Section 16 in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977
16. Rules.
(1)The State 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 power, such rules may provide for all or any of the following matters, namely :-(a)the minimum qualifications for recruitment of employees of private schools (including its procedure);(b)their scales of pay and allowances;(c)their post-retirement and other benefits;(d)the other conditions of service of such employees including leave superannuation, re-employment and promotion;(e)the duties of such employees and Code of Conduct and disciplinary matters;(f)the manner of conducting enquires;(g)any other matter which is required to be or may be prescribed.(2A)[ The power to make rules under clauses (a) to (d) conferred by subsection (2) shall include the power to give retrospective effect to the rules or any of them but no retrospective effect shall be given to any rule so as to prejudicially affect the interests of any person to whom such rule may be applicable.] [Sub-section (2A) shall be deemed always to have been inserted by Maharashtra 30 of 1987, Section 12](3)All rules made under this Act shall be subject to the condition of previous publication.(4)Every rule made under this Act shall be laid, as soon as may be, after it is made before each House of the State Legislature, while it is in session for a total period of thirty days, which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making and modification in the rule or both Houses agree that the rule should not be made, and notify such decision in the Official Gazette, the rule shall from the date of publication of such notification have effect, only in such modified form or be of no 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 or omitted to be done under that rule.NotificationsG. N., E. & E. D., No. STR. 1081/2/SE-3, Cell., dated 10th July 1981 (M. G., Part 4-B, page 1560) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (Maharashtra III of 1978), the Government of Maharashtra hereby appoints the fifteenth day of July 1981, to be the date on which the provisions of the said Act shall come into force.Amended by G. N., E. & E. D., No PST. 1083/181/SE-3, Cell., dated 13th April, 1983 (M. G., Part 4-B, page 415)Amended by G. N., E. & E. D., No. PST. 1085/288/Sec-3 Cell., dated 26th March, 1987 (M. G., Part 4-B, page 361)Amended by G. N., S. E. D., No. PST. 1191/(3/91) SE-3 Cell., dated 5th September, 1992 (M. G., Part 4-B, page 1563)G. N., E. & E. D., No. STR. 1081/2/SE-3, Cell., dated 13th July, 1981 (M. G., Part 4-B, page 1561) - In exercise of the powers conferred by sub-section (1) of section 8 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 (Maharashtra Ill of 1978), the Government of Maharashtra, hereby constitutes, with effect from the sixteenth day of July 1981, the School Tribunal as mentioned in column 2 of the Schedule hereto; and defines the jurisdiction of each of the Tribunals as mentioned against it in column 3 of the said Schedule.
