LexThe Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
Assam · state statute
Open in Lexace · Ask the AI about this actRegistered No.-768/97
THE ASSAM GAZETTE
~Jit~Gf'
EXTRAORDINARY
ett~ <tS{~~ ~ ~
PUBLISHED BY THE AUTHORITY
-r~ 254 1ltxt9[-(, ~~. 18 ~" 2018, 28 ~~'it, 1940 {Xt<P)
No. 254 Dispur, Friday, 18th May, 2018, 28th Vaisakha, 1940 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT ::: LEGISLATIVE BRANCH:: DISPUR
NOTIFICATION
The 16th May, 2018
No. LGL. 9/2018/6.- The following Act of the Assam Legislative Assembly
which received the assent of the Governor on 9th May, 2018 is hereby published for
general information.
ASSAM ACT NO. XV OF 2018
(Received the assent of the Governor on 9th May, 2018)
THE ASSAM NON-GOVERNMENT EDUCATIONAL INSTITUTIONS
(REGULATION OF FEES) ACT, 2018.
2138 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
AN
ACT
to make provision for fixation of fees for the non-government educational institutions
in the State of Assam.
Preamble Whereas it is expedient to make provision for fixation of fees for the
Non-Government Educational Institutions in the State of Assam and the matters
connected therewith and incidental thereto.
It is hereby enacted in the Sixty-ninth Year of the Republic of India a-;
follows:
CHAPTER I
PRELIMINARY
Short title, 1 . ( l) This Act may be called the Assam Non-Government Educational
extent and
commencement.
Definitions 2.
Institutions (Regulation of Fees) Act, 2018.
(2) It extends to the whole of the State of Assam.
(3) It shall come into force at once.
In this Act, unless the context otherwise requires,-
(a) "academic year" means the year specified by the Government or, as
the case may be, by any Board or Council to which respective institution
is affiliated;
(b) "educational district" means an educational district, as may be
specified by the Government in the Official Gazette;
(c) "elementary education" me~s th~ education from Class I to Class
VIII;
( d) "employee'' means a teacher and includes every other employee
working in a non·government educational institution;
( e) ••existing school" means a recognized non-Government educational
institution which is in existence at the commencement of this Act~
(f) "Fee or Fee Structure" means any amount, by whatever name called,
colJected, directly or indirectly, by a school for admission of a student to
any Standard or course of study and inctudes,-
(i) Tuition fee;
(ii) Term fee, which shall not exceed one month tuition fee per term;
(iii) Library fee and deposit;
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
(iii) Library fee and deposit;
(iv) Laboratory fee and deposit ;
(v) Gymkhana fee where such facilities are available;
(vi) Caution money;
(vii) Examination fee;
(viii)Admission fee, which shall not exceed one month tuition fee;
(ix) Yoga and Physical Education fee where yoga and physicaJ
education are imparted ;
(x) any other fee as detennined by the Fee Regulatory Committee;
(g) "Fee Regulatory Committee" means a committee constituted under
section 3;
(h) "Fee Revision Committee,. means a committee constituted under
section 13;
(i) "Government" means the State Government;
(j) ~'Government school" means a school established, owned or
maintained by the Government;
(k) "institution" means and includes the non-Government educational
institution as defined under clause (p) of this Act;
2139
(1) "local authority" means,- Assam
(1.) G h · M · · 1 C · · d under the Gauhat .1· Act No. 1 a au at1 umc1pa orporat1on constitute of 1973
Municipal Corporation Act, ) 971;
(ii) All other Municipal Boards or Municip .al Town Committees of the
State constituted under the Assam Municipal Act, 1956 and
Village Councils in case of Autonomous Council areas;
(iii) a Panchayat constituted under the Assam Panchayat Act, 1994;
(m) "Lower Primary School" or "LP School" means a school imparting
education upto class V;
(n) "management" means,-
(i) in the case of a school managed by the Government, the
Government;
(ii) in the case of school managed by any local authority, the
respective local authority;
(iii) in any other case, maintaining committee or the governing body
Assam
Act No.
XV of
1957
Assam
Act No.
