Section 13 in The Gujarat Educational Institutions (Regulation) Act, 1984
13. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, 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 be made for all or any of the following purposes, namely:-(a)the form in which and the fees on the payment of which an application may be made under clause (a) of sub-section (2) of section 3;(b)other requirements connected with the recognition of the educational institution under sub-clause (ii) of clause (b) of sub-section (2) of section 3;(c)the manner in which an inquiry shall be made by the Director or the authorised officer under sub-section (3) of section 3;(d)the conditions including conditions as to the type of the building and number, qualifications and conditions of service of teaching and nonteaching staff, which may be imposed in relation to an educational institution while recognising such institution under sub-section (4) of section 3;(e)the form in which a certificate of recognition shall be given under subsection (5) of section 3;(f)the manner in which the inquiry may be made by the Director or the authorised officer under clause (b) of sub-section (6) of section 3;(g)the conditions on which and the fees on the payment of which recognition may be restored under sub-section (8) of section 3;(h)rules for admission of students in recognised educational institutions under section 6;(i)the qualifications to be possessed by persons to be appointed as Inspectors under sub-section (1) of section 7;(j)the rules subject to which an Inspector may exercise powers specified in sub-section (3) of section 7 and other powers which may be exercised by an Inspector under clause (c) of the said sub-section (3);(k)any other matter which is to be or may be prescribed under this Act.(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
