Section 1 in Rules Framed under the Madras Elementary Education Act, 1920
1.
The full school-day shall, as a rule, consist of only five hours of instruction in the prescribed subjects, exclusive of the recess, if any, in the middle of any meeting and of the midday interval of not less than one hour; two meetings of five hours in the aggregate on the same day or of two hours and half each on different days may be counted as one school day. In respect of any school or standard or class, the District Educational Officer may, for special reasons, direct that any course of less than five hours shall be treated as a full school day. In the case of the three lowest standards or classes, instruction should not be given for more than two consecutive hours without a reasonable interval.In the case of schools where the "shift system" has been adopted with the approval or at the direction of the Director of Public Instruction, three and a half hours in one session either in the forenoon or afternoon shall constitute a full school day. The session shall have five periods of forty minutes each, with an interval of ten minutes at the end of the second or the third period. In such schools, the school shall work in two batches of nearly equal strength for six days in a week, one batch working in the morning session and the other in the afternoon session. Ordinarily each batch will work in three morning sessions and three afternoon sessions in a week alternately.In the case of schools classified as "night schools", the school day shall be at least two and a half hours.Minimum attendance for the year shall ordinarily be calculated.(a)In respect of two hundred school days for schools attached to boarding houses and orphanages; and(b)In respect of two hundred and twenty school days for other schools.The District Educational Officer should be notified of such times as the school is closed during the year:Provided that where a school has to be closed owing to the prevalence of an epidemic in its vicinity or for any other similar cause, the deficiency in the minimum attendance prescribed by this rule may be condoned by the District Educational Officer up to a maximum period of three months and by the Divisional Inspector of Schools where the period to be condoned exceeds three months, if at the time of the closure of the school, the management thereof had informed that the Deputy Inspector of Schools of the reasons for such closure:Provided further that the deficiency in the minimum attendance in a case which is not covered by the preceding proviso may be condoned (i) in the case of schools managed by Panchayats by the Inspector of Municipal Councils and Local Boards and (ii) in the case of other schools, by the District Educational Officer where the period does not exceed one month, by the Divisional Inspector of School where the period exceeds one month but not two months and by the Director where the period exceeds two months.In the case of adult literacy schools, the school day shall be not less than an hour and a half during any part of the morning or evening and the minimum attendance for the year shall ordinarily be calculated in respect of two hundred such school days.Section 3(V) - Elementary Education(a)"Elementary Education" means education up to and including Standard V of an Elementary School or up to and including Class V of a Secondary School and for purposes other than compulsion, also includes education in Standards VI, VII and VIII of an elementary school.(b)"Elementary Education" shall mean the imparting of instruction in the following subjects:-Lower Elementary or Primary Stage Standards I to VCompulsory Subjects(1)Language(2)Elementary Mathematics(3)Nature Study and Gardening(4)Physical Training(5)History and Geography(6)Civics and Hygiene (including elementary homecraft for girls)(7)Music(8)HandicraftsOptional Subjects(1)Drawing(2)First Aid(3)A second language in Muslim schools in bilingual areas(4)Religious or moral instructionHigher Elementary Stage Standards Vi to VIIICompulsory subjects(1)Language(2)Elementary Mathematics(3)Elementary Science (including Home Science for girls)(4)Social Studies(5)Physical training(6)Pre-vocational work (including practical gardening for rural higher elementary schools)Optional Subjects(i)English(ii)Music(iii)A second language in Muslim schools in bilingual areas(iv)Drawing(v)Religious or moral instructionSection 3(Vii) - Elementary School Place"Elementary School Place" means suitable accommodation subject to a minimum of 9= square feet of floor space per pupil, 15 square feet in the case of Basic Schools and equipment consisting of a supply of suitable pictures and other simple appliances.Section 3(Viii) School-AgeSchool-age means the period of life of a pupil from the date on which he or she attains the age of six until he or she has received elementary education up to and including Standard V of an elementary school or up to including class V of a Secondary School or until he or she attains the age of twelve, whichever is earlier:Provided that the Director of Public Instruction may, with the approval of the Government of Tamil Nadu, prescribe for boys or girls of any particular community limits of age different from those prescribed in this rule:Provided also that for a period of six years commencing on 1st August 1945 in respect of any area under the jurisdiction of a District Board where compulsory elementary education is introduced on or after that date the upper age-limit shall be fourteen in the case of a boy and twelve in the case of a girl:Provided further that in no case shall a boy or girl be compelled to attend a school for more than six years in the aggregate during the school-age as defined above.Explanation. - For the purposes of this rule, a pupil attaining the age of six in the middle of a school year shall be deemed to have attained that age only on the date on which admission can thereafter be normally made under rule 22(a) of the rules relating to the grant of recognition and aid to elementary schools and a pupil under going instruction attaining the upper age-limit in the course of the school-year shall be deemed to be within the school-age until the end of that school-year.Section 36(1) - Assessment and Realization of Education TaxThe provisions of sub-section (1) of section 98-A of the Chennai City Municipal (Corporation) Act, 1919, sub-section (3) of section 78, of the Chennai District Municipalities Act, 1919 of sub-section (3) of section 78 of the Tamil Nadu Local Boards Act, 1920 as the case may be, shall not apply to any case where the education tax is levied or the rate of levy of such tax is altered on a direction issued by the State Government.Section 36(2) - Percentage of Proceeds (other than land cess) of Tax to be Credited to PanchayatsThe cost of collection of any tax levied in a panchayat area under any head of taxation other than land cess shall for purposes of credit to the village fund of the panchayat be fixed at 5 per cent, of the total proceeds of such tax which are actually realized.Section 38(1) - Form of Budget of Elementary Education FundVide Appendix 1 to these rules.Section 38(2) - Re-Appropriation of Funds
