Registered No. 768/97
THE ASSAM GAZETTE
~t:fR't
EXTRA ORDINARY
~<p'4~~~~
PUBLISHED BY THE AUTHORITY
~~ 39 Wr~, ~, 216111(:11~,2012, I ~, 1933 (1Cf<1'i)
o. 39 Dispur, Saturday, 21 st January, 2012. 1st Magha, 1933 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BYTHEGOVERNOR
LEGISLATIVE DEPARTMENT: : : : LEGISLATIVE BRANCH
NOTIFICATION
The 21 st January, 2012.
No. LGL. 136/2011/38. - The following Act ofthe Assam Legislative Assembly which received
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. HI OF 2012
(Received the assent of the Governor on 18th .lanuary, 2012
THE ASSAM VENTURE MADRASSA EDUCATIONAL INSTITUTIONS
(PROVINCIALISATION OF SERVICES) ACT, 2011
flag—6 m — aw / M Registered No. 768/97
mm
THE ASSAM GAZETTE
wmq
EXTRA ORDINARY
211% W am 3351316
PUBLISHED BY THE AUTHORITY
a: 39 W, rrfiw, 21W,2012,1w, 1933(I1as)
Nor 39 Dispur. Saturday, 215: January, 2012. Is! Magha. I933 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : : LEGISLATIVE BRANCH
W
The 215! January. 2012
No. LGL. 136/2011/38. - The followingAct oflhe Assam Legislative Assembly which received
lhe assem ofthe Governor is hereby published for general information
ASSAM ACT N0. Ill OF 2012
(Received the assent of the Governor on 18!h January, 2012
THE ASSAM VENTURE MADRASSA EDUCATIONAL INSTITUTIONS
(PROVINCIALISA'I'ION OF SERVICES) ACT. 2011
288 THEASSAMGAZETTE,EXTRAORDINARY, JANUARY 21,2012
Preamble
Short title, extent
AN
ACT.
to provincialise the services of the employees of the Venture Madrassa Educational
Institutions in the State of Assam and to restrict further establishment of such
Educational Institutions in the State
Whereas it is expedient to provincialise the services
of employees of Venture Madrassa Educational
Institutions in the State of Assam and to restrict
further establishment of such educational
institutions in the State;
It is hereby enacted in .the Sixty-second Year of the
Republic of India as follows:-
1. (1) This Act may be called the Assam
Venture Madrassa Educational Institutions
(Provincialisation of Services) Act, 2011
(2) It extends to the whole of Assam
(3) It shall come into force on such dale as the State
Government may, by notification in the Official
Gazettc, appoint and di fie-rent dates may be
appointed for different provisions of the Act. or for
different category of Madrassa Educational
Institutions.
and commencement
Application
Definitions
2. The Act shall not apply to any Madrassa
Educational Institution or Arabic College,
established or claiming protection under Article 30
of the Constitution ofIndia.
In this Act, unless the context otherwise requires,-
(a) "Deputy Director of Madrassa Education"
means the Deputy Director of Madrassa
Education and includes Assistant Director
of Madrassa Education,
(b) "Director of Madrassa Education" means
Director of Madrassa Education, Assam
and includes Deputy Director, Additional
Director or Assistant Director of Madrassa
Education. Assam;
3.
288 THE ASSAM GAZETTE, EXTRA ORDINARY, JANUARY 21 , 20I2
AN
ACT
to provincialise the services of the employees of the Venture Madrassa Educational
Institutions in the State of Assam and to restrict further establishment of such
Educational Institutions in the State
Preamble Whereas it is expedient to provincialise the sewioes
of employees of Venture Madrassa Educational
Institutions in the State of Assam and to restrict
further establishment of such educational
institutions in the State;
u It is hereby enacted in .the Sixtyvsecond Year of the
Republic of India as follows:-
Short title, extent 1. (1) This Act may be called the Assam
and commencement Venture Madrassa Educafional Institutions
(vaincialisation of Services) Act, 201]
(2) It extends to the whole of Assam
(3) It shall come into force on such dale as the State
Government may, by notification in the Official
Gazette, appoint and different dates may be
appointed for different provisions of the Act, or for
different category of Madrassa Educational
' Institutions.
Application 2. The Act shall not apply to any Madrassa
Educational Institution or Arabic College,
established or claiming protection under Article 30
of the Constitution of India.
Definitions 3, In this Act, unless the context otherwise requires,-
(n) “Deputy Director of Madrassa Education"
means the Deputy Director of Madrassa
Education and includes Assistant Director
of Madrassa Education,
(13) “Director of Madrassa Education“ means
Director of Madrassa Education, Assam
and includes Deputy Director, Additional
Director or Assistant Director of Madrassa
Education, Assam;
1:,
2 ':J Itfr.A~:SAM(jALcl1c,cX.lKAUKUlNAKY, JAl,\/UAKY Ll, LUlL
(c) "District Elementary Education Officer"
means the District Elementary Education
Officer of the concerned District;
(d) "District Scrutiny Committee" means the
District Scrutiny Committee constituted
under section 11 of this Act for each
District to recommend names of Venture
Madrassa Educational Institutions which
are considered eligible for provincilisation
of the services of the employees serving
therein;
(c) "employee" means andincludes all serving
employees, both teaching and nOI1-
teaching, of Venture Madrassa Educational
Institutions, who have been appointed by
the Governing Body / Managing
Committee of the concerned Venture
Madrassa Educational Educational
Institution before first day of January, 2011
1L'1 \ 1105 ser ice are provincialised or
would be considered for being
provincialised under this Act;
(f) "Governing Body" means the Governing
Body of an Arabic College or Title
Madrassa approved by the appropriate
authority as notified by the State
Government for carrying out the
management of the College or the Title
Madrassa, as the case may be;
(g) "Inspector of Schools" means the Inspector
of School in the concerned District and
unless the context otherwise requires, it
includes an Assistant Inspector of Schools
of the same District;
(h) "Madrassa Education" means a system of
special education in which instruction is
imparted in Arabic. Urdu, Persian, Quran,
Tafsir, Hadith, Fiqh, Usul, Aquaid,
Mantiquc, Hiqmat, Balagat, Islamic
History alongwith same or all general
subjects like Modem Indian Language,
thASSAMUALbl lb,b){lKAUK.UlNA.KY, JANUAKY £1, LUIL
(C)
(d)
(6)
“District momentary Education Oflicet”
menu: the District Elementary Education
Officer oEthe concerned District;
“Dmict Scrutiny Committee" means the
District Scrutiny Committee constituted
under section ll of this Act for each
District to recommend names of Venture
Madman Educational Institutions which
are considered eligible for provincilisntion
of the services of the employees serving
therein;
“employee" means and’includes all serving
employees. both teaching and non-
teaching, of Venture Madrassa Educational
lusfitulions. who have been appointed by
the Governing Body / Managing
Committee of the concerned Venture
an “nonfiction“ Educational Bdwationnl
:_.,'- ‘lfln x-Anr lsueiiqt‘untvmmfilm,20ll
"2:, ,1
t
in}
(D
(3)
(h)
134‘!
Int! whac'services are pmvincialised or
would, be considered for being
provinginkced under this Act;
“Governing Body“ means the Governing
Body of an Arabic College or Title
Madrassa approved by the appropriate
authority as notified by the State
Govemrnent for carrying out the
managenient of the College or the Title
Madmssn, as the case may be;
“Inspector of Schools" means the Inspector
of win the concerned District and
unless the context otherwise requires. it
includes an Assistant inspector of Schools
ofthcsztmeDistriet;
“Madras.“ Education" means a system of
special education in which instruction is
imparted in Arabic. Urdu, Persian. Qumn.
Tnfsir, , Hadith, Fiqh. USlll‘ Aquaid,
Mantique. Hiqmat, Balagat, Islamic
History dongwith same or all general
“WNW“? “594‘!“ W
.,.,_ Wu. aquatics
Science, ocial cience, Comp er.
