The ASSAM VENTURE MADRASSA EDUCATIONAL INSTITUTIONS (PROVINCIALISATION OF SERVICES) ACT, 2011

RegisteredNo.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 stJanuary, 2012. 1stMagha, 1933 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BYTHEGOVERNOR
LEGISLATIVE DEPARTMENT: : : : LEGISLATIVE BRANCH
NOTIFICATION
The21 stJanuary, 2012.
No.LGL.136/2011/38. -ThefollowingActoftheAssam LegislativeAssembly which received
theassentoftheGovernorisherebypublished forgeneralinformation.
ASSAM ACT NO. HIOF 2012
(ReceivedtheassentoftheGovernoron 18th .lanuary, 2012
THE ASSAM VENTURE MADRASSA EDUCATIONAL INSTITUTIONS
(PROVINCIALISATION OF SERVICES) ACT, 2011

288 THEASSAMGAZETTE,EXTRAORDINARY, JANUARY 21,2012
Preamble
Shorttitle,extent
AN
ACT.
toprovincialise theservicesoftheemployeesoftheVenture Madrassa Educational
Institutionsin theStateof Assam and to restrictfurtherestablishment of such
Educational InstitutionsintheState
Whereas itisexpedienttoprovincialisetheservices
of employees of Venture Madrassa Educational
Institutionsin theStateof Assam and to restrict
further establishment of such educational
institutionsintheState;
Itishereby enactedin.theSixty-secondYear ofthe
Republic ofIndia as follows:-
1. (1) This Act may be called the Assam
VentureMadrassa Educational Institutions
(ProvincialisationofServices)Act,2011
(2) Itextendstothewhole ofAssam
(3) Itshall come intoforceon such dale as theState
Governmentmay, by notificationin theOfficial
Gazettc, appoint and di fie-rentdates may be
appointedfordifferentprovisionsoftheAct.orfor
different category of Madrassa Educational
Institutions.
and commencement
Application
Definitions
2. The Act shall not apply to any Madrassa
Educational Institutionor Arabic College,
established orclaiming protectionunder Article30
oftheConstitutionofIndia.
InthisAct,unlessthecontextotherwiserequires,-
(a) "Deputy Directorof Madrassa Education"
means theDeputy Directorof Madrassa
Education and includes Assistant Director
ofMadrassa Education,
(b) "Directorof Madrassa Education" means
Directorof Madrassa Education, Assam
and includes Deputy Director,Additional
DirectororAssistantDirectorofMadrassa
Education.Assam;
3.

2 ':J Itfr.A~:SAM(jALcl1c,cX.lKAUKUlNAKY, JAl,\/UAKY Ll, LUlL
(c) "District Elementary Education Officer"
means theDistrictElementary Education
OfficeroftheconcernedDistrict;
(d) "DistrictScrutiny Committee" means the
District Scrutiny Committee constituted
under section11 of this Act for each
Districttorecommend names of Venture
Madrassa Educational Institutionswhich
are consideredeligibleforprovincilisation
of theservicesof the employees serving
therein;
(c) "employee"means andincludes all serving
employees, both teaching and nOI1-
teaching,ofVenture Madrassa Educational
Institutions,who have been appointed by
the Governing Body / Managing
Committee of the concerned Venture
Madrassa Educational Educational
Institutionbeforefirstday ofJanuary, 2011
1L'1 \ 1105 ser ice are provincialised or
would be considered for being
provincialisedunder thisAct;
(f) "GoverningBody" 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 thecase may be;
(g) "InspectorofSchools"means theInspector
of School in the concerned Districtand
unless the contextotherwiserequires,it
includes an AssistantInspectorof Schools
ofthesame District;
(h) "Madrassa Education" means a system of
special education in which instructionis
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,

Science, ocial cience, Comp er.
Technical and Vocational education upto
Secondary School level; the syllabi,
curriculum and examination forwhich are
regulatedby theStateMadrassa Education
Board, Assam upto thelevelof Fadilul-
Ma'rif (F.M.) and Mumtaz-ul-Muhaddithin
(M.M.);
(i) "Madrassa Educational Institutions"means
entureMadrassa Educational Institutions
such as Pre-SeniorMadrassa, Senior
Madrassa, Title Madrassa and Arabic
Collegewhich have beenestablishedby the
peopleof thelocally before1.1.2006 and
which have received permission and
recognitionfrom the 'tate Madrassa
Education Board, Assam before1.1.2006
and not 'provinvialised under any Act
enactedby theStateLegislaturesofar;
(j) "Managing Committee" means the
Ianaging Committee approved by the
appropriate au hority as notifiedby 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 Institutionwherein the
servicesofemployeesare provincilisedor
would be consideredto be provincilicd
under thisAct;
(I) "State Government" means the State
Governmentof Assam in the Education
(Secondary) Department;
(m) "StateMadrassa Education Board" means
the State Madrassa Education Board,
Assam constitutedunder theprovisionsof
the Assam Education Department Rules
and Orders;

