Section 22(2) in The Punjab Primary Education Act, 1960
(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 class or standard, education up to which shall be considered as primary education;(b)the steps to be taken for providing necessary facilities for imparting primary education before notifying any area to be a specified area;(c)the functions to be performed and the manner in which such functions may be performed; by attendance authority;(d)the manner in which and the time at which lists of children may be prepared in any specified area under sub-section (2) of section 4;(e)the distance beyond which a child may not be compelled to attend an approved school;(f)the circumstances which may be regarded as reasonable excuses for the non-attendance of a child within the meaning of section 6;(g)the manner in which any enquiry under this Act may be held;(h)the form in which an attendance order under sub-section (2) of section 9 shall be passed;(i)the registers statements and other information to be maintained or furnished by approved schools for the purposes of this Act;(j)any other matter which has to be, or may be prescribed.
