Section 18 in The United Provinces District Boards Primary Education Act, 1926
18. Power of board to make regulations. -
With the previous sanction of the [State Government] [Substituted by the A.O. 1950 for (Provincial Government) which had been Substituted by the A.O. 1937 for (L.G.).] a board in the area of which a notification under Section 3 is in force may make regulations consistent with this Act prescribing -(a)the supply of text books and educational requisites to the children of indigent parents free of charge;(b)the manner in which the school committee shall be constituted, its jurisdiction, the number of its members and their duties, powers and responsibilities;(c)the steps which the school committee may take to secure the attendance of children at school and the conditions under which leave of absence from school may be allowed;(d)the jurisdiction of each school committee where more school committees than one are appointed;(e)the relations to be observed between the school committee and any education committee that may have been appointed under the Principal Act.
