Rules Relating To Elementary Schools, India-legitquest

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Rules Relating to Elementary Schools

PART I

RULES FRAMED UNDER THE TAMIL NADU ELEMENTARY EDUCATION ACT, 1920

Section 3(1)-Attendance at School

The full school-day shall, as a rule, consist of only five hours of instruction in the prescribed subjects, exclusive of the recess, if any, in the middle of any meeting and of the midday interval of not less than one hour; two meetings of five hours in the aggregate on the same day or of two hours and half each on different days may be counted as one school day. In respect of any school or standard or class, the District Educational Officer may, for special reasons, direct that any course of less than five hours shall be treated as a full school day. In the case of the three lowest standards or classes, instruction should not be given for more than two consecutive hours without a reasonable interval.

In the case of schools, where the "shift system" has been adopted with the approval or at the direction of the Director of Public Instruction, three and a half hours in one session either in the forenoon or afternoon shall constitute a full school day. The session shall have five periods of forty minutes each, with an interval of ten minutes at the end of the second or the third period. In such schools, the school shall work in two batches of nearly equal strength for six days in a week, one batch working in the morning session and the other in the afternoon session. Ordinarily, each batch will work in three morning sessions and three afternoon sessions in a week alternately.

In the case of schools classified as "night schools", the school day shall be at least two and a half hours.

Minimum attendance for the year shall ordinarily be calculated.

(a) In respect of two hundred school days for schools attached to boarding houses and orphanages; and

(b) In respect of two hundred and twenty school days for other schools.

The District Educational Officer should be notified of such times as the school is closed during the year:

Provided that where a school has to be closed owing to the prevalence of an epidemic in its vicinity or for any other similar cause, the deficiency in the minimum attendance prescribed by this rule may be condoned by the District Educational Officer up to a maximum period of three months and by the Divisional Inspector of Schools where the period to be condoned exceeds three months, if at the time of the closure of the school, the management thereof had informed that the Deputy Inspector of Schools of the reasons for such closure:

Provided further that the deficiency in the minimum attendance in a case which is not covered by the preceding proviso may be condoned (i) in the case of schools managed by Panchayats by the Inspector of Municipal Councils and Local Boards, and (ii) in the case of other schools, by the District Educational Officer where the period does not exceed one month, by the Divisional Inspector of School where the period exceeds one month, but not two months and by the Director where the period exceeds two months.

In the case of adult literacy schools, the school day shall be not less than an hour and a half during any part of the morning or evening and the minimum attendance for the year shall ordinarily be calculated in respect of two hundred such school days.

Section 3(v) - Elementary Education

(a) "Elementary Education" means education up to and including Standard V of an Elementary School or up to and including Class V of a Secondary School and for purposes other than compulsion, also includes education in Standards VI, VII and VIII of an elementary school.

(b) "Elementary Education" shall mean the imparting of instruction in the following subjects:--

LOWER ELEMENTARY OR PRIMARY STAGE

Standards I to V

Compulsory Subjects

(1) Language.

(2) Elementary Mathematics.

(3) Nature Study and Gardening.

(4) Physical Training.

(5) History and Geography.

(6) Civics and Hygiene (including elementary homecraft for girls).

(7) Music.

(8) Handicrafts.

Optional Subjects

(1) Drawing.

(2) First Aid.

(3) A second language in Muslim schools in bilingual areas.

(4) Religious or moral instruction.

Higher Elementary Stage Standards VI to VIII

Compulsory subjects

(1) Language.

(2) Elementary Mathematics.

(3) Elementary Science (including Home Science for girls).

(4) Social Studies.

(5) Physical training.

(6) Pre-vocational work (including practical gardening for rural higher elementary schools).

Optional Subjects

(i) English.

(ii) Music.

(iii) A second language in Muslim schools in bilingual areas.

(iv) Drawing.

(v) Religious or moral instruction.

Note.-- (i) In the earliest stages, Kindergarten methods should be adopted.

(ii) The Director will prescribe the courses of study in all or any of these subjects.

Section 3(vii) - Elementary School Place

"Elementary School Place" means suitable accommodation subject to a minimum of 9 1/2 square feet of floor space per pupil, 15 square feet in the case of Basic Schools and equipment consisting of a supply of suitable pictures and other simple appliances.

Section 3(viii) School-age

School-age means the period of life of a pupil from the date on which he or she attains the age of six until he or she has received elementary education up to and including Standard V of an elementary school or up to including class V of a Secondary School or until he or she attains the age of twelve, whichever is earlier:

Provided that the Director of Public Instruction may, with the approval of the Government of Tamil Nadu, prescribe for boys or girls of any particular community limits of age different from those prescribed in this rule:

Provided also that for a period of six years commencing on 1st August 1945 in respect of any area under the jurisdiction of a District Board where compulsory elementary education is introduced on or after that date the upper age-limit shall be fourteen in the case of a boy and twelve in the case of a girl:

Provided further that in no case shall a boy or girl be compelled to attend a school for more than six years in the aggregate during the school-age as defined above.

Explanation.-- For the purposes of this rule, a pupil attaining the age of six in the middle of a school year shall be deemed to have attained that age only on the date on which admission can thereafter be normally made under rule 22(a) of the rules relating to the grant of recognition and aid to elementary schools and a pupil under going instruction attaining the upper age-limit in the course of the school-year shall be deemed to be within the school-age until the end of that school-year.

Section 36(1) - Assessment and Realization of Education Tax

The provisions of sub-section (1) of section 98-A of the Chennai City Municipal (Corporation) Act, 1919, sub-section (3) of section 78, of the Tamil Nadu District Municipalities Act, 1919 or subsection (3) of section 78 of the Tamil Nadu Local Boards Act, 1920, as the case may be, shall not apply to any case where the education tax is levied or the rate of levy of such tax is altered on a direction issued by the State Government.

Section 36(2) - Percentage of Proceeds (other than Land Cess) of Tax to be Credited to Panchayats

The cost of collection of any tax levied in a panchayat area under any head of taxation other than land cess shall for purposes of credit to the village fund of the panchayat be fixed at 5 per cent of the total proceeds of such tax which are actually realized.

Section 38(1) - Form of Budget of Elementary Education Fund

Vide Appendix 1 to these rules

Section 38(2) - Re-appropriation of Funds

1. No local authority shall incur expenditure in excess of the provisions made under any head in the budget approved by Government under sub-section (2) of section 38 except to the extent allowed by rules 2 to 5.

2. Heads numbered 1 to 6 under expenditure "Ordinary" and those numbered 1 to 3 under expenditure "Capital" in the form of budget prescribed under sub-section (1) of section 38 shall be called main heads. Subject to the condition that the orders of the Government on any specific matter while approving the budget are not contravened, re-appropriation from one main head to another may be effected by a local body without the sanction of any outside authority.

3. Re-appropriation from one sub-head to another under the same main head may be made by the local authority concerned.

4. Transfer of provisions from expenditure "Ordinary" to expenditure "Capital" or vice versa shall not be made by any local authority without the sanction of Government.

5. Expenditure shall not be incurred in excess of the total provisions in the approved budget without the specific sanction of the Government.

Section 44 - Compulsory Elementary Education

1. In any area affected by a notification introducing compulsion under clauses (d), (e) or (f) of section 44, the attendance of a child in an elementary school for thirty working days shall place the guardian of the child under an obligation to cause such child to attend an elementary or any other recognized school so long as he is of school-age.

2. In the case of child who has migrated from one compulsory area to another or who has been readmitted into the same or another school in the same area after an interval, the previous attendance shall be taken into account for the purpose of rule 1.

3. No pupil shall be newly admitted except on an application made in the form in Appendix 2 which must be signed by his guardian. All such applications shall be filed separately in the records of the school.

4. When a pupil seeks admission for the first time into a school not having studied in any school previously, he shall be placed in standard or class which the headmaster considers suitable. When a pupil leaves one school and joins another, the headmaster of the latter school shall ordinarily place him in the standard or class to which the transfer certificate, record sheet declares him fit. In case where the pupil has been placed in a class or standard higher or lower than that for which his transfer certificate or record sheet declares him fit, the headmaster shall preserve a record of any test he may have made of the pupil's attainment and immediately report such case to the inspecting officer.

5. A school record sheet shall be maintained for each pupil in the schools by the headmaster in the form in Appendix 3. The reference numbers of defaults, if any, shall be entered in the record sheet by the headmaster at the end of the each quarter. Such record sheet shall be issued, to the pupil on leaving the school and shall be produced by the pupil when joining another school. The headmaster shall sign in the record sheet before it is issued. When the record sheet is so issued, the headmaster of the school which the pupil has left shall keep a copy of the entries there in a register maintained for the purpose. He shall sign at the end of each calender year in the register.

Note.-- When an application for the issue of a record sheet is made after one year from the date of the pupil leaving the school, a fee of eight annas may be levied for the issue of the record sheet.

A fee of one rupee may be levied for the issue of a duplicate record sheet.

(This rule applies in the case of pupils leaving elementary schools in non-compulsory areas also).

6. It shall be the duty of the headmaster of every school to prepare and submit to the committee constituted under rule 7 every month a list of defaulters as explained in the rules under section 49. This list shall be prepared within the first week of every month and shall contain particulars of all children who became defaulters in the preceding month.

7. The Deputy Inspector shall constitute a committee or committees for every elementary area. Such committees shall consist of the headmaster of all recognized elementary schools, the supervisors of elementary schools of municipal councils and where there are more than one supervisor all such supervisors and such other persons as may be nominated by the Divisional Inspector of Schools concerned in consultation with the Commissioner, Corporation of Chennai, the President, District Board or the Chairman, Municipal Council, as the case may be:

Provided that in the case of the attendance committees constituted separately for girls' schools, the nomination of members may be made by the Director of Public Instruction.

If at any time the nominating authority considers, for reasons to be recorded by him in writing, that the continuance of any person as a member of the committee will be prejudicial to the interest of compulsory elementary education in the area concerned, he may terminate the membership of such person and appoint another person in the vacancy:

Provided that in cases where the nominating authority is not the Director of Public Instruction, the approval of the Director shall be obtained for such termination.

7-A. (i) Any member of the committee nominated to it may resign his membership at any time by giving notice thereof in writing to the authority who nominated him and such members shall be deemed to have vacated his seat as soon as the said authority has accepted the resignation.

(ii) Any member of the committee shall cease to be a member if he is absent for three consecutive meetings of the committee. Such member, may, however, be restored to office if the explanation offered by him for his non-attendance at meetings is considered satisfactory by the President of the Committee.

8. The Deputy Inspector shall be the President "ex officio" of the committee constituted by him under rule 7.

In any area under the jurisdiction of a District Board where compulsory education is introduced, on or after the 1st August 1945, the Senior Deputy Inspector or Junior Deputy Inspector who has jurisdiction over that area shall be the President of the Committee constituted under rule 7.

In any area under the jurisdiction of an Attendance Officer, he shall be the President of the Committee instead of the Senior or Junior Deputy Inspector of Schools.

(ii) In areas where there is a supervisor, he shall be the ex offico Secretary of the Committee. In the case of Municipal Councils which employ more than one supervisor the senior-most among the supervisors shall be the Secretary of the Committee.

(iii) In non-municipal areas, the village munsif shall be an ex offico member of the Committee.

(iv) The President shall convene meetings of the Committee for the transaction of business on such dates and at such times as he may arrange. The Committee shall meet once a month, but may meet often if any special urgent business has to be transacted.

(v) Every meeting of the Committee shall be presided over by the Deputy Inspector and in his absence by a member chosen by the meeting to preside for the occasion.

9. Attendance at these meetings shall be compulsory in the case of headmasters of schools and should the headmaster not be in a position to attend, he shall depute an Assistant to represent him with the permission of the Deputy Inspector.

No business shall be transacted at a meeting unless there be present at least one-third of the number of members then on the committee.

10. (i) It shall be the duty of every committee constituted under rule 7(i) in areas in which compulsion is introduced under clauses (a), (b) or (c) of section 44 to prepare lists of pupils of school-age who are not in school;

(ii) to scrutinize and revise if necessary the defaulters' list prepared by the headmaster;

(iii) to organize visits to guardians or do such propaganda work as may be considered desirable to attract more pupils into schools or to advise guardians;

(iv) to study order of Government or of the Director of Public Instruction or the President of the District Board or the Chairman of the Municipal Councils on questions relating to compulsion or to interpretation of the rules and to offer any comments on them to the District Educational Officer for consideration and communication to the Director, President or Chairman;

(v) to investigate all cases in which children who should be at school have been absent; and

(vi) to perform such other duties as may be assigned to them by the Director of Public Instruction in regard to the enforcement of compulsion in the area.

11. The final defaulters' list shall be prepared by each headmaster in the form in Appendix 4 and submitted to the President of the Committee constituted under rule 7, an office copy being maintained in the School in register with numbered pages.

12. Failure of a headmaster to comply with the provisions of rule 9 or any misrepresentation or negligence on his part in the preparation of defaulters' list or in reporting their names or in the discharge of any of the duties imposed on him under these rules shall render the schools liable to loss of recognition or to reduction or total withdrawal of grant. If any teacher is found guilty of any neglect of duty in this connection the teachers' certificate may be suspended or cancelled by the Director.

13. If any difficulty arises in the interpretation or enforcement of these rules, the matter shall be reported to the Director of Public Instruction whose decision thereon shall be final.

Section 49 - Responsibility of Guardians

1. If a child is absent from school for fifteen days in any one quarter his guardian shall be deemed to have failed to discharge the obligation created by section 49.

2. In any area where compulsory education is introduced under clauses (a), (b) and (c) of section 44, the guardian of any child of school-age shall be deemed to have placed himself under the obligation to continue his child in school required by rule 1 under section 44.

3. For purpose of rule 1, the quarter shall commence respectively on the 1st day of January, the 1st day of April, the 1st day of July and 1st day of October.

4. If any difficulty arises in the interpretation or enforcement of these rules the matter shall be reported to the Director of Public Instruction whose decisions thereon shall be final.

Section 50(III) - Prescribed Officers for granting exemption from attendance

In areas in respect of which notification under section 46 of the Tamil Nadu Elementary Education Act, 1920 (Tamil Nadu Act VIII of 1920), has been issued, the District Educational Officer of the District in which a child is resident shall be the Prescribed Officer for purposes of section 50(iii) of the Act.

Section 50(V) - Exemption from attendance

A child may be exempted from attendance on any other ground accepted as satisfactory by the Director of Public Instruction.

Section 51(1) - Enforcement of compulsion

The President of the committee constituted under rule 7 of the rules framed under section 44 shall serve or cause to be served a notice on the guardian of the defaulting pupil or pupils calling on the guardian to appear before him to explain the default at a specified place in the compulsory area at a specified time and on a specified date.

2. The notice referred to in sub-rule (1) shall be issued after receipt of the defaulters' list from the headmaster. At least ten days shall be allowed between the date of service of the notice and the date fixed under sub-rule (1).

3. If the guardian fails to appear on the date fixed to explain the default the President of the committee shall report the matter to the District Educational Officer who shall impose a penalty in accordance with the provisions of sub-section (1) of section 51.

4. If the guardian applies for time for explaining the default, the President may if the reason given are satisfactory grant time not exceeding a week and may appoint another date for his appearance. If the guardian does not appear even on that date, his case shall be reported to the District Educational Officer who shall impose a penalty in accordance with sub-section (1) of section 51.

5. If the President considers that the reasons adduced are not satisfactory he may refuse to grant the time asked for under sub-rule (4). He shall then report the case to the District Educational Officer, who shall impose a penalty in accordance with the provisions of sub-section (1) of section 51.

6. If the guardian appears at the place and date specified under sub-rule (1) the President shall conduct an oral enquiry and record in writing the explanation of the guardian for the absence of the child or children from the school in the presence of at least one nominated member of the committee. He shall then forward the records of the case to the District Educational Officer.

7. (i) The District Educational Officer shall, on receipt of the records referred to in sub-rule (6), investigate whether the absence of the child is covered by anyone of the grounds specified in section 50. If not, he shall impose a penalty in accordance with the provisions of sub-section (1) of section 51.

(ii) Every order imposing a penalty under sub-rule (1) shall be communicated to the person on whom it is imposed to the headmaster of the school, to the President of the Committee, to the President, District Board or the Commissioner, Corporation of Chennai or the Executive Authority of the Municipal Council or the Executive Authority of the Panchayat, as the case may be, and to the village munsif in areas within the jurisdiction of District Boards or Class II Panchayats.

(iii) In the City of Chennai and in Municipalities, the Commissioner and in Class I Panchayats, the executive authorities shall take steps to collect the penalties imposed under sub-rule (i). In areas within the jurisdiction of District Boards and Class II Panchayats the penalties shall be collected by the village munsif concerned.

(iv) For the first breach of the obligation created by section 49 no penalty shall be imposed and the guardian shall be let off with a warning, but for the second and every subsequent breach, a penalty shall be levied on the following scale.

	Minimum Rs. P.	Maximum Rs. P.
Second breach.	0.75	0.95
Third breach.	1.50	1.90
Fourth breach.	2.25	2.80
Fifth breach.	3.00	3.75
Sixth and subsequent breach.	6.00	7.50

(v) No penalty shall be levied under sub-rule (i) on any guardian after the lapse of one full quarter from the date of receipt of the report of default by the President of the Committee.

(vi) No penalty shall be imposed in respect of any default occurring in any quarter which has not been reported upon in the quarter succeeding the same.

