Section 15(2) in Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the minimum qualifications for, and method of recruitment, and terms and conditions of service of employees ;(b)the Code of Conduct for the employees and the disciplinary action to be taken for the violation thereof;(c)the terms and conditions of service of Presiding Officer of the school Tribunal ;(d)any other matter which is to be, or may be, prescribed under this Act.
