The ASSAM NON-GOVERNMENT EDUCATIONAL INSTITUTIONS (REGULATION OF FEES) ACT, 2018 (SINGLE DOCUMENT)

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. 
 
AN 
ACT 
   
 
 
Preamble. 
 to make provision for fixation of fees for the non-government 
educational institutions in the State of Assam. 
 
        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 
as follows:- 
 
  
CHAPTER I 
PRELIMINARY  
 
Short title, 
extent and 
commencement. 
1.  
 
(1) This Act may be called the Assam Non-Government Educational 
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. 
 
 
Definitions. 2.    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" means the 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, collected, directly or indirectly, by a school for admission of a 
student to any Standard or course of study and includes,- 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
2 
 
(i) Tuition fee; 
 
(ii)  Term fee, which shall not exceed one month tuition fee  
per   term; 
 
(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 physical 
education are imparted ; 
 
(x) any other fee as determined 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; 
(l) "local authority" means,- 
(i) a Gauhati Municipal Corporation constituted under the 
Gauhati Municipal Corporation Act,1971; 
 
(ii) All other Municipal Boards or Municipal 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; 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Assam 
Act No.1 
of 1973 
Assam 
Act No. 
XV of 
1957 
Assam 
Act No. 
XVII of 
1994 
 
 
 
 
 
3 
 
(iii)  in any other case, maintaining committee or the governing 
body 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 whatsoever; 
(o) "minority educational institution" means the Government approved 
institution established and administered by minority having right to do 
so under clause (1) 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 or Society or Trust, except the 
schools established and maintained by minorities under clause (1) 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: 
        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 01.01.2006 shall be treated as non-government 
educational institution provided they are registered under sub-section 
(1) of section 6 of the Assam Non-Government Educational 
Institutions (Regulation and Management) Act, 2006 ; 
(q) "prescribed" means prescribed by rules made under this Act; 
(r) "pre-primary school' 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 amount accepted in cash or kind, directly 
or indirectly which is in excess of the fee fixed or approved as per the 
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 Government; 
(u) "recognized school" means a school recognized by the competent 
Educational Authority of the State or the Central Government; 
 
 
 
 
 
 
 
 
 
 
 
 
 
Assam 
Act No. 
IV of 
2007 
 
 
 
 
Assam 
Act No. 
IV of 
2007 
 
 
 
 
 
 
 
 
 
 
 
Assam 
Act No. 
XXV of 
1961 
Assam 
Act No. 
XVII of 
1984 
 
4 
 
(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 does 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, 1961; 
(y) "Upper Primary School" or "UP School" including ME Madrassa 
means a school imparting education upto class VIII. 
 
 
 
 
 
 
 
 
 
 
 
Assam 
Act No.  
XXV of 
1961 
 
 CHAPTER II 
CONSTITUTION OF COMMITTEE, DETERMINATION 
OF FEE AND PROHIBITION OF COLLECTION OF 
EXCESS FEE 
 
 
Constitution of 
Fee Regulatory 
Committee. 
3. 
 
(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. 
(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/Government approved valuer, 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; 
 
 
5 
 
 
(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.  
Jurisdiction and 
headquarters of 
Committee. 
4. 
(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. 
 
 
Vacancies, etc. 
not to invalidate 
proceedings of 
the committee. 
 
5. 
(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. 
(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. 
 
Procedure to be 
regulated by the 
Fee Regulatory 
Committee. 
 
6. 
 (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 its 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. 
 
Disqualification 
of members of 
Fee Regulatory 
Committee. 
 
7. 
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, if he- 
(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. 
 
6 
 
Powers and 
Functions of the 
Fee Regulatory 
Committee. 
8.      (1) Subject to the provisions of section10, 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 fee proposed by the non-government 
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 charged by the non-government 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); 
 
(f) regulate the fees charged by the school and penal action as per 
the provisions of this Act; 
 
(g)  report the matter to the State Government 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 holding inquiry shall have the powers of a Civil Court 
under the Code of 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 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Act V of 
1908 
 
 
 
 
 
 
7 
 
(iv) issuing commission for examination of witnesses for local 
inspection. 
 