Technical and Vocational education upto
Secondary School level; the syllabi,
curriculum and examination for which are
regulated by the State Madrassa Education
Board, Assam upto the level of Fadilul-
Ma'rif (F.M.) and Mumtaz-ul-Muhaddithin
(M.M.);
(i) "Madrassa Educational Institutions" means
enture Madrassa Educational Institutions
such as Pre-Senior Madrassa, Senior
Madrassa, Title Madrassa and Arabic
College which have been established by the
people of the locally before 1.1.2006 and
which have received permission and
recognition from the 'tate Madrassa
Education Board, Assam before 1.1.2006
and not 'provinvialised under any Act
enacted by the State Legislature so far;
(j) "Managing Committee" means the
Ianaging Committee approved by the
appropriate au hority as notified by the
tate Go emment for carrying out the
management of the concerned Madrassa
Educational Institutions;
(k) "Provincialised Madrassa Educational
Institution" or "Provincialised Arabic
College" means a Venture Madrassa
Educational Institution wherein the
services of employees are provincilised or
would be considered to be provincili cd
under this Act;
(I) "State Government" means the State
Government of Assam in the Education
(Secondary) Department;
(m) "State Madrassa Education Board" means
the State Madrassa Education Board,
Assam constituted under the provisions of
the Assam Education Department Rules
and Orders;
(i)
(i)
(k)
(l)
Science, Social Science, Computer.
Technical and Vocational education upto
Secondary School level; the syllabi,
curriculum and examination for which are
regulated by the State Madrassa Education
Board, Assam upto the level of Fadilul~
Ma’rif (FM) and Mumtaz-ulAMuhaddithin
(MM);
“Mndrassa Educational Institutions" means
Venture Madrassa Educational Institutions
such as Pre—Senior Madrassa, Senior
Madrassa, Title Madrassa and Arabic
College which have been established by the
people of the locally before l.|.2006 and
which have received permission and
recognition from the State Madrassa
Education Board, Assam before 1.1.2006
and not 'pmvinvialised under any Act
enacted by the State Legislature so far,
“Managing Committee" . means the
Managing Committee approved by the
appropriate authority as notified by the
State Government for carrying out the
management of the concerned Madrassa
Educational Institutions;
“Provincialised Madrassa Educational
Institution" or "Provincialised Arabic
College" means a Venture Madrassa
Educational Institution wherein the
services of employees are provincilised or
would be considered to be provincilised
under this Act;
"State Government“ means the State
Government of Assam in the Education
(Secondary) Department;
(m) “State Madrassa Education Board" means
the State Madrassa Education Board,
Assam constituted under the provisions of
[the Assam Education Department Rules
andOrders;
(n) "Venture Arabic College" means a Venture
Arabic College imparting Islamic-cum-
General education upto F.M. (Fadilul-
Ma'rif) and upto M.M. (Mumtazul-
Muhaddithin) level for Islamic education
which has been established by the people
of the locality prior to ) .1.2006 and which
has also received permission and
recognition from the State Madrassa
Education Board before 1.1.2006 and not
provincialised under any of the Act enacted
by the State Legislature so far;
(0) "Venture Pre-Scnior Madrassa" means a
Madrassa Educational Institution imparting
Islamic-cum-General education upto Upper
Primary level and which has been
established by the people of the locality
prior to 1.1.2006 and which has also
received permission and recognition from
the [are Iadras a Educa ion Board efore
1.1.2006 and not provincialised under any
of the Act enacted by the State Legislature
so far;
(p) "Venture Senior Madrassa" means a
Venture Senior Madrassa Educational
Institution imparting Islamic and General
education upto F.M. (Fadilul-Ma'rif) and
includes a Senior Madrassa imparting
Islamic and General education upto
Intermediate stage which has been
established by the people of the locality
prior to 1.1.2006 and which has also
received permission and recognition from
the State Madrassa Education Board before
1.1.2006 and not provincialised under any
of the Act enacted by the State Legislature
so far;
(q) "Venture Title Madrassa" means a Venture
Title Madrassa imparting Islamic education
upto M.M. (Mumtazul-Muhaddithin) which
has been established by the people of the
(n)
(0)
“Venture Arabic College” means a Venture
Arabic College imparting Islamic-cum-
Genera] education upto FM. (Fadilul-
Ma‘rif) and upto M.M. (antazul-
Muhaddithin) level for Islamic education
which Ins been established by the people
of the locality prior to 1.12006 and which
has also received permission and
recognition from the State Madrassa
Education Board before 1.172006 and not
provincialised under any of the Act enacted
by the State Legislature so far;
“Venture Pro-Senior Madrassa” means a
Madrassa Educational Institution imparting
lslamic-cmn-General education upto Upper
Primary level and which ha been
atablished by the people of the locality
pm: at iliizoos and which has also
(P)
(q)
IRE ”#53 ,, .*§.:i m .150“ M .
the State Madam Education Board before
11.2006 and not provincialised under any
of the Act enacted by the State Legislature
so far;
“Venture Senior Madrassa" means a
Venture Senior Madrassa Educational
Institution imparting Islamic and General
education upto EM. (FadiluI-Ma‘rif) and
includes a Senior Madrassa imparting
Islamic and Geneml education V upto
[ntennediate stage which has been
esmblished by the people of the locality
prior to ”.2006 and which has also
received permission and recognition from
the State Madman Education Board before
1.12006 and not provincialiwd under any
of the Act enacwd by the State Legislature
so far;
“Venture Title Madrassa" means a Venture
Title Madrasss imparting Islamic education
upto M.M. (Mutntaml-Muhaddithin) which
iiilneenmblishod by “people of the
-'
29
Eligibility criteria
for selection of
Venture Madrassa
Educational
Institutions for
provincialisation of
services of its
employees
locality prior to 1.1.2006 and which has
also received permission and recognition
from the State Madrassa Education Board
before 1.1.2006 and not pronincialised
under any of the Act enacted by the State
Legislature so far;
(r) "F.M. (Fadilul-Ma'rif)" means a course of
instruction in Islamic education in
theological subjects which is equivalent to
a Degree Course at graduate level and
equivalent to HSLC in General Education;
(s) "M.M. (Mumtazul-Muhaddithin)" means a
course of instruction in Islamic education
upto Post-Graduate level in theological
subjects;
(t) "prescribed" means prescribed by rules
made under this Act.
(l) Subject to the provisions of Article 30 of the
Constitution of India, the following categories of
Venture Madrassa Educational Institutions shall be
eligible for being considered for provincialisation
of the services of its employees :-
(i) the Venture Madrassa Educational
Institutions which have been established
by the people of the locality and had
obtained the required permission and
recognition from the State Madrassa
Education Board, before 1.1.2006; and
it has a minimum enrolment of 20
students in the highest class i.e. class-
VIn (Pre-Senior 3rd year) if it is Pre-
Senior Madrassa; 15 students in class-XI
(Intermediate class) if it is Senior
Madrassa upto Intermediate Stage, and
10 students in F.M. Final year class if it
is a Senior Madrassa upto F.M. stage;
and a minimum enrolment of 7 students
in M.M. Final year class if it is a Title
Madrassa or an Arabic College, during
last three sessions from the date of
4.
(ii)
commence
Eligibility criteria
for selection of
Venture Madrassa
Educational
Institutions for
provincialisation of
services of its
employees
4.
(r)
(1)
locality prior to 112006 and which has
also received permission and recognition
from the State Madrassa Education Board
before 1.1.2006 and not pronincialised
under any of the Act enacted by the State
Legislature so far;
“FM. (FadiluI—Ma’rit)" means a course of
instruction in Islamic education in
theological subjects which is equivalent to
a Degree Course at graduate level and
equivalent to HSLC in General Education;
“M.M. (Mummzul~Muhaddithin)" means a
course of instruction in Islamic education
upto Post-Graduate level in theological
subjects;
“prescribed” means prescribed by rules
made under this Act.
(1) Subject to the provisions of Article 30 of the
Constitution of India, the following categories of
Venture Madrassa Educational Institutions shall be
eligible for being considered for provincialisation
of the services of its employees :-
(i)
(ii)
the Venture Madmssa Educational
Institutions which have been established
by the people of the locality and had
obtained the required permission and
recognition from the State Madrassa
Education Board, before I.I.2006; and
it has a minimum enrolment of 20
students in the highest class Lei class~
vm (Pro-Senior 3'‘1 year) if n is Pre»
Senior Madrassa; 15 students in class-XI
(Intermediate class) if it is Scnior
Madrassa upto Intermediate Stage. and
10 students in PM, Final year class if it
is a Senior Madrassa upto F‘M‘ stage;
and a minimum enrolment of 7 students
in MM. Final year class if it is a Title
Madrassa or an Arabic College. during
last three sessions from the date of
commands Act; and
(2) The concerned Madrassa Educational Institution
must have required infrastructure as specified in
section 10 of the Assam Non-Government Assam
. Act IV of
Educational Institutions (Regulation and 2007
Management) Act, 2006.
