Section 16 in The Maharashtra Employees Of Private Schools (Conditions Of Service) Regulations 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 enquiries;(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.(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 any 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.
