Section 19(2) in The U.P. Basic Education Act, 1972
(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 recruitment, and the conditions of service of persons appointed to the posts of officers, teachers and other employees under Section 6;(b)the tenure of service, remuneration and other terms and conditions of service of officers, teachers and other employees transferred to the Board under Section 9;(c)the recruitment, and the conditions of service of the persons appointed, to the posts of teachers and other employees of basic schools recognised by the Board;(d)any other matter for which insufficient provision exists in the Act and provision in the rules is considered by the State Government to be necessary;(e)any other matter which is to be or may be prescribed.]