An institution, which does not have the required
infrastructure specified in sub-section (2) above,
may be considered as eligible for provincialisation
of the services of its employees, provided such
institution acquires the required infrastructure
within two years from the date of commencement
(iii) 111 case of a enior Madrassa (upto
Intermediate stage or F.M. stage) or an
Arabic College or a Title Madrassa, the
concerned Madrassa Educational
Institution must have a consistent good
academic performance which would
mean that at least 20% of the candidates
appearing for the final examination must
have passed in any three examinations
held since 1.1.2006.
(3)
of this Act.
Subject to the provisions of the Right of Children to
Free and Compulsory Education Act, 2009 in case
of all Pre-Senior Madrassa Educational Institutions
and in case of all other Madrassa Educational
Institutions subject to the provisions of the Assam
Non-Government Educational Institutions
(Regulation and Management) Act, 2006, a
Madrassa Educational Institution which does not
fulfil the eligibility criteria as on the date of coming
into force of this Act or does not acquire eligibility
under sub-section (3) above within two years period
as aforesaid shall not be eligible to be considered
for provincialasiation of the services of its
employees. but may be allowed to run as a Private
Institution or Cl Non-Government Educational
Institution.
(5) 'ave and except an institution covered under
le 30 of t e ons 'tu ion of India which is
(4)
295-
, ;
Central
Act No.
35 of
2009
Assam
Act IV of
2007
(2)
(3)
(4)
(3)
(iii) in case of a Senior Madam (upto
Intermediate stage or EM. stage) or an
Arabic College or a Title Madrassa. the
concerned Madrassa Educational
Institution must have a consistent good
academic performance which would
mean that at least 20% of the candidates
appearing for the final examination must
have passed in any three examinations
held since 1.1.2006.
The concerned Madrassa Educational Institution
must have required infi'astmcture as specified in
section 10 of the Assam Non~Govemment
Educational Institutions (Regulation and
Management) Act. 2006.
An institution, which does not have the required
infrastructure specified in sub-section (2) above,
may be considered as eligible for pmvincialisation
of the services-ohm anployees, provided such
institution acquires the required infrastrucnrre
within two years from the date of commencement
of this Act.
Subject to the provisions of the Right of Children to
Free and Compulsory Education Act, 2009 in case
of all Pie-Senior Madrasso. Educational Institutions
and in case of all other Madrassa Educational
Institutions subject to the provisions of the Assam
Non-Government Educational Institutions
(Regulation and Management) Act, 2006, a
Madrassa Educational Institution which does not
fulfil the eligibility criteria as on the date of coming
into force of this Act or does not acquire eligibility
under subsection (3) above within two years period
as aforesaid shall not be eligible to be considered
for provincialasiation of the services of its
employees. but may be allowed to run as a Private
Institution or a Non-Govemment Educational
Institution.
Save and except an institution covered under
Article 30 of the Constitution of India which is
.‘re1t.~‘1‘wytmng’fimi%l:§im or grants-inlaid.
31);“ "
Assam
Act IV of
2007
Central
Act No.
35 of
2009
Act IV of
2007
295
29(
Employees to be 5.
Government Servant
no Private or . on-Governrnen Madrassa
Educational Institution shall be entitled to get any
aid or assistance from the State Government in any
form with effect from the date of coming into force
of this Act.
(1) The Services of the employees of all eligible
Venture Madrassa Educational Institutions under
section 4 who have already completed ten years of
services in such Madrassa Educational Institution
without any break from the date of permission and
recognition of such Madrassa Educational Institute,
as on the date of coming into force of this Act, shall
be deemed to have been provincialised and they
shall become employ ees of State Government with
effect from that da c.
(2) The services of all the teaching and non-teaching
employees, who ha e no yet completed ten years
of continuous services without break in that
Venture Madrassa Educational Institutions on the
date of coming into force of this Act, shall be
provincialised with effect from the date on which
they complete the required ten years of service:
Provided that the numbers of
employees in both teaching and non-teaching cadre
in each of the institution, services of whom are
provincialised or to be provincialised under this
Act, shall not exceed as specified in the Schedule
appended to this Act:
Provided further that where the
number of such employees serving in such Venture
Madrassa Educational Institutions exceeds the
numbers as specified in the Schedule, the
provincialisation of the services of the employees
shall be on the basis of seniority in the respective
category in the concerned Madrassa Educational
Institution. The State Government shall have no
liability whatsoever in regard to such employees.
(3) The services of a teaching or non-teaching
employee in a Venture Madrassa Educational
Institution shap be considered for provincialisation.
only if they have the requi i e aca
.Y‘
Employees to be
Government Servant
(1)
(2)
(3)
no Private or Non-Government Madrassa
Educational Institution shall be entitled to get any
aid or assistance from the State Government in any
form with effect from the date of coming into force
of this Act.
The Services of the employees of all eligible
Venture Madrassa Educational Institutions under
section 4 who have already completed ten years of
services in such Madrassa Educational Institution
without any break from the date of permission and
recognition of such Madrassa Educational Institute,
as on the date of coming into force of this Act, shall
be deemed to have been provincialised and they
shall become employees of State Government with
effect from that date.
The services of all the teaching and non-teaching
employees, who have not yet completed ten years
of continuous services without break in that
Venture Madrassa Educational Institutions on the
date of coming into force of this Act. shall he
provincialised with effect from the date on which
they complete the required ten years of service 2
Provided that the numbers of
employees in both teaching and non—teaching cadre
in each of the institution, services of whom are
provincialised or to be pmvincialised under this
Act, shall not exceed as specified in the Schedule
appended to this Act:
Provided further that where the
number of such employees sewing in such Venture
Madrassa Educational Institutions exceeds the
numbers as specified in the Schedule, the
pmvincialisation of the services of the employees
shall be on the basis of seniority in the respective
category in the concerned Madrassa Educational
Institution. The State Government shall have no
liability whatsoever in regard to such employees,
The services of a teaching or non-teaching
employ'ee in a Venture Madrassa Educational
Institution shall be considered for ptovincialisuion,
only if they have are mum: acndanic and
ARY 21,2012
professional qualifications prescribed by the State
Madrassa Education Board at the time of their
initial appointment:
Provided that if an employee is required to
acquire any prescribed academic or professional
qualifications, services of such employee may be
considered for provincialisation if otherwise
eligible, but in such case the provincialisation
would be subject to acquisition of such prescribed
qualifications within a period of five years from the
date of coming into force of this Act, and during
this intervening period, the State Government shall
have no liability in respect of his pay and
allowances and he may continue to work under the
existing terms and conditions under which he was
working, until his services are provincialised. In
case of his failure to acquire the required academic
or professional qualifications within the stipulated
period his services shall stand terminated with
the da e of e piry of stipulated period of
Terms and
conditions of
Service
five years.
6. (l) Subject to the provisions of this Act and the rules
made thereunder, all rules including service rules
and rules of conduct and discipline which are
applicable to the State Government servants of
corresponding ranks, shall be applicable to all
employees of Madrassa Educational Institutions
whose services have been or would be
provincialised under the provisions of this Act.
(2) All such employees shall get such emoluments as
alarv and allowances as may be prescribed with
effect from the date of provincialisation of their
services and the past service rendered by them shall
not be counted for any purpose whatsoever, and all
such employees shall get the same pay and
allowances as if they are fresh appointees and in
respect of pension, they shall be governed by the
New Pension Scheme applicable to the State
Government employees of the corresponding rank.
(3, The employees, who have completed sixty years of
{
THEASSAMGAZFI'I'E,EX'I'RAORDINARY, JANUARY 21, 2012
Terms and
conditions of
Service
/I .-
(1)
(2)
professional qualifications prescribed by the State
Madrassa Education Board at the time of their
initial appointment :
Provided that if an employee is required to
acquire any prescribed academic or professional
qualifications, services of such employee may be
considered for provincialisation if otherwise
eligible, but in such cue the provincialisation
would be subject to acquisition of such prescribed
qualifications within a period of five years from the
date of coming into force of this Act, and during
this intervening period. the State Government shall
have no liability in rem! of his pay and
allowances arid he may continue to work under the
existing terms and conditions under which he was
working, until his services are provincialised. In
case of his failure to acquire the required academic
or professional qualifications within the stipulated
Whis services shall stand terminated with
efieot “Kimmy, ofxtipulmd period of
five years.
