalf of the committee.(iv)The Secretary shall be competent to spend not more than Rs. 20 a month on unforeseen contingencies over and above the sanctioned scale of expenditure.(v)The Secretary shall receive from the Headmaster/Principal daily an account of the sum realised in fees and fines or on any other school account. The money required for immediate expenditure shall be disbursed as soon as possible. All surplus funds must be deposited month by month or more frequently if possible in the Postal Savings Bank, in a branch of the State Bank of India or in a bank approved by the Board of Secondary Education or it should be invested in the National Savings Certificates and other Government securities. The account in the bank or the investments in Government securities shall be in the joint names of the Secretary and one member of the Managing Committee to be selected for this purpose by the committee.Note. - As National Savings Certificates cannot be encashed for three year, only such money as will not be required for at least three years can be invested in them.(Government unofficial memo-no. 909-E., dated the 15th May 1944.)(vi)The Secretary shall exercise the power of granting leave to teachers given by rule 351(b) and, in cases where he grants leave other than casual leave in accordance with that rule, shall have power to make temporary arrangements in place of the absentee.(Resolution of the Board of Secondary Education, dated the 27th November, 1933.)(vii)The Secretary in consultation with the Headmaster/Principal shall have power to suspend any assistant teacher but must at once report his action to the committee for approval. He shall have power on the report of the Headmaster/Principal to appoint, dismiss or punish in any way the menials employed by the school. He shall refer at once to the committee any case where the Headmaster/Principal recommends a boy for rustication or expulsion.(viii)The Secretary shall prepare the annual list of holidays in consultation with the Headmaster/Principal. Where he thinks it desirable the matter shall be referred to the committee for decision. The number of holidays shall not exceed 87 days including any holiday which inspecting officers may grant on the occasion of their visits but excluding Sundays. The Secretary may also make modifications in the list in consultation with the Headmaster/Principal.(G.O. No. 437-E.R., dated the 25th June, 1926.)(ix)An ordinary meeting of the committee shall be called by the Secretary once every month except during vacations. A special meeting shall be convened by the Secretary when a requisition for such a meeting is made by not less than half the members of the committee. In each case at least seven day's notice shall be given. Emergent meeting may be convened by the Secretary when necessary; in such cases twenty-four hours' notice shall suffice. All resolutions passed at special or emergent meetings shall be subject to confirmation at the next ordinary meeting. All meetings shall be held on the school premises.Note. - District Education Officers are authorised to require the Secretaries of aided High Schools to submit to them regulatory copies of the proceedings of the Managing Committee, either generally or in the case of individual schools.(D.P.I.'s letter no. 9466, dated the 26th October, 1934.)