(n) "VentureArabic College"means a Venture
Arabic College imparting Islamic-cum-
General education upto F.M. (Fadilul-
Ma'rif)and upto M.M. (Mumtazul-
Muhaddithin) levelfor Islamic education
which has been established by thepeople
ofthelocality priorto) .1.2006and which
has also received permission and
recognitionfrom the State Madrassa
Education Board before1.1.2006 and not
provincialisedunder any oftheActenacted
by theStateLegislaturesofar;
(0) "Venture Pre-ScniorMadrassa" means a
Madrassa Educational Institutionimparting
Islamic-cum-GeneraleducationuptoUpper
Primary level and which has been
established by thepeopleof thelocality
prior to 1.1.2006 and which has also
receivedpermissionand recognitionfrom
the [are Iadras a Educa ionBoard efore
1.1.2006and notprovincialisedunder any
oftheActenactedby theStateLegislature
sofar;
(p) "Venture SeniorMadrassa" means a
Venture Senior Madrassa Educational
Institutionimparting Islamic and General
education upto F.M. (Fadilul-Ma'rif) and
includes a SeniorMadrassa imparting
Islamic and General education upto
Intermediatestage which has been
established by thepeopleof thelocality
prior to 1.1.2006 and which has also
receivedpermissionand recognitionfrom
theStateMadrassa Education Board before
1.1.2006 and notprovincialisedunder any
oftheActenactedby theStateLegislature
sofar;
(q) "VentureTitleMadrassa" means a Venture
TitleMadrassa imparting Islamic education
uptoM.M. (Mumtazul-Muhaddithin) which
has beenestablishedby thepeopleofthe

-'
29
Eligibilitycriteria
forselectionof
VentureMadrassa
Educational
Institutionsfor
provincialisationof
servicesofits
employees
locality priorto 1.1.2006 and which has
also receivedpermissionand recognition
from theStateMadrassa Education Board
before 1.1.2006 and not pronincialised
under any oftheAct enactedby theState
Legislaturesofar;
(r) "F.M. (Fadilul-Ma'rif)" means a courseof
instruction in Islamic education in
theologicalsubjectswhich isequivalentto
a Degree Course at graduate level and
equivalenttoHSLC inGeneralEducation;
(s) "M.M. (Mumtazul-Muhaddithin)" means a
courseof instructionin Islamic education
upto Post-Graduatelevel in theological
subjects;
(t) "prescribed" means prescribed by rules
made under thisAct.
(l) Subject to theprovisionsof Article30 of the
Constitutionof India, thefollowing categoriesof
VentureMadrassa Educational Institutionsshall be
eligibleforbeing consideredfor provincialisation
oftheservicesofitsemployees:-
(i) the Venture Madrassa Educational
Institutionswhich have beenestablished
by thepeopleof thelocality and had
obtained the required permission and
recognitionfrom the StateMadrassa
EducationBoard, before1.1.2006;and
it has a minimum enrolment of 20
studentsin thehighestclass i.e.class-
VIn (Pre-Senior3rd year) if itis Pre-
SeniorMadrassa; 15 studentsinclass-XI
(Intermediateclass) if it is Senior
Madrassa upto IntermediateStage,and
10 studentsin F.M. Final year class ifit
is a SeniorMadrassa upto F.M. stage;
and a minimum enrolmentof7 students
in M.M. Final year class ifitis a Title
Madrassa or an Arabic College, during
last threesessionsfrom the date of
4.
(ii)
commence