Subject to the provisions of this Act and the rules
made thereunder, all rules including service rules
and rules of conduct and discipline which are
applicable to the State Govemrnenl servants of
corresponding ranks. shall be applicable to all
employees of Madrassa Educational Institutions
whose services have been or would he
plovincialised under the provisions of this Act.
All such employees shall get such emoluments as
salary and allowances as may be prescribed with
effect from the date of pmvincinlisation of their
services and the past service rendered by them shall
not be counted for any purpose whatsoever, and all
such employees shall get the same pay and
allowances as if they are fresh appointees and in
respect of pension, they shall be governed by the
New Pension Scheme applicable to the State
Government employees of the corresponding rank.
”hr i
‘ lewd r
wst rm“ WW Wares:
295
..
Terms and
conditions of
Service
professional qualifications prescribed by the State
Madrassa Education Board at the time of their
initial appointment:
Provided that if an employee is required to
acquire any prescribed academic or professional
qualifications, services of such employee may be
considered for provincialisation if otherwise
eligible, but in such case the provincialisation
would be subject to acquisition of such prescribed
qualifications within a perio,d of five years from the
date of coming into force of this Act, and during
this intervening period, the State Government shall
have no liability in respect of his pay and
allowances and he may continue to work under the
existing terms and conditions under which he was
working, until his services are provincialised. In
case of his failure to acquire the required academic
or professional qualifications within the stipulated
period, his services shall stand terminated with
effect from the date of expiry of stipulated period of
five years.
6. (l) Subject to the provisions of this Act and the rules
made thereunder, all rules including service rules
and rules of conduct and discipline which are
applicable to the State Government servants of
corresponding ranks, shall be applicable to all
employees of Madrassa Educational Institutions
whose services have been or would be
provincialised under the provisions of this Act.
(2) All such employees shall get such emoluments as
salary and allowances as may be prescribed with
effect from the date of provincialisation of their
services and the past service rendered by them shall
not be counted for any purpose whatsoever, and all
such employees shall get the same pay and
allowances as if they are fresh appointees and in
respect of pension, they shall be governed by the
New Pension Scheme applicable to the State
Government employees of the corresponding rank.
(3) The employees, who have completed sixty years of
age as on the date of coming into force of this Act,
professional qualifications prescribed by the State
Madrassa Education Board at the time of their
initial appointment :
Provided that if an employee is required to
acquire any prescribed academic or professional
qualifications, services of such employee may he
considered for provincialisation if otherwise
eligible, but in such case the provincialisation
would be subject to acquisition of such prescribed
qualifications within a period of five years from the
date of coming into force of this Act, and during
this intervening period, the State Government shall
have no liability in respect of his pay and
allowances and he may continue to work under the
existing terms and conditions under which he was
working, until his services are provincialised. in
case of his failure to acquire the required academic
or professional qualifications within the stipulated
period, his services shall stand terminated with
effect from thedate of expiry of stipulated period of
five years.
Terms and 6. (1) Subject to the provisions of this Act and the rules
conditions of made thereunder, all rules including service rules
Service and rules of conduct and discipline which are
applicable to the State Government servants of
corresponding ranks, shall be applicable to all
employees of Madrassa Educational Institutions
whose services have been or would be
provincialMd under the provisions of this Act.
(2) All such employees shall get such emoluments as
salary and allowances as may be prescribed with
effect from the date of provincialisation of their
services and the past service rendered by them shall
not be counted for any purpose whatsoever, and all
such employees shall get the same pay and
allowances as if they are fresh appointees and in
respect of pension, they shall be governed by the
New Pension Scheme applicable to the State
\l Government employees of the corresponding rank.
1 2 1,} 2.; (3) The employees, who have completed sixty years of
' ”Mi fdgeafeoflngintofome ofthisAct.
Management of the
Madrassa
Educational
Institution where
services of
employees are
provincialised
Managing
Committer in
respect of
provincialised Pre-
Senior Madrassa
Managing
Committee/
Governing Body in
respect of other
Madrassa
Educational
In titutions
:>11<111 reu IU na\ e re if o
7.
that date and they shall have no claim v hatsoever
from the State Government as regards their pay,
allowances and retirement benefits for services
already rendered by them in such Madrassa
Educational Institutions.
(4) Services of all employees shall be encadred in
appropriate cadres in accordance with the rules as
may be prescribed by the State Government for this
purpose.
With effect from the date of publication of the
notification under sub- et' on (-+) of section 11, the
administration. management and control of all
provincialised Madras a Educational Institutions
coming within the purvie \ f this Act shall vest in
the tate Government.
The constitution, composition, powers, functions
and duties of the Managing Committee inrespect of
Pre-Senior Madrassa shall be governed by the
Central
provisions of the Right of Children to Free and A' 1- f. ct. ) 0
Compulsory Education Act. 2009 and the rules 2009
framed thereunder.
8.
9. (1) The State Government or an officer authorized by
the State Government, by an order, constitute a
Managing Committee in respect of Senior Madrassa
and a Governing Body in respect of a Title
Madrassa or an Arabic College. for managing the
affairs of such Madras a Educational Institutions.
(2) The Governing Body and the Managing
Committee, as the case may be, of such institutions
shall c .ercise uch powers and shall perform such
functions as may be specified by the State
Government under the rules made under this Act.
(3) The State Govenunent or the Officer so authorized
by the State Government may, at any time, re-
constitute the Managing Committee or the
Governing Body, as the case may be, whenever it is
considered necessary.
(4) The composition of the Managing Committee or the
Governing Body shall be such as may be prescribed
by the State Government.
Management of the
Madrassa
Educational
lnstituh'on where
services of
employees are
provincialised
Managing
‘ Committee in
respect of
provincialised Pre-
Senior Madrassa
Managing
Committee/
Governing Body in
respect of other
Madrassn
Educational
Institutions
(4)
7.
so
9. (t)
(2)
(3)
t4)
)llifll I: ”"00 ID "a": WHICH W'Illl CHECK “'0!“
that date and they shall have no claim whatsoever
from the State Government as regards their pay.
allowances and retirement benefits for services
already rendered by them in such Madrassa
Educational institutions.
Services of all employees shall be encndred in
appropriate cadres in accordance with the rules as
may be prescribed by the State Government for this
purpose-
With effect from the date of publication of the
notification under subsection (4) of section I l. the
administration, management and control of all
provincialised Math-ass Educational Institutions
coming within the purview of this Act shall vest in
the State Government
The constitution, composition, powers. functions
and duties of the Managing Committee inrespect of
Pre-Senior Madrassa shall be govemed by the
provisions of the Right of Children to Free and
Compulsory Education Act, 2009 and the rules
framed thereunder.
The State Government or an officer authorized by
the State Government, by an order, constitute a
Managing Committee in respect of Senior Madrassa
and a Governing Body in respect of a Title
Madrassa or an Arabic College, for managing the
affairs of such Madrassa Educational Institutions.
The Governing Body and the Managing
Committee, as the case may be, of such institutions
shall exercise such powers and shall perform such
functions as may be specified by the State
Govemment under the rules made under this Act.
The State Government or the Officer so authorized
by the State Government may. at any time, re-
constitute the Managing Committee or the
Governing Body, as the case may be, whenever it is
considered necessary,
The composition of the Managing Committee or the
Governing Body shall be such as may be prescribed
by the State Government.
Central
AC! .15 01
2009
l
1
l
l
Amalgamation,
shifting or expansion
of Madrassa
Educational
Institution
(5) Subject to overall control and supervision of the
Director, Madrassa Education all teaching and non-
teaching employees whose services are or would be
provincialised, shall be accountable and remain
subject to the control of the Managing Committee
or the Governing Body, as the case may be.
(6) All teachers, whose services have been
provincial ised shall render their services under the
control and supervision of the Head of the
Institution and if so required their services may be
utilized in the lower classes.
10. (1) In appropriate cases, if there is already an existing
Madrassa Educational Institution nearby, and the
enrolment of the students does ;ot justi fy more than
one in titution in the same locality, or there are
other sufficient reasons so to do, the State
Government, in the public interest and for reasons
to be recorded may, order transfer or shifting of the
institution from one place to another, or may order
maIgamation of two or more existing institutions.
