The Haryana School Education Act, 1995(12 of 1999)

127
THE  HARYANA  SCHOOL  EDUCATION  ACT, 1995
(HARYANA  ACT  NO. 12  OF  1999)
TABLE  OF  CONTENTS
Sections :
1. Short title, extent and commencement.
2. Definitions.
3. Power of Government to regulate education in schools.
4. Recognition of schools.
5. Scheme of management.
6. Aid to recognized schools.
7. School Property.
8. Terms and conditions of service of employee of aided schools.
9. Employees to be governed by a Code of Conduct.
10. Taking over the management of aided schools.
11. Section 10 not to apply to minority school.
12. Power to prescribe minimum qualifications for recruitment.
13. Power to prescribe code of conduct.
14. Contract of service.
15. Admission to schools and fees.
16. Fees and other charges.
17. School funds.
18. Affiliations.
19. Delegation of Powers.
20. Contract of service.
21. Inspection of Schools
22. Jurisdiction of civil courts barred.
23. Protection of action taken in good faith.
24. Power to make rules.
25. Repeal.
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129
1THE  HARYANA  SCHOOL  EDUCATION  ACT,  1995
(Haryana Act No. 12 of 1999)
[Received the assent of President of India on the 4th May, 1999, and was
first published for general information in the Haryana Government Gazette
(Extraordinary), Legislative Supplement Part 1 of the 4th June, 1999.]
Year No. Short title Whether repealed or otherwise
affected by Legislation
  1  2      3                 4
1999 12 The Haryana School —
Education Act, 1995
AN
ACT
to provide for better organisation and development of school education in the
State of Haryana and for matters connected therewith or incidental thereto.
Be it enacted by the Legislature of the State of Haryana in the Forty-sixth
Year of the Republic of India as follows: -
CHAPTER I
PRELIMINARY
1. (1) This Act may be called the Haryana School Education Act,
1995.
(2) It extends to the whole of the State of Haryana.
2[(3) It shall come into force on such date, as the State Government
may, by notification, appoint and different dates may be appointed for different
provisions of this Act, and any reference to the commencement of this Act in
relation to any provision thereof shall be construed as a reference to the date on
which that provision comes into force.]
2. In this Act, unless the context otherwise requires,—
(a) “affiliation” means formal enrolment of a school among the list
of approved schools of a Board or Council for Indian School
Certificate Examinations, following prescribed/approved
courses of studies up to class VIII, X and XII as well as those
preparing students according to prescribed courses for the
Board’s examinations or Council for Indian School Certificate
Examinations;
1. For Statement of Objects and Reasons,  see Haryana Government Gazette (Extraordinary),
1995, dated 19.09.1995, page –1661.
2. Sections 8 and 24 enforced vide Notification No. S.O.141, dated 14-12-2000 and remaining
sections enforced vide Notification No. S.O.97, dated 20-7-2001.
Short title, extent
and
commencement.
Definitions.
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(b) “aid” means any aid granted to a recognised school by the
Government, a local authority or any other authority designated by
the Government, Director or a local authority;
(c) “aided school” means a recognised private school which is receiving
aid in the form of grant from the Government;
(d) “appropriate authority” means,—
(i) in the case of a school recognised or to be recognised by an
authority designated or sponsored by the Government, that
authority;
(ii) in case of disbursement of grant to recognised private aided
schools, the authority designated by the Director;
(e) “Board” means the Board of School Education, Haryana,  the Central
Board of Secondary Education, or any other Board which the State
Government may, from time to time, specify;
(f) “Director” means Director, Secondary Education/Director, Primary
Education, as the case may be, and includes any other officer
authorised by the Government in this behalf;
(g) “District Education Officer” means the District Education Officer of
the district in which a recognised Senior Secondary or High School
is situated and includes any other officer authorised by the
Government in this behalf;
(h) “District Primary Education Officer” means the District Primary
Education Officer of the district in which a recognised primary school
is situated and includes any other officer authorised by the
Government in this behalf;
(i) “existing school” means a recognised private school which is in
existence at the commencement of this Act;
(j) “Government” means the Government of the State of Haryana;
(k) “manager” in relation to a school, means the person, by whatever
name called, who is entrusted, either on the date on which this Act
comes into force or, as the case may be, under the scheme of
management under section 5, with the management of the affairs of
that school;
(l) “managing committee” means the body of individuals entrusted with
the management of any recognised private school or schools;