(2) The concernedMadrassa Educational Institution
must have requiredinfrastructureas specifiedin
section 10 of the Assam Non-Government Assam
. ActIV ofEducational Institutions (Regulation and 2007
Management) Act,2006.
An institution,which does nothave therequired
infrastructurespecifiedin sub-section(2) above,
may be consideredas eligibleforprovincialisation
of theservicesof itsemployees, provided such
institutionacquires the required infrastructure
within two years from thedate ofcommencement
(iii) 111 case of a eniorMadrassa (upto
Intermediatestageor F.M. stage) oran
Arabic Collegeora TitleMadrassa, the
concerned Madrassa Educational
Institutionmust have a consistentgood
academic performance which would
mean thatat least20% ofthecandidates
appearing forthefinal examination must
have passed in any threeexaminations
held since1.1.2006.
(3)
ofthisAct.
SubjecttotheprovisionsoftheRightofChildren to
Freeand Compulsory Education Act, 2009 in case
ofall Pre-SeniorMadrassa Educational Institutions
and in case of all otherMadrassa Educational
InstitutionssubjecttotheprovisionsoftheAssam
Non-Government Educational Institutions
(Regulation and Management) Act, 2006, a
Madrassa Educational Institutionwhich does not
fulfiltheeligibilitycriteriaas onthedate ofcoming
intoforceofthisActordoesnotacquireeligibility
under sub-section(3) above within two years period
as aforesaid shall notbe eligibletobe considered
for provincialasiation of the servicesof its
employees.but may be allowed torun as a Private
Institutionor Cl Non-Government Educational
Institution.
(5) 'ave and exceptan institutioncovered under
le 30 of t e ons 'tuion of India which is
(4)
295
-
, ;
Central
ActNo.
35 of
2009
Assam
ActIV of
2007

29(
Employeestobe 5.
GovernmentServant
no Private or . on-Governrnen Madrassa
Educational Institutionshall be entitledtogetany
aid orassistancefrom theStateGovernmentinany
form with effectfrom thedate ofcoming intoforce
ofthisAct.
(1) The Servicesof the employees of all eligible
Venture Madrassa Educational Institutionsunder
section4 who have already completedtenyears of
servicesin such Madrassa Educational Institution
withoutany break from thedate ofpermissionand
recognitionofsuch Madrassa Educational Institute,
as onthedate ofcoming intoforceofthisAct,shall
be deemed tohave been provincialisedand they
shall become employeesofStateGovernmentwith
effectfrom thatda c.
(2) The servicesofall theteachingand non-teaching
employees,who ha eno yetcompleted tenyears
of continuousserviceswithout break in that
Venture Madrassa Educational Institutionson the
date of coming intoforceof this Act, shall be
provincialisedwith effectfrom thedate on which
theycompletetherequiredtenyears ofservice:
Provided that the numbers of
employeesinboth teachingand non-teachingcadre
in each of theinstitution,servicesof whom are
provincialisedor to be provincialisedunder this
Act, shall notexceedas specifiedin theSchedule
appended tothisAct:
Provided further that where the
number ofsuch employeesservinginsuch Venture
Madrassa Educational Institutionsexceeds the
numbers as specified in the Schedule, the
provincialisationoftheservicesof theemployees
shall be on thebasis ofseniorityin therespective
category in theconcernedMadrassa Educational
Institution.The StateGovernmentshall have no
liabilitywhatsoeverinregard tosuch employees.
(3) The servicesof a teaching or non-teaching
employee in a Venture Madrassa Educational
Institutionshap be consideredforprovincialisation.
only if they have the requiie aca

ARY 21,2012
professionalqualificationsprescribedby theState
Madrassa Education Board at the time of their
initialappointment:
Provided that if an employee is requiredto
acquire any prescribed academic or professional
qualifications,servicesof such employeemay be
considered for provincialisation if otherwise
eligible,but in such case the provincialisation
would be subjecttoacquisitionofsuch prescribed
qualificationswithin a periodoffiveyears from the
date of coming intoforceof thisAct, and during
thisinterveningperiod,theStateGovernmentshall
have no liability in respectof his pay and
allowances and hemay continuetowork under the
existingtermsand conditionsunder which hewas
working, until his servicesare provincialised.In
case ofhis failuretoacquiretherequiredacademic
or professionalqualificationswithin thestipulated
period his servicesshall stand terminated with
theda eofe piry ofstipulatedperiodof
Termsand
conditionsof
Service
fiveyears.
6. (l) SubjecttotheprovisionsofthisAct and therules
made thereunder,all rules including servicerules
and rules of conduct and discipline which are
applicable to the StateGovernmentservants of
correspondingranks, shall be applicable to all
employees of Madrassa Educational Institutions
whose services have been or would be
provincialisedunder theprovisionsofthisAct.
(2) All such employeesshall getsuch emoluments as
alarv and allowances as may be prescribedwith
effectfrom thedate of provincialisationof their
servicesand thepast servicerenderedby them shall
notbe countedforany purposewhatsoever,and all
such employees shall get the same pay and
allowances as ifthey are freshappointeesand in
respectofpension,they shall be governedby the
New PensionScheme applicable to the State
Governmentemployeesofthecorrespondingrank.
(3, Theemployees,who have completedsixtyyears of
295

