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State of Goa - Section

Section 159 in The Goa, Daman and Diu School Education Rules, 1986

159. Inspection how to be made.

(1)Every inspection shall be objective as far as possible and shall be aimed at bringing about improvements in the standards of teaching in the school.
(2)In making the inspection the following items shall be critically examined, namely:-
(a)academic work, that is to say, actual teaching and its different aspects;
(b)library and its service to students and teachers;
(c)games and sports and their organisation;
(d)co-curricular activities;
(e)cordiality or otherwise of the teacher of the school with the parents of the students and the community in general;
(f)administration of the school; observance of school timing, guidance to the junior teachers, etc.;
(g)accounts of the school and their maintenance;
(h)the school plan and physical needs of the school;
(i)discipline, tone and tenor of the school;
(j)observation by the school of the rules and instructions;
(k)remedial teaching and special efforts made for the benefit of slow learners, etc.
(3)The inspecting officer shall go to each class and watch the teaching by each teacher in at least two classes and shall specifically note the matters specified in Form No. -