(2) In a propriate cases, if the State Government is of
the view that an existing Madrassa Educational
Institution need be expanded so as to have more
classes, the State Government may order expansion
of an existing institution from Pre-Scnior to Senior
(Intermediate Stage) or from Senior (Intermediate
Stage) to Senior (F.M.) Stage, or from Senior
(F.M.) stage to Arabic College or Title Madrassa.
(3) All employees teaching and non-teaching whose
services have been provincialised under the
provisions of this Act and who are working in one
of the Madrassa Educational Institution in respect
of which an order under sub-sections Cl) and (2)
above has been passed, shall be. liable to be
. transferred and posted in any such provincialised
Madrassa Educational Institution in the same rank
and grade.
(4) All teachers working on a higher grade in an
institution in respect of which an order under sub-
section (2) has been passed may be required to
teach in the lower classes also.
Amalgamation,
shifllng or expansion
of Madrassa
Educational
lnstimtion
IO.
(5)
(6)
(l)
(2)
(3)
(4)
Subject to overall control and supervision of the
Director, Madrassa Education all teaching and non-
tmching employees whose services are or would be
provincialised. shall be accountable and remain
subject to the control of the Managing Committee
or the Governing Body, as the case may be. i
All teachers, whose services have been
provincialised shall render their services under the
control and supervision of the Head of the
InSti‘tution and if so required their services may be
utilized in the lower classes.
In appropriate cases, if there is already an existing
Madrassa Educational Institution nearby, and the
enrolment of the students does riot justify more than
one institution in the same locality, or there are
other sufficient reasons so to do, the State
Government in the public interest and for reasons
to be recorded may. order transfer or shifting of the
institufionfiomoneplacetoanothermrrnayorder
amaIg‘amaliun of two or more existing institutions.
In appropriate cases, if the State Government is of
the view that an existing Madrassa Educational
Institution need be expanded so as to have more
classes, the State Government may order expansion
of an existing institution from Pre-Senior to Senior
(Intermediate Stage) or from Senior (Intermediate
Stage) to Senior (F.M.) Stage, or from Senior
(F.M.) stage to Arabic College or Title Madrassa.
All employees teaching and non-teaching whose
services have been provincialised under the
provisions of this Act and who are working in one
of the Mndrassa Educational Institution in respect
of which an order under sub-sections (I) and (2)
above has been passed, shall be liable to be
transferred and posted in any such provincialised
Madmssa Educational Institution in the same rank
and grade
All teachers working on a higher grade in an
institution in respect of which an order under sub-
section (2) has been passed may be required to
M‘miiéuwerdasse aim.
‘~——-——F _fl,-.a___. .
--_ ••..•. --- ---- •...•...•..•..1 .•...,
Committee each District for Pre-Seruor • Iadrassa, Senior
Madrassa and for Title Madrassa or Arabic College
to scrutinize service records and 0'her related issues
of the serving teachers and staff of Venture
Madrassa Educational Institutions pertaining to
provincialisation of their services.
(2) The Deputy Commissioner of the District, by an
order, . shall constitute the District Scrutiny
Committee for the respective District under
preceding sub-section.
(3) The District crutiny Committee shall first
scrutmize and pr pare a lit of all Venture Madrassa
Educational Instiru ion within the District, which
are eligible in terms of the provisions of this Act
and shall thereafter proceed to scrutinize and verify
the service records of all the serving employees,
who are eligible or v ouId become eligible for being
considered for provincialisation of their services.
(4) The District Scrutiny Committee shall forward the
verified list of eligible teachers Madrassa-wise m
accordance with the number of posts specified m
the Schedule appended to this Act, to the Director
of Madrassa Education who shall, after making
such further scrutiny as may be required, forward
the same to the State Government for consideration
and for issuing lotification in respect of the
eligible Madrassa Educational Institutions and
employees eligible for getting their services
provincialised.
(5) The District Scrutiny Committee shall have the
powers to inspect all documents and records
produced before it and call for such further records
and documents as may be required for the purpose
of causing verification and scrutiny and examine
witnesses for the purpose, if considered necessary
and while doing so it shall have the powers of a
Civil Court for the purpose of compelling
attendance of persons and production of documents.
(6) The District Scrutiny Committee for all categories
of the Venture Madrassa Educational Institutions
IN
Conunittee
(2)
(3)
t4)
(5)
(5)
-..__., -- .
each District for Pro-Senior Madrassa, Senior
Madrassa and for Title Madrassa or Arabic College
to scrutinize service records and other related issues
of the sewing teachers and staff of Venture
Madrassa Educational Institutions pertaining to
provincialisation of their services.
The Deputy Commissioner of the District. by an
order. ' shall constitute the District Scrutiny
Committee for the respective District under
precedingsub-section.
The District Scrutiny Committee shall first
scrutinize and prepare a list of all Venture Madrassa
Educational Institutions within the District, which
are eligible in terms of the provisions of this Act
and shall thereafler proceed to scrutinize and verify
the service records of all the serving employees,
who are eligible or would become eligible for being
considered for provinciolisation of their services
The District Scrutiny Committee shall forward the
verified list of eligible teachers Madrassa-wise in
accordance with the number of posts specified in
the Schedule appended to this AcL to the Director
of Madrassa Education who shall. atter making
such further scrutiny as may be required, forward
the same to the State Govemment for consideration
and for issuing Notification in mpect of the
eligible Madrassa Educational Institutions and
employees eligible for getting their services
provincialised.
The District Scrutiny Committee shall have the
powers to inspect all documents and records
produced before it and call for such further records
and documents as may be required for the purpose
of causing verification and scrutiny and examine
witnesses for the purpose, if considered necessary
and while doing so it shall have the powers of a
Civil Court for the purpose of compelling
attendance of persons and production of documents.
The District Scrutiny Committee for all categories
of the Venture Madrassa Educational Institutions
Madrassa
Educational
Institutions not
provincialised to
function as
rivateINon-
ovemment
nstitutions.
shall be constituted with the following members,
namely:-
(i) The Deput ' Commissioner or his nominee
not below the rank of Additional Deputy
Commissioner - Chairman;
(ii) The Inspector of Schools (Member-
Secretary in ea e of Senior MadrassaITitle
Madrassa or Arabic College, otherwise
member) - Member;
(iii) The District Elementary Education Officer
(Member-Secretary in case of Pre-Senior
Madrassa, otherwise member) - Member;
(iv) Superintendent of a Provincialiscd Senior
Madrassa either serving or retired) to be
nominated by the Inspector of
Schools. - Member;
(v) One eminent person in the field of
Madrassa Education to be nominated by
the Depu y Commissioner - Member.
The State Government may, by an order re-
constitute the District Scrutiny Committee or may
change i s composition, if the circumstances so
warrant.
12 (1) The service of employees of the Venture Madrassa
Educational Institutions which have been
established on or after 1.1.2006 shall not be
(2)
provincilased and no sue! educational institution
shall be allowed to remain functional unless it has
obtained :-
(i) perrmssion under provisions of the Assam
Non-Government Educational Institutions
(Regulation and Management) Act, 2006;
(ii) recognition from the authority un er the
provisions of section 18 of the Right of
Childre to Free and Compulsory Education
Act, 2009 except in case of a Title Madrassa
All such Venture Madrassa Educational
Institutions, which have obtained the required
permission ana recognition as the case may be,
shall be allowed to function as purely Private or
on-Government edu ation Institution.
Assam
Act IV of
2007
Central
Act o.
35 of
2009
Madras”
Educational
Institutions not
rovincialised to
ction as
"vale/Now
12
(7)
(1)
(2)
$ 7- 5,43: ,
shall be constituted with the following members,
namely :-
(i) The Deputy Commissioner or his nominee
not below the rank of Additional Deputy
Commissioner — Chairman;
(ii) The Inspeddr of Schools (Member-
Savoury in case of Senior Madrassaffitle
Madrassa or Arabic College, otherwise
member)-Member;
(iii) The District Elementary Education Officer
(MemberSccretary in case of Pre-Senior
Madrassa. otherwise member) - Member;
(iv) Superintendent of a Provincialised Senior
Madrassa (either sewing or retired) to be
nominated by the inspector of
Schools—Member.
(v) One Eminent person in the field of
Mm Education — to be nominated by
the nanny Wane: — Member.