..
Termsand
conditionsof
Service
professionalqualificationsprescribedby theState
Madrassa Education Board at the time of their
initialappointment:
Provided that if an employee is requiredto
acquire any prescribed academic or professional
qualifications,servicesof such employeemay be
considered for provincialisation if otherwise
eligible,but in such case the provincialisation
would be subjecttoacquisitionofsuch prescribed
qualificationswithin a perio,doffiveyears from the
date of coming intoforceofthisAct, and during
thisinterveningperiod,theStateGovernmentshall
have no liability in respectof his pay and
allowances and hemay continuetowork under the
existingtermsand conditionsunder which he was
working, until his servicesare provincialised.In
case ofhis failuretoacquiretherequiredacademic
or professionalqualificationswithin thestipulated
period, his servicesshall stand terminated with
effectfrom thedate ofexpiryofstipulatedperiodof
fiveyears.
6. (l) SubjecttotheprovisionsofthisAct and therules
made thereunder,all rules including servicerules
and rules of conduct and discipline which are
applicable to the StateGovernmentservants of
correspondingranks, shall be applicable to all
employees of Madrassa Educational Institutions
whose services have been or would be
provincialisedunder theprovisionsofthisAct.
(2) All such employeesshall getsuch emoluments as
salary and allowances as may be prescribedwith
effectfrom thedate of provincialisationof their
servicesand thepast servicerenderedby them shall
notbe countedforany purposewhatsoever,and all
such employees shall get the same pay and
allowances as ifthey are freshappointeesand in
respectof pension,they shall be governedby the
New PensionScheme applicable to the State
Governmentemployeesofthecorrespondingrank.
(3) Theemployees,who have completedsixtyyears of
age as on thedate ofcoming intoforceofthisAct,

Management ofthe
Madrassa
Educational
Institutionwhere
servicesof
employeesare
provincialised
Managing
Committer in
respectof
provincialisedPre-
SeniorMadrassa
Managing
Committee/
GoverningBody in
respectofother
Madrassa
Educational
Intitutions
:>11<111 reu IU na\e re if o
7.
that date and theyshall have no claim v hatsoever
from theStateGovernmentas regards theirpay,
allowances and retirementbenefitsfor services
already rendered by them in such Madrassa
Educational Institutions.
(4) Servicesof all employees shall be encadred in
appropriatecadres in accordance with therulesas
may be prescribedby theStateGovernmentforthis
purpose.
With effectfrom thedate of publication of the
notificationunder sub- et'on (-+)ofsection11, the
administration. management and control of all
provincialised Madras a Educational Institutions
coming within thepurvie\ f thisAct shall vestin
the tateGovernment.
The constitution,composition,powers, functions
and dutiesoftheManaging Committeeinrespectof
Pre-SeniorMadrassa shall be governed by the
Centralprovisionsof theRight of Children to Freeand A' 1- f. ct.) 0
Compulsory Education Act. 2009 and therules 2009
framed thereunder.
8.
9. (1) The StateGovernmentoran officerauthorizedby
theStateGovernment,by an order, constitutea
Managing CommitteeinrespectofSeniorMadrassa
and a Governing Body in respectof a Title
Madrassa or an Arabic College.formanaging the
affairsofsuch Madras a Educational Institutions.
(2) The Governing Body and the Managing
Committee,as thecase may be, ofsuch institutions
shall c .erciseuch powers and shall performsuch
functions as may be specifiedby the State
Governmentunder therulesmade under thisAct.
(3) The StateGovenunentortheOfficersoauthorized
by theStateGovernmentmay, at any time, re-
constitutethe Managing Committee or the
GoverningBody, as thecase may be, wheneveritis
considerednecessary.
(4) ThecompositionoftheManaging Committeeorthe
GoverningBody shall be such as may be prescribed
by theStateGovernment.

Amalgamation,
shiftingorexpansion
ofMadrassa
Educational
Institution
(5) Subjecttooverall controland supervisionof the
Director,Madrassa Education all teachingand non-
teachingemployeeswhose servicesareorwould be
provincialised,shall be accountable and remain
subjecttothecontroloftheManaging Committee
ortheGoverningBody, as thecase may be.
(6) All teachers, whose services have been
provincialisedshall rendertheirservicesunder the
control and supervisionof the Head of the
Institutionand ifso requiredtheirservicesmay be
utilizedinthelower classes.
10. (1) Inappropriatecases, ifthereisalready an existing
Madrassa Educational Institutionnearby, and the
enrolmentofthestudentsdoes;otjustify morethan
one in titutionin thesame locality, or thereare
other sufficientreasons so to do, the State
Government,in thepublic interestand forreasons
tobe recordedmay, ordertransferorshiftingofthe
institutionfrom oneplace toanother,ormay order
maIgamation oftwo ormoreexistinginstitutions.
(2) Ina propriatecases, iftheStateGovernmentisof
the view that an existingMadrassa Educational
Institutionneed be expanded so as tohave more
classes,theStateGovernmentmay orderexpansion
ofan existinginstitutionfrom Pre-ScniortoSenior
(IntermediateStage)or from Senior(Intermediate
Stage) to Senior(F.M.) Stage, or from Senior
(F.M.)stagetoArabic CollegeorTitleMadrassa.
(3) All employeesteaching and non-teachingwhose
serviceshave been provincialised under the
provisionsofthisAct and who are working in one
of theMadrassa Educational Institutionin respect
of which an orderunder sub-sectionsCl) and (2)
above has been passed, shall be. liable to be
.transferredand postedin any such provincialised
Madrassa Educational Institutionin thesame rank
and grade.
(4) All teachersworking on a higher grade in an
institutionin respectofwhich an orderunder sub-
section(2) has been passed may be requiredto
teachinthelower classesalso.

