Section 17 in The United Provinces District Boards Primary Education Act, 1926
17. Power of State Government to make rules. -
(1)The [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may, after previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may make rules -(a)prescribing the authorities mentioned in clause (4) of Section 2 and clause (7) of Section 8;(b)prescribing under clause (4) of Section 2 the standard of instruction in primary schools;(c)prescribing the manner in which application may be made by the board under Section 3 and the particulars to be stated in such application;(d)determining generally what shall be considered to be adequate provisions for compulsory primary education free of charge;(e)requiring the board to prepare and publish a register of children in the whole or in any part of the board's area;(f)defining the conditions on which the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] will bear a share of the cost of providing primary education;(g)requiring the board to submit such returns as the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] may think fit showing the action taken and progress made by the board under this Act; and(h)laying down the conditions of and qualifications for the appointment of teachers with due regard to the educational needs of different communities in every locality.
