110. Regulation of transfer of Deputy Inspectors of Schools and Deputy Superintendent of Education.
- A Deputy Inspector of Schools and Deputy Superintendent of Education should not ordinarily be posted in his home district. If the officer is already stationed in his home district, steps should be taken immediately to transfer him to a place outside his home district.(a)Ordinarily, a Deputy Inspector of Schools or Deputy Superintendent of Education who has worked for more than six years outside his home division, may be posted within his home division, provided it is administratively feasible and also desirable.(b)The transfer of a Deputy Inspector of Schools and Deputy Superintendent of Education shall be controlled only by the Director of Public Instruction, Bihar.(c)There should be a periodical review of the posting of the officers concerned.(G O. no. 6298, dated the 36th August, 1956.)