2
--_ ••..•.--- ---- •...•...•..•..1 .•...,
Committee each District for Pre-Seruor•Iadrassa, Senior
Madrassa and forTitleMadrassa orArabic College
toscrutinizeservicerecordsand 0' herrelatedissues
of the serving teachers and staff of Venture
Madrassa Educational Institutionspertaining to
provincialisationoftheirservices.
(2) The Deputy Commissioner of theDistrict,by an
order,. shall constitutethe District Scrutiny
Committee for the respectiveDistrict under
precedingsub-section.
(3) The District crutiny Committee shall first
scrutmizeand pr parea lit ofall VentureMadrassa
Educational Instiruion within theDistrict,which
are eligiblein termsoftheprovisionsofthisAct
and shall thereafterproceedtoscrutinizeand verify
theservicerecordsof all theservingemployees,
who areeligibleorv ouIdbecomeeligibleforbeing
consideredforprovincialisationoftheirservices.
(4) The DistrictScrutinyCommitteeshall forward the
verifiedlistof eligibleteachersMadrassa-wise m
accordance with thenumber of postsspecifiedm
theScheduleappended tothisAct, totheDirector
of Madrassa Education who shall, aftermaking
such furtherscrutinyas may be required,forward
thesame totheStateGovernmentforconsideration
and for issuing lotificationin respectof the
eligible Madrassa Educational Institutionsand
employees eligible for getting their services
provincialised.
(5) The DistrictScrutiny Committee shall have the
powers to inspectall documents and records
produced beforeitand call forsuch furtherrecords
and documents as may be requiredforthepurpose
of causing verificationand scrutiny and examine
witnessesforthepurpose,ifconsiderednecessary
and while doing so itshall have thepowers ofa
Civil Court for the purpose of compelling
attendanceofpersonsand productionofdocuments.
(6) The DistrictScrutinyCommittee forall categories
of theVenture Madrassa Educational Institutions

Madrassa
Educational
Institutionsnot
provincialisedto
functionas
rivateINon-
ovemment
nstitutions.
shall be constitutedwith thefollowing members,
namely:-
(i) The Deput ' Commissioner orhisnominee
notbelow therank ofAdditional Deputy
Commissioner - Chairman;
(ii) The Inspectorof Schools (Member-
Secretaryinea eofSeniorMadrassaITitle
Madrassa or Arabic College, otherwise
member) - Member;
(iii)TheDistrictElementary Education Officer
(Member-Secretaryin case of Pre-Senior
Madrassa, otherwisemember) - Member;
(iv) Superintendentof a ProvincialiscdSenior
Madrassa eitherservingor retired)tobe
nominated by the Inspector of
Schools.- Member;
(v) One eminent person in the field of
Madrassa Education tobe nominated by
theDepu y Commissioner - Member.
The StateGovernmentmay, by an order re-
constitutetheDistrictScrutinyCommittee ormay
change is composition,if the circumstances so
warrant.
12 (1) The serviceofemployeesoftheVentureMadrassa
Educational Institutionswhich have been
established on or after 1.1.2006 shall not be
(2)
provincilased and no sue! educational institution
shall be allowed toremain functionalunless ithas
obtained :-
(i) perrmssionunder provisionsof theAssam
Non-Government Educational Institutions
(Regulationand Management) Act,2006;
(ii) recognitionfrom the authority un er the
provisionsof section18 of the Right of
Childre to Freeand Compulsory Education
Act,2009 exceptincaseofa TitleMadrassa
All such Venture Madrassa Educational
Institutions,which have obtained the required
permissionana recognitionas thecase may be,
shall be allowed tofunctionas purely Privateor
on-Governmentedu ationInstitution.
Assam
ActIV of
2007
Central
Act o.
35 of
2009

