Section 16(2) in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations Act, 1977
(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 minimum qualifications for recruitment of employees of private schools (including its procedure);(b)their scales of pay and allowances;(c)their post-retirement and other benefits;(d)the other conditions of service of such employees including leave, superannuation, re-employment and promotion;(e)the duties of such employees and Code of Conduct and disciplinary matters;(f)the manner of conducting enquiries;(g)any other matter which is required to be or may be prescribed.
