Section 31(2) in The Meghalaya School Education Act, 1981
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(i)the manner in which education may be regulated and restructured in the State of Meghalaya ;(ii)the conditions which every existing school shall be required to comply with :(iii)establishment of a new school or the opening of higher class or the closing down of an existing school or the closing down of an existing class in any of the existing schools ;(iv)the minimum qualifications for, and method of recruitment and the terms and conditions of service of employees ;(v)the authorities to be specified for the purposes of the different provisions of this Act;(vi)the particulars which a scheme of management shall contain, and the manner in which such a scheme shall be made ;(vii)variations and modifications which may be made in the scheme of management for a recognised school which does not receive any aid :(viii)the conditions under which aid may be granted to recognised schools, and on the violation of which aid may be stopped, reduced or suspended :(ix)the part of the expenditure of a recognised school which is to be covered by aid :(x)particulars of school property which should be furnished to the appropriate authority;(xi)the form in which, and the time within which, an appeal shall be preferred to the appropriate authority against an order made in relation to the transfer, mortgage or lease of any school property ;(xii)the form and manner, including fees, for preferring any other appeal under this Act;(xiii)the code of conduct for employees and the disciplinary action to be taken for the violation thereof;(xiv)the benefits which should be granted to the employees of aided schools ;(xv)the regulation for admission into educational institutions of pupils for the academic course, private study and other special courses and the attendance thereat;(xvi)fees and other charges which may be collected by an aided or unaided recognised school ;(xvii)the inspection of recognised schools ;(xviii)the terms of office, travelling and other allowances payable to the members of the Advisory Board ;(xix)the financial and other returns to be filled by the managing committee of aided schools and the authority by which such returns shall be audited ;(xx)the educational purposes for which the income derived by way of fees by recognised unaided schools shall be spent;(xxi)the registers, statements reports, and other information to be maintained or furnished by the managing committees in respect of school fund ;(xxii)the manner of accounting and operation of school hinds and other hinds of aided schools and also the auditing authority thereof;(xxiii)the manner in which any enquiry under this Act shall be held ;(xxiv)the powers and functions of the officers and other subordinate staff of the Education Department ;(xxv)the declaration as to what constitutes pre-primary, primary, middle and higher school education, professional education, vocational education, technical education, special education and other types of education ;(xxvi)the maintenance and administration of aided schools under this Act, and the constitution and function of their managing committees other than those of minority schools ;(xxvii)the preparation and sanction of plans and estimates of a new school building or extensions to be constructed with Government aid, and the requirements to be fulfilled by the managing committee of the school in this regard ;(xxviii)the purpose for which educational institutions may be used and the restrictions and conditions subject to which such educational institutions may be used for any other purpose ;(xxix)the regulation of the use of text-books, maps, plans, instruments and other laboratory and sports equipments in the institutions ;(xxx)the opening of special morning or night classes and the conditions for their working and of parallel sections or classes in the. institutions for linguistic minorities :(xxxi)the scale of fees or charges, or the manner of fixing fees or charges payable in respect of any certificate, permission mark-sheet or other document for which such fees may be collected ; and(xxxii)all matters expressly required or allowed by this Act to be prescribed or in respect of which this Act makes no provision, or makes insufficient provisions is, in the opinion of the Government, necessary for the proper implementation of this Act.
