Section 18 in The U.P. Primary Education Act, 1919
18. Power of State Government to make rules.
(1)The State Government may, after previous publication, make rules for the purposes of this Act.(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), the State Government may make rules-(a)prescribing the authorities mentioned in Clauses (1), (4), and (5) of Section 2;(b)prescribing under Clause (4) of Section 2 the range of instruction in primary schools;(c)prescribing the manner in which application may be make by the board under Section 3 and the particulars to be stated in such application;(d)determining generally what shall be considered to be adequate provision for compulsory primary education free of charge;(e)requiring the board to prepare and publish a register of children in the municipality; and(f)defining the conditions on which the Suite Government will bear a share of the cost of providing primary education.