(m) “minority school” means a school established and administrated by
a minority whether based on religion or language; having the right
to do so under clause (1) of Article 30 of the Constitution of India;
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(n) “prescribed” means prescribed by rules made under this Act;
(o) “private school” means a school which is not run or sponsored by the
Government, Director, a local authority or other authority designated
or sponsored by the Government;
(p) “recognised school” means a school recognised by the appropriate
authority;
(q) “recognition” means formal certification granted by an appropriate
authority to a privately managed educational institution that the
institution conforms to the standards and conditions laid down by the
appropriate authority;
(r) “school” includes a primary, middle, high or senior secondary school
and also includes any other institution which imparts education or
training below degree level, but does not include an institution which
imparts technical education;
(s) “school property” means all movable and immovable property
belonging to, or in the possession of, the school and all other rights
and interests in, or arising out of, such property, and includes land,
building and its appurtenances, play grounds, hostels, furniture, books,
apparatus, maps, equipment, utensils, cash, reserve funds, investments
and bank balances;
(t) “Secretary” means the Secretary to Government, Haryana, Education
Department;
(u) “State” means the State of Haryana.
CHAPTER II
ESTABLISHMENT, RECOGNITION, MANAGEMENT
AND  AID  TO  SCHOOLS
3. (1) The Government may regulate education in all schools in the
State in accordance with the provisions of this Act and the rules made thereunder.
(2) The Government may establish and maintain any school in the
State or may permit any person or local authority to establish and maintain any
school in the State, subject to the provisions of this Act and rules made thereunder.
(3) The establishment of a new school or the opening of a higher
class or the closing down of existing class in any existing school in the State, after
the commencement of this Act and subject to the provisions of clause (1) of article
30 of the Constitution of India, shall be subject to the provisions of this Act and
rules made thereunder and any new school or higher class establishment or opened
otherwise than in accordance with the provisions of this Act, shall not be recognised
by the appropriate authority.
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Power of
Government to
regulate
education in
schools.
132
4. (1) The appropriate authority may, on an application made to it in
the prescribed form and in the prescribed manner, recognise any private school:
Provided that no school shall be recognised unless—
(a) it has adequate funds to ensure its financial stability and
regular payment of salary and allowances to its employees;
(b) it has a duly approved scheme of management as required
under section 5 of this Act;
(c) it has suitable or adequate accommodation and sanitary
facilities having regard, among other factors, to the
number, age and sex of the pupils attending it;
(d) it provides for approved courses of study and efficient
instructions;
(e) it has teachers with prescribed qualifications; and
(f) it has the prescribed facilities for physical education,
library service, laboratory works, workshop practice and
co-curricular activities.
(2) Every application for recognition of a school shall be entertained
and considered by appropriate authority and the decision thereon shall be
communicated to the applicant within a period of six months from the date of
receipt of the application and where recognition is not granted, the reasons for not
granting such recognition shall also be communicated to the applicant within the
said period.
(3) Where recognition to a school is refused, any person aggrieved
by such refusal may, within thirty days from the date of communication to him of
such refusal, appeal against such refusal, in the prescribed manner, to the prescribed
authority, and the decision of the prescribed authority thereon shall be final:
Provided that the prescribed authority may, if it is satisfied that the
appellant was prevented by sufficient cause from preferring the appeal within the
said period of thirty days, extend, for reasons to be recorded by it in writing, the
said period by a further period of sixty days.
(4) Where the managing committee of a school obtains recognition
by fraud, misrepresentation or suppression of material, particulars, or where, after
obtaining recognition, the school fails to continue to comply with any of the
conditions specified in the proviso to sub-section (1) the authority granting the
recognition may, after giving the managing committee of the school a reasonable
opportunity of showing cause against the proposed action to withdraw the
recognition granted to such school.
(5) The recognition granted under sub-section (1)  shall not by itself,
entitle any school to receive aid.
Recognition of
schools.
