- The duties and power of the Managing Committee of a Government High/Higher Secondary/Multi-purpose School including Sarvodaya Multipurpose Schools are as follows :-(G.O. no. 2517, dated the 9th December 1940.)(a)The committee must meet for the transaction of business not less than twice a year, but ordinary business may be disposed of by circulating the papers. Four members will form a quorum. The Chairman has a casting vote in addition to his ordinary vote, when the votes of the members are equally divided.(b)A proceeding book should be kept in school in which the proceedings of the committee will be recorded, and in which also members of the committee may enter such remarks as they may from time to time consider to be called for(c)Subject to the regulations of the Department, the Managing Committee exercises a general direction and control over the Headmaster/Principal in his conduct of the current business of the school.(d)Recommendations for the improvement of the school made by the Managing Committee must, as far as possible, be put into effect by the District Education Officer and where necessary, be forwarded by him to the Director through the Regional Deputy Director of Education with comments and suggestions.(e)No pupil may be expelled without an order of the committee recorded in writing.(f)An annual report on the school must be prepared by the Secretary and in the case of schools under the control of the Distinct Education Officer, must be submitted to that officer.(G.O. no. 1457, dated the 10th April 1923.)(g)The committee has power to sell or dispose of worn out or obsolete tools,apparatus or furniture up to a limit of Rs. 100 for each Article(Government Resolution no. 3961-E., dated the 19th November 1925.)(h)The committee has power to make appointment to sanctioned posts of Superintendents and Assistant Superintendents of the hostels attached to its school when the total emoluments of the person appointed do not exceed Rs. 125 a month.(Government Resolution no. 3961-E, dated the 19th November 1925.)(i)The committee has power to appoint the Librarian in its school.(Government Resolution no. 3961-E., dated the 19th November 1925.)(j)The committee has power to sanction the list of holidays for its school.(Government Resolution no. 3961-E., dated the 19th November, 1925.)(k)The committee has power to grant permission to the Headmaster/Principal to leave the station during a vacation.(Government Resolution no. 3961-E., dated the 19th September 1925 and G.O. no. 7371-E.R., dated the 1st July 1935)(l)The committee has the right to recommend the transfer of any teacher from its school, and to be consulted ordinarily before a teacher is transferred to or from the school, provided that if the case is one of transfer from a school, the committee need not be consulted if the teacher has been a member of the school staff for more than seven years.(Government Resolution no. 3961-E., dated the 19th November 1925; and G.O. no. 1161-E R. dated the 13th October 1928.)
