Section 63(2) in Bombay Primary Education Act, 1947
(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;](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;][(f) the rates of subscriptions and contributions and other conditions of the Provident Fund established for the staff maintained by district school board [****](fa)the conditions of gratuities and pensions for the staff [****] referred to I clause (f);][(fb) the powers and functions to be performed by the State Level Committee namely Vidyasahayak Committee;(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.
