Section 54(2) in Assam Elementary Education Act, 1962
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely:-(i)laying down terms and conditions of service of teachers of Elementary Schools including conduct and discipline of teachers ;(ii)laying down powers and duties of the Secretary of the State Board required to be prescribed under section 13 ;(iii)manner of placing Funds by the State Board at the disposal of kcal authorities and other authorities constituted under this Act ;(iv)manner of making payments including scholarships by the State Board(v)laying down the Rules of Business of the State Board(vi)fixation of rates of retirement benefits, gratuity and contribution to Provident Fund of the employees of the State Board ,(vii)laying down conditions of drawal and fixation of rates of travelling and other allowances to members and officers of the State Board ;(viii)payment of other liability that the State Board is legally liable to pay ;(ix)manner of preparing the annual budget estimates by the State hoard ;(x)laying down conditions under which management of elementary schools shall vest in the local authority ;(xi)laying down the form of register of children to be maintained by a local authority ;(xii)laying down conditions under which administration of elementary education has to be carried out in the Autonomous Districts ;(xiii)laying down condition, for placing of hinds with different authorities constituted under this Act;(xiv)manner of disbursing of funds by a local authority or by any other authority constituted under this Act ;(xv)terms and conditions of service of the establishment of the local authorities ;(xvi)payment of retirement benefits, gratuity and contribution to the Provident Fund in respect of the employees of the local authorities constituted under this Act.(xvii)fixation of rates of travelling and other allowances to the officers and establishment of the local authorities :(xviii)conditions of payment of other liabilities that a local authority has to make ;(xix)manner of keeping accounts by a local authority, a District Council, the Assistant Secretaries and by the Block Development Officers ;(xx)laying down conditions of taking over of assets of the School Boards by a local authority ;(xxi)fixation of standard up to which no fees are t a be charged ;(xxii)fixing the limits of the age for a child ;(xxiii)manner of preparation of details as required under section 45 ;(xxiv)fixation of powers, duties and responsibilities of the Attendance Authorities ;(xxv)fixing time and manner of serving attendance order on guardians ; and(xxvi)manner of advising the Assistant Secretary under sub-section (4) of section 16.