300 THEASSAMGAZEITE,EXTRAORDINARY, JANUARY 21,2012
2 Offencesand
Penalties
Suitsand
proceedings
Powerof
interpretationand
removal of
difficulties
Delegationof
powers
13 (1) Whoever provides misleading, incorrector false
informationtoand suppressesmaterial information
from orabets theproviding orsuppressionofsuch
informationtotheDistrictScrutinyCommitteeor
toany otherauthorityunder thisAct shall commit
an offenceunder thisActwhich shall be punishable
with imprisonmentfora termwhich may extendto
threeyears.
(2) Offencescommitted under this Act shall be Central
. bl ff d th . . h ActNo.Icogmza e 0 rencesun er e provisionsor t e of1972
Code ofCriminal Procedure,1973.
No suit,prosecutionorotherlegal proceedingshall
lieforanything in good faithd ne WIder thisAct,
except with previous sancti n of the State
14.
Government.
15. (1) If any difficulty arises 111 interpretationof any
provisionsof thisAct, interpretationof theState
Governmentshall be final.
(2) Ifany difficultyarisesingivingeffecttoprovisions
ofthisAct.theStateGovernmentmay, by orderdo
anything notinconsistentwith theprovisionsofthis
A twhich appear tobe necesary orexpedientfor
thepurposeofremovingthedifficulty.
16. (1) The StateGovernmentmay delegateall itspowers,
e cept hepowers conferredWIder sections15 and
17 oftheAct totheDirectorID puty Directorof
Madrassa Education.
(2) Th OfficerorAuth ritytowhom thepowers are
delegated under sub-sectio (1) shall exercisethe
same bjecttooverall up rvisionand controlof
the State Goverrunentand subject to such
limitationsas may be specifiedby the State
Government.
Powertomake rules 17 (1) The State Government may, by notification
published in theOfficialGazette,make rules for
carrying outtheprovisionsofthisAct.
(2) Without prejudicetothegeneralityoftheforegoing
provisions,such rulesmay provideforall orany of
~-~--- __ thefollowing matters,namely :-

THEASSAM GAZETTE, EXTRAORDlNARY, JANUARY 21,2012 301
(i) prescribing service conditions and
specifyingthedutiesand responsibilities
of all employeeswhose serviceshave
beenprovincialisedunder thisAct;
(ii) preparationand maintenance ofservice
recordsoftheemployeeswhose services
have beenprovincialised;
(Hi) forconstitutionand compositionofthe
Governing Body or the Managing
Committee,as thecase may be, ofthe
provincialised Madras sa Educational
lnsti uions;
(iv) specifyingthepowers, functions,duties
and responsibilityof the Managing
Committee or theGoverningBody of
the adrassa Educational Institutions,
as theea emay be.
(3) Every rulemade under thissectionshall be laid as
soonas may be afteritismade, beforetheAssam
LegislativeAssembly while itis in sessionfora
total period of fourteendays which may be
comprised in one sessionor in two or more
successivesessionand if:beforetheexpiryofthe
sessionin which it is so laid or the session
immediately following, the Assam Legislative
Assembly agreesinmaking any modificationinthe
ruleortheAssam LegislativeAss mbly agreesthat
the rule should not be made, the rules shall
thereafterhave effectonly insuch modified form or
be ofno effectas thecase may be, however,that
any such modification or annulment shall be
without prejudice to the validity of anything
reviouslydon under thatrule.

SCHEDULE
fSee ections5(2) and 11(4) J
Maximum number ofemployeesforMadrassa Educational Institutionsfor
provincialisationoftheirservices.
--Category ofInstitution f-.- Category_~.rS.ta!f Existing
1 2 3-- --
Pre-SeniorMagrassa (Upper Head Mudarris 1- - -.Primary Section): {3classes) F.M. (AssistantTeacher) 2
HigherSecondary (Assistant 2
Teacher) - I
Graduate /IntermediateTeacher 11
(Science& Mathematics) -- --Hindi teacher(JuniorGrade) 1
-- . -
AssameseLanguage Teacher 1
(Jr.Grade) (only forBarak Valley) ------
Intermediateand Hafiz ( si:stant 1
Teacher) ~
Grade - IV I- -- -.-
Total --t~IlQ_f---.
SeniorMadrassa : Superintendent
(FromPre-SeniorSectionto -- - - . -i--._- ."- -
M. M. (PostGradual .isant 4
F.M. levelcontaining Teacher)3 + 3 + 3 ==9 classes) F.M. (GraduateAssistantTeacher)
.-
4 .- "1
ArtsGraduate (Assitant feacher) 3
~ScienceGraduate (Assistant 2
Teacher) - ---
Hindi Langua eTeacher 1
(GraduateAssistantTeacher)
Assames Language techer 1
( eniorGrade) (Only B
Valley)
./
.IntermediateAssistar Tcache; 1
I (General) -. - ...----.
Intermediate& Hafiz(Assistant 1
Teacher)~-Librarian (F.M) 1
JuniorAssistant I .-..-
Grade - IV 1
Total 20/21
Arabic College: Principal 1
(FromPre-SeniorSectionto Lecturer '5
M.M. Le'el containing
.__.
M. M. (PostGraduate Assistant 4
3 + 3 + 3 + 2 ==11 classes) Teacher) .- --
F.M. (GraduateAssistantTeacher) 4 - -----Arts (GraduateAssistant"!'eacher) 3
ScienceG aduate (Assistant 2
l
Teacher) - -----Hindi Language Teacher 1
(GraduateAssistantTeacher) I
IntermediateA sistantTeacher 1 I
JGeneral) --. -,----1Intermediateand Hafiz (Assistant I
Teacher) I
Librarian (F.M.) 1 -j
JuniorAssistant 1 --Grade - IV 2'
Total 26-