XVIII of
1994
2140 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
by whatever name called, of school to which the affairs of the
school are entrusted and, a person, by whatever name or
designation called, where such affairs are entrusted to such person
and shall also include trust or company associated with the school
in any manner whatsoeve .r;
(o)"minority educational institution" means the Government approved
institution established and administered by minority having right to do so
under clause ( J) of Article 30 of the Constitution of India;
(p )" non-government educational institutions" means schools established
and run by an individual or association of individuals or any Non
Government Organization o_r Society or Trust, except the schools
established and maintained by minorities under clause (I) of Article 30 of
the Constitution of India and imparting education at Primary, Middle,
Secondary and Higher Secondary Level without receiving any grants-in
aid from the State Government which have been registered under sub
section (1) of section 6 of the Assam Non-Government Educational
Institutions (Regulation and Management) Act. 2006 excluding the
educational institutions run or aided by the Central Government or the
State Government. The word "institution" wherever it occurs in the Act
shall be construed accordingly.
Assam
Act No.
IV of
2007
Provided that the institution established by any person or body of
persons including trusts and received permission/recognition/ affiliation/
concurrence as the case may be, from the competent authority after As sam
01.01.2006 shall be treated as non-government educational institution Act No.
provided they are registered under sub-section (1) of section 6 of the ~~O~
Assam Non-Government Educational Institutions (Regulation and
Management) Act, 2006 ;
(q) "prescribed" means prescribed by rules made under this Act;
(r) "pre-primary schoor' means a Nursery, Junior Kindergarten, Senior
Kindergarten level or any school imparting education up to pre-primary
school level for children having age of 3 to 6 years, by whatever name
called and of any medium attached in the prescribed manner to the school;
(s) "profiteering" means any amoW1t accepted in cash or kind, directly or
indirectly which is in excess of the fee fixed or approved as per the
Constitution of 3.
Fee Regulatory
Committee.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
provisions of this Act and shall include profit earned from school by trust
or company associated with the school in any manner whatsoever;
(t) "public examination" means an examination conducted by the Board
of Secondary Education, Assam, constituted under the Assam Secondary
Education Act, 1961 and Assam Higher Secondary Education Council
constituted under the Assam Higher Secondary Education Act 1984 or
Central Board of Secondary Education or Council of Indian School
Certificate Examinations or any other Board recognized by the
Govenunent ;
(u)"recognized school" means a school recognized by the competent
Educational Authority of the State or the Central Government;
(v) "school" includes a Lower Primary School, Upper Primary School,
High School/High Madrassa, Higher Secondary School, Senior
Secondary School and also includes any other institution which imparts
education or training below the degree level, but docs not include an
institution which exclusively imparts technical education;
(w) "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, playgrounds, hostels, furniture, books, apparatus,
maps, equipments, utensils, cash, reserve fund, investments and bank
balances;
(x) "secondary education" shall have same meaning as defined under
clause (n) of section 2 of the Assam Secondary Education Act, l 961;
(y) "Upper Primary School" or "UP School" including ME Madrassa
means a school imparting education upto class VIII.
CHAPTER II
CONSTITUTION OF COMMITTEE, DETERMINATION OF FEE AND
PROHIBITION OF COLLECTION OF EXCESS FEE
( 1) The Government shall constitute a Fee Regulatory Committee for the
purpose of determination of the fee for any standard or course of study in
non-government educational institutions.
2141
Assam
Act No.
XXVof
1961
Assam
Act No .
xvn of
1984
Assam Act
No .XXV
ofl961
2142
Jurisdiction
and
headquarters
of Committee.
Vacancies, etc.
not to invalidate
proceedings of
the committee.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
4.
5.
(2) The age of the Chairperson and the members shall not be more than 65
years at the time of appointment. The term of the Chairperson and other
nominated members shall be three years.
(3) The honorarium and allowances payable to and other terms and
conditions of service of member shall be such as may be prescribed by the
Government.
