Section 34 in Tamil Nadu Educational Inspection Code
34. Inspection and control of Government Secondary or Training Schools with Gazetted Headmasters or Headmistresses.
- So long as Government Secondary or Training School has a Headmaster or Headmistress in the scale of Rs. 230-30/ 2-260-40/2-500 or any higher scale, the following procedure shall be followed for the inspection and control of the school concerned.(i)For all departmental purposes (other than statistics and service rules), the powers of both the Headmaster or the Headmistress and the District Educational Officer or the Inspectress of Girls' Schools, except the power of inspection, shall vest in the Headmaster or Headmistress of the school concerned.(ii)The inspection of such a school shall be conducted by the Divisional Inspectors of Schools concerned, if it is a boys' school and by an officer deputed by the Director if it is a girls' school.(iii)The administrative control of the school shall vest in the Divisional Inspector of School concerned if it is a boys' school in the principal of the Government Training College concerned, if it is attached to a Training College and in the Director if is a Girls' School.