THE ASSAM GAZETIE,EXTRAORDINARY, JANUARY 21,2012 303,
CategoryofInstitution, ,CategoryofStaff Existinl!
1 2 3-TitleMadrassa : Principal 1
PostGraduate Level(M.M.) of2 , Lecturer 5
classescontainingdifferent Librarian (F.M) 1DepartmentsofTheological JuniorAssistant 1subjectsand others.
Grade-IV 1
Total 09
~~(.'HD. ABDVL rlAUUE.
secr'etary te the G-.vt. of As sam ,
Legisl~~iveDe~~rtment.
Di~p..lr •
--
•

RegisteredNo.768/97
THE ASSAM GAZETTE
~q
EXTRAORDINARY
m~·~~~~ ~4>lFl~
PUBLISHED BY THEAUTHORITY
"f~214 m~,r~, 30 tIf,2013, 9~, 1935 (¥jq))
No.214 Dispur, Thursday, 30thMay, 2013, 9th Jaistha, 1935 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATJVEDEPARTMENT:: LEGISLATIVEBRANCH
The 30th May, 2013
NOTIFICATION
No.LGL.13612011176.-ThefollowingActoftheAssam LegislativeAssembly which receivedthe
assentoftheGovernorisherebypublishedforgeneralinformation.
ASSAM ACT NO. XIIOF 2013.
(ReceivedtheassentoftheGovernoron 2'QtbMay, 2013.)
THE ASSAM VENTURE MADRASSA EDUCATIQNAL INSTITUTIONS -
(pROVINCIALI.SATIONOF SERVICES) (AMENDMENT) ACT, 2013

1346 THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30,2013
AN
ACf
. .
tu amend theAssam V entureMadr.assa :ijd~cationa1Institutions
7,' cialisationofServices)Act,2011.. :
itisexpedienttoamend the~Assam en,tur.eMach.assa· ~
c '0 I .'tu 'OI1.!f(PrOViilcitilisatiORofsetvic~)Aqt, lOll, .AdNo.
here~ referredtoas totheprincipalAct,in emanner hereafter'tuof
a earing; 1011
t .s 1erebyin theSixty~i
a$£o ws »
eRep blk ofIndia
hortijtl,
extentand
conunencemt
1. (J This Act may be called the Assam entureMad{assa
ducational Institutions'(ProvincialisanorifsClf 8ervi~)
(Amendment) Act,2013.
(2)
(3)
.It'shallhavethelikeextentas principalAct..~. .
Itshall be deemedtohavecomeintoforceonand from$e
21st day of[anaary, 2012saveand exceptsection2 which
shall comeintoforceonsuchdare as may be appointedby
theStateGovernmentby notificationin theOfficialGazette
under sub-section(3)ofsection1 oftheprincipalAct.
Amendmentof 2.
seenn3
IntheprincipalAct,insection3,-
(i) in clause(i),fortheword "before",thewords lionor
before"shall-besubstituted"~
. .
(Ii)inclause(n),forthewords '''priorto11and "before",the
words lionorbefore"respectivelyshall besubstituted;
. .
, (ill)inclause(0),forthewords "priorto"and" before",the
. words lionorbefore"respectivelyshall be.su~tuted;
(iv)inclause(p),for.thewords" priorto"and "before",the
wordaton orbefore"respectivelyshall besubstituted;
(v) in clause (q), forthewords "priorto"and "before",the
words "on orbefore"respectivelyshall be substituted.

