Section 10 in The M.P. Ashaskiya Shikshan Sanstha (Anudan Ka Pradaya) Adhiniyam, 1978
10. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)the constitution of institutional fund under sub-section (1) of Section 5;(b)[***] [Omitted by M. P. Act No. 24 of 1981 (w.e.f. 20-7-81).](c)the procedure to be followed in recruitment of teachers or other employees under sub-clause (i) of clause (a) of Section 6;(d)the qualifications and experience which teachers and employees shall have under sub-clause (ii) of clause (a) of Section 6;(e)[ (i) the procedure to be followed for passing an order under sub-clause (iii) of clause (a) of Section 6; [Substituted by M. P. Act No. 24 of 1981 (w.e.f. 20-7-81).](ii)the manner of holding of an enquiry under the proviso to sub-clause (iii) of clause (a) of Section 6;(iii)the person by whom and the manner in which institutional fund shall be operated under sub-section (7) of Section 6.](f)the manner of holding enquiry and the time within which such enquiry shall be held under proviso to sub-clause (iv) of clause (a) of Section 6.(3)All rules made under this Section shall be laid on the table of the Legislative Assembly.
