28. Power to make rules.-
(1) The Administrator may, with the previous approval of the Central Government, and subject to the condition of previous publication, by notification, make rules to carry out the provisions 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 manner in which education may be regulated by the Administrator in Delhi;
(b) the conditions which every existing school shall be required to comply;
(c) establishment of a new school or the opening of a higher class or the closing down of an existing class in an existing school;
(d) the form and manner in which an application for recognition of a school shall be made;
(e) the facilities to be provided by a school to obtain recognition;
(f) the manner in which, and the authority to which, an appeal against the refusal or withdrawal of recognition shall be made;
(g) the minimum qualifications for, and method of recruitment, and the terms and conditions of service of employees; 13
(h) the authorities to be specified for the purposes of the different provisions of this Act;
(i) the particulars which a scheme of management shall contain, and the manner in which such scheme shall be made;
(j) variations and modifications which may be made in the scheme of management for a recognised school which does not receive any aid;
(k) the conditions under which aid may be granted to recognised schools, and on the violation of which aid may be stopped, reduced or suspended;
(l) the part of the expenditure of a recognised school which is to be covered by aid;
(m) particulars of school property which should be furnished to the appropriate authority;
(n) the form in which, and the time within which, an appeal shall be preferred to the Administrator against an order made in relation to the transfer, mortgage or lien of any school property;
(o) the Code of Conduct for the employees and the disciplinary action to be taken for the violation thereof;
(p) the benefits which should be granted to the employees of recognised private schools;
(q) admissions to a recognised school;
(r) fees and other charges which may be collected by an aided school;
(s) the manner of inspection of recognised schools;
(t) the term of office, travelling and other allowances payable to the members of the Advisory Board;
(u) financial and other returns to be filed by the managing committee of recognised private schools, and the authority by which such returns shall be audited;
(v) educational purposes for which the income derived by way of fees by recognised unaided schools shall be spent;
(w) manner of accounting and operation of school funds and other funds of a recognised private school;
(x) fees, not exceeding one rupee, for preferring any appeal under this Act;
(y) 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 each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the rule or both Houses agree 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 annualment shall be without prejudice to the validity of anything previously done under that rule.
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