Section 105 in Tamil Nadu Educational Inspection Code
105. Criticism of teachers.
- No teacher should be criticised in the presence of hearing of pupils. Nor should teaching in a class room be interrupted by the Inspecting Officer when once the teacher has been asked to proceed with the teaching until a stage is reached in a lesson which permits, of the questioning of the pupils by the Inspecting Officer, or the continuance of the lesson by him by way of demonstrating, to the teacher how it should be conducted.As the teaching or the preparation notes of the teacher's are expected to be on table, the Inspecting Officer should be able to follow the progress of the lesson and the methods employed by the teacher with reference to those notes and this would obviate any need to obtain information from the teacher in the course of the lesson. If the Inspecting Officer finds that there are points relating to the lesson or method which have to be discussed with the teacher he should make a note of them in his notes and discuss them at the inspecting conference.It is desirable that even such information as to why a certain map or picture is not used can much better be obtained at the conference than in the class unless it can be unobtrusively obtained in the class room from the teacher, without any interruption to the lesson. In assessing the work of a teacher, not only his teaching in the class room, but his preparation as indicated by his notes throughout the year by the visual teaching aids collected or made by him and the recorded work of the pupils as the results of any practical work done by them should be taken into account.The Inspecting Officer should remember that he is judging the work of a year by sampling it by a few lessons given on the day of the inspection and should be caution as against making hasty conclusion. He should, at the same time, bear in mind the feelings of the teacher in such a situations and be careful to put him at ease and not to say or do anything that might disturb his tranquillity while proceeding with his work. No teacher of a school under private management should ever be reprimanded by an inspecting officer. If an officer sees signs of slackness or incompetency on a teacher's part, his obvious duty is to bring it to the notice of the manager.
