Section 24(2) in The U.P. Board of Madarsa Education Act, 2004
(2)Without prejudice to the generality of the powers conferred by sub-section (1) the regulations may provide for,-(a)the code of conduct, the period of probation, the conditions of confirmation and the procedure and conditions for promotion and punishment including suspension pending or in contemplation of inquiry or during the pendency of investigation, inquiry or trial in any criminal case for an offence involving moral turpitude and the allowances for the period of suspension and termination of service with notice;(b)the scales of pay and payment of salaries;(c)grant of leave and provident fund and other benefits, and(d)maintenance of record of work and service.