(4) The Committee shall consist of the following members, namely:-
(a) retired District and Session Judge or a person who had been a member
of All India Service, having retired from a post not below the rank of
Commissioner and Secretary to Government or a person who had been a
member of Indian Police Service, having retired from a post not below
the rank of Additional Director General of Police, to be nominated by the
Government, who shall be the Chairperson of the Committee;
(b) one Chartered Accountant, to be nominated by the Government;
(c) one Civil Engineer I Government approved vaJuer, to be nominated by
the Government;
(d) the Secretary, Assam Higher Secondary Education Council and Board
of Secondary Education;
(e) one representative from the non-government educational institution
management to be nominated by the Government;
(f) one Academician of repute, to be nominated by the Government;
(5)The Director shall act as a co-ordinator to the Committee to provide
administrative support.
(1) The jurisdiction of the Fee Regulatory Committee shall comprise of
such districts or zones as the State Government by notification in the
Official Gazette specify. There may be one or more such Committee as
per need. These Committees have to be constituted as per section 3 of the
Act.
(2) The Headquarter of the Fee Regulatory Committee shall be at such
place specified by the State Government by notification in the Official
Gazette.
(1) If any vacancy occurs by reason of death, resignation, expiry of term
of office or termination of appointment of the member or for any other
cause whatsoever, such vacancy shall be filled in by the State
Government as soon as possible within a period of six months from the
date of occurrence of the vacancy.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018 2143
Procedure to be 6.
regulated by the
Fee Regulatory
C',om m ittee.
Disqualification 7.
of members of
Fee Regulatory
Committee.
Powers and
Functions of the
Fee Regulatory
Committee.
8.
(2) No act or proceeding of the Committee shall be questioned or shall be
invalid merely on the ground of the existence of any vacancy or defect in
the Constitution of the Committee.
(1) The Fee Regulatory Committee shall meet as and when necessary but
at least once in a quarter at such time and place as the Chairperson may
think fit.
(2) The Committee shall regulate it'> own procedure for the conduct of its
business.
(3) All orders and decisions of the Committee shall be authenticated by
the Chairperson of the Committee or the person duly authorized by the
Chairperson on his/her behalf.
The Government may terminate the appointment of the Chairperson or
any member of the Fee Regulatory Committee before the expiry of the
term of his office, ifhe-
(i) has been adjudged an insolvent;
(ii) has, in the opinion of the State Government, become physically or
mentally incapable of acting as a member;
(iii) has been convicted of an offence involving moral turpitude, or
(iv) has been guilty of proven misbehavior :
Provided that no member shall be removed from his office on the
above grounds, unless he has been given a reasonable opportunity of
being heard.
(1) Subject to the provisions of section l 0, the Fee Regulatory Committee
shall determine the fee payable by students in the non-government
educational institution.
(2) The Committee shall have power to,-
(a) require each non-government educational institution to place before
the Committee, the proposed fee structure of such school along with all
relevant documents and books of accounts for, scrutiny before such date
as may be specified by the Committee;
(b) verify whether the foe proposed by the non-govemment educational
institution justified and whether it amounts to profiteering or charging of
exorbitant fee;
(c) approve the existing fee structure or determine the fee which can be
2144
Power of State · 9.
Government to
notify maximum
limits of fees.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
charged by the non~governmcnt educational institution;
(d) verify whether the non-government educational institution operating
within the territory of the State of Assam is recognized by the competent
Authority of the State Government or affiliated to the Assam Higher
Secondary Education Council or Board of Secondary Education, Assam
or the Central Board of Secondary Education or the Council for Indian
School Certificate Examinations or any other Board constituted by the
State or the Central Government , as the case may be, and the institution
imparts instruction prescribed by the Assam Higher Secondary Education
Council or Board of Secondary Education, Assam or any other Board, as
referred to above as the case may be;
(e) hear complaints or initiate suo moto hearing with regard to collection of
excess fee by a non-government educational institution , as referred to
above in Clause (d)~
(t) regulate the fees charged by the school and penal action as per the
provisions of this Act;
(g) report the matter to the State GovemH1ent that the institution has
collected excess fee and it has not complied with the provisions of the
respective applicable Acts and rules made thereunder of the concerned
Board for appropriate action . ·
(3) (a) For the purposes of this Act, the Fee Regulatory Committee while Act V of
holding inquiry shall have the powers of a Civil Court under the Code of 1908
Civil Procedure, 1908 while trying a suit in respect of the following
matters, namely:-
(i) summoning and enforcing the attendance of any witness and
examining him on oath;
(ii) requiring the discovery and production of any document:
(iii) receiving evidence on affidavit; and
(iv) issuing commission for examination of witnesses for local inspection.