(vii) Every notice issued by the President of the Committee to a guardian and every order imposing any penalty on a guardian shall be served on him by the village munsif in areas within the jurisdiction of District Boards and Class II Panchayats. A copy of the memorandum forwarding the notice or order to the village munsif shall be sent to the Thasildar concerned for information. In areas within the jurisdiction of Municipalities and Class I Panchayats the notice of order shall be sent to the Executive Authority of the Municipalities and Class I Panchayats who shall arrange for the service of the notice order on the guardian through a suitable employee under them. The service of the notice or order in the city of Chennai may be effected in the manner laid down in section 374 of the Chennai City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919). The Commissioner, Corporation of Chennai or the Executive Authority of Municipal Council or Class I Panchayat or the Village munsif, as the case may be, shall return the counterfoil of the notice to President of the Committee and the counterfoil of the order to the District Educational Officer, specifying the date on which the notice or order has been served with the signature of the guardian. In cases where the counterfoil cannot be returned with the signature of the guardian, a report as to the mode of service should be made to the President of the Committee or to District Educational Officer, as the case may be.

(viii) If any difficulty arises in the interpretation or enforcement of these rules, the matter shall be reported to the Director of Public Instruction, whose decisions thereon shall be final.

APPENDIX 1

APPENDIX 1

Budget Estimate of the Elementary Education Fund

Summary

	Opening Balance	Receipts	Expenditure	Closing Balance
(1)	(2)	(3)	(4)	(5)
	Rs.	Rs.	Rs.	Rs.
I Ordinary
II Capital
Receipts
Actuals of	Revised estimate for Heads	Budget estimate for		Remarks
20.........20	20.........20	20.........20		Remarks
Rs.	Rs.	Rs.

Ordinary

1. Education Tax.

2. Fines and penalties under Elementary Education Act.

3. Investment realized.

4. Income from investments, etc.

5. School fees.

6. Endowments.

7. Contributions.

8. Other receipts.

9. Government grant.

(i) Under section 37(1), (2) and (3) of the Elementary Education Act;

(ii) Under section 37 (4) of the Act; and

(iii) For the introduction of compulsion.

10. Contribution from the general account.

Total..........

Deduct: Appropriation to Elementary Education Capital.

Net Total.........

Capital

1. Government grants.

2. Endowments and contributions.

3. Loans.

4. Contribution from the general account of the local body-Ordinary.

5. Appropriation from Education-Ordinary.

6. Investments realized.

Total.........

Expenditure

Ordinary

1. Staff-

Salaries and allowances.

Masters.

Clerks and servants.

Contribution to Provident Fund.

Travelling Allowance.

Stipends of teachers sent for training.

2. Contingencies and equipment--

Contingencies.

House rent.

Other items.

Equipment--

Furniture and apparatus.

Library books and maps.

Other items.

3. Prizes and scholarships.

4. Repairs to buildings.

5. Interest on and repayment of debt.

6. Investment made.

Total, Ordinary charges...........

Capital

1. Land and buildings.

2. Equipment--

Furniture and apparatus.

Library Books and maps.

Other items.

3. Investments made.

Total, Capital Charges..........

Note.-- The budget should be accompanied by a statement containing particulars under the following heads:--

		Number of schools having as the higher class.
		VIII Standard.	VII Standard.	VI Standard.	V Standard.	IV Standard.	III Standard.	II Standard.	I Standard.
1.	Number of schools on the date of submission of the budget.
2.	Number of schools proposed to be opened in the ensuing year.
3.	Total number of teachers employed in all the schools under the management of the local body on the date of submission of the budget, the scales of pay in force and the number of teachers in each scale.
4.	Number of additional teachers proposed to be employed in (i) existing schools & (ii) schools to be newly opened during ensuing year and their scales of pay.
5.	If the pay of existing teachers is proposed to be revised, the total number of teachers, whose pay will be affected showing the present and proposed scales of pay and the extra provision made for the purpose.
6.	No. of adult literacy schools having:
	(1) One year course.
	(2) Two years' course.
	(3) Three years' course.

APPENDIX 2

APPENDIX 2

(See section 44 rule 3)

Application for admission into a school.

1.	Name of School.
2.	Name of pupil.
3.	Religion, caste and sex.
4.	Date of birth.
5.	Residence.
6.	Name of parent with occupation and residence.
7.	Name of guardian with occupation and residence.
8.	Schools previously attended by the pupil.

I certify that the information given above is correct, that the pupil has not attended any other school besides those mentioned above, and that no fees are due on his account to any school which he has attended.

2. I hold myself responsible for the regular attendance of the pupil and am liable for the penalty for his defaults.

Signature of parent or Guardian.

Note.-- Satisfactory evidence in regard to the date of birth must be insisted upon. Headmaster will be held responsible for the accurate entry in the admission register of the date of birth.

APPENDIX 3

APPENDIX 3

(See section 44 rule 5)

Record Sheet

(To be kept in the school and issued to a pupil on leaving the school)

Name of the Pupil (in full).
Admission number.
Date of Birth.
Religion and caste.
Name of parent (in full).
His/Her occupation and residence.
Name of Guardian.
His/Her occupation and residence whether the parent or guardian is responsible for the pupil's regular attendance as per the declaration in paragraph 2 of the application for admission.

First Quarter*

Second Quarter*

Third Quarter*

Name of school

Date of admission

Standard

Reference number of the default, if any

Standard

Reference number of the default, if any

Standard

Reference number of the default, if any

Fourth Quarter*
Standard	W	P	Reference number of the default, if any	Progress and conduct	Signature of the head-master at the end of each calendar year	Signature of headmaster before issue of the record sheet when the pupil leaves the school

W = Working days

P= Days present

*[With reference to the calendar year, if during any quarter the pupil was promoted from one standard to another standard, W and P. and reference number of default, (if any) will be shown in two lines for the quarter, each line corresponding to one of the two standards studied in that quarter.]

Attained the age prescribed.................

Completed the fifth Standard course on..................

Signature of Pupil........................

Headmaster of the school in which the prescribed age was attained or standard V was completed.

(i) The date of birth should be taken from the admission of application.

(ii) No record should be opened if the pupil has been in another school in a compulsory area. The headmaster should, in such cases, request the Deputy Inspector¹ to secure the record sheet from the school in which the pupil was previously reading.

(iii) In areas where compulsory education has been introduced on or after the 1st August 1945 compulsion cannot be enforced in the case of a boy if he has completed 14 years of age and in the case of a girl if she has completed 12 years of age. Compulsion may however be enforced up to the age of 14 if the girl is reading in a special girls school functioning in those areas. In other areas, compulsion cannot be enforced in respect of children of either sex if they have completed 12 years of age.

(iv) The Deputy Inspector or Supervisor should sign in the remarks column whenever he scrutinizes the record sheet. The headmaster should also sign in the remarks column in token of the corrections of the entries made in his school when the record sheet is transferred to the headmaster of another school.

1. Except when otherwise directed.

APPENDIX 4

(See section 44 rule 11)

Defaulter's list of pupils at school/not at school for the month ending.

Name and Address of School.

(1) Serial Number.

(2) Admission number and Record Sheet number.

(3) Name of pupil.

(4) Standard.

(5) Name and address of parent or guardian.

(6) Date of Birth.

(7) Date of Admission.

(8) Whether attended for thirty working days.

Nature of default period of absence by days in each month of the quarter.

First.

(9) Second.

Third.

Total.

(10) Cause of absence if known whether verified and found true by the Headmaster or Attendance Officer.

(11) Reference number of previous default.

(12) Nature of penalty imposed for the last of the default in the previous column.

(13) Date of issue of notice by the President, Attendance Committee.

(14) Date of report to the District Educational Officer.

(15) Reference number of default.

Certified that no defaulter's name has been left out or struck off the rolls.

.......................................

Signature of the Headmaster or Headmistress.

.......................................

Counter-signature of the President, Attendance Committee.

Note.-- (i) In areas where compulsion is in force under sub-clause (a) or (b) or (c) under section 44 of the Tamil Nadu Elementary Education Act, 1920, two kinds of defaulters' list have to be prepared, one for children of school-age who have committed default at school (by absence for fifteen days or more in a quarter) and the other for children of school-age who are not at school. In the case of children not at school (7), (8) and (9) may be kept blank.

(ii) Columns (13) and (14) may be filled in after action is taken by the President of the Attendance Committee or the District Educational Officer, as the case may be, against the defaulters.

PART II

Rules for the grant of recognition and aid to elementary schools.

Note:--These rules apply mutatis mutandis also to Basic Schools and prebasic sections attached to them. Information regarding pre-basic sections should be furnished wherever necessary in the forms prescribed in the appendices. Grades in Basic Schools corresponds to the standards in Elementary School.

CHAPTER I

Rules for recognition

1. The power to grant permission to open new schools, additional classes in the existing schools and to grant or withdraw recognition and aid to or from elementary schools including Basic Schools and Pre-basic sections attached to Basic Schools shall vest in the Officers of the Education Department:

Provided that the previous permission of the officers of the Education Department shall not be required for the opening of new elementary schools by the district boards in places which have no school within a radius of one mile and which have a population of not less than 500. In such cases, it will be sufficient if the District Educational Officer is informed of the opening of the schools as soon as possible.

2. Deleted.

3. Deleted.

4. (a) No new schools shall be permitted to be opened by a local authority in a locality which is adequately served by an aided school or schools already existing in the locality.

(b) No new school shall be permitted to be opened by a private management in a locality which is adequately served by schools already existing in the locality.

(c) No new class shall be opened in an existing school without previously obtaining the permission of the departmental officers.

The Officer empowered to grant such permission shall be the District Educational Officer.

5. (a) Applications for recognition of schools or of additional standards (Appendix 2) shall be made to the District Educational Officers through the Deputy Inspector of Schools.

An appeal shall lie against all orders of the District Educational officer to the Divisional Inspectors.

(b) Recognition shall be granted from the date of the opening of the school or of the additional class, or from the date of the application, if the application is made more than three months after the date of the opening of the school or of the additional class.

(c) Recognitions shall not ordinarily be granted to a school or a class opened by a local authority or by a private management in contravention of rules (1) and (4)(c).

(d) Recognition shall not be granted to any school situated, in a building which is inaccessible to the members of any caste or community.

6. Applications from Managers of schools for the continuance of temporary recognition (Appendix 2) of their schools or of standards of their schools shall be made to the District Educational Officer through the Deputy Inspector concerned not later than three months before the expiry of the period of recognition.

7. The District Educational Officer may, for any satisfactory reason on the recommendation of the Deputy Inspector, entertain an application for recognition from the date of opening of the school, or of the additional class in any case where the application has been made more than three months after the date of the opening of the school or of the class. In all cases, where the period to be condoned exceeds three months, the approval of the Divisional Inspector of Schools shall be obtained.

8. Every lower elementary school shall ordinarily have at least five standards, except schools approved by the Divisional Inspector of Schools as feeder schools with standard I and II or standards I, II and III.

9. Application for any change in the management of an elementary school shall be made to the District Educational Officer.

10. Pre-basic sections attached to Basic Schools and each standard above the fifth shall be separately recognised.

11. Recognition shall depend upon satisfactory evidence of the educational needs of the locality as well as of the other matters specified below.

12. (1) Teachers in elementary schools should ordinarily hold trained teacher's certificate and in making appointments, preference should invariably be given to holders of such certificates:

Provided that where teachers holding such certificates are not available untrained teacher, who possess the qualifications prescribed by the Tamil Nadu Educational Rules for admission to a training institution of the Higher elementary grade may be appointed in such schools with the previous approval of the District Educational Officer:

(2) In elementary schools with standards above Standard V, the headmaster or headmistress and the teachers in charge of Standards VI to VIII, should ordinarily hold trained teacher's certificates of the secondary grade.

In a complete higher elementary school which has four or more sections in Standards VI to VIII a Pandit possessing the qualifications prescribed in rule 13 of the Tamil Nadu Educational Rules, may, at the option of the management, be appointed in the place of one of the secondary grade teachers:

Provided that the Pandit is assigned all the language work of the higher elementary standards and where necessary one or more of the lower standards also and that the secondary grade teacher, if any, of the lower standard concerned, is given some work in the higher elementary standards.

(3) In every elementary school with Standard V as the highest, the headmaster or headmistress, should hold a trained teacher's certificate of the higher elementary grade:

Provided that such a certificate shall not be required in the case of a headmaster or headmistress who has had at least two years' experience as headmaster or headmistress as the case may be, on or before the 16th September 1933:

Provided further that a headmaster or headmistress appointed after the 1st October 1939 to any such school having four or more teachers, should hold a trained teacher's certificate of the secondary grade; and

Provided also that a headmaster or headmistress appointed after the 1st June 1960 to an elementary school with Standard V as the highest shall hold trained teacher's certificate of the secondary grade:

Provided also that in every elementary school with Standard V as the highest which does not have a trained teacher of the secondary grade on its staff, there shall be employed at least one trained teacher of the secondary grade on and from the 1st June 1960.

(4) (a) Schools employing untrained teacher may not ordinarily employ more than one untrained teacher for every two trained teachers without the specific approval of the District Educational Officer.

Explanation.-- The following persons shall be deemed to be trained teachers for the purpose of this rule:--

(i) a teacher who holds a probationary teacher's certificate which he has been unable to complete within the prescribed period;

(ii) a teacher who has undergone training in a recognised training institution though he has failed in the Training School Leaving Certificate Examination; and

(iii) an untrained teacher of the collegiate grade.

(b) all untrained teachers employed in elementary schools who have not attained the age of 35 shall be sent for training at the earliest opportunity.

(5) The District Educational Officer may exempt any named headmaster or headmistress of or teacher in an elementary school under private management or any named headmaster or headmistress of an elementary school under a local authority from the possession of any qualification prescribed for such headmaster or teacher by sub-rule (2) or (3).

Note.-- In the case of unqualified teachers of the lower elementary grade who were in service in aided elementary schools on 17th June 1946 and who had to their credit on that date six years of satisfactory service, they may be continued in service and assigned grants without the need for further exemption.

12-A. Trained teachers of the higher elementary grade who have passed the Matriculation or who holds, completed Secondary School Leaving Certificates qualifying them for admission to University course of studies or to the examination conducted by the Tamil Nadu Public Service Commission for selection of eligible candidates for clerical posts and who hold certificates issued by the Headmasters of Basic Training Schools of having satisfactorily undergone training in Basic Training Schools for a period not less than three or five months, as the case may be, shall be considered as Secondary grade trained teachers so long as they are employed in Basic Schools.

12-B. The manager of an elementary school under private management shall be literate and also interested enough in educational progress. He shall be solvent. He shall not be a whole time public servant of the State or the Union or a local body. This condition, however, shall not apply to Aided Schools maintained by the Union Government or to Schools in Government Camps and Projects or to Elementary or Adult Schools attached to Government or other institutions under public management, which of necessity have to be under the management of a full-time servant of Government or public bodies. He shall generally be a resident of a taluk in which the school is located:

Provided that in exceptional cases the Divisional Inspector may exempt any named manager from any or all of the conditions mentioned above for any period which may extend up to one year.

The Director has been authorised to grant exemption beyond 31st March 1952 - vide Government Memo. No. 28847-c/52-l, Education, dated the 25th August 1952.

Note.-- This rule shall come into effect from 1st April 1951.

13. (1) (i) Every teacher working in a school under private management, except schools under the Railway management, shall possess a teachers' service register issued by the District Educational Officer. It shall be the duty of the manager to specify clearly in the service register, the terms of service under which the teacher is recruited stating whether he is appointed on probation or temporarily (if so, for what period) or permanently and his salary and scale of pay, if any. It shall further be the duty of the manager to get the service register counter signed by the Deputy Inspector concerned.

(ii) No qualified teacher shall be appointed in a permanent vacancy on a temporary basis or for a stipulated period. All appointments in permanent vacancies shall be made only on probation for a period of one year, but the management may before the expiry of that period extend it to a further period of not exceeding 12 months for reason to be approved by the Deputy Inspector of Schools. In the absence of any such extension, the teacher shall be deemed to have completed his probation satisfactorily and be confirmed or deemed permanent from the date of completion of probation. A teacher whose probation is extended shall be deemed to have satisfactorily completed his probation at the end of such extended period unless his service is terminated after following the procedure laid down in sub-rule (2) before the last day of the period of probation and he shall be confirmed or deemed permanent from the date of completion of probation.

(iii) In case of aided elementary schools which are granted permanent recognition, the number of teachers employed at that time shall represent the number of permanent posts and any vacancy which arises in permanent posts shall be considered as a permanent vacancy for the purpose of clause (ii) above. If schools with temporary recognition consisting of Standards I to V or I to VII or VI to VIII or I to III recognised as feeder schools are allowed to continue beyond one year, the teachers employed in them may be considered as probationers from the date of their appointment in the school.

(iv) Appointment in vacancies arising out of bifurcation of standards of elementary schools shall be made on a temporary basis and a teacher appointed in such a vacancy shall be continued in service so long as there is need for a continuance of sections unless his services are terminated after following the procedure laid down in sub-rule (2). However, if a teacher appointed in such a vacancy is continued in service for three years, he shall be confirmed or deemed permanent from the date of completion of three years of service.

Note.-- (1) The broken periods of service under the same management shall count for purpose of three years' time limit referred to in this clause.

(2) Appointments in leave vacancies shall be made on temporary basis.

(i) No teacher whose appointment is not covered by clause III below shall, except with the permission of the management, be entitled to leave the school without giving three months' notice or payment of three months' salary in lieu thereof to the management.

(ii) The management of a school shall have power to terminate the services of any member of the staff whether permanent, temporary or probationary only as provided hereunder.

(a) Without notice for any or all of the following reasons, viz., suspension or cancellation of teacher's certificate by the Director of Public Instruction or suspension by the Divisional Inspector under rule 154 of the Tamil Nadu Educational Rules, or when action is taken against the teacher by the Director of Public Instruction under rule 14 below.

(b) With three months' notice or three months' salary in lieu thereof, for any of the following reasons viz., wilful neglect of duty, serious misconduct, gross insubordination, mental unfitness, incompetence, retrenchment, physical unfitness or any other good cause:

Provided that in all cases coming under (b), before the issue of notice, the teacher shall be informed in writing of the charges against him and shall be given a reasonable opportunity for stating his case in writing or in person, and the statement made by the teacher if any, shall be taken, into consideration before a final decision is taken by the management:

Provided further that before the issue of the notice the Deputy Inspector of Schools should be consulted and his approval obtained by the Management about the propriety of such an action, the Deputy Inspector being furnished with all documents relating to the case to facilitate him to offer his advice.

