143. Issue of Executive Instructions to the District Superintendent of Education by the District Education Officer and others in regard to matters falling in former's statutory jurisdiction as laid down in the Local Self Government Act.
- Executive instructions may be issued to a District Superintendent of Education by his District Education Officer and other superior officers in regard also to matters which fall within his statutory jurisdiction and that the instructions so issued, are to be treated as binding on him in the sense any instruction of a superior officer is binding on his subordinate. When any instruction is issued, in regard to matters referred to above, to a District Superintendent of Education by any of his superior officers, he must act thereon, where he is not required to consult District Board and that he should base his stand thereon (even though his personal views may be different) for the purpose of consultation, where he is required to act up in consultation with the District Board.(G. O. No. 6377, dated the 15th December 1959.)Section VIIIModel Leave Rules for teachers of non-Government Primary and Middle School managed or aided, out of District Education Fund
