Section 27 in The Assam Elementary Education (Provincialisation) Act, 1974
27.
(1)The State Government may, after previous publication in the official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provisions such rules may provide for all or any of the following matters namely :(i)terms and conditions of service of teachers of elementary schools including conduct and discipline of teachers ;(ii)manner of making payment of scholarship ;(iii)conditions under which management of elementary school shall vest in the local authority;(iv)form of register of children to be maintained by a local authority ;(v)conditions under which administration of elementary education had to be carried out in the autonomous districts ;(vi)conditions for placing of funds with different authorities constituted under this Act;(vii)manner of disbursing funds by a local 6 or by any other authority constituted under this Act;(viii)terms and conditions of services of the employees under the State Board and the Regional Boards ;(ix)conditions of taking over of elementary schools managed by the State Boards for Elementary Education by the Government;(x)conditions of payment of other liabilities of a Regional Board or the State Board ;(xi)manner of keeping accounts by a District Council or by any other authority ;(xii)conditions of taking over of assets of the State Board or a Regional Board ;(xiii)manner, procedure and authorities of taking disciplinary action ;(xiv)fixing the limit of the age of a child ;(xv)manner of preparation of details as required under Section 18 ;(xvi)fixing of powers, duties and responsibilities of the various officers including attendance authorities;(xvii)fixation of time and manner of serving attendance orders of guardians.(3)Every rule made under this section shall be laid as soon as may be after it is made, before the Assam Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following the Assam Legislative Assembly agree that the rule should not be made the rule shall thereafter have effect, as the case may be : so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