When on a teacher's appeal, the District Educational Officer orders reinstatement, the management shall forthwith reinstate him within 10 days of receipt of the orders, notwithstanding a further appeal submitted or proposed to be submitted by the management to the Divisional Inspector and shall inform in writing the Deputy Inspector of Schools and the District Educational Officer of the fact of having done so. Failure to comply with such orders of the District Educational Officer may entail action against the management under rule 14 below.

If the termination of the services of a teacher under this rule is held unjustified on appeal by the teacher, the management shall take back the teacher, treating the period of his absence as on duty without any claim for Government grant for the period of such absence. If the teacher, having sought employment subsequent to the termination of his services, claims only compensation for the loss due to unemployment, the management shall be liable to pay the teacher full salary and allowances for the period of his unemployment, which shall be limited to the maximum period of three months.

(iii) No notice on either side or prior consultation of Deputy Inspector of Schools as required under the proviso to clause (ii)(b) above is necessary in the case of teachers who are appointed purely on a temporary measure for three months or less or when teachers are discharged after the expiry of the specified period stipulated in the Teacher's Service Register. In case the vacancies last longer than the stipulated period the usual procedure shall be followed.

(iv) No teacher who is a permanent member of a school shall, when he has not been given notice of termination of his services or when he has not been given notice by the management for relieving him of his services, apply for an appointment under any other management except through the management of the school in which he serves. The penalty for breach of this rule shall be dismissal of the teacher from the service. The management shall not refuse to forward such application when the need arises, unless he gives due notice or pays an amount equal to the salary for three months or for such periods by which the period of notice falls short.

Note.--(a) For the purpose of clauses (i), (ii), (iv) and (v) under sub-rule (2), the term "salary" refers to the salary including dearness allowance drawn by the teacher at the time of termination of his service in the school or at the time of leaving the service in the school as the case may be.

(b) A violation of provisions of these rules and the instructions embodied in the Teacher's Service Register on the part of the teacher shall be deemed to be an offence coming under the purview of the rule 154 of the Tamil Nadu Educational Rules and rule 14 of those rules and action shall be taken by the District Educational Officer on a report from the management.

(v) It shall be lawful for a management if satisfied on medical evidence that a teacher is unfit and is likely for a considerable period to continue to be unfit by reason of ill-health to discharge him from service on paying him three month's salary less any amount which may have been paid to him as leave allowance after the date of his last appearance in the school for the regular discharge of his duties as teacher subject to a minimum of one month's full salary.

The management of a school may suspend any permanent, officiating or temporary member of the staff, pending framing of charges, against him for a period not exceeding three months for gross insubordination, serious misconduct, criminal prosecution, mental unfitness or any other cause, if such a course is required urgently in the interest of the institution. In all such cases, a report of having kept the teacher under suspension shall be sent to the Deputy Inspector on the same day by registered post. In the case of teachers who have been suspended for criminal prosecution and against whom criminal cases are pending the management may, with the prior approval of the District Educational Officer, place the teacher under suspension for a further period beyond three months until the cases are disposed of. When the suspension of the teacher is held to be unjustified by the District Educational Officer, the management shall pay full pay and allowances to which the teacher would have been eligible had he not been suspended. The period of absence will be treated as period spent on duty.

(vi) The management and the teachers have right of appeal against orders arising from these rules and the appeal shall be disposed of by the District Educational Officer. A second appeal shall lie with the Divisional Inspector of Schools. An appeal shall be valid only if it is made within a period of two months from the date of the orders against which the same is preferred.

(vii) If the termination of service of a teacher is necessitated on account of the fall in strength and attendance, the services of the junior most teacher in service shall be terminated after the requirements of rule 12(2) and (3) regarding the appointment of Secondary Grade teachers are complied with. If the junior most teacher happens to be a trained teacher and if there are untrained teachers also on the staff of the school, the services of the junior most untrained teacher shall be terminated retaining the trained teacher even though the latter may be junior-most. If there are no untrained teachers on the staff, the services of the junior most teacher shall be terminated. The provisions of sub-clause (b) of clause (ii) shall apply to every termination of service under the clause.

(viii) The provisions of rule 13(2)(ii)(b) shall not apply in the case of new appointment made temporarily in vacancies caused as result of action under rule 14 below or 154 of the Tamil Nadu Educational Rules, if his services are to be terminated consequent on the return of the permanent teacher on the expiry of the term of the punishment imposed on him under the said rules.

The teacher whose certificate was suspended as a temporary measure under rule 154 of the Tamil Nadu Educational Rules, or who was declared unfit to hold the post for a temporary period under rule 14 below, as the case may be, will have a right to claim reinstatement in service in the school in which he was working prior to his relief on the expiry of the term of his punishment, provided he was a permanent incumbent. The management shall reinstate him in the post which he held before relief.

(3) No deduction of any kind shall be made from the pay of a teacher except by way of deductions in respect of a Provident Fund and fines imposed for disciplinary purposes. A record of such fines shall be maintained in the form prescribed in Appendix 13.

13-A. Fines imposed on teachers by managements of aided elementary schools with reference to the preceding rule 13(3) shall not exceed a sum of Rs. 5 on any single occasion. In cases where the fine levied on a single occasion exceeds one rupee, or where the sum total of fines imposed on a teacher within a period of one month exceeds three rupees, an appeal shall lie to the District Educational Officer.

14. The Director of Public Instruction may, after due enquiry, declare a teacher to be unfit for employment in a recognised school. He may likewise declare a person to be the manager or correspondent of a recognised school.

14-A. The Director of Public Instruction may refuse recognition to or withdraw recognition from a school in which he is employed as a teacher whom he has declared unfit to be a teacher, or a teacher whose certificate has been cancelled or suspended under rule 154 of the Tamil Nadu Educational Rules or whose Service Register has been withdrawn by the Divisional Inspector. The Director of Public Instruction may also refuse or withdraw recognition if the school is under the management of a person who has been declared by him to be unfit to be a manager or correspondent of a recognised school.

15. No teacher whose certificate has been cancelled or suspended under the rule 154 of the Tamil Nadu Educational Rules, or whom the Director of Public Instruction, after due enquiry, declares to be unfit to be a teacher, or whose service register has been withdrawn by the Divisional Inspector shall, while such cancellation, suspension, declaration, or withdrawal, is in force, be employed in a recognized school; nor shall any grant be assessed on behalf of any such teacher.

16. There shall ordinarily be at least one teacher for every 35 pupils in average attendance:

Provided that when the number of pupils in average attendance in any one standard or section of a standard exceeds 35, it shall be divided into two sections if the Deputy Inspector of Schools so directs.

17. The present of pupils unprotected from small-pox may be regarded as a sufficient cause for withdrawal of recognition.

18. The building used for the school shall be suitable, shall admit sufficient light and air and shall be kept clean.

18-A. When a school building is required for purposes of election conducted either by the Government or by a local body, the day on which the elections are to be conducted shall be treated as a holiday and the school shall be closed on that day. In such cases, the requisition requiring the school building should be sent to the headmaster or headmistress, as the case may be, by the Returning Officer at least one clear week prior to the date of elections and shall be made available only when it is available. The headmaster or headmistress shall report the fact to the Inspecting Officer concerned immediately on receipt of the requisition from the Returning Officer. Any deficiency in the minimum attendance prescribed for elementary schools on account of their closure under this rule shall be condoned by the District Educational Officer.

19. The provisions of much furniture need not be insisted upon but there should be a supply of suitable pictures and other simple appliances.

Note.-- At least the minimum equipment under "Furniture" and "General" given in the "Syllabuses for elementary schools" should be provided. "Simple Appliance" include weighing and measuring appliances, maps and models necessary to teach the syllabuses, tools and materials for handicrafts in lower elementary classes and for pre-vocational subjects in higher elementary classes/garden tools and implements, a school museum and a library of books for the pupils reading containing enough books approved by the Text Book Committee for class use and for classes as well as general libraries so as to enable every pupil in Standards IV and V to read at least two new books a year from among a collection of 20 to 30 volumes and a proportionately large number for standards VI to VIII.

Text Book

20. (a) No text books (other than books for religious instruction) shall be used in the school for the purpose of imparting or receiving instruction unless they have been approved by the Text Book Committee for the purpose. The selection of book shall be made--

(i) In the case of the schools under the management of the Education Department of Government, by the District Educational Officer and in the case of schools under the management of other departments of Government by the controlling authority of the department concerned, in consultation with the District Educational Officer;

(ii) in the case of schools managed by the Corporation of Chennai by its Standing Committee for Education;

(iii) in the case of schools managed by a district board, by its Standing Committee for Education;

(iv) in the case of schools managed by a municipal Council, by the Chairman, in consultation with the District Educational Officer;

(v) in the case of schools under private management, by the management concerned; and

(vi) in the case of schools managed by a panchayat by the President in consultation with the District Educational Officer:

(b) A list of text books in use in the school specifying the standards for which they are prescribed shall be communicated by the management of the school at the beginning of every school year to the Deputy Inspector of schools concerned. In the case of schools applying for recognition or aid, a list of text books in use in the school shall be forwarded with the application:

Provided that where list of text books used in the schools under the management of a local body have been sent to the educational authorities such local body may, if it applies for the recognition of new school under its management forward along with the application for recognition a certificate in Form A or Form B below, as the case may require, and such certificate shall be deemed to be sufficient for the purposes of this sub-rule.

Form A

There has been no change in the text books since the transmission on the list, dated.....

Form B

There has been no change/have been no change in the text books since the transmission on the list, dated................ except to the extent specified below. The change has been made/changes have been made with the approval of the District Educational Officer.

Book since substituted or additionally brought into use and the year of its introduction.

Number and date of the proceedings of the District Educational Officer approving the book.

(c) Text books shall not be changed within three years of their introduction except with the previous approval of the District Educational Officer and for valid reasons.

(b) No library books other than those included in the list of books approved by the Text Books Committee for the purpose shall be purchased or otherwise obtained for the school without obtaining the permission of the District Educational Officer concerned.

Registers

21. The following registers shall be kept in the prescribed form and produced to the Inspecting Officer when required:--

(1) A register of admissions and withdrawals (Appendix 3).

(2) A register of attendance of pupils (Appendix 4).

(3) A register of attendance of masters (Appendix 5).

(4) Acquittance roll of teachers (Appendices 10 and 11).

(5) An Inspection book.

(6) A visitors' books (Appendix 6).

(7) A register of fines (Appendix 13).

(8) A register of record sheets.

And in areas affected by a notification under section 46 of the Madras Elementary Education Act, 1920.

(9) A register of defaulters.

The registers must be carefully kept by the headmaster and headmistress and should be countersigned by every Inspecting Officer who visits the school. No entry should be made in the inspection register except by an Inspecting Officer. The entries should be in a language understood by the headmaster. In the Visitors' book district officials and other visitors to the school may be invited to make remarks.

Admission and Promotion

22. (a) Admissions shall ordinarily be made only twice a year, once at the commencement of the school-year and again after the Christmas, Pongal or mid-term holidays. The admission shall be made within a month from the commencement of the school year or from the date of reopening of the school as the case may be. No pupil may be admitted at any other time unless the sanction of the Deputy Inspector is obtained for such admission.

(i) No pupil shall be newly admitted except on an application made in the form in Appendix 2 in Part I of the rules relating to Elementary Schools which must be signed by his/her parent or guardian. All such applications shall be filed separately in the record of the school.

(b) When joining another school, a pupil shall be asked to produce the record sheet obtained by him from the school previously attended by him. When a pupil seek admission for the first time into a school not having studied in any school previously, he shall be placed in the standard of class which the headmaster, or headmistress considers suitable. When a pupil leaves one school and joins another, the headmaster or headmistress of the latter school shall ordinarily place him in the standard or class to which the transfer certificate, or record-sheet declares him fit. In case where the pupil has been placed in a class or standard higher or lower than that for which his transfer certificate or record sheet declares him fit, the headmaster or headmistress shall preserve a record of any test he may have made of the pupil's attainment and immediately report such case to the Inspecting Officer. The Inspecting Officer may order the removal of any pupil from one standard to another if it seems desirable. A record sheet shall be maintained for each pupil in the school by the headmaster or headmistress in the form prescribed in the Appendix 3 to the rules framed under the Tamil Nadu Elementary Education Act, 1920 (Tamil Nadu Act VIII of 1920).

(c) If a pupil is found to have obtained admission by means of a false record sheet or false representation of any kind he shall summarily be dismissed by the Deputy Inspector of Schools with forfeiture of whatever fees he may have paid.

(d) In the event of the pupil having been dismissed under the above mentioned sub-rule the Deputy Inspector of Schools shall record his reasons for the dismissal and report the fact within three days of such dismissal to the parent or guardian of the pupil and to the District Educational Officer, by registered post. A pupil thus dismissed from one school shall not be admitted into any other recognised school within a period to be determined by the District Educational Officer on the recommendations of the Deputy Inspector of Schools concerned. A pupil who seeks admission, into a recognised school by means of false record sheet or false representation but who does not actually obtain admission may be debarred from being admitted into any school for a period not exceeding one year to be determined by the District Educational Officer, on the report of the Deputy Inspector of Schools concerned.

23. Deleted.

Medium of Instruction

24. Instruction must be given through the medium of the language of the pupils wherever this is possible. The exceptions would be cases of Muslims or pupils with a language different from that of the bulk of the pupils.

25. The course of studies shall be based on the syllabus issued by the Director with the approval of the Government. A copy of the time table shall be forwarded to the Deputy Inspector as soon as the school year commences. Scheme of studies from which selections should be made will be issued, from time to time. Due regard should be paid to local circumstances especially in rural schools where school hours and vacations should be suited to agricultural conditions. The Inspecting Officer should record his opinion in the inspection book as to which subjects each teacher is qualified to teach and no other subject should be attempted by him. Special care should be taken in this respect in regard to English.

Withdrawal of recognition

26. Recognition may be withdrawn from any school, whether under public or private management, which refuses admission to any pupil merely on the ground of the caste or community to which he belongs.

If no pupils belonging to the scheduled classes are actually attending school, it will be deemed to refuse admission to such pupils within the meaning of this rule, unless the management of the school shows that no such pupils are residing within a distance of one mile from the school or adduce other satisfactory reasons for the absence of such pupils from the school.

Before recognition is withdrawn from any school, the District Educational Officer shall give the management of the school at least one month's notice of his intention to do so.

27. In the case of schools under private management, failure to comply with rules issued by Government for the institution of a provident fund for teachers in non-pensionable service shall be considered as sufficient cause for withdrawal of recognition.

28. Recognition may be withdrawn from any school, if it is reported by the Inspecting Officers, that the salary of any teacher in the school is not being paid to him in accordance with the terms set forth in his service register, or that any of the instructions in the service register has been violated by the management.

28-A. Recognition may be withdrawn if any of the conditions of recognition are violated.

28-B. Recognition may also be withdrawn from school functioning in a locality where the system of basic education has been introduced, if the Director of Public Instruction considers that the school in question shall not be allowed to continue as an ordinary elementary school.

Recognition may also be withdrawn from schools, if the managements fail, without adequate cause, to depute their teachers for retraining in basic education at the centres organised by the department of Public Instruction.

29-A. No fees shall be levied from pupils the annual income of whose parents or guardians does not exceed Rs. 1,200 a year, subject to the production of certificate in the form prescribed in Appendix 26.

Note.-- The concession under this rule shall be retained by a pupil for a second year also in any one of the standards from I to VIII.

29-B. No fees shall be levied from pupils belonging to the Scheduled Castes specified in Group I of Appendix 17-A of the Tamil Nadu Educational Rules irrespective of the income limits of their parents and they shall be allowed to retain the concession for a second year also in any one of the Standards from I to VIII.

Note.-- The concession is valid for a period of ten years from 1979-80 extended up to 1990.

29-C. No fees shall be levied from the children of non-gazetted employees of the State Government. Employees of the local bodies whose pay does not exceed Rs. 300, a month, and of teacher, employed in aided elementary and secondary schools subject to the production of a certificate of income by the parent or guardian in the form prescribed in Appendix 26.

Note.-- The concession referred to in this rule shall be withheld from a pupil if he or she is detained in the same standard:

Provided that such concession shall be withheld from a pupil in any of standards I to VIII in elementary schools only if he or she is detained in the same standard more than once.

30. Corporal punishment shall not be inflicted on pupils in elementary schools.

CHAPTER II

Rules for Aid

Teaching Grants

The term "manager" as used in these rules includes also his accredited representative.

1. Scale of grants.--

Teaching grants will be calculated at the following rates:--

	Rate per month
	Trained teacher	Untrained teacher
	Rs.	Rs.
For each teacher of the lower elementary Grade	20 (with effect from 1st January 1951)	11
For each teacher of the Higher Elementary Grade or Junior Basic Grade	30 1/2-33 (with effect from 1st March 1954)	15
For each teacher of the Secondary Grade or Senior Basic Grade if employed in non-basic schools.	40-1-48 (with effect from 1st March 1954)	18
For each teacher of the Senior Basic Grade employed in Basic Schools	45-2-85
For each teacher of the Collegiate Grade	40-1-48 (with effect from 1st March 1954)	23
For a pandit appointed under rule 12(2) of the rules for recognition and possessing the qualifications prescribed in rule 13 of the Tamil Nadu Educational Rules.	-Do.-

Note.-- A Pandit who does not possess the qualification referred to in rule 13 of the Tamil Nadu Educational Rules, but who posses the "preliminary' division of the Vidwan title of the Madras, Andhra or Annamalai Universities and is appointed after being exempted under rule 12 of the Rules for recognition will be treated as an untrained teacher of the Secondary Grade for purposes of grant.