(b) All inquiries and revisions under this Act shall be deemed to be the Act No.
judicial proceedings within the meaning of sections 193, 219 and 228 of ~~:[
the Indian Penal Code, 1860.
The Fee Regulatory Committee shall recommend maximum limits of fees
to be charged by different categories of non-government educational
institutions every year before starting of the academic session taking into
Exemption from
appearance before
Committee.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018 2145
account the factors as mentioned under section 10 and the State
Government shall noti(y the same in the Official Gazette. from time to
time .
l 0. (1) The Fee Regulatory Committee may exempt such non-government
educational institutions that charge amount of fee lower than the fee as
notified by the Government under section 9 from the determination of fee.
Such non-government educational institutions shall file an affidavit to that
effect:
Provided that if any such institution desires to revise the fee, it shall
follow the procedur e as laid do~'tl in section 8 :
Provided further that exclusive pre-primary classes, play groups and
crechcs not attached to any school shall be exempted from the application
of the provisions of this Act
(2) The Fee Regulatory Committee shall determine fee for all institution
except the institution as ref e1Ted to in sub-section ( 1 ), imparting
pre-primary, primary, upper primary, secondary , and higher secondary
education.
(3) The exemption shall remain operative till the prescribed fee is revised
by the Government.
( 4) The Fee Regulatory Committee may withdraw the exemption, after
providing reasonable opportunity of hearing to the erring school, if it has
reason to believe that the school has charged fee in excess of the fee,
prescribed under sub-section ( 1) or has furnished false or misleading or
incomplete information to the committee .
(5) The information regarding erring schools including details of their
management shall be published by the Fee Regulatory Committee
through an advertisement in the leading daily newspapers , in the best
interest of students , parents, and society at large.
Factors for 11. ( 1) The Fee Regulatory Committee shall detem1ine the fee leviable by
determination of
c different categories of non-government educational institutions 1ee.
categorized by the Committee after taking into account the following
factors, namely :-
(i) location of the non-government educational institution where the
school is situated ;
2146
Prohibhlon of
collection of
e.xcess foe.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
(ii) investment incum~d to setup the school;
(iii) infrastructure made available to the students for the quality education.
facilities provided as mentioned in the prospectus or website of the
school;
(iv) expenditure on administration, maintenance of services and utilities
of the school~
(v) strength of students in the non-government educational institution;
(vi) classes of study and courses of study offered by the school;
(vii) qualification of teaching, and non-teaching staff (as per the relevant
norms) their salary components. and reasonable amount for yearly salary
increments;
(viii) expenditure incurred on the students against total income of the
school which shall include profit earned from school by the trust or
company associated with such school;
(ix) reasonable revenue surplus for the purpose of development, education
and expansion of the institution ;
(x) any other factors which may be prescribed by the Government from
time to time.
(2) The Fee Regulatory ·Committee shall, after determining the iee
leviable by a non-government educational institution, communicate its
decision to the institution concerned.
(3) The Fee Regulatory Committee shaU determine the total fees which
shall be levied by considering all different. fees charged by the institution.
(4) The foe structure so determined by the Fee Regulatory Conunittee
shall be binding on the non-government educational institution for a
period of three years.
12. (1) No non-government educational institution shall collect any fee in excess
of the fee fixed by the Fee Regulatory Committee for admission of
students to any standard or course of study in that institution.
(2) No excess fee shall be collected by any person either for himself or on
behalf of such non-government educational institution or on behalf of the
management of such non-government educational institution.
