Section 51 in Tamil Nadu Educational Inspection Code
51. Duties imposed by special Codes and Rules.
- The Tamil Nadu Educational Rules, The Tamil Nadu Elementary Education Act, 1920, and the rules made thereunder, the Tamil Nadu Recognised Private Schools (Regulation) Act, 1973 and the Rules framed thereunder, and the Tamil Nadu Educational Grant-in-aid Code and various instructions issued, from time to time, by the Government and, the Director in regard to several aspects pertaining to the proper and efficient conduct of schools and the conditions governing the employment to teachers therein impose various duties on the Inspecting Officers, and these shall be attended to in their minutes requirements. But, while carrying out the regulations of the department, Inspecting officers shall be ever on their guard against the tendency to subordinate true education to administrative machinery. They should also be on their guard against the tendency to make instructions in all school within their jurisdiction conform to one and the same pattern. Variety should be encouraged to meet the varied requirements of different localities and conditions of life. They shall enforce the rules with perfect impartiality.