Pre-vocational Instructors.--Full-time instructors:

(1) If they possess the technical qualifications (Whether they - Rs. 25 1/2 - 30 possess or not the general educational qualification).

(2) If they are proficient in the pre-vocational subject and - Rs. 25 per mensum possess the general educational qualification.

(3) If they are proficient in the pre-vocational subject and do - Rs. 100 (per year) not possess the general educational qualification.

Note 1.-- (a) Except where otherwise stated, the rates of grant mentioned above have been given effect from the 1st January 1947.

(b) The rates of grants specified above may be increased by 50 per cent in respect of teachers employed in aided elementary schools in the Nilgiris, the Wynad taluk of the Malabar district, the partially excluded areas, the Palani and Annamalai Hills, Schools specially intended for backward classes who under specific orders of Government grant have been assessed at 50% higher than the ordinary rates.

Note 2.--Increments in the scales of grant specified above should normally be granted to teachers who put in continuous service in one or more schools under different managements. The increment accrued to a teacher under this rule shall not be forfeited if there was break of service not exceeding one month provided such break in service was caused on account of retrenchment or ill-health or unemployment as a result of illegal termination of service by the management and such break in service was condoned by the District Educational Officer. In the case the break in service exceeds one month the pay of the teachers as recorded in the Teacher's Service Register in the previous schools may be taken into account for purposes of assessment of grant and the period for the next increment calculated from the date on which he or she joins the new school provided he or she has not reached the maximum prescribed in the scale of grant. An appeal, shall lie to the Divisional Inspector of Schools against an order of the District Educational Officer under this rule.

Note 3.--The authority competent to grant increments in the time-scale of grants shall be the management in the case of teachers and the Deputy Inspectors in the case of managers.

Teaching grants for schools including night schools in which instruction in the prescribed subject is imparted for less than five hours but for not less two hours and a half in a school day shall be calculated at half the rates specified above. Provided that this shall not apply in the cases of schools working in two shifts of not less than 3 1/2 hours each. These schools shall be eligible to the grants at full rates. The headmasters or headmistresses of such schools shall be assessed a special monthly allowance of Rs. 5 apart from the teaching grants to which the school becomes eligible calculated at the above mentioned rates.

2. For the purposes of these rules--

(i) "A trained teacher" means a person who has passed the Training School Leaving Certificate Examination of the Lower Elementary, Higher Elementary or Secondary Grade as the case may be and has completed his certificate in the manner laid down in the Tamil Nadu Educational Rules or who possess the L.T. (B.T.) degree of the University of Chennai or the B.Ed., degree of the Andhra University and include a person--

(a) who holds a probationary trained teachers' certificate:

Provided that such person shall cease to enjoy the status of the trained teacher unless his certificate is completed within three years reckoned from the day following the last day of the Training School Leaving Certificate Examination which he has passed or within such other period as a competent authority may allow from the completion of the certificate; or

(b) who holds an untrained teacher's certificate or "approved services" certificate:

Provided that such certificate has been obtained after completion of the course of training in a recognised training institution; or

(c) Who has passed the Nursery, Montessory or Kindergarten Training School Leaving Certificate Examination of the Elementary or Secondary Grade, as the case may be, under the revised scheme for the respective kind of training, teachers with elementary certificates being treated as equivalent to Higher Elementary Trained Teachers.

Note.-- Teachers with Nursery Certificate issued under the Old Scheme who have had one year training in the Nursery School Teacher's Certificate course should be treated as trained teachers of the grade next below that to which their general educational qualification would entitle them for admission to ordinary training.

(d) Trained teachers of the Higher elementary grade who have passed the Matriculation examination or who hold completed Secondary School Leaving Certificate qualifying them for admission to University course of studies or to the examination conducted by the Tamil Nadu Public Service Commission for selection of eligible candidates for clerical posts and who hold certificates issued by the headmasters of Basic Training Schools of having satisfactorily undergone training in Basic Training Schools for a period of not less then three or five months as the case may be, shall be considered as secondary trained teachers so long as they are employed in Basic Schools.

(ii) "an untrained lower elementary grade teachers" means an untrained teacher--

(a) who has passed the V Standard of a recognised elementary school and holds an Elementary School Leaving Certificate; or

(b) who has passed the V Class of a recognised secondary school and is according to his transfer certificate qualified for promotion to the I Form; or

(d) who hold a session al school certificate; or

(e) who holds a certificate for "approved service" or "proved ability"; or

(f) who was a teacher in a recognised school on or before the 12th January 1932;

(iii) "an untrained higher elementary grade teacher" means an untrained teacher--

(a) who has passed the III Form of a recognised secondary school and is eligible for promotion to the higher form; or

(b) who has passed the VIII Standard of a recognised elementary school and holds an elementary school-leaving certificate marked "good" or "fair"; or

(iv) an "untrained secondary grade teachers" means an untrained teacher who has passed the Matriculation examination or who hold a completed Secondary School Leaving Certificate qualifying him for admission to University course of studies or to the examination held by the Tamil Nadu Public Service Commission for selection of eligible candidates for clerical posts; and

(v) an "untrained teacher of the collegiate grade" means untrained teacher who has passed the B.A., or the B.Sc., degree of the Chennai, Andhra or Annamalai University or any other degree which qualifies him for admission to a training institution of the Collegiate grade.

3. If any question arises as to whether a teacher is a trained or untrained teacher of a particular grade for the purpose of rules 1 and 2 the question shall be referred to the Director of Public Instruction, Tamil Nadu, and his decision thereon shall be final.

4. Assessment of grant.--

(1) No grant shall be calculated in a month for any teacher in a school if the average total attendance for the month is less than twenty pupils.

(2) Grant shall be allowed at the rate of one teacher for every twenty pupils in monthly average attendance where the monthly average attendance exceeds twenty or multiples of twenty-one more teacher may be allowed provided that the excess is ten or more only.

(3) (a) Grant shall, in no case, be calculated under sub-rule (2) for more teachers than there are standards or sections in the school or than are actually employed in the school which ever is less. No standard or section shall, unless the average attendance therein exceeds 35, be divided into two sections. In case of an elementary school, more grant may be assessed with effect from 1st January 1946 for an additional teacher;

(b) In the case of schools which work in two shifts adopting the shift system the provisions of sub-rules (1), (2) and (3)(a) above shall not apply. The number of teachers for whom grants should be assessed should be fixed by the Deputy Inspector who shall fix the number with reference to the average strength and attendance as shown in the monthly returns of the school. This shall be done in the first week of January and July of each year with reference to the returns for the preceding six months, and the number so fixed shall be communicated to the managers. Appointment of additional teachers over this number, if necessary should be made only with the approval of the Deputy Inspector and reductions in the staff as fixed by the Inspecting Officers within ten days of such changes. While one teacher may be allowed for every 30 pupils in attendance, the Inspecting Officer may fix the number of teachers to be recorded. An appeal shall lie to the District Educational Officer against the orders of the Deputy Inspector in the matter. The number of teacher fixed by the Deputy Inspector shall be in whole numbers only.

Note.-- This and the previous sub-rule will not apply to Pre-Vocational Instructions employed in aided Higher Elementary Schools, who shall be considered as additional teachers over and above the number of teachers admissible for the schools for purposes of assignment of grants for the schools.

(4) If the number of teachers employed in a school is greater than the number of standards or sections in the school or than the number for whom grant may be calculated under sub-rule (2), the teacher or teachers most junior shall be excluded from the calculation of the grant in whole or in part.

Note.-- In Elementary Schools which have been imparting instructions in Urdu as the first language, grants may be assessed over what is admissible under rule 4(4) for an additional teacher or teachers if any, who are employed for the teaching of regional language in -Standard III to V provided the number of such teachers is considered necessary by the District Educational Officer, with reference to the strength and attendance of school.

(5) Teachers who have a continuous service of not less than 12 months in one or more schools are eligible for leave of 15 days per year, proportionate leave being allowed for service for fraction of a year in excess of the 12 months. The accumulation of such leave shall not exceed 45 days. Teachers granted such leave are eligible for assessment of grant in addition to the grant admissible under sub-rule (3) and (4) above and the leave sanctioned at a time shall not exceed the leave at credit. Such teacher should be paid full pay for the leave period. In the case of a teacher who is paid at a rate higher than the scale grant, the management shall have the option to pay him while on leave, leave salary based either on the scale of grant or on the higher rate at which he is paid while on duty.

In additional to the leave referred to above, married women teachers are eligible also for maternity leave up to a period of two months with full grants both for the teacher on such leave and for the substitute employed, if any. The manager may grant maternity leave with full grant to married women teachers for a period which may extend up to two months. Non-permanent teachers should take for maternity purposes the ordinary leave for which they may be eligible. If, however, a non-permanent woman teacher is not eligible for any leave with full grant or if the leave to her credit is less than two months, maternity leave may be granted for a period not exceeding two months or for the period that fails short of two months, as the case may be:

Provided that in the case of married women teachers who are appointed temporarily when they are in an advanced stage of pregnancy, if they enter upon maternity leave before they put in a service of two months in the school; and also in the case of women teachers who are appointed temporarily for a period of one month or less before vacation and who apply for maternity leave after working for one or two days after the re-opening of the school, maternity leave shall not be granted and the period of absence shall be treated as leave without grant.

Permanent married women teachers employed in aided elementary schools may be granted maternity leave in cases of abortion also for a period which may extend to six weeks. A non-permanent married woman teacher employed in aided elementary school should take in such cases ordinary leave for which she may be eligible under paragraph I of this rule. If, however, she had been in service for not less than one year before the commencement of the leave and if she is not eligible for any leave under paragraph I of the rule, or if the leave to her credit is less than six weeks, maternity leave may be granted for a period not exceeding six weeks or for the period that fails short of six weeks, as the case may be.

The grant of maternity leave is subject to the following further conditions:--

Unless an abortion takes place in a Government hospital or Local fund or in Municipal hospital or in a recognised Nursing Home and the respective medical officers-in-charge of the institution certifies that the abortion took place after twelve weeks of pregnancy, the leave should not be granted. Where there are no hospital facilities women teachers should appear before a registered medical practitioner when the signs of abortion still exist or go to him for antenatal examination after twelve weeks of pregnancy so that the registered medical practitioner may be in a position to issue necessary certificates.

Note 1.--The benefits accruing to a teacher under this rule should not at any time be forfeited by change of management of the school in which she may be serving at the time.

Note 2.-- For purposes of calculation of leave, continuous service from 1st January 1944 or the date of appointment whichever is later, shall be taken into account.

Note 3.-- The benefits accrued to a teacher under this rule shall not be forfeited if there was break in service not exceeding one month, provided such break in service was caused on account of retrenchment or ill-health or unemployment as a result of illegal termination of service by management, and such break in service was condoned by the District Educational Officer.

An appeal shall be to the Divisional Inspector of schools against the order of the District Educational Officer.

(6) Deleted.

(7) (a) The grant calculated as above shall be called the assessed grant.

(b) The assessed grant shall be reduced proportionately for the shortage in the number of working days in the calendar year, if any, provided the shortage exceeds 10 per cent and has not been condoned by the competent authority. If it is proved to the satisfaction of the District Education Officer that the teachers except when they happen to be teacher-managers, were not responsible for the shortage, this reduction shall be made in the maintenance grant. The grant so calculated shall be the final assessed teaching grant.

Note.--(a) A complete holiday may be given in elementary schools once a month on the Saturday on which the meeting of the Teachers' Association is held. This may be counted against the number of working days of the school. The meeting day shall be treated as a full working day in the case of schools which work full day on other Saturdays and as half working days in the case of schools which work for half-a-day only on other Saturdays.

(b) Absence of a teacher from the Teachers' Association meeting shall be debited to his casual leave account or if there is no casual leave to the teachers credit, to the leave admissible to him under rule 4(5). In case there is no leave to the credit of the teacher even under rule 4(5) grant should not be assessed for the teacher unless specially exempted by the deputy inspector of schools for satisfactory reasons.

5. (a) No grant shall be assessed for untrained teachers of any grade whose total services as untrained teachers in elementary schools exceeds two years, unless such teachers are too old to undergo training and are exempted from undergoing training by the divisional inspector.

Note 1.--This rule shall take effect from 1st July 1945, the period of service as untrained teacher being reckoned up to 30th June 1945. This rule is being kept in abeyance till 31st May 1959.

Note 2.-- In the case of existing untrained teachers of the lower elementary grade grants may also be assessed if the continuance of the teacher has been permitted with reference to the note under rule 12 of the rules for recognition.

(b) No grant shall be assessed for (1) untrained teachers below the age of 17, and (2) trained and untrained teachers over the age of 60. (for the purpose of this rule, trained but failed teachers should not be treated as untrained teachers).

Provided that this sub-rule shall not apply in the case of teachers employed purely on a temporary basis for a period not exceeding one month. In such cases, the certificate of general educational qualification of the teacher must have been verified by the Inspecting Officer and found to conform to requirement.

6. Assigned teaching grant.--

(a) The District Educational Officer shall sanction a school the full assessed teaching grant as the final assigned teaching grant. He may, however, impose a fine on a teacher not exceeding 10 per cent of his pay.--

(i) for defects in organization, discipline and instruction for which teachers are responsible;

(ii) for premature withdrawal of pupils from the school before completing the full course or retention of pupils for more than one year in the same standard;

(iii) for falsification of attendance, admission and other registers for which teachers are responsible, or for any other fraud or irregularity committed by teachers; and

(iv) for admission of pupils below five years of age except in the case of Pre-Basic section attached to Basic Schools where children between the age of 2 1/2 years to 5 years can be admitted and for admission made during periods other than those prescribed by rule 22(a) of the Rules for Recognition without the sanction of the Deputy Inspector.

Note.-- For the purpose of this rule, "Pay" means the salary excluding dearness allowance drawn by a teacher according to the terms of the Teachers Service Register.

(b) If the defects include those of the kind referred to in the sub-clause (iii) above and are so serious as to justify in the opinion of the Inspecting Officer the withdrawal of recognition and aid, a separate and detailed report shall accompany the Inspection Report of the school clearly explaining the defects and the grounds on which the withdrawal of recognition and aid is proposed. Recommendations of the Inspecting Officers as regard the total withdrawal of aid shall be limited to exceptional cases.

(c) Intimation shall be given in writing to the manager, at the time of inspection or soon after the inspecting officers' intention to recommend a reduction of the grant together with his reasons.

7. Maintenance grant.--

(1) The District Educational Officer may sanction a separate grant not exceeding 10 per cent of its final assessed teaching grant for a school called "Maintenance Grant". In the case of schools levying fees, the maintenance grant will be payable only if the management is unable to meet the total expenditure on the school even with the additional fee income and it will be restricted to the balance actually required to cover a deficit in the accounts. The grant is intended for the proper upkeep of the school building, equipment contingencies, provision of urinals etc. The management of a school which collects fees should be required to maintain clear accounts of receipts and expenditure of the school. The District Educational Officer may sanction a lower percentage or altogether refuse the maintenance grant--

(i) for defects in accommodation and equipment;

(ii) for any irregularity or fraud for which the management is primarily responsible;

(iii) for falsification of registers and other records for which the management is responsible or misrepresentation regarding the employment of teachers;

(iv) for the termination of the services of a teacher who is considered to be irregular by the appellate authority;

(v) for use of school buildings for purposes of a political character;

(vi) for use of unapproved text-books or of text-books changed within three years of their introduction except with the approval of the District Educational Officer;

(vii) for undue shortening of the school day or the portion thereof devoted to secular instruction, or for decrease in the number of school meetings;

(viii) on account of the presence of pupils unprotected from small pox; and

(ix) on account of the shortage in the number of working days in the calendar year, if any, which has not been condoned by the competent authority.

(2) Grant under sub-rule (1) above shall not, however, be sanctioned for--

(i) single teacher schools, provided that such schools which do efficient work and which have no scope to develop into plural teacher schools may be sanctioned maintenance grant under this rule with the approval of the Divisional Inspector;

(ii) schools which have less than five standards, except in the case of schools with Standards I and II or III and approved by the Divisional Inspector as feeder schools; and

(iii) Grant under sub-rule (1) above may be sanctioned for schools newly started and which are developing year by year by opening higher standard.

Note.-- Schools with only the Higher Elementary Standards VI to VIII or with only Standards VI to VIII which are developing are eligible for maintenance grant.

8. Determination of grants.--

In addition to any other visit which may be paid by an Inspecting Officer to an aided school, there shall be an annual inspection. The week fixed for the annual inspection shall be communicated to the Manager at least seven days before hand. Before the 15th of each month, inspection reports on schools inspected during the previous month by the Deputy Inspectors, with their recommendations regarding grant-in-aid to the schools, shall be sent to the District Educational Officers who will review the reports and fix grants. The Divisional Inspector, may wherever necessary refix the grant fixed by the District Educational Officer. The grant fixed by the District Educational Officer with reference to rules 6 and 7 above shall be called the assigned teaching grant and maintenance grant, respectively.

9. Deleted.

10. In all cases the payment of grants will be subject to the funds available for the purpose.

11. With reference to rule 8 above grants shall be assigned to all schools admitted to aid. Grants shall not be assigned provisionally or withheld or postponed for payment from funds to be provided in subsequent years. Grants shall be finally assigned to all schools admitted to aid before the payment of grant is sanctioned to individual schools.

12. No arrear grant shall be sanctioned by the District Educational Officer except with the sanction of the Divisional Inspector of Schools, if more than three years have elapsed after the close of the year to which the grant appertains:

Provided that no arrears grant shall be sanctioned if it is not claimed within a period of three years after the close of the year to which it appertains unless it can be proved to the satisfaction of departmental officers, that the claims could not be made earlier owing to unavoidable circumstances, viz., proceedings in a Court of law and time taken to decide heirship or guardianship.

13. The final assigned teaching grant received by a school shall be paid to the teachers employed in it by way of salary, each teacher being paid as per the assignment.