THE ASSAM GAZETTE, EXTRAORDINARY, MAY 30, 2013 1347
Amendment
ofsection4 '
3. Inthepr¥pa1 Act,insection4, insub-section(1),-
(i) in clause(i),fortheword "before",thewords lionor
before"shall be substituted;
(ii)forclause(ii),thefollowingshall be substituted,
namely:-
"(li)ithas a minimum totalenrolmentof2~stude~ts,~
itisa Pre-seniorMadxassa, 30studentsinsemorsectionif
itisa SeniorMadrassa, 50studentsifit18an Amalgamated
SeniorMadrassa Le.fromclass - VI (Pre-Sr,1styear) upto
EM. stageand a minimum enrolmentof7 students~
M.M. Pmal yearClass ifitisa TitleMadrassa oran Arabic
College,as on thedate ofcoming intoforceofthisAct;
and".
Amendment of 4. (I)
section5
IntheprincipalAct in section5, forSub-section(I),the
following shall besubstituted,namely»
"(1) The services.of the employees of all eligible
VentureMadrassa EducationalInstitutionsunder section4
shall bedeemed.tohavebeenprovincialisedon thedate of
coming intoforceof thisAct and they shall become
employeesoftheStateGovernmentwith effectfrom that
date, provided such Madrassa educational institutions
have completed at least10 years of imparting education
from thedateofpermissionorreeogniflon,as-thecasemay
be, as o~dateofcomingintoforceofthisAct:
Provided that theservicesofthose'employeesofthe
Venture Madtassa Bducatiena] InStitUfio:nseligiblefor
provoncialisation under section4 which have not
completed10 years oftheirimparting educationformthe
.date oftheirpermissionorrecognition,as theeasemay be,
as on thedate ofcoming.intoforceofthisAct,shall be
/J?!0vinciaJlsed'as'arta 'wtlcli.the concernedMadrassa
Educational Institutionscomplete10 years ofimparting
educationfromthedate ofsuch recognitionorpermission,
as thecasemay be."
Amendment
ofsection12
5. In theprincipal Act,in section12, in sub-section(1), the
words" oft.or",appearing aftertheword "established"and
beforetheword" after",shall be deleted.
MOHD. ABDUL HAQUE,
Commissionerand SecretarytotheGovernmentofAssam,
LegislativeDepartment.
GUWAHATI :Printedand Published by theDeputy Director (P&S),_ Directorateof Ptg.& Sty.,
Assam,Guwahati-21 , (Ex-Gazette)No.426-300+ 100-30-5-2013.

· ,
RegisteredNo:-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
LEGISLATIVEDEPARTMENT: ::LEGISLATIVEBRANCH
NOTIFICATION
The 18th September,2014
No.LGL.136/2011/90.-ThefollowingActoftheAssam LegislativeAssembly which received
theassentoftheGovernorisherebypublished forgeneralinformation.
ASSAM ACT NO.VIIIOF 2014
(ReceivedtheassentoftheGovernoron15thSeptember,2014)
THE ASSAM VENTURE MADRASSA EDUCATIONAL INSTITUTIONS
(PROVINCIALISATION OF SERVICES) (AMENDMENT) ACT, 2014

AN
ACT
888 THE ASSAM GAZETTE, EXTRAORDINARY, SEPTEMBER 18, 2014
furthertoamend theAssam VentureMadrassa Educational
Institutions(provincialisationofServices)Act,201 I.
Preamble Whereas it is expedientfurtherto amend the
Assam Venture Madrassa Educational Institutions
(Provincialisationof Services)Act,2011, hereinafter
referredto as the principal Act, in the manner
hereinafterappearing;
Assam Act,
No.IIIof
2012
Itishereby enactedin theSixty-fifthYear ofthe
RepublicofIndia asfollows;
Shorttitle,
extentand
commencement
1. (1) ThisActmay be called theAssam VentureMadrassa
Educational 'Institutions(provincialisationof
Services)(Amendment) Act,2014.
(2) Itshall have thelikeextentas theprincipal Act.
(3) Itshall comeintoforceonsuch date asmay be
appointedby theStateGovernmentby notificationin
theOfficialGazetteunder sub-section(3) ofsection1
oftheprincipalAct.
Amendment of
section5
2. Intheprincipal Act,insection5, in sub-sections(1) and
(2), fortheword 'ten'whereveritoccurs, theword
'seven'shall be substituted.
s.M. BUZAR BARUAH,
SecretarytotheGovernmentofAssam,
LegislativeDepartment,Dispur.
Guwahati :Printedand Published by theDy. Director(P& S), Directorateof Ptg.&"Sty.Assam, Guwahati-21.
Ex GazetteNo.405 - 300 + 300 - 18 -09 -2014.

‹ Prev All Assam acts Next ›