Section 6 in Tamil Nadu Compulsory Elementary Education Rules, 1998
6. Powers and functions of the competent authority.
- The competent authority under this Act shall exercise the following powers and functions, namely: -(i)collection of up to date particulars regarding the number of the schools, pupils and children of school age in his jurisdiction;(ii)conducting periodical review and personal verification of the particulars referred to in clause (i) and enumeration of the same from time to time;(iii)organising meeting and cultural programmes etc., for cent per cent enrollment and retention;(iv)mobilising local resources for equipping the schools and supplying the required teaching and learning materials;(v)seeking improvement of the infrastructural facilities of the elementary schools with the help of parent-teachers association;(vi)looking after the free supply of materials to children as may be sanctioned by the Government; and(vii)seeking the inter departmental co-ordination at all levels.