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(6) Every existing recognised school or schools which are already
affiliated with Boards or Council for Indian School Certificate Examinations other
than Board of School Education, Haryana, after obtaining ‘No Objection
Certificate’ from the Government, shall be deemed to have been recognised under
this section and shall be subject to the provisions of this Act and the rules made
thereunder:
Provided that where any such school does not satisfy any of the
conditions specified in the proviso to sub-section (1), the prescribed authority
may require the school to satisfy such conditions within a specified period and if
any such condition is not satisfied, the recognition may be withdrawn from such
school.
(7) Every school, whose recognition is withdrawn under sub-section
(4) or sub-section (6), may appeal to the prescribed authority, who shall dispose of
the appeal within one year from the date of presentation of the appeal in such
manner as may be prescribed, and if the appeal is not disposed of within that
period, the order for the withdrawal of recognition shall on the expiry of the said
period of one year stand cancelled.
(8) On hearing an appeal preferred under sub-section (3) or sub-
section (7), the prescribed authority may, after giving the appellant a reasonable
opportunity of being heard, confirm, modify or reverse an order appealed against.
5. (1) Notwithstanding anything contained in any other law for the
time being in force or in any instrument having effect by virtue of any such law,
the managing committee of every recognised school shall make, in accordance
with the rules made under this Act and with the previous approval of the appropriate
authority, a scheme of management for such school:
Provided that in the case of a recognised private school which does
not receive any aid, the scheme of management shall apply with such variations
and modifications as may be prescribed:
Provided further that so much of this sub-section as relates to the
previous approval of the appropriate authority, shall not apply to a scheme of
management for an un-aided minority school.
(2) A scheme may be made, in like manner, to add to, vary or modify
any scheme made under sub-section (1).
6. (1) The Government may pay to the prescribed authority, for
disbursement of aid to recognised private schools such sums of money as the
Government may consider necessary:
Provided that the schools already under grant-in-aid system, shall
continue to receive such grant provided that they comply with the conditions as
specified under sub-section (1) to (5) of this section.
(2) The authority competent to grant the aid may stop, reduce or
suspend aid for violation of any of the conditions prescribed in this behalf.
Scheme of
management.
Aid to recognised
schools.
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(3) The aid may cover such part of the expenditure of the school as
may be prescribed.
(4) No payment, out of the aid given for salary, allowances and
provident fund of employees of the school, shall be made for any other purpose.
(5) No un-recognised school shall be eligible to receive any aid or
any benefit made available to private school by the Government or any other
agency of the Government.
CHAPTER III
SCHOOL PROPERTY
7. (1) The management of every aided school shall furnish to the
appropriate authority annually, a statement containing a list of school property
together with such particulars as may be prescribed.
(2) Notwithstanding anything contained in any other law for the
time being in force, no transfer, mortgage or lease of any movable or immovable
property of an aided school, not being the property specified in the rules, shall be
made except with the previous permission of the appropriate authority:
Provided that where the appropriate authority omits or fails to dispose
of the application for such permission within ninety days from the date of receipt
of the application in this behalf, the permission shall, on the expiry of the said
period of ninety days, be deemed to have been granted.
(3) Any person aggrieved by the grant or refusal of permission under
sub-section (2) may prefer, in such form and within such time, as may be prescribed,
appeal to the prescribed authority against such grant or refusal of permission and
decision of the prescribed authority thereon shall be final.
(4) Any transaction made in contravention of the provisions of
sub-sections (2) and (3) shall be void.
CHAPTER IV
TERMS AND CONDITIONS OF SERVICE OF EMPLOYEE OF AIDED
SCHOOLS AND TAKING OVER THE MANAGEMENT THEREOF
8. (1) The Government may make rules regulating:—
(a) uniform code of service rules for employees in the State
relating to pay, allowances, dismissal, removal,
suspension, leave, conduct and discipline, provident fund,
travelling allowance and other cognate matter;
(b) essential qualifications for various classes of employees;
and
(c) uniform scales of pay for various classes of employees:
School Property.
Terms and
conditions of
service of
employee of aided
schools.
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Provided that the Government may exempt any aided school or
class of an aided school from operation of the provision of this section for such
period as it may think fit on grounds of economic capacity thereof.
