(2)In particular and without prejudice to the generality of the foregoing power they may make rules -(a)with reference to all matters expressly required or allowed by this Chapter to be prescribed;(b)declaring what shall constitute 'primary education', 'primary school place', 'school age' and 'attendance at school';(c)declaring what schools or departments of schools be classed as primary schools;(d)regulating the appointment, pay, punishment and removal of the members of the staff of such schools employed by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.];(e)laying down the registers, statement, reports, returns, budgets and other information to be maintained or furnished by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] in respect of primary schools;(f)regulating the procedure for the assessment and realisation of the taxes leviable under Section 364;(g)declaring the conditions subject to which schools may be admitted to recognition or aid.[Chapter - XXV-A [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Other Powers of Municipality
