(1)The State Government may after previous publication, make rules to carry out all of any of the purposes of this Chapter.(2)In particular and without prejudice to the generality of the foregoing power they may make rules -(a)with reference to all matters expressly required or allowed by this Chapter to be prescribed;(b)declaring what shall constitute 'primary education', 'primary school place', 'school age' and 'attendance at school';(c)declaring what schools or departments of schools be classed as primary schools;(d)regulating the appointment, pay, punishment and removal of the members of the staff of such schools employed by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.];(e)laying down the registers, statement, reports, returns, budgets and other information to be maintained or furnished by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] in respect of primary schools;(f)regulating the procedure for the assessment and realisation of the taxes leviable under Section 364;(g)declaring the conditions subject to which schools may be admitted to recognition or aid.[Chapter - XXV-A [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] Other Powers of Municipality