(2) Subject to any rules that may be made in this behalf no employee
of a recognised private aided schools shall be dismissed, removed or reduced in
rank nor shall his services otherwise terminated except with the prior approval of
the Director or his nominee:
Provided that this section shall not apply where an employee is
dismissed, removed or reduced in rank on the ground of conduct which had led to
his conviction on a criminal charge involving moral turpitude.
(3) Any employee of a private aided schools, who is dismissed, is
removed or reduced in rank may, within three months from the date of
communication to him of the order of such dismissal, removal or reduction in
rank, appeal against such order to the Director who may after giving the parties an
opportunity of being heard and after making such further enquiry, if any, as he
may consider necessary, pass such order as he think fit, confirming, modifying or
reversing the decision or order appealed against.
(4) Any employee of the aided school who has been suspended by
the managing committee, the managing committee will hold an enquiry within
three months of his suspension. In case the enquiry is not completed within three
months, the managing committee will have to take permission from the District
Education Officer for the extension of time.
9. Every employee of an aided school shall be governed by such code
of conduct as may be prescribed and on the violation of any provision of such
code of conduct, the employee shall be liable to such disciplinary action as may
be prescribed.
10. (1) If the Director is satisfied that the managing committee or the
manager has indulged in any financial irregularity or administrative
mismanagement or neglected to perform any of his duties imposed on it by or
under this Act or any rule made thereunder and that it is expedient in the interest
of school education, to take over the management of such school, he may after
giving the managing committee or the manager of such school, a reasonable
opportunity of showing cause against the proposed action, take over the
management of such school for a limited period not exceeding two years:
Provided that where the management of a school has been taken over
for a period of two years or less, the Director may, if he is of the opinion that in
order to secure proper management of the school it is expedient that such
management should continue to be in force after the expiry of said limited period
he may from time to time, issue directions for the continuance of such management
for such period not exceeding one year at a time as he may think fit, so, however,
that the total period for which such management is taken over shall not in any
case exceed three years.
Employees to be
governed by a
Code of Conduct.
Taking over the
management of
aided Schools.
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(2) Whenever the management of any school is taken over under
sub-section (1), every person incharge of management of such school immediately
before its management is taken over, shall deliver possession of the school property
to the Director or any officer authorised by him in this behalf.
(3) After taking over the management of any school under this
section the Government may arrange to manage the school through a person
(hereinafter referred to as the “Administrator”) authorised by the Director.
(4) Where the management of any school has been taken over under
sub-section (1), the managing committee or manager of such school may within
three months from the date of taking over, appeal to the Secretary, who may after
considering the representation made by managing committee or manager, pass
such orders, including an order for the restoration of the management or for the
reduction of the period during which the management of such school shall remain
vested in the Director, as he may deem fit.
(5) Where the management of a school has been taken over under
this section, the Government shall pay such rent as may be payable or the building
of the school to the person entitled to receive it, as was being paid by the managing
committee or the manager immediately before the management of such school
was taken over.
(6) During such period as any school remains under the management
of an Administrator—
(a) the service conditions, as approved by the Director, of the
employees of the school who were in employment
immediately before the date on which the management
was taken over, shall not be varied on to their
disadvantage;
(b) all educational facilities which the school had been
affording immediately before such management was taken
over shall continue to be afforded;
(c) the school fund, the pupil fund, and any other existing
fund shall continue to be available to the Administrator
for being spent for the purpose of the school; and
(d) no resolution passed at any meeting of the managing
committee of such school shall be given effect to unless
approved by the Director.
11. Nothing contained in section 10 shall apply to aided minority school.
Section 10 not to
apply to minority
school.
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CHAPTER V
PROVISIONS APPLICABLE TO UN-AIDED MINORITY SCHOOLS
12. The Government may make rules regulating the minimum
qualifications for and method of recruitment of, employees of unaided minority
schools, provided that no qualification shall be varied to the disadvantage of an
existing employee of such schools.
13. Every employee of un-aided minority schools shall be governed by
such code of conduct as may be prescribed.
14. The managing committee of every un-aided minority school shall
enter into a written contract of service with every employee of such school under
section 20 of this Act.
