129. Lady Principal of Government Girls' High/Higher Secondary Schools.
- The Lady Principal of Government Girls' High/Higher Secondary schools including the Lady Principal of the B.N.R. Training College are responsible for the institutions under their control with the attached hostel, if any. They are empowered-(i)to grant free studentships to pupils in the school within the prescribed limit;(ii)to pass their own contingent bills;(iii)to grant leave to scholarship-holders reading in their schools subject to the rules prescribed by the State Government;(iv)to pass bills for middle and upper primary scholarships for scholars reading in their schools;(v)to select candidates for the Secondary School Examination from their schools;(vi)to make appointments in inferior service and of officers outside the graded service to posts under their control of which the pay does not exceed Rs. 30 a month with the accompanying power of granting leave, punishment, suspending, degrading and dismissing such officers and sanctioning their retirement from service and pension;(vii)to make admissions to their schools at their discretion subject to the rules in force;(viii)to purchase prize and library books within the sanctioned allotment;(ix)to decide which of the private candidates who appear at the test examination at their schools, should be sent up for the Secondary School/Higher Secondary Examination;(x)to appoint subordinate officers to remain incharge of their schools during a vacation subject to report to the Inspectress of Schools, Bihar;(xi)in the case of pupils leaving the State of Bihar or a school in another State, to note on behalf of the Deputy Directress (Girls') Education, Bihar, that there is no objection to the pupils' migration. Doubtful certificates should be sent to the Deputy Directress for countersignature;(xii)to condone breaks of study in the case of candidates for the Secondary School/Higher Secondary Examination from their schools without report to the Deputy Directress;(xiii)to grant free tuition in accordance with Article 641 to time-expired upper primary and lower primary scholars;(xiv)to recommend confirmation of mistresses under their control drawing a salary of Rs. of 350 or less without consulting the Managing Committees;(xv)to incur expenditure up to Rs. 50 a month on minor repairs or on accidental charges on the school bus used for the conveyance of pupils without obtaining prior approval of the Director but immediately thereafter Director's approval should be obtained subject to provision of funds;(xvi)to incur expenditure up to a maximum of Rs. 50 a year on repairs and maintenance of furniture in their schools, subject to provision of funds.(G.O. no. 4545, dated the 5th October, 1955.)
