- Deputy Inspectors are empowered-(i)to sanction the sale of worn-out furniture and apparatus belonging to the offices of the Sub-Inspectors. No articles whose cost price exceeds Rs. 50 should be sold without the sanction of the District Education Officer;(G.O. no. 25-E. R., dated the 4th May, 1926 and G.O. no 6796, dated the 10th December, 1930.)(ii)to grant leave to scholarship-holders in schools other than high schools subject to the rules prescribed by Government;(G.O. no. 25-E.R., dated the 4th May, 1926.)(iii)to sanction the transfer of pupils from Middle or Primary schools within their jurisdictions to other schools of similar status without prejudice to their right to compete for scholarships within the next two years;(G.O. no. 25-E.R., dated 4th May, 1926.)(iv)to sanction the transfer of Upper Primary Scholarships from Middle schools within their jurisdictions to other Middle schools;(G.O. no. 25-E.R., dated the 4th May, 1926.)(v)to make appointment to inferior service and other officers outside the graded service to posts under their control whose pay does not exceed Rs. 30 a month with accompanying power of granting leave, punishment, suspending, degrading and dismissal from their service and pension;(G. O. no. 25-E.R., dated the 4th May, 1926.)(vi)to recognise schools in accordance with the plan approved by the District Education Planning Committee which apply for recognition as Upper Primary or Lower Primary schools. If, however, the school is maintained by the local body, no change of status should be sanctioned without the approval of that body. If the local body does not agree with the Deputy Inspector, the matter should be reported to the District Education Officer;(G. O. no. 25-E.R., dated the 4th May 1926.)(vii)to pass their own pay bills and those of the establishment and their own contingent bills;(G.O. no. 25-E.R., dated the 4th May, 1926.)(viii)to countersign bills for grants-in-aid to Middle schools payable by a District Superintendent of Education or Municipality;(Government Notification no. 5062-L.S.-GO., dated the 1st June, 1954).(ix)to draw up and submit to the District Superintendent of Education bills for Lower Primary Scholarships awarded in another district but made tenable to schools under their charge;(G.O. no. 25 E.R., dated the 4th May, 1926 and Government Notification no. 5062 L.S.G., dated the 1st June 1954.)(x)to grant casual leave and leave of absence during gazetted holidays and vacations to their establishment;(G.O. no. 25-E. R., dated the 4th May, 1926.)(xi)to pass the travelling allowance bills of the subordinates subject to budget provision;(G.O. no. 6796, dated the 10th December 1930.)(xii)to receive bills relating to salaries, contingencies and for the other payments as the case may be for Middle schools and non-Government Basic schools, to scrutinise them and despatch them with his counter-signature to the District Superintendent of Education.(Government Notification no. 5062 L.S.G., dated the 1st June, 1954.)
