The Council shall have with regard to those schools the following powers which shall be exercised in addition to powers conferred on it by the Act -(1)of deciding where new schools shall be opened and the manner in which accommodation for them shall be provided;(2)of transferring or closing existing schools;(3)of fixing, the class and the standard of instruction of every such schools, the selection to be made from classes and standards recognised by the Department;(4)of fixing, subject to such limitations exemptions as may from time to time be prescribed by the Department, the rate of monthly fees and admission and readmission fees to be paid by pupils in every such school.
