- Fines should be inflicted-(a)in cases where the guardians of the pupils are partly to blame, e.g. in cases of late attendance. It is within the power of guardians to see that their wards leave home in proper time;(b)in cases where a master wishes to attract the notice of a guardian to a particular offence;(c)in cases where damage has been done ; the fines should then be used to pay the cost, or part of the cost, or repairing the damage.(G.O. no. 1695-E., dated the 17th September 1915.)
