Section 29 in Jammu and Kashmir School Education Act, 2002
29. Power to make rules
(1)The Government may make rules for the purpose of carrying into effect the provisions of the Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may provide for all or any of the following matters, namely:-(a)the provision of compulsory education;(b)the establishment and maintenance of schools;(c)the grant of permission to set up private schools;(d)the recognition of private schools;(e)the giving of grant-in-aid to schools;(f)the levy and collection of fees in private schools;(g)the manner in which accounts, registers and records shall be maintained and the auditing of the accounts of private schools;(h)the returns, statements and reports to be submitted by schools;(i)the inspection of schools;(j)the constitution and functioning of the Local Area Education Committees;(k)the standards of education and courses of study;(l)the procedure for admission of students in schools; and(m)any other matter, which is or may be required to be prescribed under this Act.
