(1)The State Government may, subject to sub-section (3) of section 1, regulate general education, professional education, medical education, technical education, commerce education and special education at all levels in accordance with the provisions of this Act.(2)The State Government may towards that end,-(a)establish and maintain educational institutions;(b)permit any local authority or a private body of persons to establish educational institutions and maintain them according to such specifications as may be prescribed;(c)require registration of educational institutions including tutorial institutions;(d)recognise educational institutions;(e)grant aid to any recognised educational institutions in furtherance of the objects of this Act;(f)regulate the admission including the minimum or maximum number of persons to be admitted to any course in any educational institution or class of such institutions, and the minimum age for such admission;(g)prescribe the conditions for eligibility of or admissions to any educational institution or class of such institutions;(h)establish hostels or recognise private hostels and frame rules for grant-in-aid to recognised private hostels;(i)permit or establish institutions imparting education in arts, crafts, music, dance, drama or such other fine arts, physical education including sports;(j)permit and establish institutions or centres for pre-primary education, adult education and non-formal education; and(k)take from time to time such other steps as they may consider necessary or expedient.
