(1)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification 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 provision of such rules may be made for all or any of the following matters(a)the manner of election of the chairman, vice-chairman and the members of a school board;(b)the duties and functions of the chairman and vice-chairman;(c)procedure for the conduct of the school board's business [and school committees for non-authorised municipalities;] [These words were added by Bombay 25 of 1952, section 9.](d)procedure for sanctioning tenders;(e)the constitution and functions of village school committees;(ee)[ Provident Funds, gratuities and pensions for the primary school teachers maintained by an authorised municipality;] [Clause (ee) was inserted by Bombay 33 of 1953, Section 4(i).](f)[ the rates of subscriptions and contributions and other conditions of the Provident Fund established for the staff maintained by district school board [****] [These clauses were substituted for the original clause (f) by Bombay 46 of 1951, Section 4.](fa)the conditions of gratuities and pensions for the staff [****] [The words 'and teachers' were deleted, by Bombay 33 of 1953, section 4 (iii).] referred to I clause (f);](fb)[ the powers and functions to be performed by the State Level Committee namely Vidyasahayak Committee; [Inserted by Gujarat 3 of 2003, dated 3rd March 2003 (w.r.e.f 11-06-1998)](fc)the powers and functions to be performed by the Village Education Committee and Village School Construction Committee;(fd)the persons of which Selection Committees shall consists of;(fe)the qualifications for appointment as Vidyasahayak;(ff)the manner and criteria for selection of candidates for appointment as Vidyasahayak;(fg)making of Vidyasahayak Scheme from time to time;(fh)the form of contract of appointment to be entered into by a Vidyasahayak and terms and conditions of such appointment to be contained in such contract;(fi)the duties of Vidyasahayak;](g)provision for the welfare of the children attending primary schools including provision for the care of their health and for the physical and moral training;(h)pre-vocational courses as a part of upper primary courses;(i)regulation of the delegation of powers, duties and functions under this Act;(j)matters to be prescribed under this Act.(3)Rules made under sub-sections (1) and (2) shall be made after previous publication.[Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with previous publication of any rules to be made under this section.] [Proviso added by Gujarat 3 of 2003, dated 3rd March 2003 (w.r.e.f 11-06-1998)](4)[ All rules made under this Act shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following. The modifications so made shall be published in the Official Gazette and shall thereupon take effect.] [Sub-section (4) was added by Gujarat 13 of 1963, section 13.]