The State Government may, by an order re-
constitute the District Scrutiny Committee or may
change its composition, if the circumstances so
warmnt
The service of employees of the Venture Madrassa
Educational institutions which have been
established on or afier 1.11006 shall not be
provincilased and no such educational institution
shall be allowed to remain functional unless it has
obtained :~
(i) permission under provisions of the Assam
Non-Government Educational Institutions
(Regulation and Management) Act, 2006;
(ii) recognition from the authority under the
provisions of section 18 of the Right of
Children to Free and Compulsory Education
Act, 2009 except in case of a Title Madrassa
All Vsuch Venture Madrassa Educational
limitutions, which have obtained the required
permission aria recognition as the case may he,
shall be allowed to function as purely Private or
Non-Gomducmb‘minm
3 pm
Act IV of
2007
Central
Act No.
35 of
2009
300 THEASSAMGAZEITE,EXTRAORDINARY, JANUARY 21,2012
2
Offences and
Penalties
Suits and
proceedings
Power of
interpretation and
removal of
difficulties
Delegation of
powers
13 (1) Whoever provides misleading, incorrect or false
information to and suppresses material information
from or abets the providing or suppression of such
information to the District Scrutiny Committee or
to any other authority under this Act shall commit
an offence under this Act which shall be punishable
with imprisonment for a term which may extend to
three years.
(2) Offences committed under this Act shall be Central
. bl ff d th . . h Act No. Icogmza e 0 rences un er e provisions or t e of 1972
Code of Criminal Procedure, 1973.
No suit, prosecution or other legal proceeding shall
lie for anything in good faith d ne WIder this Act,
except with previous sancti n of the State
14.
Government.
15. (1) If any difficulty arises 111 interpretation of any
provisions of this Act, interpretation of the State
Government shall be final.
(2) If any difficulty arises in giving effect to provisions
of this Act. the State Government may, by order do
anything not inconsistent with the provisions of this
A t which appear to be nece sary or expedient for
the purpose of removing the difficulty.
16. (1) The State Government may delegate all its powers,
e cept he powers conferred WIder sections 15 and
17 of the Act to the Director ID puty Director of
Madrassa Education.
(2) Th Officer or Auth rity to whom the powers are
delegated under sub-sectio (1) shall exercise the
same bject to overall up rvision and control of
the State Goverrunent and subject to such
limitations as may be specified by the State
Government.
Power to make rules 17 (1) The State Government may, by notification
published in the Official Gazette, make rules for
carrying out the provisions of this Act.
(2) Without prejudice to the generality of the foregoing
provisions, such rules may provide for all or any of
~-~--- __ the following matters, namely :-
300 THEASSAM GAZETTE, EXTRAORDINARY, JANUARY 21,-2012
Offences and
Penalties
no
Suits and
proceedings
Power of
interpretation and
removal of
difficultiu
Delegation of
powers
Power to make rules
l3
14.
16.
17
(1)
(2)
(l)
(2)
(l)
(3)
(1)
(2)
Whoever provides misleading, incorrect or false
information to and suppresses material information
from or abcts the providing or suppression of such
information to the District Scrutiny Committee or
to any other authority under this Act shall commit
an offence under this Act which shall be punishable
with imprisonment for a term which may extend to
three years.
Offences committed under this Act shall be
cogniuble offences under the provisions or the
Code of Criminal Procedure, l973.
No suit. prosecution or other legal proceeding shall
lie for anything in good faith done under this Act.
except with previous sanction of the State
Government.
If any difficulty arises in interpretation of any
provisions of this Act, interpretation of the State
Government shall be final.
if any difficulty arises in giving etfect to provisions
of this Am the State Goveminent may, by order do
anything not inconsistent with the provisions of this
Act which appear to be necessary or expedient for
the purpose of removing the difficulty.
The State Government may delegate all its powers.
except the powers conferred under sections 15 and
17 of the Act to the Director [Deputy Director of
Mndrassa Education.
The Officer or Authority to whom the powers are
delegated under sub-section (1) shall exercise the
same subject to overall supervision and control of
the State Govemment and subject to such
limitations as may be specified by the State
Government.
The State Government may. by notification
published in the Official Gazette, make rules for
carrying out the provisions of this Act
Without prejudice to the generality of the foregoing
provisions, such rules may provide for all or any of
kWh -~. ,, cat
I
Central
Act No l
of 1972
THE ASSAM GAZETTE, EXTRAORDlNARY, JANUARY 21,2012 301
(i) prescribing service conditions and
specifying the duties and responsibilities
of all employees whose services have
been provincialised under this Act;
(ii) preparation and maintenance of service
records of the employees whose services
have been provincialised;
(Hi) for constitution and composition of the
Governing Body or the Managing
Committee, as the case may be, of the
provincialised Madras sa Educational
lnsti uions;
(iv) specifying the powers, functions, duties
and responsibility of the Managing
Committee or the Governing Body of
the adrassa Educational Institutions,
as the ea e may be.
(3) Every rule made under this section shall be laid as
soon as may be after it is made, before the Assam
Legislative Assembly while it is in session for a
total period of fourteen days which may be
comprised in one session or in two or more
successive session and if: before the expiry of the
session in which it is so laid or the session
immediately following, the Assam Legislative
Assembly agrees in making any modification in the
rule or the Assam Legislative Ass mbly agrees that
the rule should not be made, the rules shall
thereafter have effect only in such modified form or
be of no effect as the case may be, however, that
any such modification or annulment shall be
without prejudice to the validity of anything
reviously don under that rule.
THEASSAM GAZETFEEXYRAORDINARY, JANUARY 21, 2012
(3)
(i) prescribing service conditions and
specifying the duties and responsibilities
of all employees whose services have
been pmvincialised under this Act;
(ii) preparation and maintenance of service
records of the employees whose services
have been pmvincialised;
(iii) for constitution and composition of the
Governing Body or the Managing
Committee, as the case may be, of the
provincialiscd Madmssa Educational
Institutions:
(iv) specifying the powers, functions, duties
‘ and responsibility of the Managing
Committee or the Governing Body of
in: W Educational Institutions,
asthecasemayhe
Every rule made under this section shall be laid as
soon as may be afler it is made, before the Assam
Legislative Ammbiy while it is in session for a
total period of fourteen days which may be
comprised in one session or in two or more
successive session and if, before the expiry of the
session in which it is so laid or the session
immediately following, the Assam Legislative
Assembly agrees in making any modification in the
rule or the Assam Legislative Assembly agrees that
the rule should not be made. the rules shall
therenfier have effect only in such modified form or
be of no effect as the case may be. however, that
any such modification or annulment shall be
without prejudice to the validity of anything
301
A A‘__...g4 A r.-.
'M “kw-k A
SCHEDULE
f See ections 5(2) and 11(4) J
Maximum number of employees for Madrassa Educational Institutions for
provincialisation of their services.
--
Category of Institution
f-.- Category_~.r S.ta!f Existing
1 2 3-- --
Pre-Senior Magrassa (Upper Head Mudarris 1- - -.
Primary Section) : {3 classes) F.M. (Assistant Teacher) 2
Higher Secondary (Assistant 2
Teacher)
- I
Graduate / Intermediate Teacher 11
(Science & Mathematics) -- --
Hindi teacher (Junior Grade) 1
-- . -
Assamese Language Teacher 1
(Jr. Grade) (only for Barak Valley) - -----
Intermediate and Hafiz ( si:stant 1
Teacher) ~
Grade - IV I- -- - .-
Total -- t ~ IlQ_f---.
Senior Madrassa : Superintendent
(From Pre-Senior Section to -- - - . -i--._- ."- -M. M. (Post Gradual . is ant 4
F.M. level containing Teacher)
3 + 3 + 3 == 9 classes) F. M. (Graduate Assistant Teacher)
.-
4 .- "1
Arts Graduate (Assi tant feacher) 3
~Science Graduate (Assistant 2
Teacher) - ---
Hindi Langua e Teacher 1
(Graduate Assistant Teacher)
Assames Language te cher 1
( enior Grade) (Only B
Valley) ./
. Intermediate Assistar Tcache; 1
I (General) -. - ...----.
Intermediate & Hafiz (Assistant 1
Teacher)~-
Librarian (F.M) 1
Junior Assistant I .-..-
Grade - IV 1
Total 20/21
Arabic College: Principal 1
(From Pre-Senior Section to Lecturer '5
M.M. Le 'el containing
.__ .
