Section 8(2) in The Assam Secondary Education (Provincialisation) Act, 1977
(2)Without prejudice to the generality of the foregoing provision, the State Government may make rules to provide for all or any of the following matters, namely :-(i)fixation of the powers, duties and responsibilities of all employees of the secondary school;(ii)the manner in which option shall be exercised under the provisions of Section 4;(iii)the manner in which the contribution made towards the provident Fund of an employee shall be paid back to and recovered by the State Government ;(iv)preparation and maintenance of service records of employees ;(v)for the management of the secondary schools.
