357. Legal action in case of misappropriation of funds by office-bearer of High/Higher Secondary Schools.
- In order to deal with cases of misappropriation of funds by the office-bearers of aided High/Higher Secondary Schools, it is necessary that as soon as the auditor's report is received which reveals a palpable case of misappropriation or defalcation of funds and the District Education Officer is satisfied that the funds of an educational institution have been misappropriated by the Secretary, the Headmaster/Principal or any member of the Managing Committee of the school, he should immediately report the matter to the Police for necessary investigation and action.(D.P.I's letter no. 3464, dated the 6th July 1955.)Section VIIISpecial Rules for Government Secondary Schools for Boys including Sarvodya/Higher Secondary/Multipurpose Schools
