Section 121(v) in Tamil Nadu Educational Inspection Code
(v)The remarks should be entered on the spot and in no case should the inspection book or any other record be removed from the school by an Inspecting Officer. Where however any particular school register or record is required for the purpose of reference by the Inspecting Officer, a receipt should be given for the register or record away from the school and the register or record should be returned to the school as soon as possible by registered post or other responsible channel against the acknowledgment of the Headmaster.
