Section 18(2) in The U.P. Primary Education Act, 1919
(2)In particular and without prejudice to the generality of the power conferred by sub-section (1), the State Government may make rules-(a)prescribing the authorities mentioned in Clauses (1), (4), and (5) of Section 2;(b)prescribing under Clause (4) of Section 2 the range of instruction in primary schools;(c)prescribing the manner in which application may be make by the board under Section 3 and the particulars to be stated in such application;(d)determining generally what shall be considered to be adequate provision for compulsory primary education free of charge;(e)requiring the board to prepare and publish a register of children in the municipality; and(f)defining the conditions on which the Suite Government will bear a share of the cost of providing primary education.
