Section 24 in The Haryana School Education Act, 1995
24. Power to make rules.
(1)The Government may, by notification in the official Gazette, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)the manner in which education may be regulated by the Government in the State;(b)the conditions which every existing school shall be required to comply with;(c)establishment of a new school or the opening of a higher class or the closing down of an existing class in an existing school;(d)the form and manner in which an application for recognition of a school shall be made;(e)the facilities to be provided by a school to obtain recognition;(f)the manner in which, and the authority to which, any appeal against the refusal, withdrawal or recognition shall be made;(g)the minimum qualifications for employees in different categories;(h)the authorities to be specified for the purposes of the different provisions of this Act;(i)the particulars which a scheme of management shall contain and the manner in which such scheme shall be made;(j)variations and modifications which may be made in the scheme of management for a recognised school which does not receive any aid;(k)the conditions under which aid may be granted to recognised school and on the violation of which aid may be stopped, reduced or suspended;(l)the part of the expenditure of a recognised school which is to be covered by aid;(m)particulars of school property which would be furnished to the appropriate authority;(n)the form in which, and the time within which, an appeal shall be preferred to the Government against an order made in relation to the transfer, sale, mortgage or lien or lease of any school property;(o)admissions to a recognised school;(p)fees and other charges which may be collected by an aided school;(q)the manner of inspection of recognised school;(r)financial and other returns to be filed by the managing committee of recognised private school and the authority by which such return shall be audited;(s)educational purposes for which the income derived by way of fees by recognised un-aided school shall be spent;(t)manner of accounting and operation of school funds and other funds of a recognised private school;(u)fees, for preferring an appeal under this Act; and(v)any other matter which is to be, or may be, prescribed under this Act.(3)Every rule made under this section shall be laid as soon as may be after it is made before the House of the State Legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session in which it is so laid or the successive sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereunder have effect only in such modified form of be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
