(1)Subject to such rules as may be prescribed, the State Government may, in respect of educational institutions, by order specify,-(a)the curricula, syllabi and text books for any course of instruction;(b)the duration of such course;(c)the medium of instruction;(d)the scheme of examinations and evaluation;(e)the number of working days and working hours in an academic year;(f)the rates at which tuition and other fees, building fund or other amount, by whatever name called, may be charged from students or on behalf of students;(g)the staff pattern (teaching and non-teaching) and the educational and other qualifications for different posts;(h)the facilities to be provided, such as buildings, sanitary arrangments, playground, furniture, equipment, library, teaching aid, laboratory and workshops;(i)such other matters as are considered necessary.
