Section 15 in Punjab Privately Managed Recognised Schools Employees (Security of Service) Act, 1979
15. Power to make rules.
(1)The State Government may, by notification and subject to the conditions of previous publication make rules, for carrying out the purposes of this Act.(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.(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State legislature while it is in session for a total period of ten days which may be comprised in one session or in two or more successive sessions and if, before the expiry of the sessions aforesaid, the House agrees in making any modification in the rule or the House agrees that the rule should not be made, the rule shall thereafter have effect, only in such modified form or be of no effect, as the case may be ; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