M. M. (Post Graduate Assistant 4
3 + 3 + 3 + 2 == 11 classes) Teacher)
.- --
F.M. (Graduate Assistant Teacher) 4 - -----
Arts (Graduate Assistant "!'eacher) 3
Science G aduate (Assistant 2 lTeacher) - -----Hindi Language Teacher 1
(Graduate Assistant Teacher) I
Intermediate A sistant Teacher 1 I
JGeneral) --. -,----1Intermediate and Hafiz (Assistant I
Teacher) I
Librarian (F.M.) 1 -j
Junior Assistant 1 --
Grade - IV 2'
Total 26-
...-_.___._._.A ~ 4“ 4.....-
SCHEDULE
[ See Sections 5(2) and 11(4) I
‘Maximum number ol'employees for Madrassa Educational Institutions for
provincialisatitm of their services.
Cat ory of Institution TM CategoflitLStafl‘ Existing _j
1 2 _ 3 ,
WWW He‘Id Mudsnis -_V
Mum); (3 classes) FM. (Assistant Teacher)
Higher Secondary (Assistant
Teacher __ 7 __
‘ Gradual Intermediate Teacher 1
(smell/[ML __
Hindi teacher (Junior Grade) T I
Assamese Language Teacher
Jr. Grade 011! for Bank V
Intermediate and Hafiz (Asian: l
Teacher
Grade « IV _,. 1
Total 9 / l9 ,,
Superintendent
M. M. (P051 Gradune Assistant
Teacher
F. M. Graduate Assismnt Teacher
Arts Graduate (Assistant Teacher)
Science Graduate (Assistant
__‘
Senior Madrassa :
(From Pre-Senior Section to
FM. level containing
3+3+3=9 classes)
(From Pre-Senior Section to ’
M.M. Level containing
3+3+3+2= llelasses)
M. M. (Post Graduate Assistant
Teacher)
F. M. Graduate Assistant Teacher
Hindi Language Teacher
Graduate Assistant Teacher)
THE ASSAM GAZETIE, EXTRAORDINARY, JANUARY 21,2012 303,
Category of Institution, ,Category of Staff Existinl!
1 2 3-
Title Madrassa : Principal 1
Post Graduate Level (M.M.) of2 , Lecturer 5
classes containing different Librarian (F.M) 1
Departments of Theological Junior Assistant 1
subjects and others.
Grade-IV 1
Total 09
~~(.'HD. ABDVL rlAUUE.
secr'etary te the G-.vt. of As sam ,
Legisl~~ive De~~rtment.
Di~p..lr •
--
•
mm
Post Graduate Level (M.M.) of2 ,
classes containing diffemnt
Depumnenis of Theological
abject: and others.
MOHD. ABDUL dA'uUE.
secretary :- the Govt. af Assam.
Legislative Department. '
Disgur. '
Registered No. 768/97
THE ASSAM GAZETTE
~q
EXTRAORDINARY
m~·~~~ ~ ~4>lFl~
PUBLISHED BY THE AUTHORITY
"f~ 214 m~, r~, 30 tIf, 2013, 9~, 1935 (¥jq))
No. 214 Dispur, Thursday, 30th May, 2013, 9th Jaistha, 1935 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATJVE DEPARTMENT:: LEGISLATIVE BRANCH
The 30th May, 2013
NOTIFICATION
No. LGL.13612011176.- The following Act of the Assam Legislative Assembly which received the
assent of the Governor is hereby published for general information.
ASSAM ACT NO. XII OF 2013.
(Received the assent of the Governor on 2'QtbMay, 2013.)
THE ASSAM VENTURE MADRASSA EDUCATIQNAL INSTITUTIONS -
(pROVINCIALI.SATION OF SERVICES) (AMENDMENT) ACT, 2013
h
Registered No. 768/97
W-wv_@=a ,
THE ASSAM‘ GAZETTE
W
EXTRAORDINARY
2m Eta—‘32? war m
PUBLISIEDW
' 32214 W , 1935 (firs)
No. 214 13um Thmsday. 30111143314013, 9th Jaisuia. 1935 (SE)
covmmmm or ASSAM
ORDERS WM GQVERNOR
LEGISLATIVE DEPARTMENT :zmISIATIVE BRANCH
NO gcAno
The 30:11 May; 20-13
No. LGL.136/‘2011l76. ’ The followingAct ofthcAmm uy‘slafiveAsscmbly v}hich received the
assent of the Governor is hereby published for general information
ASSAM ACT N0. XII OF 2013,
(Received the assent of the Governor on 23111 _ y, M.)
Tim ASSAM VENTURE MADRASSA EDUCATIQNAL; » STITUTIONS -
(PROVINCIALISATION OF SERVICES) (MW) ACT, 2013
1346 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30,2013
AN
ACf
. .
tu amend the Assam VentureMadr.assa :ijd~cationa1 Institutions
7,' cialisation of Services) Act, 2011. . :
it is expedient to amend the ~Assam en,tur.e Mach.assa· ~
c '0 I .'tu 'OI1.!f (PrOViilcitilisatiOR of setvic~) Aqt, lOll, .AdNo.
here~ referred to as to the principal Act, in e manner hereafter 'tuof
a earing; 1011
t .s 1ereby in the Sixty~i
a$£o ws »
e Rep blk of India
hortijtl ,
extent and
conunencem t
1. (J This Act may be called the Assam enture Mad{assa
ducational Institutions' (Provincialisanorifs Clf 8ervi~)
(Amendment) Act, 2013.
(2)
(3)
.It 'shall have the like extent as principal Act..~. .
It shall be deemed to have come into force on and from $e
21st day of [anaary, 2012 save and except section 2 which
shall come into force on such dare as may be appointed by
the State Government by notification in the Official Gazette
under sub-section(3) of section 1 of the principal Act .
Amendment of 2.
seen n3
In the principal Act, in section 3, -
(i) in clause (i), for the word "before", the words lion or
before" shall-be substituted" ~
. .
(Ii) in clause (n), for the words '''prior to 11and "before", the
words lion or before" respectively shall be substituted;
. .
, (ill) in clause (0), for the words "prior to" and" before", the
. words lion or before" respectively shall be.su~tuted;
(iv)in clause (p), for .the words" prior to" and "before", the
wordaton or before" respectively shall be substituted;
(v) in clause (q), for the words "prior to" and "before", the
words "on or before" respectively shall be substituted.
1346 THE ASSAM 0mm; EXTRAORDINARY, MAY 30, 2013'
AN
m . —
toamand mewvwmmmmuw
Mantle %;i&_ @mdflfi: ” Mam-aw Add:
Wmnanwmkfiemm fiat
MM'
ltuhaebymwmwaifiawdm
asfoilbwsw ‘ ' ‘
Shattflfle, ImmeActmybeeamaameAme-emdfiu
mtmd Educational mm mm at m
cammezmrmt Wk)»; 2313
(2) Itshanhagewukemexuaapmdpalm
(a) Itsimzlbedeaipdmhaveéemmmmmmme
21" dayoflannary,2m2mvem1dexceptsmfim2whid1
mmmmmmchdmamybeww
mammmmummmwwm '
Amaldmmtof 2. maepdndpalmmaecfimi -
section 3
(i) indause(i),for€heword "Ham thewotds one:
before shallbesubsfituted",
(ii) in clause (11), for the woxda"‘pzior to. ”ma "heme", the
words ”on or before" rspecdvely shallbe Mind;
' (machine {0L tortbewurds "pawn" and." Manual the
,1 ~mds“mawme”ampmymw
(iv)mclause(p),fwfllem”primho' “W311:
words“onorbefiore” WMMW
(v) in clause (q), for the words "prior to" and "before", the
words "on or before" mpecfively shall be substituted.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30, 2013 1347
Amendment
of section 4 '
3. In the pr¥pa1 Act, in section 4, in sub-section (1), -
(i) in clause (i), for the word "before", the words lion or
before" shall be substituted;
(ii) for clause (ii), the following shall be substituted,
namely:-
"(li) it has a minimum total enrolment of 2~ stude~ts,~
it is a Pre-senior Madxassa, 30 students in semor section if
it is a Senior Madrassa, 50 students if it 18 an Amalgamated
Senior Madrassa Le. from class - VI (Pre-Sr, 1st year) upto
EM. stage and a minimum enrolment of 7 students ~
M.M. Pmal year Class if it is a Title Madrassa or an Arabic
College, as on the date of coming into force of this Act;
and".
