(2)The rules under sub-section (1) may, inter alia, include,-(a)qualification for posts of teaching and non-teaching employees;(b)the manner of recruitment of the teaching and non-teaching employees;(c)scales of pay and allowances admissible;(d)leave, pension, provident fund, insurance and such other benefits;(e)maintenance and enforcement of discipline of employees;(f)powers, functions and responsibilities of the management;(g)duties and responsibilities of the Secretary; and(h)maintenance and submission of records, accounts and other returns to the prescribed authority.