14. A sanctioned grant may, for reasons to be recorded in writing, be withdrawn by the District Educational Officer at any time before payment and shall not be deemed to be a debt enforceable by suit or by any other legal process. Every such order of withdrawal shall be reported to the Divisional Inspector of Schools.

15 and

16. Omitted.

17. (1) Applications from new schools for admission to aid in any official year shall be made to the District Educational Officer through the deputy Inspector of schools. The applications shall reach the Deputy Inspector of schools before the 1st of September.

(2) Applications for aid from schools which have been granted temporary recognition for a specified period shall be made to the Inspecting Officers concerned not later than three months before the expiry of such period.

(3) The application for aid shall be in the form prescribed in Appendix-8.

18. The District Educational Officer may entertain an application for aid from any school, if the school is otherwise eligible for aid, if the application is preferred within three months after the date specified in rule 17. In all cases where the period to be condoned exceeds three months, the approval of the Divisional Inspector of Schools shall be obtained.

19. The District Educational Officers shall scrutinise the application for aid and shall determine what schools shall be admitted to aid. In determining this, they shall take into account the number, the character and the financial condition of the schools, the educational needs of the locality and funds available.

20. Deleted.

21. Tabulation of schools admitted to aid.--

The District Educational Officer shall draw up a consolidated list in the prescribed form (Appendix I) of all recognised elementary schools indicating those admitted to aid.

A list of schools not admitted to aid shall also be prepared at the same time, the reasons for rejection being briefly indicated in each case.

Publication of list.--

A consolidated list of all recognised elementary schools indicating those admitted to aid shall be published in the prescribed form Appendix 1 for each district, and shall be issued to the President of District Boards, Chairman of Municipal Councils, Treasury and Inspecting Officers and Health Inspectors.

22. Payment of grants.--

The teaching grant including dear-ness allowance payable to aided elementary schools will be paid monthly according to the procedure and programme mentioned hereunder. The maintenance grant due to the school will be paid annually along with the final payment of teaching grant in February of each year.

Immediately after the close of a month, managements shall submit the monthly returns due for the month to the Deputy Inspector of Schools so as to reach him not later than the 3rd of the succeeding month. The Deputy Inspector of Schools after scrutiny of the returns shall submit the statement of grants recommendations to the District Educational Officer so as to reach him on or before the 7th of the month. The District Educational Officer, after the scrutiny of the statement, shall sanction the grants by the 15th of that month and arrange for payment. The Deputy Inspector of Schools may, for special and satisfactory reasons, submit supplemental recommendations list in respect of monthly return received after due date. The District Educational Officer shall, on receipt of the supplemental recommendation list from the Deputy Inspector of schools, also sanction the grants after the 15th and arrange for payment immediately. The grant bill shall be prepared by the District Educational Officers in the prescribed form (Appendix 9) for each school or for each set of schools under the same management in the same local area and having the same manager and it shall show separately the teacher grant, dearness allowance and maintenance grant.

The payment of the monthly grants shall be made by bills on treasuries and Sub-Treasuries to schools in the Chennai City and in the District and taluk headquarters irrespective of the amount and to schools receiving a grant of Rs. 200 or above per mensum irrespective of their location. Payment to other schools shall be made by bills or money orders according to the choice of the managements of the schools to be expressed in writing. The choice once exercised shall not ordinarily be changed.

Postal charges for sending the bills and the money order commission shall be borne by the respective managements (who may pass on the expenditure to the respective teachers insofar as it relates to the grants due to teachers and bear it themselves insofar as it relates to the grant due to the managements) and shall therefore be deducted from the grants due to the schools.

The Programme will involve payment of grants in the various months shown below:--

January	No payment, checking up teaching grant statements for final payment.
February	(a) Second week--Payment of final instalment of grant along with maintenance grant.
	(b) Third week--Grant for January.
March	Grant for February
April	Grant for March
May	Grant for April
June	Grant for May
July	Grant for June
August	Grant for July
September	Grant for August
October	Grant for September
November	Grant for October
December	Grant for November provisionally made up to 75 per cent of the grant for October.

23. The District Educational Officer may pay direct to teacher, teaching grant up to the maximum of the final assigned grant as prescribed in rule 13 after deducting any salary which the teacher may have received from the manger.

24. No grant shall be paid to any institution--

(a) which is situated in a building which is inaccessible to the members of any caste or community; or

(b) which refuses admission to any pupil merely on the ground of the caste or community to which he belongs; or

(c) in which salaries are not paid in accordance with the terms of teacher's service registers, or in which the salaries are less than the minimum prescribed in rule 13 of the Chapter II or in which it is reported by the Inspecting Officers that the services of teachers have been dispensed with on inadequate grounds, or deduction other than those authorized under rule 13 or the rules for recognition, are being made from the teacher's salaries; or

(d) which is under the management of a person declared by the Director of Public Instructions to be unfit to be a manager or correspondent; or

(e) which fails without adequate cause to depute teachers for retaining in Basic Education arranged by the Department of Public Instruction; or

(f) which has not been inspected in the calendar year for which grant is payable except in the case of a school where for administrative reasons, the Government have waived the inspection of the school during the calendar year.

25. A member of the teaching staff or other establishment employed as a whole-time or part-time servant, whether salaried or not, in school which receives aid from Government shall not stand as a candidate or interfere, or use his influence in any way or do anything in aid or in obstruction of any candidate in an election to a legislative body constituted under the Constitution of India or to a Local body, other than an election for the teacher's constituency of the Tamil Nadu Legislative Council, nor shall he take part in, or subscribe in aid of, any electioneering party organisation:

Provided that if he is qualified to vote at such an election he may exercise his right to vote, but shall, as far as possible avoid giving any indication of the manner in which he proposes to exercise or has exercised that right.

The manager of a school may be required by the Director of Public Instruction to dispense with the services of any member of the teaching staff or other establishment employed in the school, who contravenes the provisions of this rule. Failure on the part of the manager to comply with such requisition shall render his school liable to forfeiture of Government grant.

26. Returns to be furnished by the managers of school.--

A monthly return in the form prescribed in Appendix 12 shall be furnished by the manager of every elementary school to the Deputy Inspector of Schools so as to reach him not later than the 3rd day of the month immediately succeeding that to which the return relates.

CHAPTER III

Grants for School Buildings - Building Sites and Play Grounds:

1. Objects of aid.--Grants may be sanctioned for any of the following purposes:--

(1) Purchasing, erecting, enlarging, or improving school houses or buildings or student's hostels, including residential quarters for the warden or other staff and for sinking wells.

(2) Executing extensive alterations to buildings.

(3) Acquiring land for school, hostel or playground purposes.

2. Conditions of grant.--(1) In the case of new buildings, extensions or alterations, the Director must have been convinced of their necessity and have approved their character. Works commenced before obtaining the special permission of the Director will not be eligible for grant.

(i) In the case of purchases of land or building, the Director must either have been consulted before the purchase was made or be convinced that land previously purchased is to be newly devoted to an educational purpose.

(ii) Grants will not generally be given for a school building that fail to meet the requirements specified in Appendix 14.

(iii) Room in hostel buildings for the construction of which grant will be sought at any time must be of not less than the following dimensions:--

Dormitories must be large enough to allow, if for a single pupil, 80 superficial feet and 900 cubic feet, if for more than one pupil, a proportionately diminishing space down to 30 superficial feet and 400 cubic feet per head for ten or more pupils. A space of at least 8 superficial feet and 80 cubic feet per head should be provided in every room used as a dining room or for any other dwelling purpose, other than sleeping.

3. Building grant procedure.--

(i) Applications in the prescribed form (Appendix 15) shall be submitted through the District Educational Officer accompanied by such outline plans as will enable the Director to judge, of the suitability of the proposal from an educational point of view.

(ii) If the Director considers the scheme in general as essential and suitable the Correspondent shall then submit to him in duplicate, detailed plans, specifications and estimates (which may include Architect's and Engineer's fees) prepared by a recognized professional Architect, a member or associate member of the Institute of Civil Engineers, a Gazetted Officer of the Public Works Department, present or retired or a present or retired District Board Engineer, who will be responsible for the structural stability of the building. No building operations shall commence until after the issue of favourable orders on the suitability of the design and the reasonableness of the estimate from a technical point of view. If after completion of the work the Correspondent applies for a grant, he will be required to furnish a certificate in the prescribed form (Appendix 16) signed by the Architect or Engineer in charge of the work to the effect that the building or buildings have been completed generally in accordance with the plans and specifications which were submitted and approved by the Director and another certificate signed by the Correspondent himself, specifying the total amount actually spent on the building.

(iii) Where it is proved that private qualified professional advise is not available the management shall, prior to the commencement of work thereon, give fifteen days' notice in writing to the Executive Engineer in charge of the division wherein it is proposed to construct the building. During the progress of work, access thereto and every reasonable opportunity to inspect and examine materials and take measurements shall be afforded by the management to the officers of the Public Works Department. A fee of one per cent of the total estimate shall be levied where actual supervision of construction by the Public Works Department is required.

In respect of cases where a grant is applied for and proposed to be considered, the Director of Public Instructions will call for a valuation of the work done from the local Engineer, Public Works Department.

Note.-- (1) The Chief Engineer, is authorised to permit person other than those specified in rule 3(ii) to design and supervise construction of works if such persons are considered competent by him.

(2) Any correspondent contemplating building operations for which he desires a grant from Government should apply to District Educational Officer for (i) a form of application for grant and (ii) instructions for the preparation of plans and estimates.

4. Priority list of approved work.--

The Director will maintain a list of works approved by him from a technical point of view. But the inclusion of a work in the list referred to implies no sort of liability on the part of Government legal or moral, for making a grant though managements will not be precluded thereby from applying for a grant after buildings are completed. Subject to the existence of budget provisions, the Director may sanction grants not exceeding Rs. 500 in each case. As regards cases where the grant payable exceed Rs. 500, the Director will in each year recommend for the consideration of Government such new schemes out of the list maintained by him as he considers deserving of grant and will authorize payment of grant under specific sanction of Government in each case out of the funds placed at his disposal for the purpose.

5. (i) Execution of mortgage.--

Whenever a scheme is approved and Government or the Director of Public Instruction, as the case may be, sanctions a grant, the management shall be required to execute a deed of mortgage of property concerned or a deed of acceptance in respect of the grant payable in any one of the appropriate forms of deed prescribed in Appendices 17, 18, 19, 20 and 21. Forms in Appendices 17, 18, and 19 shall be used when the grant exceeds Rs. 1,000. Form 20 when the grant exceed Rs. 500, but does not exceed Rs. 1,000; and Form 21 when the grant does not exceed Rs. 500. The Director may, however, grant exemption from the execution of the deed in cases where the grant does not exceed Rs. 10,000 if he considers that the execution of the deed is unnecessary.

(ii) Title examination.--

The management except in cases where exemption from execution of mortgage or a deed of acceptance has been given, shall be required to prove to the entire satisfaction of the Government Pleader its title to the property in question and its right to mortgage the same to Government in respect of the grant by producing all the connected title deeds and complying with his other requisition in that connection. No payment of grant shall be made before the Government Pleader declares the title of the management to the property to be in order.

(ii) The Government Pleader will be permitted to charge for the examination of title and settlement of mortgages in connection with building grants sanctioned for educational institution fees not exceeding 1 per cent of the grant sanctions subject, however, to a minimum of Rs. 20 and a maximum of Rs. 250 in each case.

One half of the Government Pleader's fees and registration fees that will be incurred in connection with the execution of the deed of agreement will be reimbursed to the management in the shape of a supplementary grant from State Funds.

(iii) Grants sanctioned for any of the purposes mentioned in rule 1(1) and (2) except the purchase of building shall be drawn on bills prepared in the form printed as Appendix 22.

Grants sanctioned for the purchase of buildings or for the purposes mentioned in rule 1(3) shall be drawn on bills prepared in the prescribed form printed as Appendix 23.

6. (a) Amount of grant.--

The grant payable shall not exceed in the case of buildings erected, one half of the total cost of the work shown in the management's estimates as approved by the Director and modified by the Public Works Department or certified in the valuation statement of the Executive Engineer, whichever is less and in the case of building or lands acquired one half of the Collector's estimate of the value of the same or of the actual cost of acquisition or purchase, whichever is less. The amount of grant so payable will be further limited to Rs. 4,000 in the case of lower elementary schools and Rs. 7,000 in the case of higher elementary schools if one half of the estimated cost or value referred to above exceed these limits.

However, where a management receives a private benefaction amounting to not more than one half of the cost of construction or purchase of a building or an acquisition of land for an educational institution, it shall be entitled to take full credit for such benefaction in arriving at its share of the cost of the construction of the building or acquisition of land and where the private benefaction is in excess of the management's share of the cost, viz., one half, such excess shall be taken in deduction of the State Government's half share of the cost.

(b) Advance.--

The grants sanctioned for the construction of the buildings under his chapter may be paid in part as the work progresses on the production of the following certificate:--

(1) A certificate from qualified engineer in charge that the construction is proceeding on sound lines in accordance with the approved plans, specifying the stage of work and his estimated value of the work done.

(2) A certificate signed by the correspondent himself specifying the actual amount spent on the construction and that the grant claimed is not more than one half of the actual expenditure incurred towards the construction.

In cases where private benefaction have also been received, the amount should be stated and if the amount till then received is in excess of the management's share of the cost of the work executed till then, such excess will be deducted from the amount of advance grant.

Before making payment the Director will require the management to furnish the certificate referred to in rule (ii) of the valuation referred to in the rule 3(iii), as the case may be, showing the actual amount expended by them in completing the work, purchase or acquisition and, if necessary, he may call for the vouchers at any time in support of the expenditure incurred. He will also require the management to furnish a certificate specifying the total amount of private benefactions received in respect of the work.

7. Claims of the Government.--

If a building for the acquisition, construction, extension or alteration of which a grant has been drawn, or if land for the acquisition of which a grant has been drawn has prior to the expiration of forty years when the grant exceeds Rs. 1,000 or twenty years when the grant is Rs. 1,000 or less, been diverted to purposes other than education purposes approved by the Director of Public Instruction the manger shall refund such portion of the grant as may be determined by the Director. The period of forty or twenty years, as the case may be, shall be held to commence as from the date of payment of the grant. If the manager fails to make such refund the Director may recover the amount by such means as he may think fit.

8. Grant for sinking wells.--

Application for grants for sinking wells shall be made through the Inspecting Officers to the Director of Public Instruction. The managements should construct only simple type of wells, just sufficient to meet the requirements of the schools. Grants for any one well scheme shall be limited to Rs. 500. The Director shall dispose of applications for grants exceeding Rs. 300 and submit to the Government applications for grants exceeding Rs. 300. The conditions prescribed in this chapter shall, so far as may be, apply to these grants.

CHAPTER IV

Grants for furniture, Books and Appliances

1. Applications for aid.-- Applications for grants under this chapter shall be in the prescribed form (Appendix 24). They shall be submitted through the Deputy Inspector of Schools to the District Educational Officer not later than 1st May and shall be accompanied by details showing the number, description and price of each article which it is proposed to provide.

2. Objects and proportion of aids.--

(i) Grants not exceeding one half of the total cost may be given for furniture, and for apparatus, chemical, maps, diagrams and models for books for school libraries, in connection with the expenditure on gymnasia and games up to a limit not exceeding the amount of fees for games collected during the preceding school year from the staff and pupils; for the plant, materials and tools needed in industrial and technical sections of elementary schools for the purchase of gardens of horticultural or agricultural tools and for needle work or other art and industrial exhibitions.

(ii) Grants shall not be given to meet the cost of seats or desks of a pattern which has not been approved by the District Educational Officer. In special cases, grants may be given for books and slates for the use of pupils on condition that the books and slates remain the property of the school, are used by the pupils during school-hours only and are not removed from the premises.

(iii) Grants shall not be given for articles regarding which the District Educational Officer has not been consulted and for which aid has not been promised previously to purchase or manufacture.

(iv) However, where management receives private benefaction amounting to not more than one half of the cost of equipment it shall be entitled to take full credit for such benefaction in arriving at its share of the cost of the equipment and where the private benefaction is in excess of the management's share of the cost, viz., one half, such excess shall be taken in deduction of the State Government's share of the cost.

3. Payment of grant.-- The grant shall be paid only on submission before the date specified in the order sanctioning the grant of vouchers duly receipted. It shall be drawn on a bill prepared in the prescribed form (Appendix 25). In case where a management received a private benefaction referred to in paragraph (iv) of rule 2 above, the management should furnish a certificate specifying the total amount of private benefaction received.

4. Claims of the Government.--

If an institution which has received aid under this chapter is closed within five years from the date on which a grant under Chapter 3 is drawn, the Director of Public Instruction, may at his discretion, decide what portion of the grant given should be repaid to Government.

In cases where craft equipment are supplied to Basic Schools at State cost, the management shall give a declaration in the prescribed form (Appendix 27).

5. Sanctioning authority.-- Subject to the existence of budget provision, grants exceeding Rs. 250 but not exceeding Rs. 500 may be sanctioned by the Divisional Inspector and grant not exceeding Rs. 250 may be sanctioned by District Educational Officer. Grants exceeding Rs. 500 may be sanctioned by the Director of Public Instruction.

CHAPTER V

Grant to enable Villages to erect and Equip Village School-houses

Grant may be promised towards the erection or enlargement of village School-houses or to provide living quarters attached to the school for a teacher, provided the villagers undertake to furnish sufficient materials and labour to complete the building.

Grant may also be promised for the equipment of such school-houses. A village school which has received aid under this Chapter shall remain the property of the village and will be immediate charge of the village munsif.

Save in exceptional cases, grant sanctioned under this chapter shall not exceed Rs. 25 and for equipment Rs. 100. The latter amount shall be spent upon school furniture and equipment only.

Subject to the existence of budget provisions, grant under this Chapter may be sanctioned by the Director of Public Instruction.