(b) All inquiries and revisions under this Act shall be deemed to be the 
judicial proceedings within the meaning of sections 193, 219 and 
228 of the Indian Penal Code, 1860. 
 
 
 
Act No. 
45 of 
1860 
Power of State 
Government to 
notify maximum 
limits of fees. 
 
9. 
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 account the factors as mentioned under section 10 
and the State Government shall notify the same in the Official Gazette, 
from time to time. 
 
Exemption from 
appearance 
before 
Committee. 
10. (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 procedure as laid down in section 8 : 
     Provided further that exclusive pre-primary classes, play groups 
and creches 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 referred 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 
determination of 
fee. 
11. 
(1) The Fee Regulatory Committee shall determine the fee leviable 
by different categories of non-government educational institutions 
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; 
(ii) investment incurred to setup the school; 
 
8 
 
(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 fee 
leviable by a non-government educational institution, communicate 
its decision to the institution concerned. 
(3) The Fee Regulatory Committee shall determine the total fees 
which shall be levied by considering all different fees charged by the 
institution. 
(4) The fee structure so determined by the Fee Regulatory 
Committee shall be binding on the non-government educational 
institution for a period of three years. 
 
Prohibition of 
collection of 
excess fee. 
 
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. 
(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 abetment 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. The 
parents shall make payments of prescribed fees directly into the 
 
9 
 
concerned school bank account. The acknowledgement of receipt of 
the total collected fee from the parents shall be given in the form of 
counterfoil from bank and concerned school, as the case may be. 
 
Fee Revision 
Committee. 
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. 
 
(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 within 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 
 
 
Regulation of 
Accounts and 
Maintenance of 
Records. 
14.  
 
(1) The Government shall 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 
NRIs, payments of salary of staff, purchase of machinery and 
 
 
 
10 
 
equipments, furniture, laboratory articles, sports equipments, library 
books, stationary and other expenditure incurred 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 times 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. 
 
 
  CHAPTER IV 
CONTRAVENTlONS AND PENALTIES  
 
 
Contravention 
and penalties. 
 
 
15. 
 
(1) For contravention of any of the provisions of this Act or the rules 
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 
Government 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) The amount of fine and the amount of refund shall be paid within 
fifteen days from the receipt of the order, failing which fine of one 
percent 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. 
 
 
Bar jurisdiction 
of civil court. 
 
16.  
 
No Civil Court shall have the jurisdiction to deal with 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. 
 
 
 
11 
 
   
CHAPTER V 
MISCELLANEOUS 
 
 
Power of State 
Government to 
give directions. 
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 carrying out 
the purposes of this Act or for giving effect to any of the provisions 
contained therein or in any rules or orders made thereunder and the 
management of the non-government educational institution shall be 
bound by such directions.  
 
Operation of 
other laws. 
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. 
 
 
Protection of 
action taken in 
good faith. 
 
19.  
 
No suit, prosecution or other legal proceeding shall be instituted against 
the Fee Regulatory Committee and Fee Revision Committee or the 
members thereof, Government or any officer, authority or person 
empowered to exercise the powers or perform the functions by or under 
this Act for anything which is in good faith done or intended to be done 
under this Act or the rules made thereunder.  
 
Members of 
Committee, 
officers and 
employees to be 
public servant. 
 
20. 
All the members of the Fee Regulatory 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 
rules made thereunder, be deemed to be a public servant within the 
meaning of section 21 of the lndian Penal Code, 1860. 
 
Act No 
45 of 
1860 
Power to remove 
difficulties. 
21.  
 
(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 it 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 (1) shall be laid, as soon as 
may be, after it is made, before the State Legislature.  
 
Power to make 
rules. 
22.  
 
(1) The State Government may, by notification in the Official Gazette,  
make rules for carrying out the purposes of this Act. 
(2) In particular, and without prejudice to the generality of the 
foregoing power, such rules may provide for all or any of the 
following matters, namely:- 
(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 (1) of section 10; 
 
 
 
 
12 
 
(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 regulate the maintenance of accounts by the non-government 
educational institution under sub-section (1) 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 session 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.  

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