Section 43(2) in Rajasthan Non-Government Educational Institutions Act, 1989
(2)In particular and without prejudice to the generality of the forgoing powers, such rules may provide for (a)the terms and conditions for the grant of recognition to non-Government educational institutions;(b)the maintenance of recognised institutions;(c)the giving of grants-in-aid to recognised institutions;(d)the levy, regulation and collection of fees in recognised institutions;(e)regulating rates of fees in recognised institutions;(f)regulating admissions to recognised institutions which are receiving aid out of State funds by making special provision for the advancement of socially and educationally backward classes of citizens and the Scheduled Castes and Scheduled Tribes;(g)the manner in which accounts, registers or records shall be maintained in aided institutions and the authority responsible for such maintenance;(h)the submission of returns, statements, reports and accounts by Secretaries of the managing committees of recognised institutions;(i)the inspection of recognised institutions and the officer by whom inspection shall be done;(j)the mode of keeping and auditing of accounts of recognised institutions;(k)the standards of education and courses of study; and(l)all matters expressly required or allowed by this Act to prescribed.
