10. Power to Governors to delegate their powers and to appoint teachers and officers.
- The Governors shall have power from time to time -(a)to delegate, subject to such conditions as they think fit, any of their powers to sub-committees consisting of such Governors as they shall think fit;(b)to appoint a Secretary and to fix his remuneration, if any ; and(c)to appoint such persons as they shall think fit to employ for the purposes of the school (including school-teachers, boarding-masters, matrons, sergeants, clerks, officers and servants) and to fix their remuneration.
