Section 50 in Tamil Nadu Educational Inspection Code
50. Duties imposed on District Educational Officers.
- The District Educational Officers and Inspectresses to acquaint themselves with the conditions of education in all its stages: -They shall make it a part of their duty to confer on educational matters with officials, particularly, with Collectors and Presidents of District Boards and Chairman of Municipalities and with non-officials interested in education and to give advice and assistance in such matters to all who may address them. Being the ordinary channels of communications with the department, they shall, subject to the approval of the Director, be the enforcers and interpreters of its regulation, and exponent of the educational policy of Government. They have further no unimportant share in the allocation of the public funds to education and it behaves them to exercise the greatest vigilance over the expenditure of such funds, so that they are effectively and fruitfully utilised, in terms of concrete educational benefits. For this purpose, the inspecting officer should have intimate acquaintance with details of the prevailing conditions in the areas of their jurisdictions in terms of comparable figures, and the instructions issued by the Director, from time to time, requiring them to maintain correct and up-to-date particulars and figures of the schools, pupils and children of school-age in their jurisdiction cannot be too often nor too strongly emphasised. Inspecting officers should make their fullest use of the opportunity of inspections, visits to teachers association meetings and review of monthly returns to obtain and record all the available information about the schools. All Inspecting Officers are expected to maintain pocket books of facts and figures relating to institutions and educational conditions in their jurisdiction. They should personally test the validity of the periodical returns both with reference to the probability of the figures in the light of their experience and in comparison with the previous returns.Efficient administration of the schemes of compulsory education in force in their jurisdiction forms one of the most important duties of Inspecting Officers. In addition to the general responsibilities in respect of the schemes, certain duties pertain specially to each grade of officers as prescribed in the Rules under that Andhra Pradesh Education Act and in the executive instructions issued by the Director and all officers are expected to be conversant not only with these rules and instructions but also with their full implications in regard to such details as enumeration of the census of children of school, age, propaganda among parents, general supervision and vigilant watch over the progress of the schemes by intelligent examination and personal verification of the figures enumerated, from time to time. They shall take prompt action in all cases of defaults and submit to their respective superior authorities the prescribed reports and returns on the due dates so that the Director is kept promptly and fully informed of the progress of the schemes in the several districts.