CHAPER VI
ADMISSION TO SCHOOLS AND FEES
15. (1) A child who has not attained the age of five years shall not be
admitted to class one or any equivalent class or any class higher than one in
recognised school.
(2) A child seeking admission for the first time in a recognised
school in a class higher than class one shall not be admitted to that class if his age
reduced by the number of years of normal school study between that class and
class one or an equivalent class, falls short of five years.
(3) Admission to recognised schools or to any class thereof, shall
be regulated by rules made in this behalf.
16. (1) No aided school shall levy fee or collect any other charge or
receive any other payment except those specified by the Director.
(2) Every aided school having different rates of fees or other charges
or different funds shall obtain prior approval of the prescribed authority before
levying such fees or collecting such charges or creating such funds.
(3) The Manager of every recognised school shall,  before the
commencement of each academic session, file with the Director a full statement
of the fees to be levied by such school during the ensuing academic session, and
except with the prior approval of the Director no such school shall charge, during
that academic session, any fee in excess of the fee specified by its Manager in the
said statement. Such fee should commensurate with the facilities provided by such
school.
(4) No other charges shall be taken from the children except those
approved by the Director.
(5) Receipt shall be issued for every fee and charges taken from the
children.
Power to prescribe
minimum
qualifications for
recruitment.
Power to prescribe
code of conduct.
Contract of
service.
Admission to
schools and fees.
Fees and other
charges.
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138
17. (1) In every aided school, there shall be a fund, to be called as the
school fund which shall include the following:—
(a) any aid granted by the Government;
(b) income accruing to the school by way of fees, charges or
other payments; and
(c) any other contribution, sale of property, rent from property,
endowments and the like.
(2) The school fund and all other funds including the pupils fund
established with the approval of the Government, shall be accounted for and
operated in accordance with the rules made under this Act.
(3) In every recognised un-aided school, there shall be a fund, to
be called the “Recognised Un-aided School Fund”.
It shall include the following:—
(a) fees;
(b) any charges and payment which may be realised by
the school for other specified purposes; and
(c) any other contributions, endowments, gifts and the
like.
(4) (a) Income derived by un-aided schools by way of fees shall
be utilised only for such educational purposes as may be
prescribed; and
(b) charges and payments realised and all other contributions,
endowments and gifts received by the school shall be
utilised only for specific purpose for which they were
realised or received. The unspecified gifts shall also be
used for academic purpose.
(5) The Managing Committee of every recognised private school
shall file every year with the Director such duly audited financial and other returns
as may be prescribed and every such return shall be audited by such authority as
may be prescribed.
18. (1) For the purpose of any pubic examination, any aided middle,
high or senior secondary school shall be affiliated to the Board of School Education,
Haryana.
(2) For the purpose of any public examination every recognised
high or senior secondary school other than those specified under sub-section (1),
shall get affiliation with the Boards or Council for Indian School Certificate
Examinations for conducting such examination and shall fulfil the conditions
specified by such Boards or Council, as the case may be. However, if any recognised
school is de-recognised under sub-section (4) of section 4 and clause (b) of sub-
School funds.
Affiliations.
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section (4) of section 21, it will automatically stand disaffiliated from the Board
or Council to which it was affiliated.
(3) The children of recognised senior secondary school, high
school and middle school shall be prepared for and presented to the public
examination or such other form of evaluation held or made for the children of
such schools.
Explanation.— For the purpose of this section, ‘public examination’ means
an examination conducted by the Central Board of Secondary Education, Council
for Indian School Certificate Examinations, Board of School Education, Haryana
or any other Board.
CHAPTER VII
MISCELLANEOUS
19. (1) The Government may delegate all or any of its powers, duties
and functions under this Act to the Director or any other Officer.
(2) Every person to whom any power is delegated under sub-section
(1), may exercise that power in the same manner and with the effect as if such
power had been conferred on him directly by this Act and not by way of delegation.
20. (1) The Managing Committee of every recognised private school
shall enter into a written contract of service with every employee of such school:
Provided that if, at the commencement of this Act, there is no written
contract of service in relation to any existing employee of a recognised school,
the Managing Committee of such school shall enter into such contract within a
period of three months from the commencement of this Act:
Provided further that no contract referred to in the foregoing proviso
shall vary to the disadvantage of any existing employee the term of any contract
subsisting at the commencement of this Act between him and the school.