Fee Revision
Committee.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018 2147
(3) No institution itself or on its behalf shall collect any donation or
capitation fee under any name whatsoever, or receive any deposit under
any head from the parents to the school management, school trust.
company, or any trustee or member of the school. If any parents or
guardian of a student has paid voluntarily any above referred amount, he
shall inform the concerned Fee Regulatory Committee, the details of such
payment on affidavit. Such non-disclosure shall amount to abetmcnt of
the profiteering committed by the school management.
( 4) The institution shall open and operate separate and only one Bank
account for individual non-government educational institution. ·me
parents shall make payments of prescribed fees directly into the
concerned school bank account. The acknowledgement of receipt of the
total coJlected fee from the parents shall be given in the form of counter
foil from bank and concerned school, as the case may be.
13. (1) The Government shall constitute a committee for the purpose of
revision against the order passed _by the Fee Regulatory Committee. The
headquarter of the Fee Revision Committee shall be at Guwahati or at
such other place, as may be decided by the Chairperson of the Committee.
(2) The Fee Revision Committee shall consist of the following members,
namely:-
(i) A retired Judge of the High Court, to be nominated by the
Government shall be the Chairperson of the Committee;
(ii) The senior most Secretary to the Government of Assam,
Secondary Education Department or Elementary Education
Department;
(iii) The Commissioner and Secretary to the Government of Assam ,
Finance Department , or his nominee not below the rank of the
Deputy Secretary;
(iv) The Director of Secondary Education, ex- officio , who shall be the
Member-Secretary;
(v) One representative from the non-government educational
institution Management to be nominated by the Government;
(vi) One Chartered Accountant, to be nominated by the Government.
2148
Regulation of
Accounts and
Maintenance of
Records.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
(3) A person or any institution aggrieved by the order of the Fee
Regulatory Committee made under section 11 may file revision
application before the Fee Revision Committee \Vithin a period of
twenty-one days from the date of receipt of such order:
Provided that if the Fee Revision Committee is satisfied that such
institution was prevented for filing a revision application within
prescribed time-limit for sufficient cause, it may condone the delay and
shall allow the revision application but not later than three months.
CHAPTER III
REGULATION OF ACCOUNTS AND MAINTENANCE OF
RECORDS
14. (l) The Government shaJI regulate the maintenance of accounts by the
non-government educational institutions in such manner as may be
prescribed.
(2) The non-government educational institution shall maintain such
records in such manner as may be prescribed.
(3) Every non-government educational institution shall maintain accounts
for different kinds of transactions like the fees collected, the grants
received, financial assistance received including funds from NRls,
payments of salary of staff, purchase of machinery and equipments,
furniture, laboratory articles, sports equipments, library books, stationary
and other expenditure incuITcd towards payments to the agencies
companies hired or engaged by the school for different kind of services
and these accounts shall be audited by the Chartered Accountant.
( 4) Every non-government educational institution shall keep the accounts
and the records within the premises of the educational institution and shall
make them available at all reasonable time~ for inspection by the Fee
Regulatory Committee or its authorized officer.
(5) The accounts maintained by the non-government educational institution
together with all vouchers relating to various items of receipts and
expenditures shall be preserved by the schools for a period of at least
seven years.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018 2149
CHAPTER IV
CONTRA VENTlONS AND PENAL TIES
Contravention 15. (I) For contravention of any of the provisions of this Act or the rules
and penalties.
Bar of
jurisdiction of
civil court.
. Power of State
Government to
give directions.
made thereunder, the school management shall, in addition to refund of
twice the amount of fee to the parents or guardians or to the person who
has made the payment, be liable,~
(a) to pay fine which shall be upto five lakh rupees to the Goverruncnt for
the first contravention;
(b) to pay fine which shall not be less than five lakh rupees but which
may extend to ten . lakh rupees to the Government for the second
contravention; and
(c) for cancellation or withdrawal of registration/ affiliation/ No
Objection Certificate of the school. on third and subsequent
contravention by the concerned authority on the recommendation of
the Fee Regulatory Committee.
{2) 'fbe amount of fine and the amount of refw1d shall be paid within
fifteen days from the receipt of the order, failing which fine of one per
cent of the total payable amount shall be levied each day till the refund of
the total amount and fine is paid. However, if the school management
fails to make the payment of fine and refund within three months, then the
entire unpaid amount shall be recovered as an arrear of land revenue.
