Section 22 in The Punjab Primary Education Act, 1960
22. Powers to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry out the purpose of this Act.(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 :-(a)the class or standard, education up to which shall be considered as primary education;(b)the steps to be taken for providing necessary facilities for imparting primary education before notifying any area to be a specified area;(c)the functions to be performed and the manner in which such functions may be performed; by attendance authority;(d)the manner in which and the time at which lists of children may be prepared in any specified area under sub-section (2) of section 4;(e)the distance beyond which a child may not be compelled to attend an approved school;(f)the circumstances which may be regarded as reasonable excuses for the non-attendance of a child within the meaning of section 6;(g)the manner in which any enquiry under this Act may be held;(h)the form in which an attendance order under sub-section (2) of section 9 shall be passed;(i)the registers statements and other information to be maintained or furnished by approved schools for the purposes of this Act;(j)any other matter which has to be, or may be prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made before [the State Legislature] [the words 'each House of' omitted by Adaptations of Punjab Laws, Order, 1970.] while it is in session for a total period of ten days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it so laid or the session immediately following [the legislature] [the words 'each House of' omitted by Adaptations of Punjab Laws, Order, 1970.] agree in making any modification in the rule or [the legislature] [Substituted for the words 'both House' by Adaptations of Punjab Laws, Order, 1970.] agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