(2) A copy of every contract of service referred to in sub-section (1)
shall be forwarded by the managing committee of the concerned recognised school
to the Director who shall on receipt of such copy, register it in such a manner as
may be prescribed.
(3) Every contract of service referred to in sub-section (1) shall
provide for the following matters, namely:—
(a) the terms and conditions of service of the employee,
including the scale of pay and other allowances to which
he shall be entitled;
(b) the leave of absence, age of retirement, contributory
provident fund or any other benefits to which the employee
shall be entitled;
Delegation of
Powers.
Contract of
service.
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140
(c) the penalties which may be imposed on the employee for
the violation of any code of conduct or the breach of any
term of the contract entered into by him;
(d) the manner in which disciplinary proceedings in relation
to the employee shall be conducted and the procedure
which shall be followed before any employee is dismissed,
removed from service, or reduced in rank;
(e) arbitration of any dispute arising out of any breach of
contract between the employee and the managing
committee with regard to—
(i) pay and other allowances;
(ii) leave of absence, age of retirement, contributory
provident fund and other benefits; and
(iii) any disciplinary action leading to the dismissal or
removal from service or reduction in rank of the
employee;
(f) any other matter which in the opinion of the managing
committee, ought to be, or may be specified in such
contract.
21. (1) Every recognised school shall be inspected at least once in
each financial year in such manner as may be prescribed.
(2) The Director may also arrange special inspection of any school
on such aspects of its working as may, from time to time, be considered necessary
by him.
(3) The Director may give directions to the managing committee
requiring it to rectify the defects or deficiencies found at the time of inspection or
otherwise in the working of the school.
(4) If the managing committee fails to comply with any directions
given under sub-section (3), the Director may, after considering the explanation
or report, if any, given or made by the managing committee, take such action as he
may deem fit, including—
(a) stoppage of aid (in case of aided schools);
(b) withdrawal of recognition; or
(c) taking over of management.
22. No civil court shall have jurisdiction in respect of any matter in
relation to which the Government or the Director or any other person authorised
by the Government or Director or any other officer or authority appointed or
specified by or under this Act, is empowered by or under this Act to exercise any
power, and no injunction shall be granted by any civil court in respect of anything
which is done or intended to be done by or under this Act.
Inspection of
Schools.
Jurisdiction of
civil courts barred.
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141
23. No suit, prosecution or other legal proceeding shall lie against the
Government, Director or any other person authorised by the Government or
Director for anything which is in good faith done or intended to be done in
pursuance of this Act or any rule made thereunder.
24. (1) The Government may, by notification in the Official Gazette,
make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the
foregoing powers, such rules may provide for all or any of the following matters,
namely:—
(a) the manner in which education may be regulated by the
Government in the State;
(b) the conditions which every existing school shall be
required to comply with;
(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, any
appeal against the refusal, withdrawal or recognition shall
be made;
(g) the minimum qualifications for employees in different
categories;
(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 school 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;
Protection of
action taken in
good faith.
Power to make
rules.
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142
(m) particulars of school property which would be furnished
to the appropriate authority.
(n) the form in which, and the time within which, an appeal
shall be preferred to the Government against an order made
in relation to the transfer, sale, mortgage or lien or lease
of any school property;
(o) admissions to a recognised school;
(p) fees and other charges which may be collected by an aided
school;
(q) the manner of inspection of recognised school;
(r) financial and other returns to be filed by the managing
committee of recognised private school and the authority
by which such return shall be audited.
(s) educational purposes for which the income derived by
way of fees by recognised unaided school shall be spent;
(t) manner of accounting and operation of school funds and
other funds of a recognised private school;
(u) fees, for preferring an appeal under this Act; and
(v) any other matter which is to be, or may be, prescribed
under this Act.
(3) Every rule made under this section 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 session in which it is so
laid or the successive 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 or anything previously done under that rule.
25. The Haryana Aided Schools (Security of Service) Act, 1971 (Haryana
Act No. 10 of 1971), is hereby repealed.
Repeal.
SCHOOL  EDUCATION [1999 : Hr. Act 12

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