CHAPTER VI

Adult Literacy Schools

1. The rules relating to the recognition and aid to elementary schools laid down in Chapters I and II shall be applicable to Adult Literacy Schools also excepting those or any of the said rules that are repugnant or contradictory to the rules mentioned hereunder.

2. Admission.-- Adults between the ages of 13 and 40 may be admitted into these schools.

3. Course.-- The course shall consist of three years' duration. The first year's instruction will aim at making the adults literate and enable them to read specially prepared books. The next two years will be towards the achievement of a standard that will enable the adults to read and understand a newspaper. The prescribed syllabus shall be followed. The methods that will be adopted will be the ones approved by the department and all aids to quick literacy like slides, pictures, charts and reading sheets shall be used.

4. Staff.-- Teachers employed in Adult Literacy Schools may be part-time teachers. Those employed under local bodies may, with the permission of the executive authority of the local body concerned, work in an Adult Literacy School and they shall be eligible to receive, the grants as per the scales prescribed below. Teachers in other day-schools and those who are employed in other professions and trades will also be eligible to be teachers in Adult Literacy Schools provided they possess the qualifications mentioned in rule 5.

5. Qualifications.-- Teachers in Adult Literacy Schools shall ordinarily hold,--

(a) a certificate of having passed the Third Form or the English Standard Public Examination or T.S.L.C. of the Higher Grade, and

(b) Adult Education Teacher's Certificate granted after a successful period of training at one of the recognised centres.

Note.-- Teachers without Adult Education Teachers' Certificate may, however, be employed for a period of five years from 1st June 1948 in Adult Literacy Schools for want of adult education, trained teachers and recognition to such schools shall be accorded only temporarily.

6. Building and equipment.--

Any available building in the place shall be utilised for the schools. No separate building or furniture of any kind need be provided.

In course of time, a small library may be built up in every school.

7. Syllabus.-- A syllabus specially prepared and approved for the purpose should be followed in these schools. A special set of books prepared for use by adult should be followed in later stages.

8. Basis of grant.-- In an Adult Literacy Schools during the first year, it need have only one teacher for 20 pupils. In subsequent years, when pupils are taken to a second year, a teacher shall be allowed for each class, but no school shall have more than three teachers as the scheme is intended to cover only a period of three years and at no time should any schools have more than three classes or sections.

9. Scale of grants.-- Teaching grants shall be calculated at the following rates:--

Rate per month per teacher.
(1) Teachers with qualifications prescribed in rule 5(a) and (b).	A uniform rate of Rs. 12 per month and an additional flat rate of Rs. 4 per month to cover lighting and other incidental charges.
(2) Others i.e. those that come under the note to rule 5.	A uniform rate of Rs. 8 per month and an additional flat rate of Rs. 4 per month to cover lighting and other incidental charges.

10. Assessment of grants.--

Grants shall be calculated for the actual number of teachers employed in Adult Literacy Schools at the rates prescribed in rule 9 above provided there is a minimum average attendance of 15 pupils for each class of the school;

For the first four years, however from the date of coming into force of the rule, Adult Literacy Schools with the minimum of 10 pupils in average attendance may receive grants as prescribed above.

11. In view of the above rulings Adult Night Schools that were already recognised will cease to be recognised ones unless they conform to the rules mentioned above whether they be in receipt of grants or not.

12. In the case of Adult Literacy Schools run by local bodies, the teachers may be renumbered at the rates prescribed in rule 9 and the expenditure may be met from the Elementary Education fund under salary and allowances.

APPENDIX I

(See rule 21, Chapter II)

List of Recognised Elementary Schools, in the District of................during the year 20......20......

	Part I	Part II
	Name and description of school and locality.	Standard total Number of pupils and teachers.
1.	Serial Number in the recognised list.
2.	Main village or town.
3.	Hamlet or Street.
4.	Description of the School.
5.	Name of Post Office serving the locality.
6.	Management.
7.	Name of Correspondent.
8.	Number and date of the District Educational Officer's order recognized the schools.
9.	Grant paid in previous year.
10.	Date fixed for annual inspection.
11.	Grant assessed for 20.....20......
12.	Assignment fixed for 20.....20.....
13.	Standards.
14.	Number of pupils.
15.	No. of teachers.
16.	Remarks.

Note.-- (1) Columns (1) to (5).-- The headings as well as entries thereunder should be printed.

(2) Columns (6) to (11).-- The heading alone should be printed and the entries thereunder to be typed or cyclostyled. It will be open to District Educational Officers to make further sub-division in columns (6) to (10) if they so desire.

(3) Under column (6).-- "Management" enter the letters "(G)", "M", "B", "A.M.", "A.N.M.", "U.M." "U.N.M.". according as the schools is a Government, Municipal, Board, Aided Mission, Aided Non-Mission, Unaided Mission, Unaided Non-Mission school, respectively.

(4) Column (10).-- shall be filled up in consultation with the District Educational Officer.

(5) Percentage of increase or decrease in grant earned by each school should be shown in the "Remarks" column with plus or minus sign.

(6) As all the entries in columns (6) to (11) will be renewed every year sufficient interspace should be left between two successive entries.

APPENDIX 2

(See rules 5 and 6, Chapter I) Form of application for recognition

District			Taluk	Town or village
Name of school.
Date of establishment.
Date and number of previous proceedings or orders in regard to the recognition.
Society, Association, or person owning the school.
Manager.
Standards previously recognized.
Standards on behalf of which recognition is now sought.
Description of the building.
Names and qualification and salaries of the teachers.
Scale of fees actually in force.
		Non-backward Class Boys - Girls	Backward Class Boys - Girls	Total Boys Girls
	First Std.
	Second Std.
	Third Std.
Number of pupils on the rolls in each standard.	Fourth Std.
Number of pupils on the rolls in each standard.		Fifth Std.
	Sixth Std.
	Seventh Std.
	Eighth Std.

Remarks as to furniture and appliances.	(1) Admission and withdrawals.
	(2) Attendance.
	(3) Attendance of masters.
Remarks as to Registers	(4) Record Sheets
	(5) Inspection book.
	(6) Visitors book

Declaration

On behalf of the management of the school, I hereby declare that the school fulfils all the conditions specified for elementary school in the rules framed by Government, and promise that it shall continue to fulfil those conditions so long as it remains recognized and that such returns as may be required by the Department of Public Instruction will be duly furnished.

Station:

Date:

The Manager.

APPENDIX 3

(See rule 21, Chapter I)

Number.

Name of the pupil.

House or village name.

Name of parent.

Name of guardian.

Residence

Occupation of parent or guardian.

Date of admission.

Date of birth.

Whether protected from small-pox or not.

Religion.

Caste.

Class on admission.

Date of receipt of the record sheet.

Class on leaving.

Date of leaving.

Reasons for leaving.

The school to which the pupil has gone.

Date on which the record sheet was issued.

Number of School- Leaving Certificate.

Old Admission number in case of re- admission.

Remarks.

APPENDIX 4

(See rule 21, Chapter I)

Name of the School:

Standard:

Sl. No.		1 2 3 4 5 6 7 8 9 10 11 12 13 14 15 16 17 18 19 20 21 22 23 24 25 26 27 28 29 30 31
Name		Age
(1)	(2)	(3-a)	(3-b)	(4)	(5)	(6)	(7)
				Rs. P.
Number present daily.		M
		E
Initials of the teacher.		M
		E

Note:- M--Morning, E--Evening

DIRECTION FOR KEEPING REGISTERS

The register of attendance should be kept in books of prescribed printed form, having the pages numbered. Great care should be taken to keep it perfectly correct. No entries are to be made in pencil to be inked over afterwards. There should be no blank or erasures. If any error has been made it should be corrected by a foot-note and initialled by the person making the correction. In every case the register produced should be the original register and not a fair copy.

The attendance should be filled up daily. It should never be entered two or three days at a time. Morning attendance should be marked thus afternoon attendance should be marked full attendance X. There should be no dots. Pupils sick may be marked absent with leave I; absent without leave, a.

The average attendance during the month is obtained by adding up the daily attendance and dividing it by the number of times the pupils met during the month--

(1) If a pupil is admitted into a class on the first school day of a month, his name should be entered in red ink;

(2) If a pupil is admitted on any other date than the first school day of a month, say on the 4th a black ink line should run through the space for the first three days attendance;

(3) A pupil re-admitted whether at the beginning or in the middle of the month, should have his name entered in black, but underlined with red ink;

(4) If a pupil left school in the middle of a month, a black line should be drawn through the attendance spaces from the first day he left to the last school-day of the month.

APPENDIX 5

(See rule 21, Chapter I)

SI. No.																		Date
1	2	3	4	5	6	7	8	9	10	11	12	13	14	15	16	17	18	19	20	21	22	23	24	25	26	27	28	29	30	31
M
E
M
E
M
E

Note.-- In the case of elementary schools conducted by a single teacher, the maintenance of this register will be dispensed with. Teachers should initial in the proper place: such marks as/and/do not suffice.

APPENDIX 6

(See rule 21, Chapter I)

Form of Visitors Book.

Name of the school-

Date of Visit.

Name and designation of the visiting officer.

Number on rolls and number present by classes at the time of visit.

Number of teachers employed and number present.

Any general remarks of the visiting officer.

APPENDIX 7

(See rule 15, Chapter II)

Form of certificate which a parent should provide himself with for the grant to his children of educational concessions.

(1)	Name of child.
(2)	Date of birth of child.
(3)	Marks of identification of child.
(4)	Name of parent (or relation in the case of Marumakattayam families).
(5)	Date of discharge of parent from the army.
(6)	Nature of discharge.

CERTIFICATE

I certify that the above entries are correct and that entries (5) and (6) agree with entries in the parent's certificate.

Signature

Designation.

Note.-- The certificate above should be signed by the Secretary to the District Soldier's Committee or by the Collector of the District, the Divisional Officer, the Tahsildar or the Deputy Tahsildar in charge of the area in which the parent resides.

APPENDIX 8

(See rule 17, Chapter II)

Form of application for Aid

Application for admission to Aid on behalf of an Elementary School.

District.

Taluk or municipality.

School and Locality.

Society, Association, or person owning the School.

Manager.

Names of teachers permanently employed on the staff, and their general and professional qualifications.

Number on rolls on the dates of application.

Actual monthly salary of each member of the staff or, if fixed salaries are not paid, approximate monthly cost of staff.

Average monthly expenditure on servants, rent and contingencies.

Average monthly income from

(i) fees (ii) endowments

and (iii) miscellaneous sources.

Remarks.

	Non-Backward Class Boys-Girls	Backward Class Boys-Girls	Total Boys-Girls
First Standard.
Second Standard.
Third Standard.
Fourth Standard.
Fifth Standard.
Sixth Standard.
Seventh Standard.
Eighth Standard.
Servants.
Rent.
Contingencies.
Fees.
Endowments.....

Declaration

On behalf of the management of the school, I hereby declare that the conditions of recognition and aid laid down in the rules framed by Government are being, and will continue to be fully observed, except in those rules from which the institution has been specially exempted by the District Educational Officer's Order No.....or Directors Proceedings No...., dated........and that I am prepared to subject the institution together with its current endowment and trust accounts, its establishment, time-table and registers to inspection and to furnish such returns as may be required by the Department of Public Instruction.

Station:

Date:

Manager.

APPENDIX 9

(See rule 22 of Rules of Aid)

Ordinary Areas.

Account--

"37. Education-Primary-(k)-Direct Grants to Non-Government Primary Schools (a)--A. General-I. Ordinary Areas--(i) Excluding Post-war Reconstruction (k)--A.I. (i) I.A.I (L) Teaching voted".

"37. Education--Primary--(k) Direct Grants to Non-Government Primary Schools--A. Generate. Ordinary Areas--(ii) Post war Reconstruction-(k) A.I. (ii) I. Teaching voted".

Bill for teaching grants for 20.....20. ... on behalf of Elementary Schools in the Taluk/Municipality, district, under the management of...........district.

Voucher No..............of the...........

Serial number in the combined list.	Name of school.	Number and date of the District Educational Officer's Memo Sanctioning the grant.	Amount of Grant.
			Rs. np.

A. B. C.

Recoveries of over payments under XXVI-Education--E General-C. Recoveries of over payments. Recoveries on account of Postage under 37, P. Education--General Inspection. B. Non-European Men's Branch-I. Ordinary areas--Contingencies--Voted--Service postage and telegrams. Net amount to be paid .... .......(in words) rupees.

Station:
Date:
Passed for rupees	District Educational Officer.
Pay
Pay Rupees	Manager of the School
Date
Treasury Accountant	District Educational Officer.
Contents received.
Date:	Treasury Officer Manager.

APPENDIX 10

(See rule 21, Chapter I)

Elementary School Form of Acquittance Roll of Teachers in Aided Elementary Schools.

Acquittance Roll of Teachers for the month of.......20.......

Amount of teaching grant received for the school, Rs.......

Sl. No.

Name of the teacher

Designation

Whether appointed on probation or temporarily (if so, for what period) or permanently

Scale of pay according to

the terms of the service register.

Period of service

Amount of salary payable

Deduction on account of

Net amount payable

Amount actually paid

Balance still due

Signature of the teacher with date

From

Provident Fund

Fines

imposed

if any

(1)

(2)

(3)

(4)

(5)

(6)

(7)

(8)

(9)

(10)

(11)

(12)

(13)

Certified that a proper acquittance has been taken in respect of each amount paid in roll from the person entitled to receive it.

Date 20.......

Manager/Headmaster.

APPENDIX 11

(rule 2, Chapter I)

Acquittance Roll of Teachers to be maintained in Schools under Local Bodies for scrutiny by Inspecting Officer.

Elementary School

Acquittance Roll of Teachers for the month of.......

SI No.	Name of teacher.	Designation.	Amount of salary payable.	Deduction on account of		Net amount payable.	Amount actually paid.	Signature of the teacher with date.
SI No.	Name of teacher.	Designation.	Amount of salary payable.	Provident Fund.	Fines imposed if any.	Net amount payable.	Amount actually paid.	Signature of the teacher with date.
(1)	(2)	(3)	(4)	(5)	(6)	(V)	(8)	(9)

Certified that a proper acquittance has been taken in respect of each amount paid in roll from the person entitled.

Date ... 20.......

Signature of the Headmaster.

Note.-- The certificate has to be furnished only in the case of school in which the pay of the teachers to be disbursed directly by the Local Body office, but is disbursed through the headmaster of the school.

APPENDIX 12

(See rule 26, Chapter II)

Monthly Returns

Year: 20.......

Month......

1. Name of school

2. Staff

Sl. No.	Name of teacher.	Details of Certificates.			Pay.	Period of service in the month.	Leave during the month dates.	Assessment to be filled by the Inspecting Officer.			Amount.
						From To	From To				Rs. Np.
		General Educational.	Professional.	Number and year.				Rate.	Days.	Fraction.

Total assessment for the month.

Number on rolls on the first day......of the month

Standard

Scheduled Classes

Others

Section with number and date of sanctions.

Boys.

Girls.

Boys.

Girls.

Number of admissions during the month.

Number of withdrawals during the month.

Number of rolls on the last date of the month.

Average attendance.

Number of under-aged pupils on rolls.

Number of overstayed (Stagnating pupils on rolls).

Number of pupils in average attendance for the purpose of assessing the grant.

III

VII

VIII

Number of teachers eligible with reference to the average attention.

4. Number of school days

5. Number of teachers not present at the Teachers' Association meetings

6. Holidays for the next month.

7. Details of change in accommodation, school hours, or holidays, if any, during the month.

Station:

Date:

Signature of Manager.

Note.-- (i) Full particulars should, invariably, be given of all changes in staff or pay.

(ii) Names are not required in item 5. The serial number in the second item should be noted.

(iii) The returns for every month should be sent so as to reach the Deputy Inspector, not later than the 3rd of the following month.

(iv) Monthly returns received after the prescribed date or which contain inaccurate figures and information will not be taken into account for assessment of grant without a satisfactory explanation from the management.

APPENDIX 13

(See rules 13 and 21, Chapter I)

Form of Register of Fines	:....................
Name of school	:....................
Name of teacher	:....................
Amount of fine imposed	:....................
Date on which it was imposed	:....................
Nature of the offence	:....................
Signature of the fine teacher	:....................
Signature of the Manager	:....................

APPENDIX 14

(See rule 2, Chapter III)

Instructions as to the Sanitary and Hygienic requirements to be observed in the designing and construction of School Buildings in the Tamil Nadu State.

Selection of sites

In the selection of a site, the following points should be weighed against considerations of economy, convenience, proximity to houses of parents, etc.:--

(i) A site should not be selected if its natural position is in a hollow or in the neighbourhood of high trees or houses which prevent the free circulation of air and the access of sunlight to the school buildings. Shady trees are, however, of value in the playground, provided that they do not unduly reduce the space available for play and are not planted so close to the school buildings as to obstruct the entry of light into the classrooms or in course of time, to cause damage to the structures.

(ii) Mud soil should be avoided and, as far as possible, all soils which are specially retentive of moisture.

(iii) Sufficiency of space is important, and in this connection, the possibility of future extension and the necessity of giving the subsequent class-rooms the proper orientation should be borne in mind.

(iv) Canals and tanks in the vicinity are a disadvantage.

(v) The presence of rank vegetation, more especially prickly-pear, is objectionable.

(vi) The neighbourhood of dusty and noisy roads and of shops or factories should, as far as possible, be avoided.

2. All site plans should show the nature of the surroundings, the height of the neighbouring buildings, the north point and the direction of the prevailing wind.

Orientation of Buildings

3. This will differ for different parts of the State and will depend chiefly on the best way to secure circulation of air. Subject to this, the more buildings are lighted from the north the better.

Floor space

4. When funds are available, they should be utilized in providing floor space in excess of the following minimum requirement--

For elementary schools - 9 1/2 square feet per pupil.

Rooms which are intended to be used for practical work, such as drawing rooms, workshops etc., should be carefully designed with a view to the nature of the work and number of students to be accommodated.