Amendment of 4. (I)
section 5
In the principal Act in section 5, for Sub-section (I), the
following shall be substituted, namely»
"(1) The services. of the employees of all eligible
Venture Madrassa Educational Institutions under section 4
shall be deemed. to have been provincialised on the date of
coming into force of this Act and they shall become
employees of the State Government with effect from that
date, provided such Madrassa educational institutions
have completed at least 10 years of imparting education
from the date of permission orreeogniflon, as-the case may
be, as o~ date of coming into force of this Act :
Provided that the services of those' employees of the
Venture Madtassa Bducatiena] InStitUfio:ns eligible for
provoncialisation under section 4 which have not
completed 10 years of their imparting education form the
.date of their permission or recognition, as the ease may be,
as on the date of coming. into force of this Act, shall be
/J?!0vinciaJlsed'as' arta 'wtlcli. the concerned Madrassa
Educational Institutions complete 10 years of imparting
education from the date of such recognition or permission,
as the case may be."
Amendment
of section 12
5. In the principal Act, in section 12, in sub-section (1), the
words" oft.or", appearing after the word "established" and
before the word" after", shall be deleted.
MOHD. ABDUL HAQUE,
Commissioner and Secretary to the Government of Assam,
Legislative Department.
GUWAHATI :Printed and Published by the Deputy Director (P&S),_ Directorate of Ptg. & Sty.,
Assam,Guwahati-21 , (Ex-Gazette) No. 426-300+ 100-30-5-20 13.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30, 2013 1347
mm 3.1 hmmdmmmtmmmuma),. ‘
«my - ~ ' -
(1') mchusé(l),£orthewold”befm",flaewords”onct
before " slul] be substituted: >
(ii) for chase (ii), flu following shall he suhafimtea.
Mindy :-
”(Enhanminmmmmlmmlmentofwmdemsfi
itisaPre-eaflormmmudmminsexfimsecfionfi
imaSmioz'Madmsommmmched
SmlmMadrmLefrmnclass-VIM.1‘ym)upm
EM augeandaminimumemolmmtof7studemsin
M,M.Plnalyear0mifitisaTifleMadrassaoranArablc
College, as on the date of coming into force of this Act;
and". -
Anmwlmmtof A (1) In the FM Act, in section 5, for mb-eeétlon (1), the
section 5 following shall be substituted. namely:-
~(1) ma mm. of fine employees of all eligible
VemureMndmsaeEduafiuml lnslimfionsundm‘aecfion4
Mbedemdbhvebemmvfidafisedmfiedafieof
mndnghmfomedfl'dsActandthhyshallbecome
mxployeeuofthesmwGavmmtwldxdfectfrmfiuat
date, provided Sudl Madman mammal imtituu'om
have completed at least 10 yum of imparh'ng edumflon
fromflxedateofpmhimurmmgxfllima-heasemy
be,asondnteofmdnglmolwcedfldsm:
Provided that the servica of film employees of the
Venture Musings: Educational mm elig‘ble for
pmvmiqlisaflon under section 4 which have not
completed 10 years of their imparting education form the
datedmarpamiadonurengfifimasdmm‘nemaybe,
asonfiwdmeofcmnhg‘inmforce ofHdsAcbshaflbe
Bducatimal lnsflunions complete 10 years of imparting
educafloniromdedabeofsmhmgaflionorpemduim
as the case may be.”
mm 5. mule p'n'mpax Act,lnsectlon12,lnsub—secfion (1mm
ofseclion 12 words ‘0hor”,aypenrlngafterthewo:d ”camblished" and
bdoremeword”afie{’,ahallbedeleted.
MOI-ID. ABDUL HAQUE,
Commissioner and Secretary to the Government of Assam,
Legislative Department.
GUWAHATI :Printed and Published by the Deputy Director (P&S), Directorate of Ptg. & Sty.,
Assam,Guwahmi-21, (Ex-Gazette) No. 426<300+100~30-5-2013.
· ,
Registered No:-768/97
~~
THE ASSAM GAZETTE
~~Gt
EXTRAORDINARY
ett~qsi~~~ ~
PUBLISHED BY THE AUTHORITY
~203~~,~,18~'fOI4,27~, 1936~)
No. 203 Dispur, Thursday, 18th September, 2014, 27th Bhadra, 1936 (S. E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT: : : LEGISLATIVE BRANCH
NOTIFICATION
The 18th September, 2014
No. LG L.136/20 11/90.- The following Act of the Assam Legislative Assembly which received
the assent of the Governor is hereby published for general information.
ASSAM ACT NO. VIII OF 2014
(Received the assent of the Governor on 15th September, 2014)
THE ASSAM VENTURE MADRASSA EDUCATIONAL INSTITUTIONS
(PROVINCIALISATION OF SERVICES) (AMENDMENT) ACT, 2014
«61w =11: — w: m. Registered No.-768/97
TI-IE ASSATIWGAZETTE
WWW
EXTRAORDINARY .
I
are; W EFT W
PUBLISHED BY THE AUTHORITY
m 203 #1911, W. 18 (wt-11, 2014, 27 an. 1936 (etc)
No. 203 Dispuxfl'hursday, 18th September, 2014, 27th Bhndra, 1936 (s. E.) ’
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : : LEGISLATIVE BRANCH
NOTIFICA ON
The 18th September, 2014
No. LGL.136/2011/90.— The following Act of the Assam Legislative Assembly which received
the assent of the Governor is hereby published for general information.
ASSAM ACT N0. VIII OF 2014
(Received the assent of the Governor on 15th September, 2014)
THE ASSAM VENTURE MADRASSA EDUCATIONAL INSTITUTIONS
(PROVINCIALISATION OF SERVICES) (AMENDIVH'ZNT) ACT, 1014
AN
ACT
888 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 18, 2014
further to amend the Assam Venture Madrassa Educational
Institutions (provincialisation of Services) Act, 201 I .
Preamble Whereas it is expedient further to amend the
Assam Venture Madrassa Educational Institutions
(Provincialisation of Services)Act, 2011, hereinafter
referred to as the principal Act, in the manner
hereinafter appearing;
Assam Act,
No. III of
2012
It is hereby enacted in the Sixty-fifth Year of the
Republic of India as follows;
Short title,
extent and
commencement
1. (1) This Act may be called the Assam Venture Madrassa
Educational 'Institutions (provincialisation of
Services) (Amendment) Act, 2014.
(2) It shall have the like extent as the principal Act.
(3) It shall come into force on such date as may be
appointed by the State Government by notification in
the Official Gazette under sub-section (3) of section 1
of the principal Act.
Amendment of
section 5
2. In the principal Act, in section 5, in sub-sections (1) and
(2), for the word 'ten' wherever it occurs, the word
'seven' shall be substituted.
s. M. BUZAR BARUAH,
Secretary to the Government of Assam,
Legislative Department, Dispur.
Guwahati : Printed and Published by the Dy. Director (P & S), Directorate of Ptg. &"Sty. Assam, Guwahati-21.
Ex Gazette No. 405 - 300 + 300 - 18 - 09 - 2014.
888 Tl-E ASSAM GAZETI'E, EXTRAORDINARY, SEPTEMBER 18, 2014
Preamble
Short title,
extent and
commencement
Amendment of
section 5
AN
ACT
further to amend the Assam Venture Madrassa Educational
Institutions (Provincialisation of Services) Act, 201 l.
2.
Whereas it is expedient further to amend the Assam Act,
Assam Venture Madrassa Educational Institutions No.1110f
(Provincialisation of Services)Act, 201l, hereinafier 2012
referred to as the principal Act, in the manner
hereinafier appearing;
It is hereby meted in the Sixty-fifth Year of the
Republic of India as follows;
(1)1'hisActmaybeoalledtheAssamVemureMadnssa
Educational institutions (Provincialisation of
Services) (Amendment) Act, 20] 4.
(2) It shall have the like extent a the principal Act.
(3) it shall come into force on such date as may be
appointed by the State Government by notification in
the Official Gazette under sub-section (3) of section 1
of the principal Act.
In the principal Act, in section 5, in sub-sections (1) and
(2), for the word ‘ten' wherever it occurs, the word
‘seven‘ shall be substituted.
S. M. BUZAR BARUAH,
Secretary to the Government of Assam,
Legislative Department, Dispur.
Guwahati : Printed and Published by the Dy. Director (P I: 5), Directorate of Ptg. hSty. Assam, Guwahati—Zl.
Ex Gazette Not 405 - 300 + 300 — 18 - 09 - 2014.