341. The State Government may make rules consistent with this Act-
(i)determining the classes of schools which may be maintained or aided by the Commissioners;(ii)regulating the construction and repair of buildings connected with such schools, including hostels;(iii)regulating the appointment and salaries of masters and assistant masters of such schools; and(iv)regulating the establishment of scholarships generally, or for the furtherance of technical or any other special form of education.
