Section 61 in Gujarat Elementary Education Rules, 2010
61. Duties, functions and responsibilities of the Elementary Education Officer.
(1)The Elementary Education Officer shall be responsible for-(a)performing all duties in relation to the a working of the business of the Education Committee.(b)performing duties to carryout overall administration of Elementary Education in the District/Municipality area.(c)performing duties with regards to Financial matters such as timely preparation of annual or revised or supplementary budget of the Education Committee and of the re-appropriation statement.(d)reporting on the financial effect of all proposals for the expansion of Elementary Education or new items of expenditure.(e)answering all objections raised by the Audit, and(f)for administration maintenance and utilization of Elementary Education fund.(g)arranging for the maintenance of all properties-moveable and immoveable-vesting in, held by or under the control of the District Panchayat or Municipality as the case may be.(h)performing such other duties connected with the property of the District Panchayat or Municipality.(i)issuing orders of appointments of candidates selected by the staff selection committee for the post of teacher and other academic, administrative and technical (engineering) staff.(2)The Elementary Education Officer shall have power(a)to supervise control and co-ordinate the work of the staff maintained by District Panchayat or Municipality under section 39.(b)to confirm, promote, transfer, censure, fine, withhold increments of, reduce, suspend, remove, or dismiss any member of such staff or require him to retire from service subject to such general instructions as may, from time to time, be issued by the Director in this behalf. Provided that no order of reduction, removal, retirement or dimissal shall be passed unless an enquiry has been made into the conduct of such member by the Elementary Education Officer or by a person authorised by him in this behalf in accordance with the procedure laid down in this behalf by the State Government from time to time.(c)to grant casual or any other kind of leave to any such member in accordance with the provisions made in this behalf by the State Government from time to time.