Composition of floors

5. It is desirable that the floor should be made of a material which will admit of their being washed with water. Stone flooring or something better must be aimed at in rooms where desks or benches can be provided. Where the pupils have to sit on the floor, stone floors need not be insisted on if objected to. At the same time, it must be recognised that from the hygienic point of view, they are to be preferred and the objection on the score of their coldness can be met by providing boards or mats. But where this is done, the greatest care must be taken to ensure that the mats are kept scrupulously clean.

Seating Arrangements

6. The general principles which should govern the construction of desks are set forth in Annexure (i). Where dual desks may be arranged most suitably as shown in diagram in Annexure (ii).

7. Forms without backs and desks are objectionable type, designs for desks are issued by the department.

8. Pupils should be seated in rows with the main light falling from the left side; they should never face the light. The same remark applies to teachers.

Windows

9. Windows serves two purposes:--

(a) Admission of light.

(b) Admission of air.

10. They should be placed at regular distances so as to ensure uniformity of light.

11. Window sills should not be more than 4 feet from the ground in rooms in which the scholars are seated at desks. When pupils sit on the floor, the sills should come to within 2/4 feet or 3 feet of the floor level. Windows for subsidiary lighting may have their sills more than 4 feet from the floor.

12. The window area should not be less than one-fifth of the floor area and, wherever possible, the principle lighting should be from the north.

Doors

13. Class-rooms should not have to be used as passages from one part of the building to another. They should consequently not open into one another but into passages or verandahs. No classrooms should have more than two doors and in most cases one is preferable. The door or doors should be at the teacher's end of the room.

Height of the class-rooms

14. The minimum height of the room in elementary school should be 10 feet to the beam when the room has an open sloping roof and 12 feet to the under side of the joist where the room has a terraced ceiling.

Ventilators

15. Unless there are windows reaching to the top of the wall and capable of being opened, ventilators are necessary near the top of the wall. The ventilators should be regularly distributed in the same way as the windows. For each pupil, 48 square inches of open ventilator should be provided.

Dimensions and fittings of class-rooms

16. It is important that no school or class-room should be more than 24 feet in width, or otherwise, the rows of pupils will be too long to be properly controlled by the teacher. The length of a room must depend on the number of classes to be held in it, in the case of a school divided into a number of class-rooms, the dimensions of any room should not exceed 24 feet, that is, an approximate square. If it is admitted that a square is the best area for teaching purposes, the length of a class room in a one-roomed school should approximately closely to some multiple of the width. Ample wall blackboard space should be provided especially on the wall at the teacher's end of the room which should be unbroken by doors, windows or cupboards. Cupboards recesses in other walls should be provided, also recesses with open shelving. Rails under the cornice for having maps, pictures and diagrams are essential. The smallest class-room for 40 boys in dual desks should be 21 feet wide and 23 feet long. The arrangement of such room is shown in the enclosed diagram C. A. No. 306 of 1917 [Annexure (ii)]. To accommodate similarly desks of large dimensions those of the room must be proportionately increased.

Roofs

17. The roof should, as far as possible, be impervious to heat.

Sanitary Arrangements

18. Latrines should not be placed nearer than 30 feet to any school building. They should be so situated that the prevailing wind will not blow from them in a direction of the school.

19. The type of designs of the sanitary department should be constituted.

20. For elementary schools, separate urinals and latrines should be provided. Separate accommodation should in all schools, be provided for the teaching staff.

21. The number of latrine seats should be on the following scale:--

Children			Girls	Boys
Under	30		2	1
"	50	"	3	2
"	70	"	4	2
"	100	"	5	3
"	150	"	6	3
"	200	"	8	4
"	300	"	12	5
"	500	"	20	8

22. There should be in addition for boys urinals at the rate of 4 per cent or if separate urinals are not provided the number of latrine seats should be correspondingly increased.

Annexure I

1. The seat should not be so high as to prevent the child resting its feet upon the floor or on a footboard, and if the latter, the knees should not be elevated.

2. Assuming to child to be sitting upright in his seat and the arms to be hanging freely down the edge of the desk next, the body should be about an inch higher than the level of the elbows in the case of boys, and from 1.5 inches to 1.75 inches in the case of girls.

(If the desk be higher than this, there is tendency for the boy to be twisted and for one shoulder to be raised above the other with the consequence risk of lateral curvature of the spine).

3. A line dropped from the edge of the desk ought to strike the edge of the seat or a point an inch or two within it.

(This arrangement obliges the child to assume an upright position which is best for eyes and the spine).

4. No seat should be without a back, and the top of this should be one inch lower than the edge of the desk in the case of boys, and one inch higher than the edge of the desk in the case of girls. (In schools which are graded, great inequalities will be found in the size of the scholars in each room, to meet which it is desirable to provide three sizes of desks. In schools of mixed ages, there should be large number of sizes.)

5. A desk must not be flat. It should slightly incline towards the child.

6. The seat should not be flat, but saddle-shaped. Change of position will be desirable.

7. The desk must be easy of access yet compactly arranged. The angle of vision for the teachers should not be more than 45?.

Height and dimensions

1. The sloping part of the top should be not less than 12 inches in width.

2. The inclination should be about 2 inches and the slope should be about 1 in 10.

3. The flat portion of the desk with groove should be from 3 inches to 3.5 inches in width.

4. The proper height allows the forearm of the seated child to rest horizontally upon the desk without discomfort--

(a) Youngest Children--20 inches to 25 inches to the middle of the slope.

(b) Intermediate Children--22 inches to 25 inches to the middle of the slope.

The seat should be 16.5 inches high

5. The back rail should not be more than 7 inches for younger children and not more than 10 inches for the older one.

6. The minimum space for each child should be 20 inches; 22 inches would be better.

7. The seats should be 8 inches wide.

Annexure II

(???)

APPENDIX 15

(See rule 3, Chapter III)

Application for approval of a Building Scheme in respect of............School.................at...........in the district of.......

1. Number and date of the proceedings or memorandum recognising the school under the Tamil Nadu Elementary Education Rules.

2. Brief history of institution from the date of its establishment to the date of application tracing its growth and development and furnishing among other things an accurate account of its financial condition.

Note.-- (1) This need not be given if a reference to a history previously given can be furnished.

(2) The names and designations of the persons who form the committee of management should be specified.

(3) The strength of the different classes as it stood on the 31st March of every year for five years preceding the year in which the application is submitted.

		20	20	20	20	20	Number of pupils in each class on the date of application.	Number of pupils that can be accommodated in each class room.
VIII	Standard
VII	"
VI	"
V	"
IV	"
III	"
II	"
I	"

	Class-room	Area		Class-room	Area
A	.....................		K	.....................
B	.....................		L	.....................
C	.....................		M	.....................
D	.....................		N	.....................
E	.....................		O	.....................
F	.....................		P	.....................
G	.....................		Q	.....................
H	.....................		R	.....................
J	.....................		S	.....................

Note.-- If there be any striking variations in the strength as shown above, such variations should be accounted for.

(4) Character and necessity for the proposed work in detail.

(5) (i) Is a sketch/plan of the proposed site and building attached.

(ii) Does it show--

(a) The relation of the proposed building or extension to the existing building ?

(b) Any alteration in existing building necessitated by it ?

(d) The purpose to which they will be put when the new building or extension is completed.?

Note.-- Any note that cannot be conveniently inserted in the plan may be given under each of the above headings.

6. (a) Probable cost of the proposed work.

(b) Whether the manager/management has the necessary funds to complete the work in case the scheme is approved.

(c) Whether the managing body has been registered under the Indian Companies Act of 1913 or any other Act, and if so, whether attested copies of the Memorandum of Association and the Articles of Association are submitted.

(d) If the scheme relates to the purchase of site, declaration that it is the cheapest suitable site.

(e) Amount of building grants drawn by the institution in the previous years with the number and date of the sanction and the purposes for which given (particulars should be given for 40 years)

(f) If the scheme relates to the construction of a hostel, declaration that the hostel will be managed according to rules approved by the Director of Public Instruction.

(g) The annual expenditure incurred in the upkeep of the institution and how much of it is met from.

Year.	Fees.	Government grant.	Other Sources.	Manager's funds.	Total.
	Rs.	Rs.	Rs.	Rs.	Rs.
20.....
20.....
20.....
20.....
20.....
	Total

7. Inspecting Officer's remarks about accommodation from his inspection reports for the two previous years.

8. District Educational Officer's review of such remarks.

Station:

Manager/Correspondent.

Date:

Inspecting Officer's remarks and recommendations.

APPENDIX 16

(See rule 3, Chapter III)

Form of completion Certificate under rule 3, Chapter III

Name or nature of work.

Amount of the approved, estimate Rs........

Certified that the above work, which has been in my charge, has been carried out according to the approved plan and estimated in a satisfactory manner with the following exceptions:--

(Here enter items of deviation with particulars as to dimensions and....... cost)

That the deviations are not of such a nature as to effect the stability or the suitability of the buildings, and that, in my opinion, the deviations would have resulted in an excess cost/a saving of Rs...........under/above the approved estimate.

Station:

Signature.

Date:

Designation of Officer.

APPENDIX 17

(See rule 5, Chapter III)

THIS INDENTURE made this.....day of two thousand and ........ between........(hereinafter called the mortgagor/mortgagors of the ONE PART and His Excellency the Governor of Tamil Nadu (herein after called the "Governor" which expression shall where the context admits include his successors in office and assigns) of the OTHER PART.

WHEREAS the mortgagor/mortgagors are well and truly entitled to and possessed of the piece or parcel of land particularly described in the Schedule hereunder written and has erected and built a school/house/with the buildings thereon and has other buildings thereon/enlarged and improved such buildings at an actual cost of Rupees.............;

And WHEREAS the mortgagor/mortgagors has/have in accordance with the provisions of the Elementary Education Rules of the Tamil Nadu Educational Department now in force in the State of Tamil Nadu applied to the Government of Tamil Nadu (hereinafter called "the Government") for a grant-in-aid of the sum of Rupees ...............being part of the said sum of Rupees.....and has/have admitted to the Government the vouchers and certificates referred to in rules 5 and 6 of Chapter III of the said rules as to the cost and completion of such buildings/alterations;

AND WHEREAS the Government have consented and agreed to make the said grant in the manner provided in Chapter III of the said Rules upon the mortgagor/mortgagors entering into the covenants on his/her part and giving the security hereinafter contained;

NOW, THIS INDENTURE WITNESSETH that in pursuance of the said agreement and in consideration of the sum of Rs.....paid by the Government to the mortgagor/mortgagors as he/they the mortgagor/mortgagors doth/do hereby acknowledge he/they the mortgagor/mortgagors doth/do hereby for himself/themselves his/their respective heirs, executors, administrators, legal representatives and assigns covenant with the Governor, that he/they the mortgagor/mortgagors or his/their heirs, executors, administrators, legal representatives or assigns will, form time to time, and at all times so long as the said buildings shall be used for the purposes of the said school conduct and manage such schools or cause such schools to be conducted and managed by the person for the time being in charge of the same in accordance with the rules and regulations for the time being in force in the Tamil Nadu Educational Department so far as the same respectively as applicable to the said school AND will not prior to the lapse of 5 years from the date hereof divert or allow to be diverted the said buildings to other than educational purpose approved by the Government AND will during such period keep such buildings in good and substantial order and repairs so that the same may be always efficient for use of the purpose of the said school AND will during such period keep such building in good and substantial order and repairs so that the same may be always efficient for use for the purpose of the said school AND will in the event of the said buildings prior to the lapse of such period ceasing to be used for educational purposes approved by the Government forthwith repay to the Government a sum which shall bear a like proportion to the amount hereby advanced as the unexpired number of years of the period of..........years limited herein bears to the total number of years so limited: PROVIDED always that nothing herein contained shall be deemed to prevent the use by the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns or the person or persons for the time being in charge of the said buildings out of the hours during which the premises should be used for the objects of such schools for such other reasonable and proper purposes other than educational as the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns or the person or persons for the time being in charge of the said buildings may direct AND THIS INDENTURE FURTHER WITNESSETH that in further pursuance of the said agreement and in considerations of the said grant-in-aid and so paid as aforesaid, the mortgagor/mortgagors do and each of them doth hereby grant, convey and assign unto the Governor all that piece or parcel of land particularly described in the Schedule hereunder written together with all and singular, the buildings and erections now being or which may hereafter be thereon AND all rights, easements and appurtenances whatsoever usually held or connected therewith or reputed to belong or be appurtenant thereto and all furniture fixtures, fittings, maps and other school apparatus, school books and chattels for the time being in and belonging to or used or to be used for the said school and all the estate rights, title, interest, claim and demand of the mortgagor/mortgagors and each of them into and upon the said hereditaments and premises To HAVE AND TO HOLD the said piece or parcels of land, hereditaments, chattels and effects and all other the premises expressed to be hereby assured unto the Governor and according to the nature and tenor thereof respectively UPON TRUST to permit the same hereditaments and premises to be used by the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns shall fail to pay on demand the sum then due and payable in manner hereinbefore provided, to sell and absolutely dispose of the said hereditaments and premises and apply the proceeds of such sale after payment thereout all costs and expenses attending the same, in or towards recouping or reimbursing to the Government the said grant-in-aid or sum then due and payable hereunder as aforesaid to pay the surplus, if any, to, the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns. PROVIDED always that the Governor shall not exercise the said power of sale unless and until he shall have ceased to be served on the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns, a notice in writing requiring payment of the sum then due and payable thereunder and default has been made in payment thereof for three months after such service. PROVIDED ALWAYS and it is hereby agreed and declared that at the expiration of the said period of years hereinbefore referred to, the Governor shall, in the event of covenants hereinbefore contained on the part of the mortgagor/mortgagors, his/their heirs, executors, administrators, legal representatives or assigns or having been in the meantime duly performed and observed, recovery and reassign at his or their cost unto the mortgage/mortgagors his/their heirs, executors, administrators, legal representatives or assigns or as he or they may direct all and singular the piece or parcel of land hereditaments, chattels, goods or other premises hereby expressed to be granted, conveyed or assigned...........................In Witness Whereof the said............and..................Director of Public Instruction for the State of Tamil Nadu acting on behalf of and by the order and direction of the Governor of Tamil Nadu have hereunto set their respective hands and seals the day and year first above written ....

Schedule to which the above written indenture refers.

All that piece or parcel of land situated at........in the district of.....and taluk of and in the sub-registration district of........and registration district of.....bounded on the north side thereof by.......on the south side thereof by ..... on the east side thereof by.....on the west side thereof by ... . and containing together in the whole by admeasurement ........ (be the same a little more or less) and all which said piece of parcel of land was formerly in the occupation of.............but is now in the occupation of................

Signed sealed and delivered by the above-named in the presence of

...................................................

Signed sealed and delivered by the above-named in the presence of

...................................................

APPENDIX 18

(See rule 5, Chapter III)

This Indenture made this...........day of......two thousand and..................BETWEEN.............. (hereinafter called the mortgagor/mortgagors) of the ONE PART and HIS EXCELLENCY THE GOVERNOR OF TAMIL NADU (hereinafter called "the Governor") which expression shall where the context admits include his successors in office and assigns of the OTHER PART;

WHEREAS the mortgagor/mortgagors has/have purchased......,at the price of Rupees....................for the purposes of school and is/are be and truly entitled to, and possessed, of the piece or parcel of land particularly described in the Schedule hereunder written with the buildings thereon and WHEREAS the mortgagor/mortgagors/has/have in accordance with the provisions of the Elementary Education Rules of the Tamil Nadu Educational Department now in force in the State of Tamil Nadu applied to the Government of Tamil Nadu (hereinafter called "the Government") for grant-in-aid of the sum of Rupees....................being part of the said purchase money and has/have submitted to the Government the certificate referred to in rules 3, 5 and 6 of Chapter III of the said Rules to the value of the buildings and WHEREAS the Government have consented and agreed to make the said grant in the manner provided in Chapter III of the said Rules upon the mortgagor/mortgagors entering into the covenants on his/their part and giving the security hereinafter contained.

NOW THE INDENTURE WITNESSETH that the pursuance of the said agreement and in consideration of the payment of the sum of Rupees......receipt, whereof the mortgagor/mortgagors doth/do hereby acknowledged he/they the mortgagor/mortgagors doth/do hereby for himself/themselves, their respective heirs, executors, administrators, legal representatives or assigns will from time to time, and at all times so long as the said buildings shall be used for the purpose of the said school conduct and manage such school or cause such school to be conducted and managed by the person for the time being in charge of same in accordance with the rules and regulations for the time being in force in the Tamil Nadu Educational Department so far as the same respectively as applicable to the said school AND will not prior to the lapse of......years from the date hereof divert or allow to be diverted the said building to other than educational purposes approved by the Government and will during such period keep such buildings in good and substantial order and repair so that the same may be always efficient for use for the purpose of the said school and will in the event of the said buildings prior to the lapse of such period ceasing to be used for educational purposes approved by the Government forthwith repay to the Government a sum which shall bear a like proportion to the amount hereby advanced as the unexpired number of years of the period of........years limited herein bears to the total number of years so limited. Provided always that nothing herein contained shall be deemed to prevent the use by the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns of the person or persons for the time being in charge of the said buildings out of the hours during which the same should be used for the objects of such school for such other reasonable and proper purposes other than educational as the mortgagor/mortgagors/his/their heirs, executors, administrators, legal representatives or assigns or the person or persons for the time being in charge of the said buildings may direct AND THIS Indenture Further Witnesseth that in further pursuance of the said agreement in and in consideration of the said grant-in-aid so paid aforesaid, the mortgagor/mortgagors doth/do and each of them doth hereby grant, convey and assign unto the Governor all that piece or parcel of land particularly described in the Schedule hereunder written together with all and singular the buildings and erections now being or which may hereafter be thereon and all rights, easement, and appurtenances whatsoever usually held or connected therewith or reported to being or be appurtenant thereto and also all furnitures, fixtures fittings, maps and other school apparatus, school books and chattels for the time being in and belonging to or used or to be used for the said school and all the estate rights, title, interest, claim and demand of the mortgagor/mortgagors and each of them into and upon and said hereditaments and premises To HAVE AND To HOLD the said piece or parcel of land, hereditaments chattels and effects and all other the premises expressed to be hereby assured unto the Governor according to the nature and tenor thereof respectively. UPON TRUST to permit the same hereditaments and premises to be used by the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns his or their nominees as school for or nominees AND with power in case the mortgagor/mortgagors his/their heirs, executors, administrators or assigns shall fail to pay on demand the sum then due and payable in manner hereinbefore provided to sell and absolutely dispose of the said hereditaments and premises and apply the proceeds of such sale after payments thereout of all costs and expenses attending the same in or towards recouping or reimbursing the Government the said grand-in-aid or sum then due and payable as aforesaid and to pay the surplus, if any, to the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns. PROVIDED ALWAYS that the Governor shall not exercise the said power of sale unless and until he shall have caused to be served on the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns a notice in writing requiring payment of the sum then due and payable hereunder and default had been made in payment thereof for three months after such service. PROVIDED ALWAYS and it is hereby agreed and declared that at the expiration of the said period of.........years hereinbefore referred to, the Governor shall, in the event of the covenants hereinbefore contained, on the part of the mortgagor/mortgagor his/their heirs, executors, administrators, legal representatives or assigns having been in the meantime duly performed and observed reconvey and re-assign at his or their cost unto the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assign or as he or they may direct all and singular the piece or parcel of land hereditaments chattels, goods or other premises hereby expressed to be granted conveyed or assigned.

