Section 19 in The U.P. Primary Education Act, 1919
19. Power of board to make regulations.
- Board of a municipality in which a notification under Section 3 is in force may make regulations consistent with this Act prescribing-(a)the manner in which the school committee shall be constituted, the number of its members, and their dues, powers, and responsibilities;(b)the steps which the school committee may take to secure the attendance of children at school, and the conditions under which leave of absence from school may be allowed;(c)the jurisdiction of each school committee where more than one school committees are appointed;(d)the relations to be observed between the school committee and any education committee that may have been appointed under Section 104 of principal Act.
