(1)Every institution will ordinarily have in addition to class for general education, special industrial classes and workshops for teaching trades and other means of livelihood.(2)In the subject of industrial training special courses should be prescribed by the Superintendent and the Visiting Committee in consultation with Director and should be in general accordance with the scheme laid down for industrial schools in the [Haryana] [Substituted for the words 'Punjab' by Haryana Notification No.GSR22/PA/11/26s.34/70 dated 20.2.1970.].(3)No inmate, on first admission, should be compelled to take up a particular industry. He will be given during the first two months, when he shall be generally employed, the choice of any of the industries taught in the institution, compatible with his caste, taste or other circumstances and if necessary he should be employed for a time on each. If he shows no special inclination or aptitude the Superintendent should decide the industry which he should be taught giving full consideration to his hereditary calling and caste. If an inmate proves unfit for the particular industry to which he is attached, the Superintendent may put him to any other industry, and he may also, if it is to the interest of the inmate, permit him to share in the training of an industrial class other than to which he had been attached.(4)The standard of general education will be that prescribed for Primary Schools in the [Haryana] [Substituted for the words 'Punjab' by Haryana Notification No.GSR22/PA/11/26s.34/70 dated 20.2.1970.], but it will be in the power of the Superintendent to raise the standard and to increase the subjects taught.