In Witness Whereof the said..........and........Director of Public Instruction for the State of Tamil Nadu acting on behalf of and by the order and direction of the Governor of Tamil Nadu hereunto set their respective hands and seals the day and year first above written.

Schedule to which the above written indenture refers.

All that piece or parcel of land situated at....and taluk of....in the district of.....and in the sub-registration district of ....bounded on the north side thereof by ....... on the south side thereof by.........on the east side thereof by............and on the west side thereof by............containing together in the whole by admeasurement .................(be the same a little more or less) and all which the said piece or parcel of land was formerly in the occupation of.........but is now in the occupation of.........

Signed sealed and delivered by the above-named in the presence of

...................................................

Signed sealed and delivered by the above-named in the presence of

...................................................

APPENDIX 19

(rules 5, Chapter III)

This Indenture made this................day of.........two thousand and............BETWEEN..........(hereinafter called the mortgagor/mortgagors) of the ONE PART and HIS Excellency The Governor of Tamil Nadu (hereinafter called "THE GOVERNOR" which expression shall where the context admits include his successors in office and assigns) of the OTHER PART;

WHEREAS the mortgagor/mortgagors has/have purchased at the price of Rupees..........for the purpose of school and is/are well and truly entitled to and possessed of the piece or parcel of land particularly described in the Schedule hereunder written AND WHEREAS mortgagor/mortgagors has/have in accordance with the provisions of the Elementary Education Rules of the Tamil Nadu Educational Department now in force in the State of Tamil Nadu applied to the Government of Tamil Nadu hereinafter called "the Government" for a grant-in-aid of the sum of Rupees..............being part of the said sum of Rs........and WHEREAS the Government have consented and agreed to make the said grant in the manner provided in Chapter III of the said Rules upon the mortgagor/mortgagors entering into the covenants on his/their part and giving the security hereinafter contained;

NOW THIS INDENTURE WITNESSETH that in pursuance of the said agreement and in consideration of the sum of Rupees.............paid by the Government to the mortgagor/mortgagors the receipt whereof he/they the mortgagor/mortgagors doth/do hereby acknowledged he/they the mortgagor doth/mortgagors do hereby for himself/themselves his/their respective heirs, executors, administrators, legal representatives and assigns covenant with the Governor that he/they the mortgagor/mortgagors or his/their heirs, executors, administrators, legal representatives or assigns will from time to time, and at all times so long as the said piece or parcel of land shall be used for the purpose of the said school, conduct and manage such school or cause such school to be conducted and managed by the person for the time being in charge of same in accordance with the rules and regulations for the time being in force, in the Tamil Nadu Educational Department so far as the same respectively are applicable to the said school AND will not prior to lapse of.........years from the date hereof divert or allow to be diverted the said piece or parcel of land to other than educational purposes approved by the Government AND will during such period keep such piece or parcel of land in good and substantial orders so that the same may be always efficient for use for the purpose of the said school AND will in the event of the said piece or parcel of land prior to the lapse of such period ceasing to be used for educational purposes approved by the Government forthwith repay to the Government a sum which shall be a like proportion to the amount hereby advanced as the unexpired number of years of the period........years limited herein bears to the total number of years so limited.

PROVIDED ALWAYS that nothing herein contained shall be deemed to prevent the use by mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns or the person or persons for the time being in charge of the said piece or parcel of land may direct AND THIS INDENTURE FURTHER WITNESSETH that in further pursuance of the said agreement and in consideration of the said grant-in-aid so paid as aforesaid, the mortgagor/mortgagors doth/do and each of them doth hereby grant, convey and assign unto the Governor all the piece or parcel of land particularly described in the Schedule hereunder written together with all rights, easements and appurtenances whatsoever usually held or connected therewith or reported to belong or be appurtenant thereto and all the estate, right, interest, claim and demand of the mortgagor/mortgagors and each of them into and upon the said hereditaments and premises To HAVE AND To HOLD the said piece or parcel of land expressed to be hereby assured unto the Governor according to the nature and tenor thereof respectively UPON TRUST to permit the same to be used by the mortgagor/mortgagors, his/their heirs, executors, administrators, legal representatives or assigns or his or their nominees for the purposes of a school and with power in case the mortgagor/mortgagors, his/their heirs, executors, administrations, legal representatives or assign shall fail to pay on demand the sum then due and payable in manner hereinbefore provided to sell and absolutely dispose of the said piece of parcel of land and apply and proceeds of such sale after payments thereout, of all costs and expenses attending the same in or towards recouping or reimbursing to the Government the said grant-in-aid or sum then due and payable as aforesaid to pay the surplus, if any, to the mortgagor/mortgagors his/their heirs, executors, administrators, legal representatives or assigns. PROVIDED ALWAYS that the Governor shall not exercise the said power of sale unless and until he shall have caused to be served on the mortgagor/mortgagors, his/their heirs, executors, administrators, legal representatives or assigns a notice in writing requiring payment of the sum then due and payable thereunder and default has been made in payment thereof for three months after such service. PROVIDED ALWAYS and it is hereby agreed and declared that at the expiration of the said period of.........years hereinbefore continued on the part of the mortgagor/mortgagors, his/their heirs, executors, administrators, legal representatives or assigns having been in the meantime duly performed and observed, reconvey and reassign at his or their cost unto the mortgagor/mortgagors, his/their heirs, executors, administrators, legal representatives or assigns or as he or they may direct all the singular the piece or parcel of land hereditaments, chattel, goods or other premises hereby expressed to be granted conveyed or assigned.

In Witness Whereof the said.............and...........Director of Public Instruction for the State of Tamil Nadu acting on behalf of, and by the order and direction of, the Governor of Tamil Nadu have hereunto set their respective hands and seals the day and year first above written.

Schedule to which the above written indenture refers.

ALL that piece or parcel of land situated at...........in the district of..........and taluk of.........and in the sub-registration district of..........and registration district of...........bounded on the north side thereof by.............on the south side thereof by................on the east side thereof by.......and on the west side there of by..............and containing together in the whole by admeasurement...........(be the same a little more or less) and all which the said piece or parcel of land was formerly in the occupation of

Signed sealed and delivered by the above named in the presence of

...................................................

Signed sealed and delivered by the above-named in the presence of

...................................................

APPENDIX 20

(See rule 5, Chapter III)

Committee management Members

We.........whose names are entered in the margin and whose signatures appear at the foot hereof hereby accept the special grant of Rupees...........only sanctioned by Government through the Director of Public Instruction, Tamil Nadu, for the........school at... in the district of...........in the proceeding of the Director of Public Instruction, No........, dated the......and in consideration of such grant, we hereby jointly and severally and on behalf of our successors in office and the owners for the time being of the land and premises described in the Schedule hereto now/to be occupied by the said school agree that if the school is prior to the lapse of.........years from the date hereof..........abolished or the land or buildings thereon diverted to other than educational purposes approved by the Government, the Government shall be paid a sum which shall bear a like proportion to the amount hereby advanced as the unexpired number of years of the period of......year limited herein bears to the total number of years so limited.

The Government shall have a charge on all the said land and premises for the amount to be paid as above provided and shall have power in the event of failure of payment within three months from the date of demand thereof to sell and transfer such land and premises and deduct such amount together with all costs of sale form the proceeds thereof

Dated this..........day of........Two Thousand and....

The Schedule above referred to.

All the piece or parcel of land situated at.......in the district of... . and taluk of......and in the sub-registration district of......and registration district of..........bounded on the north side thereof by........on the south side thereof by.......on the east side thereof by.........and on the west side thereof by ................and containing together on the whole by admeasurement ........(be the same little or more or less) and all which the said piece or parcel of land was formerly in the occupation of.........., but now in the occupation of.........

Signed, sealed and delivered by the above named in the presence of

...................................................

APPENDIX 21

(See rule 5, Chapter III)

We.............whose names are entered in the margin and whose signatures appear at the foot hereof hereby accept the special grant of Rupees.......only sanctioned by the Government through the Director of Public Instruction, Tamil Nadu for the....school at......in the district of.......in the proceedings of the Director of Public Instruction No......., dated the.......and in consideration of such grant we hereby jointly and severally and on behalf of our successors........in............, office and the owners for the time being of the land and premises now/to be occupied by the said school agree that if the school is, prior to the lapse of.....years from the date hereof or the land or buildings thereon diverted to other than educational purposes approved by the Government, the Government shall be paid by the owner thereof for the time being a sum which shall bear a like proportion to the amount advanced as the unexpired number of years of the period of years limited herein bears to the total number of years so limited.

Dated this............day of............Two Thousand and...........

Signed, sealed and delivered by the above named in the presence of

APPENDIX 22

(See rule 5, Chapter III)

Grants-in-aid under rule 5, Chapter III--School Buildings.

Building Grants

Government of Tamil Nadu.	Bill for buildings under Rule/Rules.	Grant Sanctioned of the Elementary Education.	District Voucher No. of the month of 20 . . .

37. Education - Building grants for

Head of service...............................................

Name of Institution.	Nature of work and department of departments for which provided.	Date of commencement.	Date of completion.	Amount contributed by the manager up to date.	Amount of Government grant.	Authority.	Remarks.
				Rs. P.	Rs. P.
Rupees ( in Word)...............							Rs........

CERTIFICATE AND DECLARATION.

On behalf of the management, I hereby certify that the work, for which the grant as herein claimed, has been completed according to the plan and estimate approved in the order approving the scheme and I do declare that I agree to abide by the conditions laid down in rule 7 of Chapter III of the Elementary Education Rules in the event of the building being, diverted to purposes other than those for which the grant was sanctioned.

		Correspondent Countersigned
Station:		Deputy Director of Public Instruction
Date:	Pay Rs.
	Treasury Accountant Received the amount, viz. Rupees	Treasury Officer Date:
Date:		Correspondent

APPENDIX 23

(See rule 5, Chapter III)

Grants-in-Aid under Chapter III Acquisition of Land and Buildings.

Grants for the acquisition of land.

Government of Tamil Nadu.	Bill for acquisition grant sanctioned under rule........of the Elementary				District Voucher No......of the month of 20.......
Budget head		37 Education
Name of institution	Nature of work and department or departments for which provided	Date of acquisition	Amount contributed by the manager up to date	Amount of Government grant	Authority	Remarks
			Rs. P.	Rs. P.

Rupees (in words)

Declaration

On behalf of the management, I declare that I agree to abide by the conditions prescribed by rule 7 of Chapter III of the Tamil Nadu Elementary Education Rules in the event of the land or building being diverted to purposes other than those for which the grant was sanctioned.

Correspondent

Countersigned

Station:		Deputy Director of Public Instruction
Date:	Paid...............Rupees
Treasury	Accountant	Treasury Officer
Date:

APPENDIX 24

(See rule I, Chapter IV)

Applications for Grants for Furniture, Books, etc.

In the case of furniture.
Name of institution	Society, association or person owning the institution	Number and date of the order recognizing the school	Number of books, articles, etc., required	Description of articles, books, etc., required	Total Cost	Amount of grand applied for standard or classes for which the new furniture is required with average strength of each.	Dimension of each article.	Total cost of one article.	Inspecting officers remarks regarding the supply of furniture in the last report on the school.	Amount of furniture and other special grants drawn by the school in previous years, with number and date of the order sanctioning them.	Remarks (necessity for the proposed supply).

Declaration

On behalf of the management of the school, I hereby declare that the conditions of recognition and aid laid down in the rules framed by Government, are being, and will continue to be fully observed excepting those rules from which the institution has been specially exempted by the District Educational Officer's Order No. ........or Directors Proceedings No. ......, dated..........and that I am prepared to subject the institutions, together with its current, endowment and trust accounts, its establishment, time-table and registers to inspection, and to furnish such return as may be required by the Department of Public Instruction and that I shall abide by the provisions of the rules framed by the Government in the event of the school being closed within five years from the date on which the grant has been drawn.

Station:

Date:

Manager.

APPENDIX 25

(See rule 3, Chapter IV)

School Furniture, Maps, School Libraries, Apparatus, Diagrams, Models and Tools.

Head of Service--37 Education.

Bill for special grant sanctioned.								District voucher No. of the month......20......
Grants for furniture, apparatus and special objects - School
Name of Institutions	Date of previous grant for similar objection	Nature of charge and departments for which provided (to be specified)	Approved cost	Actual cost	Amount contributed by the management	Amount of grant	Total Grant	Authority Government Order or the District Education Officer's Proceedings	Remarks
			Rs.	P.
Rupees (In words)....................								Total.

Certificate and Declaration

On behalf of the management, I hereby certify that the work, for which the grant is herein claimed, has been executed in accordance with the approved estimate for the articles, the purchase of which has been sanctioned, have been purchased in accordance with the sanction and I do declare that, in the event of the institution concerned being closed, I agree to abide by the conditions imposed in the rules framed by the Government.

		Manager
Station:		Countersigned District Educational Officer
Date:	Pay Rs.
	Treasury Accountant	Treasury Officer
		Date:
	Received the amount, viz., Rupees
Station:		Manager
Date:

APPENDIX 26

(See Chapter VII, rule 92) Form of Income Certificate

(i) Name of the pupil.

(ii) Standard, Class or Form in which he/she is reading.

(iii) Standard, Class or Form and the School in which the pupil studied in the previous year.

(iv) Whether the pupil has remained for more than a year in any Standard, Class or Form previously and if so, full details of the Standard, Class or Form in which he/she remained for more than one-year should be specified.

II.	Name	Occupation (Full) designation to be noted).	Pay	D.A.	Salary and other Allowances.
	(1)	(2)	(3)	(4)	(5)

(i) Father.

(ii) Mother.

(iii) Guardian (if both the parents are not alive).

III. Whether the pupil belongs to the Backward class and, if so, give details.

IV. Native Place--

(i) Village

(ii) Taluk

(iii) District

V. Whether there is any landed property in the name of the parent or parents or guardian if so, the village, taluk and district.

VI. (i) Annual income from landed or house property of the parent or parents or guardian.

(ii) Annual income from any other source such as business, pension, endowed income, etc., to the parent or parents or guardian.

VII. Total annual income (items II, Plus VI(i) Plus VI(ii).

Declaration of the Parent or Guardian

Note.-- (To be signed by father only, if he is alive, or by the mother, if the father is not alive, or by the guardian if both the parents are not alive).

I do hereby declare that the facts mentioned above are correct and true to the best of my knowledge.

Station:	Signature of Parent or Guardian.
Date:	Signature of Karnam or Village Munsif.

Certificate I

I certify that the particulars furnished above are correct to the best of my knowledge.

Station:	Signature and designation of the
Date:	Officer issuing the Certificate.

Certificate II

I hereby certify from personal knowledge, that the particulars furnished above are correct.

Station:	Signature and designation of
Date:	the Officer issuing the Certificate.

Note.-- (1) This Certificate will be valid only if it bears the seal of the office of the certifying officer.

(2) Officers who do not have Office of their own and who are attached to office of a higher authority, will affix seals of offices to which they are attached.

(3) Converts to Christianity or any religion should produce also a certificate of conversion in the Form of Appendix 17-B obtained from an Officer who is competent to issue a certificate of income.

(4) Specify each item separately under column No. II.

(5) Column III is to be answered only if the candidate belongs to any of the castes mentioned therein.

(6) If the Officer competent to issue the certificate from personal Knowledge (i.e.) signs certificate II, the signature of Karnam or Village Officer is not required (G.O. Ms No. 1213, Education, dated 9th July 1955)

(7) If either of the parents or both the parents are not alive, this may be indicated against the particular name or names in column II.

2. The existing forms may be utilized till the stock is exhausted.

APPENDIX 27

(See rule 4, Chapter IV)

I.........hereby acknowledge the receipt of the craft equipments ........supplied by the Government of Tamil Nadu to the .............School. As the manager (Executive Authority) of the school I hereby undertake the responsibility to maintain the aforesaid. Government equipments in good condition and in safety. If for any reason any of the equipments mentioned above are considered by the Educational Departments to be in excess of the actual needs, I shall surrender such articles to the Education Department. In case the school is closed the entire equipment shall be returned.

Signed by the above named

in the presence of

Signature of the

Executive Authority.

Rules Relating to Elementary Schools

Rules Relating to Elementary Schools

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