16. No Civil Coun shall have the jurisdiction to deal v.rith or decide any
question which the Fee Regulatory Committee or, as the case may be. the
Fee Revision Committee is empowered to deal with or decide with by or
under this Act and no injunction shall be granted by any civil court in
respect of any action taken or to be taken in pursuance of any of the
provisions of this Act.
CHAPTER V
MISCELLANEOUS
17. The State Government may. from time to time, issue general or special
directions consistent with the provisions of this Act and the rules made
thereunder, as in its opinion are necessary or expedient for canying out
2150
Operation of
other laws.
Protection of
action taken in
good faith.
Members of
Committee,
officers and
employees to be
public servant.
Power to
remove
difficulties.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018
the purposes of this Act or for giving effect to any of the provisions
contained therein or in any rules or orders made thereunder an<l the
management of the non-government educational institution shall be bound
by such directions.
18. Save as otherwise provided in this Act the provisions of this Act shall be
in addition to, and not in derogation of any other law for the time being in
force.
19. No suit, prosec11tion or other legal proceeding shall be instituted against
the Fee Regulatory Committee and Fee Revision Committee or the
members thereof, Government or any officer , aulhority or person
empowered to exercise the powers or perform the functions by or wider
this Act for anything which is in good faith done or intended to be done
under this Act or the rules made thereunder .
20.
21.
All the members of the Fee Regulalory Committee or the Fee Revision
Committee, as the case may be, and the officers and employees while
acting or purporting to act in pursuance of the provisions of this Act or
Act No. rules made thereunder, be deemed to be a public servant within the 45 of
meaning of section 21 of the lndian Penal Code, 1860. 1860
( 1) If any difficulty arises in giving effect to the provisions of this Act, the
State Government may, by general or special order published in the
Official Gazette, make such provisions not inconsistent with the
provisions of this Act, as it appears to [t to be necessary or expedient for
the purposes of removing the difficulty:
Provided that no such order shall be made after the expiry of the
period of two years from the date of commencement of this Act.
(2) Every order made under sub-section (I) shall be laid, as soon as may
be, after 1t is. made, before the State Legislature.
Power to make 22. (I) The State Government may, by notification in the Official Gazette,
rules. make rules for carrying out the purposes of this Act.
(2) In particular, and without prejudice to the generality of the foregoing
power, such rules may provide for all or any of the following matters,
namely:-
•.
THE ASSAM GAZETTE, EXTRAORDINARY, MAY 18, 2018 2151
(a) the honorarium and allowances payable to and other terms and
conditions of service of members of the Fee Regulatory Committee
under sub-section (3) of section 3;
(b) the fee to be levied by the non-government educational institution
under sub- section (I ) of section 1 O;
(c) the other factors under which the Fee Regulatory Committee shall
determine the fees leviable by the non-government educational
institution under clause (X) of sub-section ( 1) of section 11;
(d) to r~gulate the maintenance of accounts by the non-government
educational institution under sub-section ( l) of section 14;
(e) for maintenance of records of accounts of the Fee Regulatory
Committee under sub-section (2) of section 14.
(3) All rules made by the State Government under this Act shall, as soon
as may be after they are made, be laid before the Assam Legislative
Assembly. while it is in session, for a total period of not less than fourteen
days which may be comprised in one sessiori or in two or more successive
sessions, and shall, unless some later date is appointed, take effect from
the date of their publication in the Official Gazette subject to such
modifications or annulments as the Assam legislative Assembly may,
during the said period agree to make, so however, that any such
modification or annulment shall be without prejudice to the validity of
anything previously done thereunder. ·
S. M. BUZAR BARUAH,
Commissioner & Secretary to the Government of Assam,
Legislative Department, Dispur, Guwahati-6.
Guwahati :- Printed and Published by the Dy. Director (P & S), Directorate of Printing & Stationery, Assam, Guwahati-21.
Ex. Gazette No. 507 - 300 + 10 - 18 - 05 - 2018. (visit at--dpns.assam.gov.in)