Section 489 — Power of Government to give directions in relation to primary schools, etc.

(1) The Central Government may give 1 [ 2 [the Corporation]] all such directions as it considers necessary in respect of subjects, curricula, text books, standards and methods of teaching in primary schools vested in 1 [ 2 [the Corporation]] or maintained wholly or partly by grants paid out of the Municipal Fund and in respect of such other matters as that Government considers necessary and 1 [ 2 [the Corporation]] shall comply with all such directions. (2) It shall be lawful for any officer appointed by the 3 [Government] in this behalf to inspect any such school; and all reasonable facilities shall be given to such officer in connection with the inspection. (3) The 3 [Government], after considering the report of inspection made by such officer, may give 1 [ 2 [the Corporation]] such directions as it considers necessary and 1 [ 2 [the Corporation]] shall comply with such directions.

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